Section 39 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
39. Health and Safety policy.
(1)(a)Every establishment employing fifty or more building worker shall prepare a written statement of policy in respect of safety and health of building workers and submit the same for the approval of the Chief Inspector;(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;(c)the intention and commitment referred to in sub-clause (i) of clause (b) shall be taken into account in making decisions relating to plant, machinery, equipment, materials and placement of building workers.(2)A copy of the policy referred to in clause (a) of sub-rule (1), signed by an authorised signatory shall be sent to the State Government.(3)The establishment shall revise the policy referred to in clause (a) of sub-rule (1) as often as necessary under the following circumstances, namely:-(i)whenever any expansion or modification having implication on safety and health of the building worker is made in such building or other construction work; or(ii)whenever any new building or the construction work substances, articles or techniques are introduced having implication on health and safety of building workers.(4)A copy of the policy referred to in sub-clause (a) of sub-rule (1) shall be displayed at the conspicuous places in Hindi and a local language under stood by the majority of building workers at a construction site.
