12AA. [ [Inserted vide O.G.E.No. 1415, dated 24.9.2006-SRO 532/2006/26.9.2006.]
(1)Occupier of every factory shall submit a written statement of his policy at the time of registration in respect of safety and health of workers at work, except factories employing less than 50 workers provided that these are not covered in THE FIRST SCHEDULE under Section 2(cb) or carrying out processes or operations declared to be dangerous under Section 87 of the Act.(2)The safety and health policy shall contain or deal with the following, namely :-(a)declared intention and commitment of the top management to health, safety and environment and compliance, to all the relevant statutory requirements;(b)organisational set-up to carry out the declared policy, clearly assigning the responsibility at different levels; and(c)arrangements for making the policy effective and-(3)The policy shall specify the following, namely :-(a)arrangements for involving the workers;(b)intention of taking into account the health and safety performance of individuals at different levels while considering their career advancement;(c)fixing responsibility of the contractor, sub-contractors, transporters and other agencies entering the premises;(d)providing a resume of health and safety performance of the factory in its Annual Report;(e)relevant techniques and methods, such as safety audits and risk assessment for periodical assessment of the status on health, safety and environment and taking all the remedial measures;(f)stating its intention to integrate health and safety in all decisions including those dealing with purchase of plant, equipments, machinery and material as well as selection and placement of personnel; and(g)arrangements for informing, educating and training its employees at different levels and the public in the vicinity, wherever required.(4)A copy of the declared Health and Safety Policy signed by the Occupier shall be made available to the Inspector having jurisdiction over the factory and to the Chief Inspector.(5)The Policy shall be made widely known by,-(a)making copies available to all workers including contract workers, apprentices, transport workers, suppliers, etc.(b)displaying copies of the policy at conspicuous places; and(c)any other means of communication in a language understood by majority of workers.(6)The occupier shall revise the Safety Policy as often as may be appropriate, but it shall necessarily be revised under the following circumstances, namely :-(a)whenever any expansion or modification having implications on safety and health of persons at work is made; or(b)whenever new substance(s) or articles are introduced in the manufacturing process having implication on health and safety of persons exposed to such substances.]Chapter-II The Inspecting staffRules Prescribed under Sub-section (1) of Section 8
