Section 219 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
219. Appointment of Safety Officer [Section 40-2(r)].
(1)In every establishment wherein five hundred or more building workers are ordinarily employed, the employer shall appoint safety officers as per the scale laid down in Schedule-VH annexed to these rules. Such safety officers may be assisted by suitable and adequate staff.(2)Duties, qualifications and the condition of service of safety officers appointed under sub-rule (1) shall be as provided in Schedule-VIII annexed to these rules.(3)Wherever number of workers employed by single employer is less than five hundred, such employers may form a group and appoint a common safety officer for such group of employers with prior permission of Chief Inspector.Information to Bureau of Indian Standards[Section 40-2(s)]
