Section 37(1) in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
(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 and submit the same for the approval of the Chief Inspector.(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 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 measure thereof;v. arrangements for training of building 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 (a) of sub-rule (1), signed by an authorized signatory shall be sent to the State Government.
