Section 225 in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006
225. Occupational health centres.
- The employer shall ensure at a construction site of a building or other construction work involving hazardous processes specified under Schedule IX to these rules that,-(a)an occupational health centre, mobile or static, is provided and maintained in good order at such site;(b)services and facilities as per the scale laid down in Schedule X to these rules are provided at the occupational health centre referred to in clause (a); and(c)a construction medical officer appointed at an occupational health centre possesses the qualification as laid down in Schedule XI.
