(1)The occupier of every factory except as provided for in sub-rule (2), shall prepare a written statement of his policy in respect of health and safety of workers at work.(2)All factories :-(a)covered under sub-clause (i) of clause (m) of Section 2 of the Act but employing less than fifty workers;(b)covered under sub-clause (ii) of the said clause (m) but employing less than one hundred workers;shall be exempted from the requirements of sub-rule (1) :Provided that the factories specified in clauses (a) and (b) above are not covered in First Schedule under clause (cb) of Section 2 of the Act and are not carrying out processes or operations declared to be dangerous under Section 87 of the Act.(3)Notwithstanding anything contained in sub-rule (2) the Chief Inspector may require the occupier of any of the factories or class or description of factories to comply with the requirements of sub-rule (1), if in his opinion, it is expedient to do so.(4)The Health and Safety Policy should contain or deal with. -(a)the declared intention and commitment of the top management to health, safety and environment and compliance with all the relevant statutory requirements;(b)the organisational set up to carry out the declared policy clearly assigning the responsibility at different levels; and(c)arrangements for making the policy effective.(5)In Particular, the policy should specify the following namely :-(a)the arrangements for involving the workers;(b)the intentions of taking into account the health and safety performance of individuals at different levels while considering their career advancement;(c)fixing the responsibility of the contractors, 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 intentions to integrate health and safety in all decisions including those dealing with purchase of plant, equipment, machinery and material as well as selection and placement of personnel;(g)arrangements for informing, educating and training and retraining its own employees at different levels and the public, wherever required.(6)A copy of the declared Health and Safety Polity duly signed by the occupier shall be made available to the Inspector having jurisdiction over the factory and to the Chief Inspector.(7)The policy shall be made widely known by:-(a)making copies available to all workers including contract workers, apprentices, transport workers and suppliers, etc.(b)displaying copies of the policy at conspicuous places, and(c)any other means of communication.(8)The occupier shall revise the Health and Safety Policy as often as may be appropriate, but it shall necessarily be revised under the following circumstances:-(a)whenever any explanation 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 implications on health and safety of persons exposed to such substances.
