Section 230 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
230. Emergency care services or emergency treatment.
- The employer shall ensure at a construction site of a building or other construction work, that -(a)essential life saving aids and appliances required to handle :(i)head injuries and spinal injuries;(ii)bleeding;(iii)fractures and dislocations of bones and joints;(iv)crush injuries;(v)shock, including electric shock;(vi)dehydration due to any cause;(vii)snake bite, insect bite, scorpion and bee stings;(viii)burns, including chemical burn;(ix)bends or divers paralysis;(x)other surgical, gynaecological, obstetric; or paediatrics emergencies;(xi)drowning;(xii)sunstroke and frost bite to building workers;are provided and properly maintained under the supervision of a construction medical officer.(b)the essential life saving aids for any emergent situation referred to in sub-clause (i) to (xii) of clause (a) are provided to an injured or a sick building worker during his transportation from such building site to a hospital and till such building worker is attended by a doctor in such hospital;(c)any other equipment or facilities required for emergency care or treatment to the building workers arising from special local conditions and construction processes at such building site, as specified by the State Government from time to time, are provided.Other Provisions of Safety and Health[Section 40-2(u)]Construction, Repair and Maintenance of Steep Roof
