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[Cites 0, Cited by 0] [Section 229(1)] [Section 229] [Entire Act]

State of Tamilnadu - Subsection

Section 229(1)(e) in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006

(e)the special medical service referred to in clause (a) maintains records pertaining to its activities referred in sub-clause (i) to (vii) of clause (a) and sends to the Chief Inspector of building and other Construction Works once in every three months, information in writing on,-
(i)the state of health of such building workers; and
(ii)the nature and the causes of occupational injuries or disease suffered by anyone of such building workers, treatment provided to such worker and measures taken to prevent recurrence of such injury or disease.