Section 66E(4)(b) in The Punjab Factory Rules, 1952

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State of Punjab - Subsection

Section 66E(4)(b) in The Punjab Factory Rules, 1952

(b)Without prejudice to the generality of duties in clause (a) a Safety Officer shall have the following duties, namely :-

(i)to advise the concerned department in planning and organising measures necessary for the effective control of personal injuries;

(ii)to advise on safety aspects in all job studies, and to carry out detailed job safety studies of selected jobs;

(iii)to check and evaluate the effectiveness of the action taken or proposed to be taken to prevent personal injuries;

(iv)to advise the purchase and stores departments in ensuring high quality and availability of personal protective equipment;

(v)to advise on matters relating to plant safety (infections ?);

(vi)to carry out plant safety inspections in order to observe the physical conditions of work and the work practices and procedures followed by workers and to render advice on measures to be adopted for removing the unsafe physical conditions, and preventing unsafe actions by workers;

(vii)to render advice on matters relating to reporting and investigation of industrial accidents and occupational diseases;

(viii)to investigate accidents;

(ix)to investigate the cases of occupational diseases contracted and dangerous occurrences reportable under rule 103;

(x)to advise on the maintenance of such records as are necessary relating to accidents, dangerous occurrences and occupational diseases;

(xi)to promote setting up of safety committees and act as adviser and convener to such committees;

(xii)to organise in association with the concerned departments of the factory campaigns, competitions, contests and other activities which will develop and maintain the interest of the workers in establishing and maintaining safe conditions of work and procedures; and

(xiii)to design and conduct either independently or in collaboration with the training department of the factory, suitable training and educational programmes for the prevention of personal injuries.

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State of Punjab - Subsection

Section 66E(4)(b) in The Punjab Factory Rules, 1952