I
(See rules 56(a), 71(A) and 72)Manner of test and examination before taking lifting appliance, lifting gear and wire rope into use for the first time:Test Loads:1. Lifting Appliance:
Every lifting appliance with its accessory gear, shall be subjected to a test load which shall exceed the safe working load (SWL) as specified in the following table-Table
| Safe working load |
Test load |
| Up to 20 tonnes |
25 percent in excess of safe working load. |
| 20 to 50 tonnes |
5 percent in excess of safe working load. |
| Over 50 tonnes |
10 percent in excess of safe working load. |
| Safe working load (in tonnes) |
Test load (in tonnes) |
| Up to 25 |
2 x safe working load |
| above 25 |
(1.22 x safe working load) + 20 |
| Safe working load (in tonnes) |
Test load (in tonnes) |
| Up to 25 |
2 x safe working load |
| 25 to 160 |
(0.9933 x safe working load) + 27 |
| above 160 |
1.1 x safe working load |
| Propose safe working Load (in tonnes) |
Test load (in tonnes) |
| Up to 10 |
2 x safe working load |
| 10 to 160 |
(1.04 x safe working load) + 9.6 |
| Above 160 |
1.1 x safe working load |
| |
Item |
Co-efficient of utilization |
| |
1 |
2 |
| (a) |
Wire Rope Forming part of Sling Safe working load of the Sling: Safe Working load up to and equal to 10
|
5 |
| |
Tonnes safe working load above 10 tonnes and up to and equalto 160 tones.
|
{| |
| 10(8.85 x SWL) + 1910 |
II
Notifiable occupational diseases in Building and other construction work.[See rule 230 (a)]1. Occupational dermatitis.
5. Lead poisoning including poisoning by any preparation or compound of lead or their sequelae.
6. Benzene poisoning, including poisoning by any of its homologues, their nitro or amino derivatives or its sequelae.
9. Carbon monoxide poisoning.
12. Compressed air illness (Caissons disease).
13. Noise induced hearing loss.
14. Isocyanates poisoning.
III
Contents of First-aid Box[See rule 231(b)](i)A sufficient number of eye wash bottles filled with distilled water or suitable liquid clearly indicated by a distinctive sign which shall be visible at all times.(ii)4 per cent xylocaine eye drops, and boric acid eye drops and soda by carbonate eye drops.(iii)Twenty four small sterilized dressigns.(iv)Twelve medium size sterilized dressings.(v)Twelve large size sterilized dressings.(vi)Twelve large size sterilized burn dressings.(vii)Twelve (fifteen cm) packets of sterilized cotton wool.(viii)(Two Hundred ml) bottle of certimide solution (1%) or suitable antiseptic solution.(ix)One (two hundred ml) bottle of mercurochrome (2%) solution in water.(x)One (one hundred twenty ml) bottle of Sal-volatile having the doses and made of administration indicated on the label.(xi)One pair of scissors.(xii)One roll of adhesive plaster (six cm. x one metre)(xiii)Two rolls of adhesive plaster (Two cms. x one metre)(xiv)Twelve pieces of sterilized eye pads in separate sealed packets.(xv)A bottle containing hundred tablets (each of three hundred twenty five mg.) of aspirin or any other analgesic.(xvi)Twelve roller bandages ten cms. wide.(xvii)Twelve roller bandages five cms. wide.(xix)A supply of suitable splints.(xx)Three packets of safety pins.(xxii)A snake bite lancet.(xxii)One (thirty ml) bottle containing potassium permanganate crystals.(xxiv)One copy of first-aid leaflet issued by the Chief Inspector.(xxv)Six Triangular bandages.(xxvi)Two pairs of suitable, sterilized, latex hand gloves.
IV
[See rule 226(c)]Articles for Ambulance Room(i)A Glazed sink with hot and cold water always available.(ii)A table with a smooth top at least 180 cm. x 105 cm.(iii)Means for sterilizing instruments.(vi)Two buckets or containers with close fitting lids.(vii)Two rubber hot water bags.(viii)A kettle and spirit stove or other suitable means of boiling water.(ix)Twelve plain wooden splints 900 cm. x 100 cm. x 6cm.(x)Twelve plain wooden splints 350 cm. x 75 cm. x 6 cm(xi)Six plain wooden splints 250 cm. x 50 cm. x 12 cm.(xii)Six woolen blankets.(xiii)Three pairs artery forceps.(xiv)One bottle of spiritus annemia aremations (120 ml).(xv)Smelling salt (60 gm).(xvi)Two medium size sponges.(xviii)Four kidney trays.(xix)Four cakes of toilet, preferably antiseptic soap.(xx)Two glass tumblers and two wine glasses.(xxi)Two clinical thermometers.(xxiii)Two graduated (120 ml) measuring glasses.(xxiv)Two minimum measuring glasses.(xxv)One wash bottle (1000cc) for washing eyes.(xxvi)One bottle (one litre) carbolic lotion 1 in 20.(xxix)One electric hand torch.(xxx)Four first-aid boxes or cupboards stocked to the standards prescribed in the Schedule VII.(xxxi)An adequate supply of tetanus toxide.(xxxii)Injections-morphea, pethidine, atrophine, adrenaline, coramine, novocaine (6 each).(xxxiii)Cramine liquid (60 ml).(xxxiv)Tablets antihistaminic antispasmodic (25 each).(xxxv)Syringes with needles - 2cc, 5cc, 10cc and 500cc.(xxxvi)Three surgical scissors.(xxxvii)Two needle holders, big and small.(xxxviii)Suturing needles and materials.(xxxix)Three dissecting forceps.(xxxx)Three dressing forceps.(xxxxii)One stethoscope and a B. P. apparatus.(xxxxiii)Rubber bandage-pressure bandage.(xxxxiv)Oxygen cylinder with necessary attachments.(xxxxv)Atropine eye ointments.(xxxxvi)I.V. Fluids and sets 10 nos.(xxxxvii)Suitable, foot operated covered refuse containers.(xxxxviii)Adequate number of sterilized, paired, latex hand gloves.
V
(See rule 227)Contents of Ambulance Van or CarriageThe Ambulance Van shall have equipments prescribed under:(a)General - A portable stretcher with folding and adjusting devices with the Head of the Stretcher capable of being tilted upward, Fixed suction unit with equipment, fixed oxygen supply with equipment, pillow with case, sheets, blankets, towels, emergency bag, bed pan, urinal glass.(b)Safety Equipment : Flaros with life of three thousand minutes, floor lights, flash lights, fire extinguishers (dry power type) insulated guntlets.(c)Emergency care equipment-(i)Resuscitation :- Portable suction unit, portable oxygen unit, bag valve mask, hand operated artificial ventilation unit, airways, mouthgag tracheostomy, adapters, short spine board, I.V. Fluids with administration unit, B.P. manometer cuff stethoscope.(ii)Immobilisation :- Long and short padded boards, wire ladder splints, triangular bandage-long and short spine boards.(iii)Dressing :- Gauze pads-100 mm universal dressing 250 x 1000 mm, roll of aluminium foils-soft roller bandages 150 mm x 5 mm yards adhesive tape in 75 mm roll safety pins, bandage sheets, burn sheets.(iv)Poisoning :- Syrup of Ipecac, activated charcoal prepacketed dose, snake bite kit, drinking water.(v)Emergency Medicines :- As per requirement (under the advice of construction Medical Officer).
VI
(See rule 34)Permissible Exposure in cases of Continuous Noise
|
Total time of exposure (continuous or a number ofshort-term exposures per day (in hours)
|
Sound pressure level (in dBA) |
| (1) |
(2) |
| 8 |
90 |
| 6 |
92 |
| 4 |
95 |
| 3 |
97 |
| 2 |
100 |
| 1 ½ |
102 |
| 1 |
105 |
| ¾ |
107 |
| ½ |
110 |
| ¼ |
115 |
2. For any period of exposure falling in between any figure and the next higher or lower figure as indicated in column (1) the Permissible sound pressure level is to be determined by extrapolation on a proportionate basis.
