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State of Tamilnadu - Section

Section 22 in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984

22. Safety Officer and Safety Inspectors.

- The Government may make rules requiring that in any specified work wherein five hundred or more workers are ordinarily employed, a Safety Officer shall be employed by the employers and a Safety Inspector employed in works where two hundred and fifty or more workers are ordinarily employed,