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[Cites 0, Cited by 0] [Section 66F] [Entire Act]

State of Punjab - Subsection

Section 66F(7) in The Punjab Factory Rules, 1952

(7)Functions and duties of the Safety Committee shall include, -
(a)assisting and co-operating with the management in achieving the aims and objects 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 problems encountered;
(c)creating safety awareness amongst all workers;
(d)undertaking educational, training and promotional activities;
(e)deliberating on reports of safety environmental and occupational health surveys, emergency plans, safety audits, risk assessment and implementation of the recommendations made in the reports;
(f)carrying out health and safety surveys and identify causes of accidents;
(g)looking into any complaint made on the likelihood of an imminent danger to the safety and health of the workers and suggest corrective measures; and
(h)reviewing the implementation of the recommendations made by it.