Section 230 in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006
230. Notice of poisoning or occupational diseases.
- The employer shall ensure at a construction site of a building or other construction work that,-(a)when a building worker contracts any disease specified in Schedule II annexed to these rules, a notice in Form XIII under Schedule XIII to these rules is sent without delay to the Inspector, having jurisdiction, and to the Board with which such building worker is registered as a beneficiary; and(b)if a medical practitioner or construction medical officer attends on a building worker suffering from any disease referred to in clause (a), such medical practitioner or construction medical officer sends information regarding the name and full particulars of such building worker and the disease suffered by him to the Chief Inspector of Inspection of Building and Construction without delay.