VII
Periodicity of Medical Examination of Building Workers[See rules 81 (iv) and 223(a) (iii)]1. The employer shall arrange a medical examination of all the building workers employed as drivers, operators of lifting appliances and transport equipment before employing, after illness or injury, if it appears that the illness or injury might have affected his fitness and, thereafter, once in ever two years upto the age of forty and once in a year, thereafter.
2. Complete and confidential records of medical examination shall be maintained by the employers or the physician authorised by the employer.
3. The medical examination shall include:-
(a)Full medical and occupational history.(b)Clinical examination with particular reference to(ii)Vision-total visual performance using standard orthorator like Titmus Vision Tester should be estimated and suitability for placement ascertained in accordance with the prescribed job standards.(iii)Hearing persons with normal hearing must be able to hear a forced whisper at 24 feet, person using hearing aids must be able to hear a warning shout under noisy working conditions.(iv)Breathing-peak flow rates using standard peak flow meter and the average peak flow rate determined out of these readings of the test performed.The results recorded at preplacement medical examination could be used as a standard for the same individual at the same altitude for reference during subsequent examination.(v)Upper limbs-Adequate arm function and grip (both arms).(vi)Lower Limb-Adequate leg and foot functioning.(vii)Spine-Adequate flexible for job concerned.(viii)General-Mental alertness and stability with good eye, hand and foot coordination.(c)Any other test which the examining doctor considers necessary.
VIII
[See rule 209(1) & 209(2)]No. of Safety Officers, Qualification, Duties etc.Appointment of Safety OfficersNumber of safety officers-within six months of coming into operation of these rules, every establishment employing more than five hundred building workers and every other employer of building worker shall appoint Safety Officers, as laid down in the scale given below:-1. Up to 1000 building workers - One Safety Officer
2. Up to 2000 building workers - Two Safety Officers
3. Up to 5000 building workers - Three Safety Officers
4. Up to 10000 building workers - Four Safety Officers
For every additional 5000 building workers or part thereof-One Safety Officer.Any appointment, when made shall be notified to the inspector having jurisdiction in the area, giving full details of the qualifications, terms & conditions of service of such safety officer.Qualification : - (a) A person shall not be eligible for appointment as a safety officer unless he:-(i)Possesses a recognise degree in any branch of engineering or technology or architecture and had a practical experience of working in a building or other constructions work in a supervisory capacity for a period of not less than two years or possesses a recognised diploma in any branch of engineering or technology and has had practical experience of building or other construction work in a supervisory capacity for a period of not less than five years;(ii)Possesses a recognised degree or diploma in industrial safety with at least one paper in construction safety (as an elective subject);(iii)Has adequate knowledge of the language spoken by majority of building workers from the construction site in which he is to be appointed;(b)Notwithstanding the provision contained in clause (a) any person who-(i)Posseses a recognise degree or diploma in engineering or technology or architecture and has had experience of not less than five years in the field, dealing with the administration of Factories Act, 1948 or the Dock Workers (Safety, Health and Welfare) Act, 1986 or The Building and Other Construction Workers (Regulation of Employment and Condition of Service) Act, 1996.(ii)Possesses a recognised degree or diploma in engineering or technology and has had experience of not less than five years or has undergone training in education, consultancy or research in the fields or accident prevention in industries, port, or in any institution or an establishment dealing with building or other construction work.shall also be eligible for appointment as a safety officer:Provided that, case of person who has been working as safety officer in industries or port, institution or an establishment dealing with building or other construction work for a period of not less than three years on the date of commencement of these rules, the Chief Inspector may, subject to such conditions that he may specify, relax all or any of the above said qualification.Conditions of Service: - (a) Where number of safety officers appointed exceeds one, one of them shall be designated as Chief Safety Officer and shall have the status higher than the others. The Chief Safety Officer shall be in overall charge of safety functions as envisaged in sub-clause (iv) and also other safety officers working under his control.(b)The Chief Safety Officer or Safety offices, where only one safety officer is appointed, shall be given the status of a senior Executive and he shall work directly under the control of his Chief Executive. All other safety officers shall be given appropriate status to enable them to dispatch their functions effectively.(c)The scale of pay and allowances to be granted to the safety officers including the chief safety officer and the other conditions of their service shall be the same as those of the officers of corresponding status of the establishment in which they are employed.Duties of Safety Officers: - (a) The duties of safety officer shall be to advise and assist the employer in the fulfilment of his obligations, statutory or otherwise concerning prevention of personal injuries and maintaining in a safe working environment. These duties shall include the following, namely:-(i)to advice the building workers in planning and organising measure necessary for effective control of personal injuries;(ii)to advice on safety aspects in a building or other construction work and to carry out detailed safety studies of selected activities;(iii)to check and evaluate the effectiveness of action taken or proposed to be taken to prevent personal injuries;(iv)to advice purchasing and ensuring quality of personal protective equipments confirming to national standards;(v)to carry out safety inspection of building or other construction work in order to observe the physical conditions of work and the work practices and procedures followed by building workers and to render advise on measures to be adopted for removing unsafe physical conditions and preventing unsafe actions by building workers;(vi)to investigate all fatal and other selected accidents;(vii)to investigate the cases of occupational diseases contracted and reportable dangerous occurrences;(viii)to advise on the maintenance of such records as are necessary with, regard to accidents, dangerous occurrence and occupational disease;(ix)to promote the working of safety committees and to act as an adviser to such committees;(x)to organise, in association with concerned departments, campaigns competitions & contests and other activities which will develop and maintained the interest to building workers in establishing and maintaining safe conditions of work procedures;(xi)to design and conduct, either independently or in collaboration with other agencies, suitable training and educational programmes for prevention of accidents to building workers;(xii)to frame safe rules and safe working practices in consultation with senior officials of the establishment;(xiii)supervise and guide safety precautions to be taken in building and other construction work of the establishment.Facilities to be provided to safety officers: - The employer shall provided each safety officer with such facilities, equipment and information that are necessary to enable him to dispatch his duties effectively.Prohibition of performance of other duties: - No safety officer shall be required or permitted to do any work which is unconnected to, inconsistence with or detrimental to the performance of the duties prescribed in this schedule.Exemptions: - Chief Inspector may, in writing, exempt any employer or Group of employers from any or all of the provisions of these rules subject to compliance with such alternative arrangements as may be approved and notified by him in the order of such exemption.
IX
(See rule 225)Hazardous Process-(3)Work under and over water(5)Work in confined spaces.
X
[See rule 225(b)]Services and facilities to be provided in occupational health centres-(1)One full-time construction medical officer for building or other construction work, employing workers up to one thousand and one additional construction medical officer for every additional one thousand workers or part thereof.(2)The staff, including one nurse, one dresser-cum-compounder, one sweeper-cum-ward boy with each construction medical officer for full work hours.(3)The occupational health centre with a floor area of minimum fifteen square meter constituting two rooms with smooth walls and intern service, adequately illuminated and ventilated.(4)Adequate equipment for day to day treatment.(5)Necessary equipment to manage any medical emergency.
XI
[See rules 119(2) and 225(c)]Qualification of construction medical officer-(1)MBBS degree from a medical institute recognised by the medical council of India; and(2)Diploma in industrial health or equivalent post graduate certificate of training in industrial health or health;(3)A medical officer having working experience in organisation/establishments, involved in policy, execution and advice and safety and health of workers employed in mines, ports and docks, factories and building and other construction work for a period of not less than three years may, subject to the satisfaction of the Chief Inspector, not be required to possessing the training referred to in item (2) above;(4)The syllabi of the courses leading to the above certificate and the organisation conducting such courses shall be approved by the State Govt, who may also from time to time prepare a panel of such organisation;(5)Complete particulars including name, qualification and experience of the construction medical officer will be intimated to the inspector having jurisdiction.
