Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 209] [Entire Act]

Union of India - Subsection

Section 209(3) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998

(3)Wherever number of workers employed by single employer is less than five hundred, such employers may form a group and appoint a common safety officer for group of employers with prior permission of Director General.