Section 277 in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
277. Powers to engage experts, agencies.
- (i) The Chief Inspector may engage experts or agencies, as deemed necessary, from the field 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 of enquiry into the cause of an accident or a dangerous occurrence or otherwise.(2)The experts referred to in sub-rule(l) shall-(a)possess a degree in the relevant field from a recognized university;(b)possess not less than ten years experience of working 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 traveling allowances and daily allowances as are allowed to him by his organization where he is employed or such traveling allowance and daily allowance as is admissible to officer of the rank of a Deputy Secretary to the Government of Rajasthan.(6)In addition to traveling allowance and daily allowance referred to in sub-rule (5) to an engineer or architect or 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.(7)The Chief Inspector may, by order in writing and subject to such conditions and for such period, as may be specified therein, exempt from all or any of the requirements of these rules to-(a)any building or other construction work if he is satisfied that such building work is confined to such workers, where it is not convenient to take measures as provided in these rules; or(b)any appliance, gear, equipment vehicle or other device if he satisfied that the requirement of such appliance, gear, equipment vehicle or other device is not necessary for use or equality effective measures are taken in lieu thereof:Provided that he shall not grant exemption under this rules unless he is satisfied that such exemption would not adversely affect the safety, health and welfare of building workers.
