(1)Whenever supports are to be withdrawn, the withdrawal shall be done in such maner as the manager may by orders specify.(2)The orders referred to in sub-regulation (1) shall cover -(a)the supply and use of appropriate tools and safety contrivances;(b)the setting of extra supports to control the collapse of roof from which supports are being withdrawn;(c)the sequence of withdrawal of supports; withdrawal of a cog to precede withdrawal of its corner props;(d)safe positioning of the persons engaged in the operation and all other persons present nearby;(e)training of competent persons who are entrusted with the operations; and(f)supervision during withdrawal of supports.(3)In every mine where powered supports are used, it shall be the duty of the owner, agent and manager to prepare a plan for the installation of powered supports and a plan for their withdrawal and transport.(4)The plan referred under sub-regulation (3), shall be reviewed and approved with or without any necessary amendment by the Regional Inspector before implementation.
