Section 281(4) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
(4)[ The State Government may change the minimum number of years for which for which a beneficiary should have contributed to the Fund for becoming eligible for the assistance or benefit as prescribed in the Column 2 of the table of sub-rule (1), if such change is proposed by the Board.] [Inserted by Notification No. 989/XXXVI-2-2017, dated 23.8.2017, (w.e.f. 4.2.2009).]
