Section 207 in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
207. Safety Officer.
(1)In every establishment wherein five hundred or more building workers are ordinarily employed, the employer shall appoint safety officers as per the scale laid down in Schedule-VIII. Such safety officers may be assisted by suitable and adequate staff.(2)Duties, qualifications and the condition of service of safety officers appointed under sub-rule (1) shall be as provided in Schedule-VIII.(3)Wherever number of workers employed by single employer is less than five hundred such employers may form a group and appoint a common safety officer for such group of employers with prior permission of Chief Inspector.
