Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Act, 1996


(Act no. 27 of 1996)

CONTENTS

Sections

Particulars

   Preamble
      
1 Short title, Extent Commencement and Application
2 Definitions
3 Central Advisory Committee
4 State Advisory Committee
5 Expert Committees
6 Appointment of Registering Officers
7 Registration of Establishments
8 Revocation of Registration in certain cases
9 Appeal
10 Effect of Non-Registration
11 Beneficiaries of the Fund
12 Registration of Building Workers as Beneficiaries
13 Identity Cards
14 Cessation as a Beneficiary
15 Register of Beneficiaries
16 Contribution of Building Workers
17 Effect of Non-Payment of Contribution
18 Constitution of State Welfare Boards
19 Secretary and Other Officers of Boards
20 Meetings of Boards
21 Vacancies Etc., Not to Invalidate Proceedings of the Boards
22 Functions of the Boards
23 Grants and Loans by the Central Government
24 Building and Other Construction Workers' Welfare Fund and Its Application
25 Budget
26 Annual Report
27 Accounts and Adults
28 Fixing Hours for Normal Working Day, Etc.
29 Wages for Overtime Work
30 Maintenance of Register and Records
31 Prohibition of Employment of Certain Persons in certain Building or other Construction Work
32 Drinking Water
33 Latrines and Urinals
34 Accommodation
35 Creches
36 First-Aid
37 Canteens, Etc.
38 Safety Committee and Safety Officers
39 Notice of Certain Accidents
40 Power to Appropriate Government to make rules for the Safety and Health of building workers
41 Framing of Model rules for safety Measures
42 Appointment of Director-General, Chief Inspector and Inspectors
43 Powers of Inspectors
44 Responsibility of Employers
45 Responsibility for Payment of Wages and Compensation
46 Notice of Commencement of Building or other Constructive Work
47 Penalty for Contravention of Provisions Regarding Safety Measures
48 Penalty for Failure to give notice of the Commencement of the Building or other Construction work
49 Penalty for Obstructions
50 Penalty for Other Offences
51 Appeal
52 Recovery of Penalty
53 Offences by Companies
54 Cognizance of Offences
55 Limitations of Prosecutions
56 Delegation of Powers
57 Returns
58 Application of Act 8 of 1923 to Building Workers
59 Protection of Action taken in good faith
60 Power of Central Government to give Directions
61 Power to remove Difficulties
62 Power to make rules
63 Saving of Certain Laws
64 Repeal and Saving

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