Section 238 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
238. Notice of wage periods, etc.
(1)Every employer shall cause to display at the conspicuous place of the work place of an establishment under his control, notice showing the rate of wages of the building workers working in such establishment, hours of work of such worker, their wage periods, date of payment of such wages, names and addresses of the inspector having jurisdiction to which establishment and date of payment of unpaid wages to such workers in English, Hindi and in the local language understood by the majority of such building workers.(2)A copy of the notice referred to in sub-rule (1) shall be sent to the Inspector having jurisdiction and whenever any change occurs relating to facts contained in such notice, such change shall be communicated by the employer to such inspector.
