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Union of India - Section

Section 29 in The Coal Mines Regulations, 2017

29. Qualification and appointment of safety officer.

- In every belowground mine the average monthly output of which exceeds 5,000 tonnes or in every opencast mine the average monthly material handled of which exceeds 20,000 cubic metre, the manager shall be assisted in the work of promoting safe practices in the mine by a safety officer who shall be a person holding the following qualifications, namely:-
(a)in the case of a belowground mine having an average monthly output in excess of 15,000 tonnes, a First Class Manager's Certificate not restricted to opencast mines only;
(b)in case of a mine having opencast workings with an average monthly material handled in excess of 50,000 cubic metre, a First Class Manager's Certificate;
(c)in case of a belowground mine having an average monthly output in excess of 10,000 tonnes, but not exceeding 15,000 tonnes, a First Class Manager's Certificate or Second Class Manager's Certificate not restricted to opencast mines only;
(d)in case of a mine with opencast workings having an average monthly material handled in excess of 20,000 cubic metre but not exceeding 50,000 cubic metre, a First Class Manager's Certificate or Second Class Manager's Certificate;
(e)in the case of a belowground mine having an average monthly output in excess of 5,000 tonnes but not exceeding 10,000 tonnes, holder of a First Class Manager's Certificate or Second Class Manager's Certificate not restricted to opencast mines only, or a degree or diploma in Mining or Mining Engineering approved by the Central Government:
Provided that where special conditions exist, the Chief Inspector may by an order in writing and subject to such conditions as he may specify therein, permit or require the appointment of a safety officer in variation of these provisions:Provided further that where the Chief Inspector is of the opinion that, due to the large size of a mine, or due to other conditions existing at a mine, it is not possible for the safety officer to attend to his duties by himself, he may, by an order in writing and for reasons to be recorded therein, require the appointment of such number of persons holding such qualifications as he may specify in the order, to assist the safety officer.