Section 133(2)(z) in Occupational Safety, Health and Working Conditions Code, 2020

[Cites 0, Cited by 0] [Section 133(2)] [Section 133] [Entire Act]

Union of India - Subsection

Section 133(2)(z) in Occupational Safety, Health and Working Conditions Code, 2020

(z)the specialised qualification and experience, duties and responsibilities of experts to be empanelled under section 37;

(za)the manner of providing alternative employment under sub-clause (d) of clause (A) of sub-section (1) of section 38;

(zb)the qualification for the appointment of medical practitioner and other establishment under sub-section (1) of section 42;

(zc)other establishment engaged in the dangerous occupation or processes under clause (a) of sub-section (2) of section 42;

(zd)medical supervision and other establishment under clause (b) of sub-section (2) of section 42;

(ze)other establishment under clause (c) of sub-section (2) of section 42;

(zf)conditions relating to safety, holidays and working hours or any other condition to be observed by the employer under section 43;

(zg)the manner of requiring the employer to provide the adequate safeguards under section 44;

(zh)conditions including, in particular, conditions as to hours of work, fixation of wages and other essential amenities in respect of contract labour under clause (a) of sub-section (3) of section 47;

(zi)the form and manner of application and the particulars which such application shall contain regarding the number of contract labour, nature of work for which contract labour is to be employed and other particulars including the information relating to the employment of inter-State migrant workers under sub-section (1) of section 48;

(zj)the procedure under sub-section (2) of section 48;

(zk)manner of applying for the renewal of licence and the manner of renewal of licence under sub-section (3) of section 48;

(zl)responsibility of the contractor under sub-section (4) of section 48;

(zm)the manner of intimation of work order and time-limit for such intimation under sub-section (1) of section 50;

(zn)the manner of suspending or cancelling the licence under sub-section (2) of section 50;

(zo)the period before which the wages shall be paid under sub-section (1) of section 55;

(zp)the mode of payment of wages under proviso to sub-section (2) of section 55;

(zq)the manner of payment of wages from security deposit under sub-section (4) of section 55;

(zr)the form of issuing experience certificate under section 56;

(zs)the form and manner of making application under clause (b) of sub-section (2) of section 57;

(zt)period of making report and the period of deciding the question under clause (c) of sub-section (2) of section 57;

(zu)minimum service for entitlement, class of travel and other matters under section 61;

(zv)manner of providing facility of toll free helpline under section 63;

(zw)manner of providing for study on inter-State migrant workers under section 64;

(zx)authority to whom a copy of the agreement shall be forwarded by the producer under sub-section (3) of section 66;

(zy)details under clause (vii) of sub-section (4) of section 66;

(zz)rules in respect of factory or class or description of factories under sub-section (1) of section 79;

(zza)mode of submission of application under sub-section (2) of section 79;

(zzb)common facilities and services for joint liability of owner of premises and occupiers of the factories under section 80;

(zzc)rules under section 82;

(zzd)purposes under sub-section (1) of section 83;

(zze)form of application under sub-section (2) of section 83;

(zzf)the appellate authority for appeal against the order of Inspector-cum- Facilitator of factory and the manner of appeal under section 90;

(zzg)rules under section 91;

(zzh)manner of holding enquiry under sub-section (1) of section 111;

(zzi)form and manner of preferring appeal and the fee to accompany such appeal under sub-section (3) of section 111;

(zzj)manner of compounding under sub-section (1) of section 114;

(zzk)other sources of fund under sub-section (2) of section 115;

(zzl)the manner of administering and expending the Fund under sub-section (3) of section 115;

(zzm)the form of application, manner of filing the application and the fee to be accompanied therewith including the information relating to the employment of inter-State migrant workers under sub-section (2) of section 119;

(zzn)actions, manner of taking actions and inquiry under sub-section (3) of section 119;

(zzo)the form of appeal, the fee to be accompanied therewith and the appellate authority under sub-section (6) of section 119;

(zzp)the manner of survey under sub-section (2) of section 121;

(zzq)any other matter which is required to be, or may be, prescribed under this Code.

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Union of India - Subsection

Section 133(2)(z) in Occupational Safety, Health and Working Conditions Code, 2020