(1)Every competent person shall be subject to the orders of superior officials and shall perform his duty assigned to him in accordance with the provisions of the Act and of the regulations or the orders made thereunder.(2)The competent person shall not -(a)depute another person to perform his work without the sanction of his superior official;(b)absent himself without having previously obtained permission from such official for the period of his absence or without having been relieved by a duly competent person; and(c)without permission from such official, perform during his shift, any duties other than those for which he has been appointed.(3)The competent person shall, on the occurrence at his place of work any hazardous condition, take prompt corrective measures to eliminate the hazard.Chapter - VDrilling and Work-Over
