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Union of India - Section
Section 33 in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
33. [ [Omitted by Notification No. G.S.R. 828(E), dated 4.9.2018 (w.e.f. 19.11.1998).]
***.]| 33. Payment of fees.- (1) All amounts of money payable on account of registration, appeal, supply of copies or duplicate copies of certificate of registration shall be paid through a crossed demand draft in favour of the registering officer and appellate officer, as the case may be, and made payable at the branch of the Bank specified by the Central Government from time to time at the headquarters of the concerned registering officer or appellate officer.(2) The registering officer or the appellate officer, as the case may be, on receipt of the demand draft under sub-rule (1) shall arrange to deposit the amount in the appropriate account in the Bank specified by the Central Government from time to time in the account of "Pay and Accounts Officer" , Ministry of Labour, New Delhi under the relevant head of account. |