(5)In particular, the Policy should specify the following:(a)arrangements for involving the works;(b)intention of taking into account the health and safety performance of individuals at different levels while considering their career advancement;(c)fixing the responsibility of the contractors, sub-contractors, transporters and other agencies entering the premises;(d)Providing a resume of health and safety performance of the factory in its Annual Report ;(e)relevant techniques and methods, such as safety audits and risk assessment for periodical assessment of the status on health, safety and environment and taking all the remedial measures;(f)stating its intentions to integrate health and safety, in all decisions including those dealing with purchase of plant, equipment, machinery and material as well as selection and placement of personnel;(g)arrangements for informing, educating and training and re-training its own employees at different levels and the public, wherever required.
