Section 223(a) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
(a)(i)a building worker who is employed for a work involving such risk or hazards, inherent in such work as the Chief Inspector considers appropriate for the periodical medical examination of such worker, is medically examined at such intervals as the Chief Inspector may direct from time to time;(ii)every operator of a crane, winch or other lifting appliance, transport equipment or vehicle, is medically examined before employing such operator and again periodically, at such intervals as the Chief Inspector may direct from time to time;(iii)the medical examination referred to in sub-clause (i) and sub-clause (ii) is in accordance with Schedule VII, annexed to these rules and is conducted by such medical officers or at such hospitals as are approved by the State Government for the purpose from time to time;(iv)in case of a building worker who is exposed to special occupational health hazard owing to job or work assigned to such worker the periodical medical examination referred to in sub-clause (i) or sub-clause (ii) includes such special investigation may be deemed necessary by the construction medical officer examining such building worker for the diagnosis of occupational disease.