XII
[See rule 152(a)]Permissible levels of certain chemical substances in the work environment
| S. No. |
Substance |
|
|
Permissible limit of exposure |
| |
|
Time weighted Averageconcentration (TWA) (8hrs)
|
Short term exposure limit (STEL) (15 min.)* |
| ppm |
mg/m3 |
ppm |
mg/m3 |
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
| 1. |
Acetaldehyde |
100 |
180 |
150 |
270 |
| 2. |
Acetic acid |
10 |
25 |
15 |
37 |
| 3. |
Acetone |
750 |
1780 |
1000 |
2375 |
| 4. |
Aerolein |
0.1 |
0.25 |
0.3 |
0.8 |
| 5. |
Acrylonitrile Skin (S.C.) |
2 |
4.5 |
- |
- |
| 6. |
Aldrin skin |
- |
0.25 |
- |
- |
| 7. |
Allyl chloride |
1 |
3 |
2 |
6 |
| 8. |
Ammonia |
25 |
18 |
35 |
27 |
| 9. |
Aniline-skin |
2 |
10 |
- |
- |
| 10. |
Anisidine (co-isomers) |
0.1 |
0.5 |
- |
- |
| 11. |
Arsenic & soluble Compounds (as AS) |
- |
0.2 |
- |
- |
| 12. |
Benzene (S.C.) |
- |
10 |
30 |
- |
| 13. |
Beryllium & compound [As Be (S.C.)] |
- |
0.002 |
- |
- |
| 14. |
Boron trifluoride-C |
- |
1 |
3 |
- |
| 15. |
Bromine |
0.1 |
0.7 |
0.3 |
2 |
| 16. |
Butane |
800 |
1900 |
- |
- |
| 17. |
2 Butanone (Methyl) ethyl Ketone-MBK) |
200 |
590 |
300 |
885 |
| 18. |
n-Butyl acetate |
150 |
710 |
200 |
950 |
| 19. |
n-Butyl alcohol-skin-C |
50 |
150 |
- |
- |
| 20. |
Sec/tert. Butyl acetate |
200 |
950 |
- |
- |
| 21. |
Butyl mercaptan |
0.5 |
1.5 |
- |
- |
| 22. |
Cadmium Dust and Salts (as Cd) |
- |
0.05 |
- |
- |
| 23. |
Calcium oxide |
- |
2 |
- |
- |
| 24. |
Carbaryl (Sevin) |
- |
5 |
- |
- |
| 25. |
Carbofuran (Furadan) |
- |
0.1 |
- |
- |
| 26. |
Carbon disulphide-skin |
10 |
30 |
- |
- |
| 27. |
Carbon monoxide |
50 |
55 |
400 |
440 |
| 28. |
Carbon tetrachloride skin (S.C.) |
5 |
30 |
- |
- |
| 29. |
Chlordane-skin |
- |
0.5 |
- |
- |
| 30. |
Chlorine |
1 |
3 |
3 |
9 |
| 31. |
Chlorobenzene (monochlorobenzene) |
75 |
350 |
- |
- |
| 32. |
Chloroforms (S.C.) |
10 |
50 |
- |
- |
| 33. |
Bis (chloromethyl) ether (H.C.) |
0.001 |
0.005 |
- |
- |
| 34. |
Chromic acid and Chromates (as Cr.) (Water soluble) |
0.05 |
- |
- |
- |
| 35. |
Chromous salts |
|
|
|
|
| 36. |
Copper fume |
- |
0.2 |
- |
- |
| 37. |
Cotton dust, raw |
- |
0. [02] |
- |
- |
| 38. |
Cresol, all isomers-skin |
- |
5 |
22 |
- |
| 39. |
Cyanides (as CN) -skin - |
- |
1 |
- |
- |
| 40. |
Cyanogen |
10 |
20 |
- |
- |
| 41. |
DDT (Dichlorodiphenyl) Trichloroethane) |
- |
1 |
- |
- |
| 42. |
Demeton-skin |
0.01 |
0.1 |
- |
- |
| 43. |
Diazinon-skin |
- |
0.1 |
- |
- |
| 44. |
Dibutyl phthalate phtalate |
- |
5 |
- |
- |
| 45. |
Dicholorvos (DDVP) skin |
0.1 |
1 |
- |
- |
| 46. |
Dieldrin-skin |
- |
0.25 |
- |
- |
| 47. |
Dinitrobenzen (all isomers)-skin |
0.15 |
1 |
- |
- |
| 48. |
Dinitrotoluene-skin |
- |
1.5 |
- |
- |
| 49. |
Diphenyl (Biphenyl) |
0.2 |
1.5 |
- |
- |
| 50. |
Endosulfan (Thiodan)-skin |
- |
0.1 |
- |
- |
| 51. |
Endrin-skin |
- |
0.1 |
- |
- |
| 52. |
Ethyl acetate |
400 |
1400 |
- |
- |
| 53. |
Ethyl Alcohol |
1000 |
1900 |
- |
- |
| 54. |
Ethylamine |
10 |
18 |
- |
- |
| 55. |
Flurides (as F) |
- |
2.5 |
- |
- |
| 56. |
Fluorine |
1 |
2 |
2 |
4 |
| 57. |
Formaldehyde (SC) |
1.0 |
1.5 |
2 |
3 |
| 58. |
Formic Acid |
5 |
9 |
- |
- |
| 59. |
Gasoline |
300 |
900 |
500 |
1500 |
| 60. |
Hyrdazine-Skin (SC) |
0.1 |
0.1 |
- |
- |
| 61. |
Hydrogen chloride-c |
5 |
7 |
- |
- |
| 62. |
Hydrogen cynide-skin-c |
10 |
10 |
- |
- |
| 63. |
Hydrogen fluorine (as F)-c3 |
- |
2.5 |
- |
- |
| 64. |
Hydrogen Peroxide |
1 |
1.5 |
- |
- |
| 65. |
Hydrogen Sulphide |
10 |
14 |
15 |
21 |
| 66. |
Iodine-c |
0.1 |
1 |
- |
- |
| 67. |
Iron Oxide Fume (Fe o) (as Fe) |
- |
5 |
- |
- |
| 68. |
Isoamyl Acetate |
100 |
525 |
- |
- |
| 69. |
Isoamyl alcohol |
100 |
360 |
125 |
450 |
| 70. |
Isobutyl alcohol |
50 |
150 |
- |
- |
| 71. |
Lead, inorg, dusts & fumes-(as Pb) |
- |
0.15 |
- |
- |
| 72. |
Lindane-skin |
- |
0.5 |
- |
- |
| 73. |
Malathion-skin |
- |
10 |
- |
- |
| 74. |
Maganese dust and compounds (as Mn)-c |
5 |
- |
- |
- |
| 75. |
Maganese Fume (as Mn) |
- |
1 |
- |
- |
| 76. |
Mercury (as Hg)-skin |
- |
- |
- |
- |
| |
(i) Alkyl compounds |
- |
0.01 |
- |
0.03 |
| |
(ii) All forms except alky vapour |
- |
0.05 |
- |
- |
| |
(iii) Atyl and inorganic compounds |
- |
0.1 |
- |
- |
| 77. |
Methyl alcohol (Me-thanol)-skin |
200 |
260 |
250 |
310 |
| 78. |
Methyl collosolve (Methoxy-ethanol)-skin |
5 |
16 |
- |
- |
| 79. |
Methyl isobutyl ketone |
50 |
205 |
75 |
300 |
| 80. |
Methyl isocynate-skin |
0.02 |
0.05 |
- |
- |
| 81. |
Naphthalene |
10 |
50 |
15 |
75 |
| 82. |
Nickel carbonyl (as Ni) |
0.05 |
0.35 |
- |
- |
| 83. |
Nitric acid |
2 |
5 |
4 |
10 |
| 84. |
Nitric oxide |
25 |
30 |
- |
- |
| 85. |
Nitric benzene-skin |
1 |
5 |
- |
- |
| 86. |
Nitrogen dioxide |
3 |
6 |
5 |
10 |
| 87. |
Oil mist Minerals |
- |
5 |
- |
- |
| 88. |
Ozone |
0.1 |
0.2 |
0.3 |
0.6 |
| 89. |
Parathion-skin |
- |
0.1 |
- |
- |
| 90. |
Phenol-skin |
5 |
19 |
- |
- |
| 91. |
Phorate (thimet)-skin |
- |
0.05 |
- |
0.2 |
| 92. |
Phosgene (carbonyl chloride) |
0.1 |
0.4 |
- |
- |
| 93. |
Phosphine |
0.3 |
0.4 |
1 |
1 |
| 94. |
Phosphoric acid |
- |
1 |
- |
3 |
| 95. |
Phosphorus (Yellow) |
- |
0.1 |
- |
- |
| 96. |
Phosphorous pen-tachloride |
0.1 |
1 |
- |
- |
| 97. |
Phosphorous trichloride |
0.2 |
1.5 |
0.5 |
3 |
| 98. |
Picric acid-skin |
- |
1.1 |
- |
0.3 |
| 99. |
Pyridine |
5 |
15 |
- |
- |
| 100. |
Silane (silicon tetra-hydride) |
5 |
7 |
- |
- |
| 101. |
Sodium Hydrioxide-C |
- |
2 |
- |
- |
| 102. |
Styrene monomer (phenylethylene) |
50 |
215 |
100 |
425 |
| 103. |
Sulpher-dioxide |
2 |
5 |
5 |
10 |
| 104. |
Sulpherhexaf-luroride |
1000 |
6000 |
- |
- |
| 105. |
Sulphuric acid |
- |
1 |
- |
- |
| 106. |
Tetraethyl Lead (as Pb)-skin |
