Section 208(2)(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(2)] [Section 208] [Entire Act]

State of Odisha - Subsection

Section 208(2)(b) in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002

(b)disables such building worker from work for more than ten days following the accident, shall also be sent to-

(i)the officer in-charge of the nearest police station;

(ii)The District Magistrate or if the District Magistrate by order so desires to the Sub-Divisional Magistrate.