Section 28 in Goa Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
28. Registration of building workers as beneficiaries with the Board.
(1)Every building worker who has completed eighteen years of age, but has not completed sixty years of age, and who has engaged in any building or other construction work for not less than ninety days during the preceding twelve months shall be eligible for registration as a beneficiary and to the benefits provided by the Board.(2)An application for registration shall be made in Form No. IV-A hereto the Secretary of the Goa Building and Other Construction Workers' Welfare Board.(3)Every application under sub-rule (2) shall be accompanied by necessary documents such as copies of letter of appointment, wage slip or smart card etc. together with registration fees of [Rs. 10/- (Rupees ten only)] [Substituted 'Rs. 50/- (Rupees fifty only)' by Notification No. 24/24/2010-LAB/432, dated 10.4.2015.] by Demand Draft in favour of the Secretary of the Goa Building and Other Construction Workers' Welfare Board.(4)If the Secretary of the Board is satisfied that the applicant has compiled with the provisions of the Act and the rules thereunder, he shall register the name of such building workers as a beneficiary enter the name in the register maintained in Form XXVII(A) hereto.
