Report No. 01

D. Liability of master to servant:

(a) A master is liable to a servant for any injury caused by the failure of the master to take reasonable care-

(1) to provide adequate plant or plants for the work and to maintain them in proper condition;

(2) to provide and maintain a reasonably safe place of work;

(3) to provide a system of work which is reasonably safe;

(4) to provide competent staff.