Section 227(1) in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
(1)The employer shall ensure at a construction work, where more than five hundred building workers are employed that-(a)a special medical service or an occupational health service is available at such construction site at all times and such service shall.-(i)Provide first-aid and emergency treatment.(ii)Conduct special medical examination for occupational hazards to such building workers before their employment and thereafter at such intervals as may be specified by the Chief Inspector from time to time;(iii)Conduct training of first-aid personnel of such medical service;(iv)render advise to such employer on conditions of work and improvement required to avoid hazards to the health of such building worker.(v)Promote health education, including family welfare among such building workers;(vi)Cooperate with the inspector having jurisdiction in the detection, measurement and evaluation of chemical, physical or biological factors suspected of being harmful to such building workers;(vii)Undertake immunization for all such building workers against tetanus, typhoid, cholera and other infectious diseases.(b)the special medical service referred to in clause (a) colaborates with the labour department or any other concerned department or service of the Government of India in matters of treatment job placement accident prevention and welfare of such building workers.(c)the special medical service referred to in clause (a) is headed by a construction medical officer and is provided with adequate staff laboratory and other equipments;(d)the premises of the special medical service referred to in clause (a) are conveniently accessible comprise at least a waiting room, a consulting room, a treatment room, a laboratory and suitable accommodation for nurses and other staff of such service.(e)The special medical service referred in clause (a) maintains records pertaining to its activities referred to in sub-clause (i) to (vii) of clause (a) and sends to the Chief Inspector once in every three months information in writing on-(i)the State of health of such buildings workers and(ii)the nature and causes of occupational injuries or disease suffered by any of such building workers and measures taken to prevent recurrence of such injury or disease.
