(6)The Building Workers' Welfare Board shall perform the following functions, namely:-(a)provide death and disability benefits to a beneficiary or his dependants;(b)make payment of pension to the beneficiaries who have completed the age of sixty years;(c)pay such amount in connection with premium for Group Insurance Scheme of the beneficiaries as may be prescribed by the appropriate Government;(d)frame educational schemes for the benefit of children of the beneficiaries as may be prescribed by the appropriate Government;(e)meet such medical expenses for treatment of major ailments of a beneficiary or, such dependant, as may be prescribed by the appropriate Government;(f)make payment of maternity benefit to the beneficiaries;(g)frame skill development and awareness schemes for the beneficiaries;(h)provide transit accommodation or hostel facility to the beneficiaries;(i)formulation of any other welfare scheme for the building worker beneficiaries by State Government in concurrence with the Central Government; and(j)make provision and improvement of such other welfare measures and facilities as may be prescribed by the Central Government.
