Section 288A in Goa Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
288A. [ Interim Relief to the beneficiaries affected by disaster. [Inserted by Notification No. 24/24/2010-LAB/432, dated 10.4.2015.]
(1)Pending disbursement of benefits under approved schemes, the committee, comprising of Minister (Labour) as chairman, Secretary (Labour) and Commissioner Labour and Employment, as it's members, may extend immediate relief to the beneficiaries affected by disaster, catastrophes or natural calamities, etc., upto an amount of Rupees ten lakhs among all eligible beneficiaries of the affected area which shall include cash payment to beneficiaries and expenditure towards all the facilities and benefits granted to such beneficiaries.(2)The Committee shall decide about the modalities regarding disbursement of such relief, quantum and procedure to be followed for such disbursement].
