Section 225 in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
225. Occupational health centres.
- The employer shall ensure at a construction site of a building or other construction work involving hazardous processes specified under Schedule IX annexed to these rules that-(a)an occupational health centre, mobile or static, is provided and maintained in good order at such site;(b)services and facilities as per the scale laid down in Schedule X, annexed to these rules are provided at the occupational health centre referred to in clause (a);(c)a construction medical officer appointed at an occupational health centre possesses the qualification as laid down in Schedule XI, annexed to these rules.
