Section 272(1) in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
(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.
