Section 238 in Goa Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
238. Furnishing of information to Bureau of Indian Standards.
- The employer shall ensure at a construction site of a building or other construction work that: -(a)every architect and other professional like structural engineer or project engineer involved in the execution of a building or other construction project, furnishes to the authority constituted by the Government, the details regarding the performance of and deviations or short-comings, if any, of the building materials, articles or processes used in such building and other construction project for which are already available;(b)the architect and other professional referred to in clause (a) informs to the authority constituted by the Government, the details of building materials, articles or processes used in the building and other construction activities for which the Indian Standards do not exist with the Bureau of Indian Standards and the performance of such materials, articles or processes along with the suggestions for their improvement to enable the authority constituted by Government to consider and form necessary standards.Part - IV Hours of work, welfare, payment of wages, registers and records etc.Chapter - XXVI Hours of work, rest intervals and weekly off, etc.
