Section 225 in The Delhi Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2002
225. 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 an occupational health centre possesses the qualification as laid down in Schedule XI, annexed to these rules.
