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[Cites 0, Cited by 0] [Section 81F] [Entire Act]

State of Kerala - Subsection

Section 81F(3) in Kerala Factories Rules, 1957

(3)Duties of Safety Officer. - The duties of a Safety Officer shall be to advise and assist the factory management in the fulfillment of its obligations, statutory or otherwise, concerning prevention of personal injuries and maintenance of a safe working environment. These duties shall include the following, namely:-
(i)to advise the concerned departments in planning and organizing measures necessary for the effective control of personal injuries;
(ii)to advise on safety aspects in all job studies, and to carry out detailed job safety studies of selected jobs;
(iii)to check and evaluate the effectiveness of the action taken or proposed to be taken to prevent personal injuries;
(iv)to advise the purchasing and stores departments in insuring high quality and availability of personal protective equipment;
(v)to advise on matter related to carrying out plant safety inspections;
(vi)to carry out plant safety inspections in order to observe the physical conditions of work and the work practices and procedures followed by workers and to render advice on measures to be adopted for re moving the unsafe physical conditions and preventing unsafe actions by workers;
(vii)to render advice on matters related to reporting and investigation of industrial accidents and diseases;
(viii)to investigate selected accidents ;
(ix)to investigate the cases of industrial diseases contracted and dangerous occurrences re portable under Rule 123;
(x)to advise on the maintenance of such records as are necessary relating to accidents, dangerous occurrence and industrial diseases;
(xi)to promote setting up of safety committees and act as adviser and catalyst to such committees;
(xii)to organize in association with the concerned departments, campaigns, competitions, contests and other activities which will development and maintain the interest of the workers in establishing and maintaining safe conditions of work and procedures; and
(xiii)to design and conduct either independently or in collaboration with the training department, suitable training and educational programmes for the prevention of personal injuries.