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New York | Employers required to adopt Prevention Standard by August 5, 2021

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The New York State Department of Labor had published the Airborne Infectious Disease Exposure Prevention Standard (“Standard”) on July 6, 2021. The Standard is a model airborne infectious disease exposure prevention plan (“Model Plan”) and various industry-specific model plans for the prevention of airborne infectious disease, as required by the New York Health and Essential Rights Act (NY HERO Act). Private employers have until August 5 to adopt the Model Plan developed by NY Department of Labor or establish an alternative plan that meets or exceeds the Prevention Standard’s minimum requirements.

 

Salient Features of the Standard are:

 


*Tanvi Singh, Editorial Assistant has put this story together.

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