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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Chattisgarh - Subsection

Section 39(1)(b) in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008

(b)the policy referred to in clause (a) shall contain the following, namely : -
(i)the intentions and commitments of the establishment regarding health, safety and environmental protection of building workers;
(ii)organisational arrangements made to carry out the policy referred to in clause (a) specifying the responsibility at different levels of hierarchy;
(iii)responsibilities of the principal employer, contractor, sub-contractor, transporter or other agencies involved in the building or other construction work;
(iv)techniques and methods for assessment of risk to safety, health and environmental and remedial measurers therefor;
(v)arrangements for training of building workers, trainers, supervisors or other persons engaged in the construction work;
(vi)other arrangements for making the policy referred to in clause (a), effective; (c) the intention and commitment referred to in sub-clause (i) of clause (b) shall be taken into account in making decisions relating to plant, machinery, equipment, materials and placement of building workers.