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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Rajasthan - Subsection

Section 52(1) in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009

(1)All expenses for the administration of the fund, fees and allowances to the Members of the Board, Salaries, Leave salaries, Joining time pay, Travelling Allowances, Compensatory Allowances, Charge Allowances, Pension contribution and other benefits of personnel, expenses for the legitimate needs of the Board and the stationary expenses shall be met from the Administrative Account of the fund.