Section 134(2)(z) in Occupational Safety, Health and Working Conditions Code, 2020

[Cites 0, Cited by 0] [Section 134(2)] [Section 134] [Entire Act]

Union of India - Subsection

Section 134(2)(z) in Occupational Safety, Health and Working Conditions Code, 2020

(z)procedure under clause (b) of sub-section (1) of section 51;

(za)form of agreement under clause (a), and the name and other particulars under clause (b) of sub-section (2) of section 66;

(zb)the matter which may be saved and the qualifications of sole manager under sub-section (1) of section 67;

(zc)the conditions relating to number of employees, depth of excavation and other matters under clause (a) of sub-section (1) of section 68;

(zd)conditions relating to workings, opencast workings and explosives under clause (b) of sub-section (1) of section 68;

(ze)to declare the mines and part thereof for the purpose of applicability of the provisions of this Code under sub-section (2) of section 68;

(zf)the authority, the manner of informing such authority and the time limit for making such information under sub-section (3) of section 68;

(zg)to provide for medical examination of apprentice, other trainee or employee under sub-section (3) of section 70;

(zh)to exempt certain persons or category of persons holding positions of supervision or management and the persons employed in mine and the persons employed therein under section 71;

(zi)to provide for vocational training and rescue and recovery services to the persons employed in a mine under section 72;

(zj)medical authority under sub-section (2) of section 117;

(zk)rules under sub-section (4) of section 121;

(zl)the language of the bye-laws under sub-section (7) of section 139;

(zm)any other matter which is required to be, or may be prescribed.

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Union of India - Subsection

Section 134(2)(z) in Occupational Safety, Health and Working Conditions Code, 2020