Section 216 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
216. Health and safety policy [Section 40-2(r)].
(1)(a)Every establishment employing fifty or more building workers shall prepare a written statement of policy in respect of safety and health of building workers employed therein and submit such policy in triplicate to the Chief Inspector for his satisfaction.(b)The policy referred to in clause (a) shall contain the following, namely -(i)the intentions and commitments of the establishment regarding health, safety and environmental protection of building and other construction workers;(ii)organizational arrangements made to carry out the policy referred to in clause (a) specifying the responsibility at different levels of hierarchy;(iii)responsibilities of the principal employer, contractor, sub-contractor, transporter or other agencies involved in the building or other construction work;(iv)techniques and methods for assessment of risk to safety, health and environment and remedial measures therefor;(v)arrangements for training of building and other construction workers, trainers, supervisors or other persons engaged in the construction work;(vi)other arrangements for making the policy referred to in clause (a), effective;(c)The intention and commitment referred to in sub-clause (i) of clause (b) shall be taken into account in making decisions relating to plant, machinery, equipment, material and placement of building and other construction workers.(2)A copy of the policy referred to in clause (a) of sub-rule (1), signed by an employer shall be sent to the Inspector of area concerned or local authority.(3)The establishment shall revise the policy referred to in clause (a) of sub-rule (1) as often as necessary under the following circumstances, namely : -(i)whenever any expansion or modification having implication on safety and health of the building workers is made in such building or other construction work; or(ii)whenever any new building or other construction work, substances, articles or techniques are introduced having implication on health and safety of building workers.(4)A copy of the policy referred to in sub-clause (a) of sub- rule (1) shall be displayed at the conspicuous places in Hindi and a local language understood by the majority of building and other construction workers at a construction site.
