(1)The fire officer shall -(a)ensure the compliance of the provisions of the Act and the regulations or orders made thereunder concerning fire detection, fire-fighting system and emergency plan and advise the manager and deputy manager on measures necessary to ensure adequate protection against fire;(b)ensure that code of practice for fire-fighting is prepared and implemented;(c)ensure proper layout, installation and maintenance of fire-fighting equipment;(d)ensure that emergency plan for likely fire situations are prepared;(e)organise regular training of persons in-charge of fire-fighting duty with particular reference to contingency or emergency plan for fire, correct assessment and handling of fire problem;(f)ensure that persons on firefighting duty undertake simulated fire drills at least once in every month to study promptness of response and effective tactics;(g)examine at least once in every quarter all devices and equipment of fire detection and firefighting systems in the mine and report any defects in the same to the manager or deputy manager;(h)exercise a general supervision and co-ordination during control and extinguishment of any fire in the mine;(i)assist the manager or other officials so authorised, to conduct enquiry into the causes and circumstances of all fires with a view to prevent recurrence in the mine; and(j)maintain detailed record of work performed by him every day.
