Section 58 in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
58. Board to notify schemes regarding benefits.
(1)Subject to availability of funds with the Board, the Board shall draw and, with the prior approval of the State Government, notify, in respect of each benefit or group of benefits, a scheme containing detail provisions in respect of the following matters namely:(i)Nature of Benefit.(ii)Person to whom benefit shall be payable.(iii)Conditions of eligibility, if any, and(iv)Broad guidelines, if any, governing the rate at which benefit shall be paid.(2)Unless otherwise specified by or under these rules, no money payable by way of a benefit shall be paid in cash, but shall be credited into the bank account of the beneficiary or other eligible recipient, as the case may be, maintained in a Nationalized Bank, a Regional Rural Bank or a District Central Co-operative Bank.
