Section 45 in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
45. Contribution to the Fund.
(1)A beneficiary of the fund shall contribute to the fund at such rate per mensem as may be notified by the State Government under Section 16 of the Act. This contribution shall be remitted in advance once in three months in any of the banks specified by the Board in the district in which the member resides.(2)If a beneficiary commits default in the payment of contribution continuously for a period of one year, he shall cease to be beneficiary of the fund. However, with the permission of the Secretary or an officer authorized by him in this behalf the membership may be resumed on repayment of arrears of contribution with a fine of Rs.2 per month subject to the condition that such resumption shall not be allowed more than twice.
