Section 223 in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
223. Occupational health centers.
- The employer shall ensure at a construction site of a building or other construction work involving hazardous processes specified under Schedule-IX that-(a)an occupational health center, mobile or static, is provided and maintained in good order at such site;(b)services and facilities as per the scale laid down in Schedule-X, are provided at the occupational health center referred to in clause(a).(c)a construction medical officer appointed at a occupational health center possesses the qualification as laid down in Schedule-XI,
