Section 39(1) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
(1)(a)Every establishment employing fifty or more building worker shall prepare a written statement of policy in respect of safety and health of building workers and submit the same for the approval of the Chief Inspector;(b)the policy referred to in clause (a) shall contain the following, namely:-(i)the intentions and commitments of the establishment regarding health, safety and environmental protection of building workers;(ii)organisational arrangements made to carry out the policy referred to in clause (a) specifying the responsibility at different levels of hierarchy;(iii)responsibilities of the principal employer, contractor, sub-contractor, transporters or other agencies involved in the building or other construction work;(iv)techniques and methods for assessment of risk to safety, health and environmental and remedial measures thereof;(v)arrangements for training of building workers, trainer, supervisors or other persons engaged in the construction work;(vi)other arrangements for making the policy referred to in clause (a) effective;(c)the intention and commitment referred to in sub-clause (i) of clause (b) shall be taken into account in making decisions relating to plant, machinery, equipment, materials and placement of building workers.
