Section 44(1) in Goa Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
(1)(a)Every establishment employing 50 or more building workers 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 of Inspection of Building and Other Construction work.(b)the policy referred to in clause (a) shall contain the following, namely: -(i)the intentions and commitments of the establishments regarding health, safety and environmental protection of building workers;(ii)organizational 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 transporter or other agencies involved in the building or other construction work;(iv)techniques and methods for assessment of risks to safety, health and environmental and remedial measures therefore;(v)arrangement for training of building workers, trainers, 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.
