Section 231 in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
231. Furnishing of Information to Bureau of Indian Standards.
- The employer shall ensure at a construction site of a building or other construction work that-(a)every architect and other professional like structural engineer or project engineer involved in the execution of a building or other construction project, furnishes to the Bureau of Indian Standards, the details regarding the performance of any deviations or short comings, if any, of the building materials, articles or processes used in such buildings and other construction project for which the Indian Standards are already available.(b)the architect and other professional referred to in clause (a) informs to Bureau of Indian Standards, the details of building material, articles or processes under in the building and other construction activities for which the Indian Standards do not exist with the Bureau of Indian Standards and the performance of such materials, articles or processes alongwith the suggestions for other improvement to enable the Bureau of Indian Standards to consider and form necessary standards.Part-IV Chapter-XXVIHours of Work, Rest Intervals and Weekly off, Etc.
