Section 274 in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
274. Contribution to the Fund.
(1)Every beneficiary shall contribute to the Fund at such monthly rate as may be specified in the notification issued by the State Government under sub-section (1) of Section 16 of the Act. The contribution shall be remitted in advance on a monthly or quarterly basis in any of the banks specified by the Board in the district in which the beneficiary resides.(2)A beneficiary may authorise his employer to deduct his contribution from his monthly wages and to remit the same, within fifteen days from such deduction, to the Board.(3)If a beneficiary commits default in payment of contribution continuously for a period of one year, he shall cease to be beneficiary:Provided that if the Secretary of the Board is satisfied that the non-payment of contribution was due to a reasonable cause and that the building worker is willing to deposit the arrears, he may allow the building worker to deposit the arrears of his contribution and on such deposit being made, the registration of building worker as a beneficiary shall stand restored.
