Section 27 in Atomic Energy (Radiation Protection) Rules, 2004
27. Radiation surveillance requirements.-
(1)The competent authority may by order specify appropriate radiation surveillance requirements and procedures and the employer and the licensee shall comply with them.(2)Without prejudice to the generality of the foregoing provisions, such radiation surveillance requirements and procedures may provide that -(a)the siting, design, construction, commissioning, operation, servicing and maintenance and decommissioning of facilities involving the use of radiation, and disposal of radioactive material shall be done in accordance with the specifications laid down by the competent authority in the relevant safety codes and safety standards;(b)the workers shall be subjected to personnel monitoring and health surveillance and appropriate records shall be maintained;(c)transport of radioactive material in public domain shall be in accordance with the procedures laid down by the competent authority and in accordance with the other regulations pertaining to transport by different modes; and(d)appropriate quality assurance requirements in the above.
