Section 5(1)(a) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998

[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1)(a) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998

(a)to comply with such of the requirements of these rules as are related to him: Provided that the requirements of this clause shall not affect any building worker if and so long as his presence in any place of work is not in the course of performing any work on behalf of his employer and he is not expressly or impliedly authorised or permitted by his employer to do the work; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 5(1)(a) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998