Section 267 in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
267. Duties of construction medical officer.
(1)The medical examination referred to in sub-clause (i) or sub-clause (ii) of clause (a) of Rule 266 shall be carried out by a construction medical officer.(2)The duties and responsibilities of such construction medical officer shall be as given below, namely:-(a)medical examination of building workers;(b)first care including emergency medical treatment;(c)notification of occupational diseases to the concerned authorities in accordance with there rules;(d)immunization services;(e)medical record upkeep and maintenance;(f)health education including advisory services on family planning, personal hygiene, environmental sanitation and safety;(g)referral services.
