Section 38 in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996
38. Safety Committee and safety officers.
(1)In every establishment wherein five hundred or more building workers are ordinarily employed, the employer shall constitute a Safety Committee consisting of such number of representatives of the employer and the building workers as may be prescribed by the State Government:Provided that the number of persons representing the workers, shall, in no case, be less than the persons representing the employer.(2)In every establishment referred to in sub- section (1), the employer shall also appoint a safety officer who shall possess such qualifications and perform such duties as may be prescribed.
