Section 285 in Goa Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
285. Medical assistance to beneficiaries.
- The Board may sanction financial assistance to the beneficiaries who are hospitalized for five or more days due to accident or any disease. The financial assistance shall be [twenty rupees] [Substutited 'two hundred rupees' by Notification No. 24/24/2010-LAB/432, dated 10.4.2015.] for the first five days and twenty rupees each for the remaining days, subject to a maximum [four hundred rupees] [Substutited 'one thousand rupees' by Notification No. 24/24/2010-LAB/432, dated 10.4.2015.]. This assistance shall also be given to the beneficiary met with accident and put in plaster at residence. If disability is resulted due to accident, the worker shall be eligible for a financial assistance upto a maximum of five thousand rupees depending upon the percentage of disability. The application in Form No. XLII or XLVI shall be submitted with such other documents as may be specified by the Board.