- |
0.1 |
- |
- |
| 107. |
Toluene (toluol) |
100 |
375 |
150 |
560 |
| 108. |
O-Toluidine-skin (S.C.) |
2 |
9 |
- |
- |
| 109. |
Tributly phosphate |
0.2 |
2.5 |
- |
- |
| 110. |
Trichloroethylene |
50 |
270 |
200 |
1080 |
| 111. |
Uranium, natural (as U) |
- |
0.2 |
- |
0.6 |
| 112. |
Vinyl chloride (H.C.) |
5 |
10 |
- |
- |
| 113. |
Welding Fumes |
- |
5 |
- |
- |
| 114. |
Xylene (o-m-p-isomers) |
100 |
435 |
150 |
655 |
| 115. |
Zinc oxide |
- |
- |
- |
- |
| |
(i) Fume |
- |
5.0 |
- |
10 |
| |
(ii) Dust (Total dust) |
- |
10.0 |
- |
- |
| 116. |
Zirconium compound (as Zr) |
- |
5 |
- |
10 |
| ** mg/m3=| Molecular Weight24.45| x ppm |
| Substance Permissible |
time-weighted average concentration (TWA) (8 Hrs.) |
| |
Concentration TWA (8 Hrs.) |
| Silica. SIO |
|
| (a) Crystalline |
|
| (i) Quartz |
|
| {| |
| (1) In terms of dust count| 10600% Quartz + 10| x mppcm |
| (2) In terms of respirable dust| 10% respirable quartz + 2| mg/m3 |
| (3) In terms of total dust| 30% quartz + 3| mg/m3 |
3.
:1|-| Portland Cement| 10mg/m3total dust containing less than 1% quartz.|-| Coal Dust| 2mg/m3respirable dust fraction containing lessthan 5% quartz.|}mmpccm Million particles per cubic metre of air, based on impinger samples counted by light-field techniques.* As determined by the membrane filter method at 400-450 x magnification (4mm objective) phase contrast illumination.Respirable Dust;Fraction passing a size-selector with the following characteristics:
| Aerodynamic Diameter (um) (Unit density sphere) |
% passing selector |
| <2 |
90 |
| 2.5 |
75 |
| 3.5 |
50 |
| 5.0 |
25 |
| 10 |
00 |
1. Name and location of the Establishment where building or other construction work is to be carried on.
2. Postal address of the Establishment.
3. Full name and permanent address of the Establishment, if any.
4. Full name and address of the Manager or person responsible for the supervision and control of the Establishment.
5. Nature of building or other Construction work carried/is to be carried on in the Establishment.
6. Maximum number of building workers to be employed on any day.
7. Estimated date of commencement of building or other construction work.
8. Estimated date of completion of the building or other construction work.
9. Particulars of demand draft encolsed (name of the Bank, Amount, Demand Draft No. and Date).
Declaration by the employer.(i)I hereby declare that the particulars given above are true to the best of my knowledge and belief.(ii)I undertake to abide by the provisions of the Building and other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 and the Rules made thereunder.Principal EmployerSeal and StampOffice of the Registering Officer appointed under the Building and Other Construction Workers (Regulation of Employment and Condition of Service) Act, 1996 and State rule made thereunder.Date of receipt of application.Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005Form-II[See rule 24(1)]
| No. |
Government of BiharOffice of the Registering Officer. |
Date............ |
1. Postal Address/location where building or other construction work is to be carried on by the employer.
2. Name and address of employer including location of the building and other construction work.
3. Name and permanent address of the establishment.
4. Nature of work in which building workers are employed or are to be employed.
5. Maximum number of building workers to be employed on any day by the employer.
6. Probable date of commencement and completion of work.
7. Other particulars relevant to the employment of Building workers.
Signature of Registering Officer With sealAnnexureThe registration granted hereinabove is subject to the following conditions namely:(a)the certificate of registration shall be non-transferable;(b)the number of workmen employed or building workers in the establishment shall not, on any, exceed the maximum number specified in the certificate of registration;(c)save or provided in these rules, the fees paid for the grant of registration certificate shall be non-refundable;(d)the rates of wages payable to building workers by the employer shall not be less than the rates prescribed under the Minimum Wages Act, 1948 (11 of 1948) for such employment where applicable, and where the rates have been fixed by agreement, settlement of award, not less than the rates so fixed; and(e)the employer shall comply with the provisions of the Act and the rules made there under.Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005Form-III[See rule 25 (2)]Register of Establishments
| Sl. No. |
Registration No. & date |
Name and Address Location of the establishmentRegistered where a building Or other construction work is to becarried on
|
Name of the employer and his address |
Nature of building or other construction work |
| (1) |
(2) |
(3) |
(4) |
(5) |
| Name and permanent address of establishment |
Probable date of commencement of work |
Maximum no. of building workers to be employed onany day
|
Probable duration of building or otherconstruction work & probable date of completion
|
Remarks |
| (6) |
(7) |
(8) |
(9) |
(10) |
|
Situation and Description of Lifting appliancesand gear with distinguishing number or Marks (if any), which havebeen tested, thoroughly examined
|
Angle to the horizontal derrick boom at whichtest load applied
|
Test load applied |
Safe working load at the angle shown in Column(2)
|
Name and address of public service, association,company or firm or testing establishment making the test andexamination
|
Name an position of the competent person ofpublic service, association, company or firm or testingestablishment.
