Section 60 in Occupational Safety, Health and Working Conditions Code, 2020
60. Facilities to inter-State migrant workers.
- It shall be the duty of every contractor or the employer, of an establishment employing inter-State migrant workers in connection with the work of that establishment-(i)to ensure suitable conditions of work to such worker having regard to the fact that he is required to work in a State different from his own State;(ii)in case of fatal accident or serious bodily injury to any such worker, to report to the specified authorities of both the States and also the next of kin of the worker;(iii)to extend all benefits to such worker which are available to a worker of that establishment including benefits under the Employees' State Insurance Act, 1948(34 of 1948) or the Employees' Provident Funds and Miscellaneous Provisions Act, 1952(19 of 1952) or any other law for the time being in force and the facility of medical check-up as available to a worker under clause (c) of sub-section (1) of section 6.
