Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2) in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008

(2)The operator shall-
(a)ensure that the management of health, safety and environment comprises the activities, resources, processes and the organisation including trained manpower necessary to ensure safe activities;
(b)ensure that authorities and responsibilities of personnel at various management levels are clearly defined in the safety management system;
(c)prepare the necessary steering documents and establish reporting lines;
(d)establish objectives in relation to health, safety and environment and set internal requirements in concrete terms, which contribute to achieving these objectives and if the internal requirements are expressed functionally, criteria of fulfillment shall be established; and
(e)ensure accordance between his own requirements and the requirements of the other participants.