Section 272 in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
272. Procedure for registration as a beneficiary.
(1)An application for registration as a beneficiary under sub-section (1) of Section 12 of the Act, shall be made in duplicate, in Form XXVIII annexed to these Rules, to the officer authorised by the Board in this behalf under sub-section (2) of Section 12 and shall be accompanied by the following documents, namely : -(a)Proof of age in one or more of the following forms namely : -(i)Certificate or Mark Sheet awarded by an Examining Board or University or School Leaving Certificate issued by the last school attended;(ii)Certificate from the Registrar of Births and Deaths ;(iii)In the absence of the above certificates, a certificate from a Medical Officer not below the rank of an Assistant Surgeon in Government Services.(b)Proof of status as a building worker for at least ninety days during the preceding one year, which would normally be a certificate to that effect issued by the employer or contractor for whom the applicant has been working. However, in appropriate cases, the following may also be considered as proof of status, namely : -(i)A Certificate issued by a Building Workers' Union, registered under the Trade Unions Act, 1926;(ii)A certificate issued by the Inspector having jurisdiction over the concerned area.(iii)A certificate issued by the Chief Executive Officer of the Janpad Panchayat or the Municipal body concerned, by whatever name called.(c)A Nomination in Form XXIX.(d)Two Passport Size Photographs.(2)Every application referred in sub-rule (1) shall be accompanied by a fee of Rs. Twenty five payable to the Board in cash or an account payee Demand Draft.(3)Receipt of every application referred to in sub-rule (1) shall be acknowledged by the Board.(4)If the officer referred to in sub-rule (1) is satisfied after due inquiry that the applicant fulfills the eligibility criteria specified in sub-section (1) of Section 12 of the Act, and has complied with the provisions of the Act and the Rules made thereunder, he shall enter the name of the worker as a beneficiary in a Register of Beneficiaries which shall be maintained in Form XXX and shall also issue to him an identity card in Form XXXI:Provided that the authorized Officer may, after giving the applicant an opportunity of being heard, reject the application if, after enquiry, he comes to the conclusion that the applicant does not fulfill the eligibility criteria and or has not complied with the provisions of the Act and these rules :Provided further that every application received under sub-rule (1) shall ordinarily be decided within a maximum period of one month, and in the event of rejection, reasons thereof shall be communicated to the applicant in writing.(5)If in relation to a beneficiary, any change occurs in any particulars specified in the identity card referred to in sub-rule (4) or any updating becomes necessary therein, the beneficiary shall intimate the officer referred to in sub-rule (1), within sixty days from the date when such change takes place or the updating becomes necessary, as the case may be, the date and particular of such change or the need of updating and the reasons thereof, in Form XXXII.(6)Where, on receipt of the intimation referred to in sub-rule (5) the officer is satisfied that there has occurred a change in the particulars of the beneficiary, as entered in the identity card, or that such particulars need to be updated, he shall amend the said card and also record the change which has occurred in the register referred to in sub-rule (4).(7)If an identity card is lost, mutilated or the pages contained therein are exhausted, the beneficiary concerned may apply in Form XXXIII to the officer specified in sub-rule (1) for issue of a Duplicate Continuation Identity Card. The application for a Duplicate Identity Card shall be accompanied by a fee of Rupees Twenty Five only payable to the Board in cash or an account payee Demand Draft.(8)On receipt of an application under sub-rule (7), the officer concerned shall after checking its contents with the entries in the Register of Beneficiaries and satisfying himself as to the bona-fides of the application, issue a duplicate or continuation identity card:Provided that an application for duplicate identity card may be rejected for reasons to be recorded, after giving the applicant an opportunity of being heard.
