Section 57(1) in Occupational Safety, Health and Working Conditions Code, 2020
(1)Notwithstanding anything contained in this Part, employment of contract labour in core activities of any establishment is prohibited: Provided that the principal employer may engage contract labour through a contractor to any core activity, if-(a)the normal functioning of the establishment is such that the activity is ordinarily done through contractor; or(b)the activities are such that they do not require full time workers for the major portion of the working hours in a day or for longer periods, as the case may be;(c)any sudden increase of volume of work in the core activity which needs to be accomplished in a specified time.
