[1] [ 111A . Right of workers, etc Every worker shall have the right to-- (i)
obtain from the
occupier, information relating to workers' health and safety at work , (ii)
get trained
within the factory wherever possible, or, to get himself sponsored by the
occupier for getting trained at a training center or institute, duly approved
by the Chief Inspector, where training is imparted for workers' health and
safety at work, (iii) represent to the Inspector directly or through hi s representative in
the matter of inadequate provision for protection of hi s health or safety in
the factory. ] [Gujarat [2] [After Section 111A The following section shall be inserted, namely:- "111AA. Obligation of Occupier (1)
Every occupier
in such class of factories as
may be notified by the State Government, taking into consideration the number
of employees employed by him or the nature of the manufacturing process, shall
get himself enrolled under the Self Certification cum Consolidated Annual
Return Scheme as may be prescribed. (2)
The State
Government shall prescribe the audit and assessment norms, for compliance of
labour laws and labour standards. (3)
The incentives
to the occupier for compliance of labour laws and labour standards shall be,
subject to the outcome of audit and assessment, as may be prescribed. (4)
Any occupier
who complies with the provision of sub-section (2) shall be eligible for
exemption from the inspections as provided under the Act.".]]] FACTORIES ACT, 1948 (GUJARAT AMENDMENT)