Section 126(9) in The Coal Mines Regulations, 2011
(9)The owner, agent or manager shall formulate and implement a code of standing orders specifying -(a)the system and the organisation for procurement and supply of supports of suitable material, adequate strength and in sufficient quantity where these are required to be readily available for use;(b)the method of handling including dismissing and assembling where necessary and transportation of the supports from the surface to the face and from the face line to their new site;(c)the system and the organisation for maintenance and checking of supports, dressing the roof and side, erecting, examining and re-tightening of supports and re-erecting dislodged supports, including the use of appropriate tools;(d)the panel of competent persons for engagement as substitutes in the event of a regular supportsman or dresser absenting from duty; and(e)the manner of making all concerned persons such as loaders, dressers, supportsmen, shortfirers, sirdars, overmen and assistant managers including persons empanelled for engagement as substitute supportsman or dresser fully conversant with the support plan and the Codes of Standing Orders under this sub-regulation and under regulation 128 and the nature of work to be performed by each in that behalf.
