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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(2)(z) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996

(z)the welfare measures which are to be provided under clause (b) of section 37;
(za)the number of representatives of the employer and the building workers under sub- section (1) of section 38 and the qualifications of safety officers and the duties to be performed by them under sub- section (2) of that section;
(zb)the form of a notice of accident, other matters to be provided in this behalf and the time within which such notice shall be given under sub- section (1) of section 39;
(zc)the rules to be made for the safety and health of building workers under section 40;
(zd)the powers that may be exercised by an Inspector under clause (e) of subsection (1) of section 43 and the qualifications and experience which the experts or agencies employed under sub- section (2) of that section shall possess and the terms and conditions on which such experts or agencies may be employed;
(ze)the date on or before which wages shall be paid to a building worker under section 45;
(zf)the matters which are required to be prescribed under clause (i) of subsection (1) of section 46;
(zg)any other matter which is required to be, or may be, prescribed.