Section 27 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
27. Safety management system .-(1) The operator shall establish a safety management system which shall be an integral part of the overall management system.
(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.(3)Situations of hazard and accident shall be investigated, analysed and documented by the operator.(4)The operator shall establish monitoring parameters within his areas of activity in order to monitor matters of significance to health, safety and environment, including the degree of achieving objectives.(5)The operator shall establish indicators to monitor changes and trends in major accident risk.(6)Emergency response plans prepared pursuant to the provisions of Chapter X on emergency response system shall form part of the safety management system.(7)The safety management system shall ensure that-(a)an adequate arrangement of audit of safety management system and for making a report thereof, is established;(b)an arrangement for appraisal of adequacy of the safety management system by the operator is established; and(c)the recommendations of internal as well as external safety audits, surveys and inquiry committees are followed up for implementation within predetermined time frame.(8)The operator shall-(a)prepare a manual for his safety management system, containing all the relevant information to demonstrate that the requirements as mentioned in the preceding sub-rules are adequately met;(b)periodically revise, update and validate the manual; and(c)ensure availability of copy of the manual on board the installation.
