Section 210(1)(b) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998

[Cites 0, Cited by 0] [Section 210(1)] [Section 210] [Entire Act]

Union of India - Subsection

Section 210(1)(b) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998

(b)disables a building worker from working for a period of forty-eight hours or more immediately following the accident, shall forthwith be sent by telegram, telephone, fax or similar other means including special messenger within four hours in case of fatal accidents and seventy-two hours, in case of other accidents involving building worker, to,-

(i)the Regional Labour Commissioner (Central), having jurisdiction in the area in which the establishment in which such accident or dangerous occurrence took place is located. Such Regional Labour Commissioner (Central) shall be the authority appointed under section 39 of the Act;

(ii)Board with which the building worker involved in accident was registered as a beneficiary;

(iii)Director General; and

(iv)the next in kin or other relative of building worker involved in accident.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 210(1)(b) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998