|
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
| |
(Degrees) |
(Tonnes) |
(Tonnes) |
|
|
| Signature of the competent person. |
|
| Seal |
Date |
| Situation & Description |
For jib cranes Radius at the test load wasapplied
|
Test load applied |
Safe working load for jib cranes at radius &shown in column (2)
|
Name and address of public service, associationor firm or testing establishment making the test and examination
|
Name and position of competent person of publicservice, association, company or firm or testing establishment
|
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
| |
(metres) |
(tonnes) |
(tonnes) |
|
|
| Signature of the competent person(See not 3) |
*Seal |
Date |
|
Registration/Authority number of theCompetentPerson
|
|
|
| Distinguishing Number or Mark |
Description dimension and material of gear/device |
Number tested |
Date of test |
Test load applied (tonnes) |
Safe working load (SWL) (tonnes) |
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
| Name & address of manufacturer or suppliers |
Initial test and examination certificate No. anddate (only in case of periodical test and examination)
|
Name and address of public service association,company or firm or testing establishment making the test andexamination
|
Name and position of Competent Person in orpublic service, association company or firm or testingestablishment
|
| (7) |
(8) |
(9) |
(10) |
| Signature of the Competent Person |
Seal |
Date |
| Registration/Authority number of the Competent Person |
| Signature of the Competent Person |
Seal |
Date |
| Registration/Authority number of the Competent Person |
| Distinguishing Number or mark |
Description of gear |
Number of the certificate of test & exam |
Number annealed |
Date of annealing |
Detect found at careful inspection afterannealing
|
Name and address of public service, associationof firm or testing establishment making the test and examination
|
Name and position of Competent Person of publicservice, association, company or firm or testing establishment
|
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
(8) |
| Signature of the Competent Person |
Seal |
Date |
| Registration/Authority number of the Competent Person |
| Distinguishing number or mark |
Description of gear |
Number of certificate of initial and periodicaltest and examination
|
Remarks |
Name and address of public service, association,company or firm testing establishment making the test andexamination
|
Name and position of Competent Person of publicservice, association, company or firm or testing establishment
|
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
| Signature of the Competent Person |
Seal |
Date |
| Registration/Authority number of the Competent Person |
| 1. |
Certificate Serial No. .......... |
Date............... |
| 2. |
Name ............................ |
| |
Identification marks: |
(1) ..................... |
| |
|
(2)....................... |
| 3. |
Father's Name |
| 4. |
Sex............................ |
| 5. |
Residence.................son/daughter of................ |
| 6. |
Date of Birth, if available.................. |
| |
and/or certificate age...................... |
| 7. |
Physical Fitness........................ |
| |
I hereby certify that I have personally examined(name)...............son/daughter/wife of...............residingat...............who is desirous of being employed in buildingand construction work and that his/her age as nearly as can beascertained from my examination is............years and thathe/she is fit for employment in as an adult/adolescent.
|
| 8. |
Reason for. |
| |
(1) refusal ofcertificate..........................................................................................................................................
|
| |
(2) certificate beingrevoked..................................................................................................................................
|
2. Functional/productive abilities should also be stated if disability is stated.
Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005Form-XII[See rule 223(d)]Health Register(In respected of persons employed in building and other construction work involving hazardous processes)Name of the construction Medical Officer/Medical Inspector.(a)Mr. ..............................From..............................to................................(b)Mr. ..............................From..............................to................................(c)Mr. ..............................From..............................to................................
| Sl. No. |
Work No. |
Name of Building Workers |
Sex |
Age (last birthday) |
Date of employment of present work |
Date of leaving or transfer to other work |
Reasons for leaving transfer or discharge |
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
(8) |
| 12345 |
|
|
|
|
|
|
|
| Nature of job or occupation |
Raw Material or bye product handled |
Date of medical examination by certifying SurgeonMedical Inspector/ CMO
|
Results of medical exam. |
If suspended from work, state period ofsuspension with detailed reasons
|
Certified fit to resume duty on with signature ofMedical Inspector/ CMC
|
If certified of unfitness or suspension issued toworker
|
| (9) |
(10) |
(11) |
(12) |
(13) |
(14) |
(15) |
| 12345 |
|
|
|
|
|
|
1. Name and address of employer:
2. Name of the building workers and his work No. if any:
3. Address of the building worker:
6. State exactly what the patient was doing at the time of contracting the disease:
7. Nature of poisoning or disease from which the building worker is suffering from:
DateSignature of the Employer/CMONote: When building worker contracts any disease specified in Schedule-XII, a notice in this form shall be sent forth with to the Chief Inspector.Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005Form-XIV[See rule 210(7)]Report of Accidents and Dangerous occurrences1. Name of the project/work.
2. Location of project/work.
3. Stage of construction work.
4. Particulars of Employer
(a)Main contractor firm/Co.: (b) Sub-contractor's particulars:Name.................................... Name..........................................Address................................ Address.......................................Phone no.............................. Phone no....................................Nature of business.............. Nature of business.....................5. Particulars of injured person
(a)Name(First) (Middle) (Surname) (b)Home address(c)Occupation(d)Status of the workerCasual Permanent(e)Sex: Male Female(f)Age:(g)Experience(h)Marital status: Married/Unmarried/Divorced(6)Particulars of Accident(a)Exact place where accident occurred(d)What the injured person was doing at the time of accident?(f)How long employed by you for this particular job?(g)Particulars of equipment machine/tool involved & condition of the same after the accident occurred.(h)Brief description of the accident7. Nature of injuries
(c)If non-fatal, state precisely the nature of injuries.(Describe in detail the nature of injury, for instance fracture of right arm, sprain etc.)(d)First Aid: Given: Not given(e)If not, given the reasons(f)Name & designation of the person by whom first aid was given(g)If admitted to hospital,Name of the hospitalAddress of the hospital:Phone No. Name of the Doctor8. Mode of transport used
Ambulance Truck Tempo Taxi Private Car9. How much time was taken to shift the injured person?
(a)If very late, state the reasons(b)How the reporting was made?Telephone Telegram Special Messenger Letter(c)Who visited the accident site first and What action was proposed by him?(d)What are the actions taken for the investigation of the accident by the employer? (Describe about photographs/Video film/measurements taken etc.)10. Particular of the persons given witness:
(a)Name Address Occupation4.
(b)Whether Temporary Permanent11. Particulars in case of fatal:
Date TimeWhether registered with if yes, give Reg. No.Building and Other ConstructionWorkers Welfare Board.12. Dangerous Occurrences as covered under the Regulation No. (Give details)
(a)collapses or failure of lifting appliances hoist, conveyors etc.(b)collapse or subsidence of soil any wall, floor, gallery etc.(c)collapse of transmission towers, pipeline, bridges etc.(d)explosion of receiver, vessel etc.(f)spillage or leakage of hazardous substances.(g)collapse, capsizing, toppling or collision of transport equipment.(h)Leakage or release of harmful toxic gases at the construction site.(i)failure of lifting appliance, loose gear, hoist or building and other construction work machinery transport equipment etc.13. Certificate from the Employer or authorised signatory.
I certify that to the best of my knowledge and belief, the above particulars are correct in every respect.Place: SignatureDate: Designationc.c. forwarded for information and follow-up action:3.
