Section 287 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
287. Withdrawal to pay premium for Life Insurance Policy.
(1)Sanction can be accorded to a member of the fund for remitting the premium for life insurance policy from the amount standing in his credit in the fund withdrawn of amount for this purpose shall not be allowed more than once in an year.(2)The full particulars of the policy shall be furnished to the Secretary of the Board in such form as may be specified by him.(3)No amount more than those actually required for remitting the premium shall be sanctioned from the amount standing in credit of the member.
