Section 216(1) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
(1)(a)Every establishment employing fifty or more building workers shall prepare a written statement of policy in respect of safety and health of building workers employed therein and submit such policy in triplicate to the Chief Inspector for his satisfaction.(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 and other construction workers;(ii)organizational 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, transporter or other agencies involved in the building or other construction work;(iv)techniques and methods for assessment of risk to safety, health and environment and remedial measures therefor;(v)arrangements for training of building and other construction workers, trainers, 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, material and placement of building and other construction workers.
