Section 269 in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
269. Ambulance room.
- The employer shall ensure at a construction site of a building or other construction work that-(a)in case five hundred or less workers are employed at such construction site there is an ambulance room at such construction site or an arrangement with a nearby hospital for providing an ambulance room and such ambulance room is in the charge of a qualified nurse and the service of such ambulance room is available to building worker employed such construction site at every time when he is at work;(b)in case more than five hundred building workers are employed at such construction site there is an ambulance room with effective communication system and such ambulance room is the charge of a qualified nurse and the service of such ambulance room is available to a building worker employed at such construction site at every time when he is at work, and such ambulance room is in overall charge of construction medical officer;(c)an ambulance room referred to in clause (a) or clause (b) is equipped with the articles specified in Schedule-IX.(d)record of all-cases of accidents and sickness treated at the ambulance room referred to in' clause (a) or clause (b) is maintained and produced to the inspector having jurisdiction on demand.
