Section 22(1) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996
(1)The Board may-(a)provide immediate assistance to a beneficiary in case of accident;(b)make payment of pension to the beneficiaries who have completed the age of sixty years;(c)sanction loans and advances to a beneficiary for construction of a house not exceeding such amount and on such terms and conditions as may be prescribed;(d)pay such amount in connection with premia for Group Insurance Scheme of the beneficiaries as it may deem fit;(e)give such financial assistance for the education of children of the beneficiaries as may be prescribed;(f)meet such medical expenses for treatment of major ailments of a beneficiary or, such dependant, as may be prescribed;(g)make payment of maternity benefit to the female beneficiaries; and(h)make provision and improvement of such other welfare measures and facilities as may be prescribed.
