Section 208(2) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
(2)The main functions of the safety committee shall be-(a)to identify probable causes of accident and unsafe practices in building or other construction work and to suggest remedial measures;(b)to stimulate interest of employer and building workers in safety by organising safety weeks, safety competition, talks and film shows on safety preparing posters or taking similar other measures as and when required or as necessary;(c)to go round the construction site with a view to check unsafe practice and detect unsafe conditions and to recommend remedial measures for their rectification including First Aid Medical and Welfare Facilities;(d)to look into the health hazards associated with handling different types of explosives, chemicals and other construction material and to suggest remedial measures including use of proper personal protective equipment;(e)to suggest measures for improving welfare amenities in the construction site and other miscellaneous aspects of safety, health and welfare in building or other construction work;(f)to bring to the notice of the employer the hazards associated with use, handling and maintenance of the equipment used during the course of building and other construction work.
