Section 210(2)(b) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005

[Cites 0, Cited by 0] [Section 210(2)] [Section 210] [Entire Act]

State of Bihar - Subsection

Section 210(2)(b) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005

(b)disables such building worker from work for more than ten days following the accident, shall also be sent to-

(i)the officer in charge of the nearest police station;

(ii)The District Magistrate or if the District Magistrate by order so desires to the Sub-Divisional Magistrate.