Section 30 in Goa Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
30. Cessation as a beneficiary.
- A building worker who has been registered as a beneficiary under sub-rule (4) of rule 28, shall cease to be a beneficiary when he attains the age of sixty years or when he is not engaged in building or other construction work for not less than ninety days in a year, and further which the beneficiary has not paid his contribution for a continuous period of one year he shall also cease to be a beneficiary.
