Section 34(4) in Occupational Safety, Health and Working Conditions Code, 2020
(4)Without prejudice to the powers of the appropriate Government under this section, the inspection scheme referred to in sub-section (3) may be designed taking into account, inter alia, the following factors, namely:-(a)assignment of unique number, to each establishment (which will be same as the registration number allotted to the establishment registered under section 3), unique number to each Inspector-cum-Facilitator and to each inspection in such manner as may be notified by the appropriate Government;(b)timely uploading of inspection reports in such manner and subject to such conditions as may be notified in the scheme;(c)provisions for special inspections based on such parameters as may be notified by the appropriate Government; and(d)the characteristics of employment, the nature of work, and characteristics of the workplaces based on such parameters as may be notified by the appropriate Government.
