Section 59 in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
59. Board to notify schemes laying down procedure and other residual matters regarding benefits.
- Subject to the provisions of Rule 58 the Board may draw a scheme laying down procedures, forms and all other residuary matters not expressly provided in the Act and these rules, with prior approval of the State Government, which may include:(i)Rates at which various benefits shall be payable.(ii)Procedure and form for making application.(iii)Procedure for an authority competent to grant sanction.(iv)Procedure for disbursement, and any other incidental matters.
