Section 297 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
297. Power to engage experts, agencies.
(1)The Chief Inspector may engage experts or agencies, as deemed necessary, from the fields of civil engineering structural engineering, architecture, and other disciplines or occupational safety, Health and environment as and when required, for the purpose of conducting any inspection, investigation or enquiry into the cause of an accident or a dangerous occurrence or otherwise.(2)The experts referred to in sub-rule (1) shall-(a)possesses a degree in the relevant field from a recognized university,(b)possesses not less than ten years experience of working in the relevant field out of which at least five years shall be in the field of occupational safety, health and environment.(3)Agencies referred to in sub-rule (1) shall be of national standing in the relevant field and registered under the relevant law.(4)The State Govt, may, from time to time, prepare a panel of experts and agencies referred to sub-rule (1).(5)An engineer or expert or agency employed under sub-rule (1) shall be paid such travelling daily allowances and daily allowances as are allowed to him by his organization where he is employed or such travelling allowance as is admissible to officer of the rank of a Deputy Secretary to the Government of Bihar.(6)In addition to travelling allowance and daily allowance referred to in sub-rule (5) to an engineer or architect or agency, they shall also be paid honorarium at the rates as may be specified by the State Government by notification in the official gazette from time to time.
