(1)The safety officer shall -(a)inspect, as often as may be necessary, the installations of the mine with a view to identify the dangers which may cause bodily injury or impair health of any person or environment;(b)advise the manager or deputy manager on measures necessary to prevent dangerous situations;(c)enquire into the circumstances and causes of all accidents whether involving persons or not and advise the manager or deputy manager on measures necessary to prevent recurrence of such accidents;(d)collect, compile and analyse information in respect of accidents and dangerous occurrences with a view to promote safe practices and improvement of working environment;(e)organise regular safety education programmes and safety campaigns to promote safety awareness amongst persons employed in the mine;(f)ensure that all new workers and workers transferred to new jobs receive adequate training in safety, firefighting and first aid; and(g)maintain a detailed record of work performed by him every day.(2)The safety officer shall be assisted by adequate number of assistants for the discharge of his duties.(3)No duty other than those specified in sub-regulation (1) shall be assigned to the safety officer.
