Section 230 in Goa Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
230. Occupational health centres.
- The employer shall ensure at a construction site of a building or other construction work involving hazardous processes specified under Schedule-IX annexed to these rules that -(a)an occupational health centre, mobile or static, is provided and maintained in good order at such site;(b)services and facilities as per the scale laid down in Schedule-X, annexed to these rules are provided at the occupational health centre referred to in clause (a);(c)a construction medical officer appointed at a occupational health centre possesses the qualification as laid down in Schedule-XI, annexed to these rules.
