Section 58(1) in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
(1)Subject to availability of funds with the Board, the Board shall draw and, with the prior approval of the State Government, notify, in respect of each benefit or group of benefits, a scheme containing detail provisions in respect of the following matters namely:(i)Nature of Benefit.(ii)Person to whom benefit shall be payable.(iii)Conditions of eligibility, if any, and(iv)Broad guidelines, if any, governing the rate at which benefit shall be paid.
