Section 272(2) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
(2)Without prejudice to the generality of the powers conferred in the foregoing clause the Board shall be responsible for -(a)all matters connected with the administration of the fund;(b)preparation and submission of annual budget to the Government for sanction;(c)preparation and submission of the annual report to the Government on the activities of the Board;(d)proper maintenance of accounts;(e)collection of contributions to the fund and other charges;(f)appoint Committees for disposal of the business of the Board or for advice in various matters pertaining to the objects of the Board;(g)hear and deal with the complaints;(h)secure the fulfillment of any contract and agreement entered into;(i)authorize any person to enter into negotiations and execute contracts and to rescind and vary all such contracts;(j)open account with the Bank and authorize officers of the Board to operate on them as well as draw, accept, endorse and execute cheques, bills of exchange etc. on behalf of the Board;(k)lay down rules for affixation and safe custody of common seal of the Board;(l)invest the fund money and deposits within Nationalized Banks, Government securities or in institutions wholly owned by the Government;(m)delegate from time to time all or any of its powers to the Secretary or any other officer of the Board as may be necessary for the efficient administration of the affairs of the Board.
