Section 222 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
222. Duties of construction medical officers.
(1)The medical examination referred to in sub-clause (i) or sub-clause (ii) of clause (a) of Rule 221 shall be carried out by a construction medical officer.(2)The duties and responsibilities of such construction medical officer shall be as given below, namely :-(a)medial examination of building workers;(b)first-aid care including emergency medical treatment;(c)notification of occupational diseases to the concerned authorities in accordance with these rules;(d)immunisation services;(e)medical record upkeep and maintenance;(f)health education including advisory services on family planning, personal hygiene, environmental sanitation and safety;(g)referral services.