Note: If more than one person is involved, then for each person, Information is to be filled-up in separate forms.Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005Form-XVI[See rule 241 (1)(a)]Muster Roll
| Name and permanent address of the establishment |
Name and address of establishment where building or otherconstruction work is carried on/is to be carried on.
|
| Nature of building or other Construction Work |
Name and address ofemployer......................................For themonth of......................
|
| Sl. No. |
Name of the building worker |
Father's/Husband's name |
Sex |
Dates |
Remarks |
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
| 1.2.3.4.5. |
|
|
|
|
|
|
Name and address of the Establishment where building or otherconstruction work is carried on.
|
Name and permanent address ofEstablishment...................................
|
| Nature of building or other construction work. |
Name and address of theEmployer........................................Wageperiod: Monthly........................................
|
| Sl. No. |
Name of workman |
Serial No. in the register of workman |
Designation/nature of work done |
No. of days worked |
Units of work done |
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
| Amount of wages earned |
| Daily rate of wages/piece rated |
Basic wages |
Dearness allowances |
Overtime |
Other cash payments (Nature of payment to beindicated)
|
Total |
| (7) |
(8) |
(9) |
(10) |
(11) |
(12) |
| Deductions if any (indicate nature) |
Net amount paid |
Signature/Thumb impression of workman |
Initial of employer or his representative |
| (13) |
(14) |
(15) |
(16) |
|
Name and address of the Establishment where building or otherconstruction work is carried on.
|
Name and permanent address ofEstablishment...................................
|
| Nature of building or other construction work. |
|
| Sl. No. |
Sl. in register of building workers |
Name of employee |
Designation/nature of work done |
Daily attendance Units worked |
Total attendance units of work done |
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
| |
|
|
|
12345 |
12345 |
| Amount of wages earned |
| Daily rate of wages/piece rated |
Basic wages |
Dearness allowances |
Overtime |
Other cash payments (Nature of payment to beindicated)
|
Total |
| (7) |
(8) |
(9) |
(10) |
(11) |
(12) |
| Deductions if any (indicate nature) |
Net amount paid |
Signature/Thumb impression of workman |
Initial of employer or his representative |
| (13) |
(14) |
(15) |
(16) |
|
Name and address of the establishment where building or otherconstruction work is carried on/is to be carried on
|
Name and permanent address of building workers |
Name and Permanent Address of the Employer |
| Nature of building or other construction work. |
|
|
| Sl. No. |
Name of work |
Father's Name Husband's Name |
Designation Nature of employment |
Particulars of damage or loss |
Date of damage or loss |
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
|
Whether building worker showed cause againstdeduction
|
Name of Person in whose presence buildingworker's explanation was heard
|
Amount of deduction imposed |
No. of instalments |
Date of Recovery |
| first instalment |
last instalment |
| (7) |
(8) |
(9) |
(10) |
(11) |
(12) |
|
Name and address of the establishment where building or otherconstruction work is carried on/is to be carried on
|
Name and Permanent Address of the establishment |
| Nature of building or other construction work |
Name and address of the employer |
| Sl. No. |
Name of building worker |
Father's/Husband's Name |
Designation/Nature of employment |
Act/omission for which fine imposed |
Date of offence |
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
| Whether building worker showed cause against fine |
Name of Person in whose presence buildingworker's explanation was heard
|
Wage periods and wages payable |
Amount of fine imposed |
Date on which the fine realised |
Remarks |
| (7) |
(8) |
(9) |
(10) |
(11) |
(12) |
|
Name and address of establishment where building or otherconstruction work is carried on/is to be carried on
|
Name and Permanent address of establishment |
| Name of building or other construction work |
Name and address of employer |
| Sl. No. |
Name |
Father's/Husband's Name |
Nature of employment/ Designation |
Wage period and Wages payable |
Date and amount of advance given |
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
| Purposes for which advance given |
No. of instalments by which advance to be repaid |
Date and amount of each instalment |
Date on which last instalment repaid |
Remarks |
| (7) |
(8) |
(9) |
(10) |
(11) |
|
Name and address of establishment where building or otherconstruction work is carried on/is to be carried on
|
Name and Permanent address of establishment |
| Name of building or other construction work |
Name and address of employer |
| Sl. No. |
Name of building worker |
Father's/Husband's Name |
Sex |
Designation/Nature of employment |
Date on which overtime worked |
| (1) |
(2) |
(3) |
(4) |
(5) |
(6) |
|
Total overtime worked or production in case ofpiece rated
|
Normal rates of wages |
Overtime rate of wages |
Overtime earnings |
Date on which overtime wages paid |
Remarks |
| (7) |
(8) |
(9) |
(10) |
(11) |
(12) |
| Name and address of Employer |
Name and permanent address of establishment |
| Name & address of the establishment |
Nature of building or other construction work |
| Where building or other construction work carried on |
For the Week/Fortnight |
1. No. of days worked....... Month ending..........
2. No. of units worked in case of piece rate workers............
3. Rate of daily/monthly wages/piece rate...........
4. Amount of overtime wages............
5. Gross wages payable...........
6. Deductions, if any, on account of the following :-
(d)subscription towards provident fund(e)subscription towards the fund of building workers welfare(f)any other deduction e.g. subscriptions to Co-operative Society or account of loans from Co-operative social housing loan, or contribution to any relief fund as per provision of Clause (p) of sub-section (2) of Section 7, Payment of Wages Act or for payment of any premium of Life Insurance Corporation.7. Net amount of wages paid........
Initials of the employer or his representative.Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005Form-XXIV[(See rule 241(2)(b)]Service Certificate
| Name and permanent address of the Establishment |
Name and address/location where the building or otherconstruction work carried on/to be carried on.
|
| Sl. No. |
Total period for which employed |
Nature of work done |
Rate of wages with particulars of unit in case of(piece work)
|
If the building worker was beneficiary Hisregistration No. date and the name of the Board
|
Reasons/ground on which the employment terminated |
Remarks |
| From |
To |
| 1 |
2 |
3 |
4 |
5 |
6 |
7 |
8 |
| |
|
|
|
|
|
|
|
1. Full name and full address of the establishment of the building and other construction work (Place, Post-Office, District).
2. Name and permanent address of the establishment.
3. Name and address of the employer.
4. Nature of building and other construction work carried on.
5. Full name of the Manager or person responsible for supervision and control of the establishment.
6. Number of building workers ordinarily employed.
7. Total number of days during the year on which building workers were employed.
8. Total number of man-days worked by building workers during the year.
9. Maximum number of building workers employed on any day during the year.
10. The number of accident that took place during the year as under:
(a)The total number of accidents.(b)The number of accidents resulting in disablement of building workers for less than 48 hours, the number of building workers involved and the number of man-days lost.(c)The number of accidents resulting in disablement of building workers beyond 18 hours but not resulting in any permanent partial or permanent total disablement, the number of building workers involved and the number of man-days lost on account of such accidents.(d)The number of accidents resulting in permanent partial or total disablement, the number of building workers involved and the number of man-days lost on account of such accidents.(e)The number of accidents resulting in deaths of building workers and the number of resultant deaths.The Chief Inspector or Inspectors appointed by State Government, under the Act shall direct the owners of establishment registered under this Act, to send the copies of Annual Returns submitted by the employers of registered establishment in respect of the concerned State Government, or appropriate Government to the Chief Inspector of virtue of provisions by Section 60 of the Act.11. Change, if any, in the management of the establishment, its location, or any other particulars furnished to the Registering Officer, in the Application for Registration indicating also the dates.
