Section 229(1)(a) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998

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Union of India - Subsection

Section 229(1)(a) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998

(a)a special medical service or an occupational health service is available at such construction site at all times and such service shall,-

(i)provide first-aid and emergency treatment;

(ii)conduct special medical examination for occupational hazards to such, building workers before their employment and thereafter at such intervals as may be specified by the Director General from time to time;

(iii)conduct training of first-aid personnel of such medical service;

(iv)render advice to such employer on conditions of work and improvement required to avoid hazards to the health of such building worker;

(v)promote health education, including family welfare among such building workers;

(vi)co-operate with the Inspector having jurisdiction in the detection, measurement and evaluation of chemical, physical or biological factors suspected of being harmful to such building workers;

(vii)undertake immunisation for all such building workers against tetanus, typhoid, cholera and other infectious diseases.

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Union of India - Subsection

Section 229(1)(a) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998