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[Cites 0, Cited by 0] [Section 30(6)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(6)(a) in Atomic Energy (Radiation Protection) Rules, 2004

(a)Inspect, from safety point of view, to ensure that the licensee has fulfilled the radiological safety requirements for carrying out the practices at the radiation installation as per the stipulations laid down in the licence. This shall include -
(i)checking, whether the safety related structures, systems, components and devices are of approved quality based, on the relevant safety codes and safety standards specified by the competent authority and that they are functioning as per the design intent, (checking that respective operating personnel are competent to operate the facility;
(ii)that the facilities are operating as per the approved technical specification; and
(iii)conducting all such examinations (including verification of relevant records) as may be considered necessary;