Section 266 in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
266. Medical examination of building workers, etc.
- The employer shall ensure at a construction site of a building or other construction site of a building or other construction work that-(a)(i)a building worker who is employed for a work involving such risk or hazards, inherent in such work as the Chief Inspector considers appropriate for the periodical medical examination of such worker, is medically examined at such intervals as the Chief Inspector may direct from time to time.(ii)every operator of a crane, winch or other lining appliance, transport equipment or vehicle, is medically examined before employing such operator and again periodically, at such intervals as the Chief Inspector may direct from time to time.(iii)the medical examination referred to in sub-clause (i) and sub-clause (ii) is in accordance with Schedule-Ill and is conducted by such medical officers or at such hospitals as are approved by the State Government for the purpose from time to time;(iv)in case of a building worker who is exposed to special occupational heather hazard owing to job or work assigned to such worker, the periodical medical examination referred to in sub-clause (i) or sub-clause (ii) includes such special investigation as may be deemed necessary by the construction medical officer examining such building worker for the diagnosis of occupational disease.(b)no building worker is charged for the medical examination referred to in sub-clause (i) or sub-clause (ii) of clause (a) and the cost of such examination is borne by the employer employing, such building worker.(c)certificate of medical examination referred to in sub-clause (ii) of clause (a) is issued in Form-XXIX.(d)the record of the medical examination referred to in sub-clause (ii) of clause (a) of every building worker employed by him is maintained in a register in Form-XXX and such register shall be made available to the inspector having jurisdiction, on demand.(e)in case a construction medical officer examining a building worker under sub-clause (i) or sub-clause (ii) of clause (a) is of the opinion that such building worker so examined is required to be taken away from the building or other construction work at which he is employed for health protection, such medical officer shall inform the employer of such building worker accordingly and such employer shall inform such opinion to the Board where such worker is registered as a beneficiary.
