(1)The owner, agent or manager of a mine shall appoint a safety officer to assist the manager of the mine in promotion of safety and occupational health at work:Provided that, where in a mine, the owner, agent or manager of the mine is of the opinion that, due to large size of the mine, or due to large number of installations in the mine, or due to other conditions existing in the mine, it is not possible for one safety officer to attend to his duties effectively by himself, the owner, agent or manager of the mine shall appoint such additional number of safety officers, clearly specifying their areas of jurisdiction, as may be adequate in carrying out duties effectively under these regulations.
