Section 275 in The Delhi Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2002
275. Disability pension.
- [(1) The Board may sanction an amount of One Thousand Rupees per mensem as disability pension to a beneficiary who is permanently disabled due to paralysis, leprosy, T.B., accident etc. In addition to the pension, he will be eligible for an ex-gratia payment of not more than twenty- five thousand rupees depending upon the percentage of disability and subject to such condition as may be fixed by the Board. The said benefit shall be available from the date of becoming members of the Fund.] [[Substitution by Notification F. No. DLC/CLA/BCW/99/7139, dated 10th February, 2012, for sub- rule (1) (w.e.f. 10-2-2012). Sub-rule (1), before substitution, stood as under:"(1) The Board may sanction an amount of one hundred and fifty rupees per mensem as disability pension to a beneficiary who is permanently disabled due to paralysis, leprosy, T.B., accident etc. In addition to the pension he will be eligible for an ex-gratia payment of not more than five thousand rupees depending upon the percentage of disability and subject to such conditions as may be fixed by the Board."]](2)The application for disability pension and ex-gratia payment under sub- rule (1) shall be made in Form No. XXXIX with such certificate and other documents as may be specified by the Board.[276. Loan for the purchase of work related Tools. - An amount not exceeding ten thousand rupees may be sanctioned as loan to the members of the fund, for the purchase of work related tools. Members who have completed three years membership in the Fund and who remit contribution regularly and where age does not exceed fifty five years, will be eligible for this loan. The loan amount shall be recovered in not more than sixty installments. An application in Form No. XL shall be made for this loan with such other documents as may be specified by the Board. Terms and conditions of re-payment of loan shall be prescribed subsequently:Provided that the said benefit shall be extended only to those registered construction workers who have been registered with the Board for not less than three years.][276A. Grant for the purchase of work related tools. - An amount of one thousand rupees may sanctioned as grant to the members of the Fund, for the purchase of work related tools once in five years. Those who have completed three years membership in the Fund and those who remit contribution regularly and whose age does not exceed fifty-five years, will be eligible for this grant. An application in Form No. XL(i) (to be devised) shall be made for this grant along with such other documents as may be specified by the Board:Provided that the said benefit will be extended only to those registered construction workers who have been registered with the Board for not less than one year.] [Inserted by Notification F. No. DLC/CLA/BCW/99/7139, dated 10th February, 2012 (w.e.f. 10-2-2012).][277. Payment of Funeral Assistance. - The Board may sanction an amount of five thousand rupees to the nominees/dependents of a member towards funeral expenses in case of death of a member. An application in Form No. XLI shall be submitted for this benefit. The said benefit shall be applicable from the date of registration.][278. Payment of Death Benefit. - The Board may sanction an amount of fifty thousand rupees to the nominees/dependants of a member towards death benefit, in case of death of the member. If the death is due to an accident, during the course of employment, the nominee/dependants; of member may be given one lac rupees towards death benefit This amount will be in addition to the amount of compensation which ma be payable to the deceased member under any other law for the time being in force. 'The said benefit will be applicable from the date of registration.]
