Section 39(1) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
(1)(a)Every establishment employing fifty or more building workers shall prepare a written statement of policy in respect of safety and health of building workers and submit the same for the approval of the Director General;(b)the policy referred to in clause (a) shall contain the following, namely:-(i)the intentions and commitments of the establishment regarding health, safety and environmental protection of building workers;(ii)organisational arrangements made to carry out the policy referred to in clause (a) specifying the responsibility at different levels of hierarchy;(iii)responsibilities of the principal employer, contractor, sub-contractor, transporter or other agencies involved in the building or other construction work;(iv)techniques and methods for assessment of risk to safety, health and environmental and remedial measurers therefor;(v)arrangements for training of building workers, trainers, supervisors or other persons engaged in the construction work;(vi)other arrangements for making the policy referred to in clause (a), effective;(c)the intention and commitment referred to in sub-clause (i) of clause(b) shall be taken into account in making decisions relating to plant, machinery, equipment, materials and placement of building workers.
