Section 210(2)(b) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998

[Cites 0, Cited by 0] [Section 210(2)] [Section 210] [Entire Act]

Union of India - Subsection

Section 210(2)(b) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998

(b)disables such building worker from work for more than ten days following the accident, shall also be sent to,-

(i)the officer incharge of the nearest police station;

(ii)the District Magistrate or if the District Magistrate by order so desires to the Sub-Divisional Magistrate.