Section 41 in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996
41. Framing of model rules for safety measures.
The Central Government may, after considering the recommendation of the expert committee constituted under section 5, frame model rules in respect of all or any of the matters specified in section 40 and where any such model rules have been framed in respect of any such matter the appropriate Government shall, while making any rules in respect of that matter under section 40, so far as is practicable, conform to such model rules.
