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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Bihar - Subsection

Section 39(1)(b) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005

(b)the policy referred to in clause (a) shall contain the following, namely:-
(i)the intentions and commitments of the establishment regarding health, safety and environmental protection of building workers;
(ii)organisational arrangements made to carry out the policy referred to in clause (a) specifying the responsibility at different levels of hierarchy;
(iii)responsibilities of the principal employer, contractor, sub-contractor, transporters or other agencies involved in the building or other construction work;
(iv)techniques and methods for assessment of risk to safety, health and environmental and remedial measures thereof;
(v)arrangements for training of building workers, trainer, supervisors or other persons engaged in the construction work;
(vi)other arrangements for making the policy referred to in clause (a) effective;