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

NO.27 OF 1996

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title, extent, commencement and application
2	Definitions
Chapter II	The Advisory Committees And Expers Committees
3	Central Advisory Committee
4	State Advisory Committee
5	Expert committees
Chapter III	Registration Of Establishments
6	Appointment of registering officers
7	Registration of establishments
8	Revocation of registration in certain cases
9	Appeal
10	Effect of non-registration
Chapter IV	Registration Of Building Workers As Beneficiaries
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
Chapter V	Building And Other Construction Workers' Welfare Boards
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.- No act or proceedings of a Board shall be invalid merely by reason of
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 audit
Chapter VI	Hours Of Work, Welfare Measures And Other Conditions Of Service Building Workers
28	Fixing hours for normal working day, etc
29	Wages for overtime work
30	Maintenance of registers 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	Accommodation-2
36	First-aid
37	Canteens, etc.- The appropriate Government may, by rules, require the employer
Chapter VII	Safety And Health Measure
38	Safety Committee and safety officers
39	Notice of certain accidents
40	Power of appropriate Government to make rules for the safety and health of building workers
41	Framing of model rules for safety measures
Chapter VIII	Inspecting Staff
42	Appointment of Director-General, Chief Inspector and Inspectors
43	Powers of Inspectors
Chapter IX	Special Provisions
44	Responsibility of employer
45	Responsibility for payment of wages and compensation
46	Responsibility for payment of wages and compensation-2
Chapter X	Penalties And Procedure
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	Limitation of prosecutions
Chapter XI	Miscellaneous
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

(19^th August, 1996)

An Act to regulate the employment and conditions of service of building and other construction workers and to provide for their safety , health and welfare measures and other matters connected there with or incidental thereto.

Comment: The aim of this Act is to regulate the employment and conditions of service of building and other construction workers and to provide for their safety , health and welfare measures.

BE it enacted by Parliament in the Forty-seventy Year of the Republic of India as follows:---