Section 279(2) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
(2)If a beneficiary commits default in the payment of contribution continuously for a period of one year, he shall cease to be a beneficiary of the fund. However, with the permission of the registering/authorised officer, the membership may be resumed on repayment of Rs. Five per month penalty subject to the maximum of two hundred rupees with the condition that such resumption shall not be allowed more than twice up to the age 60 years.] [Substituted by Notification No. 989/XXXVI-2-2017, dated 23.8.2017, (w.e.f. 4.2.2009).]
