Section 34 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
34. Safety Committee .-(1) The operator shall set up a Safety Committee at every manned offshore installation whereby work related safety and health and environment issues can be discussed.
(2)Offshore Installation Manager shall be the head of the Safety Committee and the safety officer responsible for safety functions at offshore installations shall be convener of the committee.(3)Employees of the operator from various work sections at the installation shall participate in the activities related to Safety Committee.(4)The functions of the Committee shall be-(a)to carry out safety and house keeping inspections of the installation with a view to identify deficiencies and recommend corrective measures;(b)to make suggestions for improvement of safety, health and environment measures; and(c)to promote development of safe attitude among employees.(5)The Safety Committee shall meet at least once in a month.(6)Mechanism shall be put in place for continuous follow up on the corrective measures suggested by the Safety Committee, from time to time.
