Section 286 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
286. Refund of the contribution of deceased member:
(1)On the death of a members the amount of contribution standing in heirs credit shall be given to the nominee. In the absence of a nominee the amount shall be paid to his legal heirs in equal share.(2)All financial benefits under these rules other than death benefit and medical assistance for accidents shall becomes payable only after one year of a person becoming member of the fund.
