Section 250 in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
250. Definitions.
- In this part, unless the context otherwise requires : -(a)"Benefit" means a benefit specified in Rule 277 of these Rules ;(b)"Board" means the Chhattisgarh Building and Other Construction Workers' Welfare Board constituted under Section 18 of the Act;(c)"Contribution" means the sum of money payable to the Fund by beneficiary under Section 16 of this Act;(d)"Family" in the relation to a beneficiary, means the spouse, minor sons, unmarried daughter and wholly dependent parents;(e)"Fund" means the Chhattisgarh Building and Other Construction Workers' Welfare Fund constituted by the Board under Section 24 of the Act;(f)"Secretary" means the Secretary of the Board appointed under Section 19 of the Act;(g)"Year" means financial year.
