Section 250 in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006
250. Powers to engage experts, agencies.
(1)The Chief Inspector of Inspection of Building and Construction may engage experts or agencies, as deemed necessary, from the fields of civil engineering, structural engineering, architecture and other disciplines of occupational safety, health and environment as and when required, for the purpose of conducting an inspection, investigation or enquiry into the cause of an accident or a dangerous occurrence or otherwise.(2)The experts referred to in sub-rule (1) shall,-(a)possess a degree in the relevant field from a recognised University; and(b)possess not less than 10 years experience of working in the relevant field out of which at least five years in the field of occupational safety, health and environment.(3)Agencies referred to in sub-rule (1) shall be of national standing in the relevant field and registered under the relevant law.(4)The Government may, from time to time, prepare a panel of experts and agencies, referred to in sub-rule (1).(5)An engineer or expert or agency employed under sub-rule (1) shall be paid travelling allowances and daily allowance as are allowed to him by his organization where he is employed or such travelling allowance and daily allowance as is admissible to officer of the rank of a Deputy Secretary to the Government.(6)In addition to travelling allowance and daily allowance referred in sub-rule (5) to an engineer or architect or agency, they shall also be paid honorarium at the rates as may be specified by the Government, by notification, in the Tamil Nadu Government Gazette, from time to time.
