Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 23 in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984

23. Power of Government to make rules.

- The Government may make rules in regard to works of building construction or works of engineering construction, either separately or for both together with respect to -
(a)safe means of access and safety of working place including provision of suitable and sufficient scaffolds and stages when work cannot be safely done from the ground or from part of a building or from a ladder and such other means of support;
(b)precautions to be taken in connection with the demolition of the whole or any substantial part of the building or other structure under the supervision of competent person and the avoidance of danger from collapse of the building or any other structure while removing any part of the framed building or other structure by shoring or otherwise;
(c)safe handling or use of explosives under the control of competent persons so that there is no exposure to the risks of injury from explosion or from flying material;
(d)safety in the erection, installation, use and maintenance of transporting equipment such as locomotives, trucks, wagons and other vehicles and trailer and appointment of competent persons to drive such equipment;
(e)safety in the erection, installation, use and maintenance of hoists, and lifting appliances and lifting gear including periodical testing and examination and heat treatment where necessary, precautions to be taken while raising or lowering loads, restrictions on carriage of persons and appointment of competent persons on hoists or other lifting appliances;
(f)adequate and suitable lighting of every work place and approach thereto, of every place where raising or lowering operations with the use of a hoist, lifting appliance for lifting gear are in progress arid all openings dangerous to the workers employed;
(g)precautions to be taken to prevent inhalation of dust, fumes, gases or vapours during any girding, cleaning, spraying or manipulation of any material and steps to be taken to secure and maintain adequate ventilation of every working place or confined space;
(h)measures to be taken during stacking or unstacking, stowing or unstowing of materials or goods or handling in connection therewith;
(i)Safeguarding of machinery including fencing of every flywheel and every moving part of a prime mover, every part of transmission machinery and every dangerous part of other machinery unless it is in such a position or of such construction as to be safe to every worker working on any of the operations as it would be if it were securely fenced;
(j)safe handling and use of plant including tools and equipment operated by compressed air;
(k)precautions to be taken in case of fire;
(l)precautions to be taken in the works in compressed air;
(m)the limits of weight to be limited or moved by workers;
(n)safe transport of workers to or from any work place by water and provision of means for rescue from drowning;
(o)steps to be taken to prevent danger to workers from live electric wires or apparatus including electrical machinery and tools and from overhead wires;
(p)the keeping of safety nets, safety sheets and safety belts where the special nature of the circumstances of work render them necessary for the safety of the workers and also other safety equipment for use of workers;
(q)the arrangements for suitable first aid to injured workers and for their removal to the nearest place of treatment;
(r)the maintenance of registers and other documents and for submission of such returns as may be required;
(s)the pasting of abstracts of the law including rules at conspicuous places at or near the site of a work;
(t)the specification of the persons and authorities who shall be responsible for compliance with rules made under this section;
(u)the circumstances in which and the conditions subject to which exemptions from any of the rules made under this section maybe given, the authorities who may grant such exemptions and the procedure to be followed;
(v)any other matter concerning safety of workers working on any of the operations being carried on in a work.