(1)In every factory in which two hundred and fifty or more workers are ordinarily employed, there shall be constituted a Safety Committee for the purpose of keeping under review the measures taken to ensure the health and safety of workers and to undertake such coordinative functions as under the direction of the management assigned to it for promoting safety and health of workers.(2)The Safety Committee shall consist of equal number of representatives of the management and the employees, and the minimum number of representatives shall be six.(3)The representatives of the management shall include the Manager of the factory and the committee shall be headed by a Senior Official nominated by the occupier of the factory who, by his position and authority in the Organisation, can contributes effectively to the functions of the committee.(4)The Safety Committee shall meet as often as necessary but at least once a month.(5)Where, due to the size of the factory or any other reason, the functions referred to in Sub-rule (1) cannot be effectively carried out by one Safety Committee, the occupier of the factory shall establish further subcommittees as may be required and they shall function under the control and guidance of the aforesaid safety committee.(6)The provisions of Sub-rules (2) and (4) shall apply to subcommittees wherever such sub-committees are constituted.][Rules prescribed under Section 41] [Substituted vide Orissa Gazette Extraordinary No. 1089/29.7.1987-SRO No. 501/87/22.7.1987.]
