Section 224 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
224. Duties of construction medical officers.
(1)The medical examination referred to in sub-clause (i) or sub clause (ii) of clause (a) of rule 223 shall be carried out by a construction medical officer.(2)The duties and responsibilities of such construction medical officer shall be as given below; namely:-(a)medical examination of building workers;(b)first-aid care including emergency medical treatment;(c)notification of occupational diseases to the concerned authorities in accordance with these rules;(d)immunisation services;(e)medical record up keep and maintenance;(f)health education including advisory services on family planning, personal hygiene, environmental sanitation and safety;(g)referral services.