EmployerPlace..................Date...................Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005Form-XXVI[See rule 74(b)]Register of Periodical Test-Examination of Lifting Appliance and Gears etc.Part-I Initial and periodical load test of lifting appliances and their annual thorough Examination."Thorough examination" means a visual examination, supplement id, if necessary, by other means such as a hammer test, carried out as carefully as the conditions permit, in order to arrive at a reliable conclusion as to the safety of the parts examined, and if necessary, for such examination parts of the lifting appliances and gear shall be dismantled.(A)Initial and periodical load test of lifting appliance.
|
Situation and description of lifting appliancestested with distinguishing number of marks if any
|
No. of certificate of test and examination ofcompetent person
|
I certify that on the date on which I haveappended by signature the lifting appliance shown in column (1)was tested and no defects affecting its safe working conditionwere found other than those shown in column (5)
|
| Date and Signature with seal |
Date and Signature with seal |
| 1 |
2 |
3 |
4 |
| Date and Signature with seal |
Date and Signature with seal |
Date and Signature with seal |
Date and Signature with seal |
Date and Signature with seal |
Date and Signature with seal |
Remarks to be signed and dated |
| 6 |
7 |
8 |
9 |
10 |
11 |
12 |
| 1.2. |
|
|
|
|
|
|
1. Chains made of malleable cast iron;
3. Chains, rinks, hooks, shackles and swivels made of steel;
5. Rings, hooks, shackles and swivels permanently attached to pithed chains pulley blocks, container, spreaders, trays, slings, baskets, etc., and any other similar gear;
6. Hooks and swivels having screw-threaded parts or ball bearings or other case heardened parts; and
7. Bordeaux connections.
Initial test and periodical last test of loose gears
| Distinguishing no. of marks |
Description of loose gear test and examined |
No. of certificates of test and examination ofcompetent person
|
I certify that on the date to which I haveappended my signature the loose gears shown in column(1) and (2)were tested and no defects affecting the safe working conditionwere found other than those shown in column(6) date and signaturewith seal.
|
| 1 |
2 |
3 |
4 |
| Annual thorough examination of loose gears |
| Remarks to be signed and date |
I certify that on the date to which I haveappended my signature the loose gears shown in columns (1) and(2) were thoroughly examined by me and no defects affecting theirsafe working condition were found other those shown in column(10)
|
| |
Date and Signature with seal |
Date and Signature with seal |
Date and Signature with seal |
Remarks to be signed an dated |
| 6 |
7 |
8 |
9 |
10 |
| |
|
|
|
|
| Sl. No. |
Name of workman |
Serial No. in the Register of workmen |
Designation/nature of work done |
No. of days worked |
Unit of work done |
| 1 |
2 |
3 |
4 |
5 |
6 |
| |
|
|
|
|
|
| Amount of wages earned |
| Daily rate of Wages piece rate |
Basic wages |
Dearness allowances |
Overtime |
Other cash payments (Nature of payment to beindicated)
|
Total |
| 7 |
8 |
9 |
10 |
11 |
12 |
| |
|
|
|
|
|
|
12.5 mm and smaller chains rings, hooks, shackles and swivelsin general use. Other chains, rings, hooks, shacles and swivelsin general use
|
If used with lifting appliance driven by power, must beannealed once at least in every six months.
|
|
If used solely with lifting appliance worked by hand, beannealed once at least in every twelve months.
|
|
If used with lifting appliance driven by power must beannealed once at least in twelve months.
|
|
If used solely with lifting appliance worked by hand must beannealed once at least in every two years.
|
| 1. |
Name |
: |
|
| 2. |
Address |
: |
|
| 3. |
Whether SC/ST |
: |
Yes/No |
| 4. |
Name of Father |
: |
|
| 5. |
Marital Status |
: |
(Married, Unmarried or Widow) |
| 6. |
Date of birth |
: |
|
| 7. |
Name, address & register No. of the establishment wherethe applicant is working
|
: |
|
| 8. |
Nature of Job/employment |
|
|
| 9. |
ESI/PF No. |
: |
|
| 10. |
Name and address of employer |
: |
|
| 11. |
Total Service |
: |
|
| 12. |
Rate of subscription |
: |
|
| 13. |
Name of Bank and Branch where subscription is to be paid |
: |
|
| 14. |
If the applicant already a member of any other Welfare Board,the name of such Board and registration No. of the Applicant
|
: |
|
| Place : |
Signature of applicant |
| Date : |
Name and Signature of employer |
| Name and address of Nominee/ Nominees |
Relationship with member |
Age of Nominee |
Amount to be given to each Nominee |
| |
|
|
|
| Place :Date : |
Name, Address, Regn. No andAddress of the worker |
| 1. |
(a) Name of the applicant |
: |
| |
(b) Permanent Address |
: |
| |
(c) Present Address |
: |
| 2. |
Date of Birth |
: |
| 3. |
Date of retirement |
: |
| 4. |
(a) Register Number |
: |
| |
(b) Date of Registration |
: |
| |
(c) Rate of remittance |
: |
| |
(d) Date of first remittance |
: |
| |
(e) Date of last remittance |
: |
| |
(f) Total amount remitted |
: |
| |
(g) Whether the membership has ever been received, if sodetails
|
: |
| |
(h) Details of Revival |
: |
| 5. |
Purpose of advance (new construction/Maintenance/Purchase ofland with Building)
|
: |
| 6. |
Whether the applicant has a house of his own (give details) |
: |
| 7. |
Amount of advance required |
: |
| 8. |
Details of land property |
|
| |
(a) Panchayat/Town |
: |
| |
(b) Village |
: |
| |
(c) Block |
: |
| |
(d) District |
|
| |
(e) Area |
: |
| |
(f) Survey No, |
: |
| |
(g) Valuation of the property |
: |
| 9. |
Whether the applicant has received any other loan for HBA,give details
|
: |
| 10. |
Estimate for construction/maintenance of building as per plan |
: |
| 11. |
Details of the amount raised apart from the loan: |
|
| 12. |
Whether the applicant has received loan previously from thisBoard
|
: |
| Place : |
Signature: |
| Date : |
Name: |
1. Plan and estimate (approved)
2. Encumbrance certificate of 14 years
6. Attested copy of ration card for maintenance application
7. Ownership of the building (for maintenance only)
8. Attested copies of identity card and pass-book
9. Title clearance certificate
10. Age certificate of the building (for maintenance only)
11. Valuation certificate of the property
12. No objection certificate from the authorities for construction
13. Declaration from the applicant that neither he/she/nor his/her spouse or children own a house for new construction
Mortgage DeedThis deed of Mortgage is executed on this the ................... day of ............ one thousand nine hundred and ninety ..................... by Sri/Smt ................. son/daughter/wife of ................ aged .............. residing at ................ Village ............... Block ............... District and ........................ Sri/Smt ................. son/daughter/wife of Sri ................ aged ............... residing ............... Village ................ Block ............... District ...............(thereinafter called the Mortgagor/Mortgagors which expression shall include his/her their executers, administers, legal representatives and assigns) in favour of the Bihar Building and Other Construction Work Welfare Board established under the Building and Other Construction Workers. Welfare Act and having its Chief Office at Patna (thereinafter called the 'the Mortgage' which expression shall include its successors or assigns wherever the context or meaning thereof shall so require or permit).Whereas the Mortgagor/Mortgagors has/have applied to the Mortgagee fora loan of Rs. 50,000/- (Rupees Fifty thousand only) for the construction of a house on the land more particularly mentioned and described in the schedule hereunder written:-And Whereas on the request of the Mortgager/Mortgagors the Mortgagee has agreed to lent an advance in two instalments to the mortgager a loan of Rs. 50,000/- (Rupees Fifty thousand only) subject to the convenants, terms and conditions herein contained and having the repayment thereof, secured in the manner hereinafter expressed.Now This Deed Witnesseth As Follows1. In pursuance of the said agreement and in consideration of the sum of Rs. 50,000/- (Rupees Fifty thousand only) now lent and advance/and paid by the Mortgagee to the Mortgagor/Mortgagors, (the receipt whereof the Mortgagor hereby admit and acknowledges) the Mortgagor/ Mortgagors hereby transfers/transfer by way of simple Mortgage the immovable property more particularly mentioned and described in the schedule hereunder written together with the building to be constructed thereon and other improvements thereon from time to time to the intent that of the said property and the building and other improvements shall remain and be charged as security for payment to the Mortgagee of the said loan amount, interest and cost and the Mortgagee shall have the first charge over the same.
