Section 224 in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
224. Duties of construction medical officers. - (1) The medical examination referred to in sub-clause (i) or sub-clause (ii) of clause (a) of rule 223 shall be carried out by a construction medical officer.
(2)The duties and responsibilities of such construction medical officer shall be as given below, namely:-(a)medical examination of building workers;(b)first-aid care including emergency medical treatment;(c)notification of occupational diseases to the concerned authorities in accordance with these rules;(d)immunisation services;(e)medical record, upkeep and maintenance;(f)health education including advisory services on family planning, personal hygiene, environmental sanitation and safety;(g)referral services.
