Section 208(1)(b) in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002

[Cites 0, Cited by 0] [Section 208(1)] [Section 208] [Entire Act]

State of Odisha - Subsection

Section 208(1)(b) in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002

(b)disables a building worker from working for a period of forty eight hours or more immediately following the accident, shall forthwith be sent by telegram, telephone, fax or similar other means including special messenger within four hours in case of fatal accidents and seventy two hours, in case of other accidents involving building worker to-

(i)the Regional Labour Commissioner (Central), having jurisdiction in the area in which the establishment in which such accident or dangerous occurrence took place is located. Such Regional Labour Commissioner (Central) shall be the authority appointed under Section 39 of the Act.

(ii)Board with which the building worker involved in accident was registered as a beneficiary;

(iii)Chief Inspector; and

(iv)The next in kin or other relative of building worker involved in accident.

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State of Odisha - Subsection

Section 208(1)(b) in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002