Section 248 in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
248. 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 of occupational safety, health and environment, as and when required, for the purpose of conducting any inspection, investigation or inquiry not the cause of an accident or a dangerous occurrence or otherwise.(2)The experts referred to in sub-clause (1) shall-(a)Possess a degree in the relevant field from a recognised university.(b)posses 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 Government may, from time to time, prepare a panel of experts and agencies referred to in sub-rule(1).(5)An engineer or expert or agency employed under sub-rule(1) shall be paid such travelling allowances and daily allowances as are allowed to him by his organisation where he is employed or such travelling allowance and daily allowance as is admissible to officer of the rank of Deputy Secretary to the Government of Orissa, in Labour & Employment Department.(6)In addition to travelling allowance and daily allowance referred to in sub-rule(5) to an engineer or architect 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.
