Section 230 in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
230. Emergency care services or emergency treatment.
- The employer shall ensure at a construction site of a building of other construction work that-(a)essential life saving aids and appliances required to handle-(i)Head injuries and spinal injuries;(ii)Bleeding;(iii)fractures and dislocations of bones and joints;(iv)crush injuries;(v)shock, including electric shock;(vi)dehydration due to any cause;(vii)snake bite, insect bite, scorpion and bee stings;(viii)burns, including chemical burns;(ix)bends or divers paralysis;(x)other surgical gynecological, obstetric or pediatric emergencies;(xi)drowning;(xii)sunstroke and frost bite to building workers;are provided and properly maintained under the supervision of a construction medial officer.(b)the essential life saving aids for any emergent situation referred to in sub-clause (i) to (xii) of clause (a) are provided to an injured or a sick building during his transportation from such building site to a hospital and till such.building worker is attended by a doctor in such hospital;(c)any other equipment or facilities required for emergency care or treatment to the building workers arising from special loan conditions and construction process at such building site, as specified by the State Government from time to time, are provided.Chapter-XXV Information to Bureau of Indian Standards
