Section 37 in Occupational Safety, Health and Working Conditions Code, 2020
37. Third party audit and certification.
(1)The appropriate Government may, by notification, formulate a scheme to empanel experts possessing such qualifications and experience as may be prescribed for the purpose of such start-up establishments or class of establishments, as may be specified in the notification.(2)The experts empanelled under sub-section (1), shall,-(a)be assigned the third party audit and certification in a randomised manner, by the appropriate Government through a web-based scheme;(b)carry out the audit and certification in the manner and for the purpose specified in the scheme referred to in sub-section (1);(c)perform such duties as may be specified in such scheme and submit his report to the concerned employer and to the Inspector-cum-Facilitator.
