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[Cites 0, Cited by 0] [Section 63C] [Entire Act]

State of West Bengal - Subsection

Section 63C(7) in The West Bengal Factories Rules, 1958

(7)Function and duties of the Safety Committee shall include-
(a)assisting and co-operating with the management in achieving the aims and objectives outlined in the 'Health and Safety Policy' of the occupier;
(b)dealing with all matters concerning health. safety and environment and to arrive at practicable solutions to the problems encountered;
(c)creating safety awareness amongst all workers;
(d)undertaking education, training and promotional activities towards health and safety;
(e)discussing reports on safety, environmental and occupational health surveys, safety audits and risk assessment for implementation of the recommendations made in the reports;
(f)discussing on-site emergency plan and disaster control measures for effective implementation;
(g)carrying out health and safety surveys and indentifying causes of accidents;
(h)looking into any complaint made out of apprehension on the likelihood of an imminent danger to the safety and health of the workers, suggesting corrective measures and reviewing the implemention of the remedial measures taken to eliminate danger; and
(i)reviewing and analysing the work and operational procedures for identification of hazards and their elimination.