Section 232 in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006
232. Emergency care services (or) emergency treatment.
- The employer shall ensure at a construction site of a building or other construction work that,-(a)essential life saving aides and appliances required to handle,-(i)head injuries and spinal injuries;(ii)(bleeding;)(iii)fractures and dislocation of bones and joints;(iv)crush injuries;(v)shock including electric shock;(vi)dehydration due to any cause;(vii)snake-bite, insect-bite, scorpion and bee stings;(viii)bums including chemical bums(ix)bends or divers paralysis;(x)other surgical, gynecological, obstetric or pediatric emergencies;(xi)drowning; and(xii)sun stroke and frost bite to building workers are provided and properly maintained under the supervision of a construction medical officer.(b)the essential life saving aids for any emergent situation referred to in sub-clause (i) to (xii) of clause (a) are provided to an injured or a sick building worker during his transportation from such building site to a hospital and till such building worker is attended by a doctor in such hospital; and(c)any other equipment or facilities required for emergency care or treatment to the building workers arising from special local conditions and construction processes at such building site, as specified by the State Government, from time to time, are provided.
