Section 292 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
292. Utilisation of the Fund.
(1)The fund shall not, without the previous approval of Government, be expended for any purpose other than those mentioned in the Act and in the Rules.(2)All expenses for the administration of the fund, fees, and allowances of the officer to the Board, salaries, leave salaries, joining time pay, travelling allowances, compensatory allowances, charge allowances, pension contribution and other benefits of personnel expense, for the legitimate needs of Board and the stationary expenses shall be met from Administrative Account of the Board.(3)The amount incurred by the Government for the administration of the fund shall be treated as loan which shall be repaid from the Administration Account.
