Section 96 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
96. General provision.
- The employer shall ensure at a construction site of a building or other construction work that -(a)The trained building worker under the direct supervision of a person, responsible for structural frame and form work, are employed for erection of such structural frame or form work, dismantling of building and structure and performance of an engineering work form work, false work and shoring work;(b)Adequate measures are taken to guard against hazards arising from any temporary state of weakness or unsuitability of structure.