2. The loan amount shall be paid to the Mortgagor/Mortgagors by the Mortgagee in two instalments that the first instalment of sum of Rs. 20,000/- (Rs. Twenty thousand only) equal to 40% of the loan sanctioned shall be paid to the Mortgagors/Mortgagors for starting construction, that the 2nd and final instalment of Rs. 30,000/- (Rs. Thirty thousand only) equal to 60% of the loan shall be paid after completing the construction of roof and on starting finishing works. The construction of the building shall be completed in all respects utilising the 2nd instalment and certificate of completion shall be produced within two months from the receipt of last instalment.
3. The instalments shall be paid only subject to the availability of funds and the non-payment of amounts due to paucity of funds shall not entitle the Mortgagor/Mortgagors to realise any loss that he/she/they may sustain on that account from the Mortgagee.
4. The Mortgagor/Mortgagors hereby assures/assure up to the Mortgagee that he/she/they are the absolute owners of the property mentioned in the schedule hereto and that they are free from any encumbrance or charge of any description whatsoever or any attachment or restraints on alienation.
5. The Mortgagor/Mortgagors shall not at any time during the continuance of this security create any Mortgage lien or charge by way of hypothecation, pledge, or otherwise create encumbrance of any kind whatsoever in respect of the properties described in the schedule hereto or any part thereof, or let or lease them except with the prior permission in writing of the Chief Executive Officer, Bihar Building and Other Construction Workers Welfare Board until the whole amount with interest are fully repaid.
6. The loan shall bear interest at the rate of 5% per annum or such other higher rate of interest as may be fixed by the Mortgagee from time to time.
7. The loan shall be repaid by the Mortgator/Mortgagors in monthly instalments at the rate as would be fixed and intimated by the Mortgagee. The first instalment becoming due on the expiry of 6 months from the date of disbursement of the first instalment, subsequent instalments shall be paid on or before the 10th day of succeeding month for 167 months. Any interest due on the loan amount outstanding on the date of payment of an instalment shall be paid alongwith the instalment.
8. At the time of disbursement of the 2nd instalment the Mortgagee shall deduct the interest and other expenses due on the 1st instalment till the date of payment of the 2nd instalment. If the Mortgagee pays only a part of the loan amount to the Mortgagor due to the non-availability of funds such part of the loan shall be repaid by the Mortgagor in instalments at the rate as would be fixed and intimated by the Mortgagee.
9. If the Mortgagor/Mortgagors dies/die before the disbursement of the remaining instalments of the loan after having received one or more instalments of the loan and if his/her/their heir on in his executor/ executors refused/refuse to avail of the remaining instalments and also refused or refuse to complete the construction of the house according the approval plan and estimate within one year after the date of disbursement of the first instalment of the loan the whole loan advanced with interest shall be liable to be summarily recovered by proceeding against the properties movable or immovable of the deceased Mortgagor/Mortgagors under the provision of the Revenue Recovery Act for the time being in force and the relevant provisions of the Bihar Building and Other Construction Workers Welfare Rules as if such sum were arrears of public Revenue due on land or in such other manner as the Mortgagee may deem fit.
10. If the heir/heirs executors of the deceased Mortgagor/Mortgagors does/do not require the balance instalments of the loan and are, however willing to complete the construction at her/his/their cost the amount already paid to the Mortgagor/Mortgagors out of the sanctioned loan will be treated as the actual amount of the loan sanctioned and the recovery shall be effected at the rate of instalments prescribed for that amount of loan.
11. The Mortgagor/Mortgagors shall remit the instalments in the Banks prescribed by the Mortgagee in the manner specified for this purpose or by the chalan prescribed by the Bihar Building and Other Construction Workers Welfare Board.
12. If any instalment of principal or interest is not remitted on the due dates a penal interest at the rate of 5% in addition to the usual rates shall be paid and such amount as are not paid on due dates.
13. The loan amount shall be utilised only for the purpose for which it is sanctioned. Each instalment of the loan referred to in Clause II above shall be utilised within the time limit prescribed. In case the Mortgagor/ Mortgagors fails/fail to claim the subsequent instalment within three months from the drawl of the previous instalments such previous instalment shall be treated as the last instalment unless the time is extended by conditions prescribed for the grant of the loan.
14. If the Mortgagor/Mortgagors fails/fail to utilise any instalment of loan within the maximum period admissible and does not apply for such sequent instalment of loan as provided in the conditions the amount already disbursed shall be recoverable from him/her/them with interest in lump.
14A. If the Mortgagor/Mortgagors is/are found to have failed in utilising the amount for the construction of house as specified in the mortgage deed within the prescribed period, the mortgagee is entitled to realise the entire loan amount plus other charges with interest in a lump after the issuance of a registered notice directing to pay the amount within a period of 30 days.
(a)If the Mortgagor/Mortgagors repay the amount due in lump-sum within the stipulated period the mortgage deed shall be released.(b)If the Mortgagor/Mortgagors fails/fail to repay the amount due within the period of 60 days as stipulated above the mortgagee will have the right to take step to realise the entire dues to the Board in lump. In addition to that a penalty not exceeding 5% of the loan amount actually received by the loanee or Rs. 1000/-(Rupee One thousand only). Whichever is higher shall also be realised from the Mortgagor/Mortgagors.15. In the event of any information furnished in the application being found false or materially incorrect, the Mortgagee shall cancel the loan and recover the entire amount outstanding in lump with interest accrued thereon by selling the mortgaged property besides taking such legal action against the borrower as may be considered desirable.
16. The Mortgagor/Mortgagors shall not alter or modify the building constructed in accordance with the plan approved by the Mortgagee so as to diminish the value of the property or construct any other building in the property, offered as security till the entire amount with interest are repaid.
17. In case of the Mortgagor/Mortgagors any time make default in the payment of two consecutive instalments or commits breach of all or any of the terms and conditions contained herein the balance of the principle of sum which shall for the time being remain unpaid together with interest accrued thereon and all sums found due to the Mortgagee under or by virtue of these presents shall forth with become payable in a lump at once and in case of default of payment of the whole sum immediately the Mortgagee shall have power without the intervention of any court to take possession of the Mortgaged property amounts due to the Mortgagee will be disbursed to the Mortgagor.The Mortgagee shall also have all the powers vested in the Mortgagee under the provision of the Transfer of Property Act, 1882.
18. Without prejudice to any or all of the other rights and remedies of the Mortgagee all sums found due to the Mortgagee under or by virtue of these presents shall be recoverable from the Mortgagee/Mortgagors and his/her/their properties, movable and immovable under the provisions of the Revenue Recovery Act for the time being in force as though they are arrears of Public Revenue due on land and in accordance with the relevant provision of the Bihar Building and Other Construction Workers Act in any other manner as the Mortgagee may deem fit.
19. The Mortgagor/Mortgagors shall be bound by the terms of the application form and the conditions attached thereto which shall form part of this deed as if they are incorporated on this deed.
20. This Mortgage has been fully explained to the Mortgagor/Mortgagors and the Mortgagor/Mortgagors has/have executed these presents fully understanding the implications thereof and all his/her/their obligations thereunder and after receiving such advice.
The Schedule Above Referred to(here enter details of all land and buildings)In Witness Whereof Sri.......................................................The Mortgagor/s here to set his/her/their hands the day and year first above written signed by Sri/Smt................in the presence of witnesses.2.
Signed by Sri/Smt..................in the presence of witnesses:2.
State Certificate dor Release of Second Instalment of Advance Sanctioned by The Bihar Building and Other Construction Workers Welfare Board Under Housing Loan Scheme
| BENEFICIARY |
PROPERTY |
| 1. Reg. No................... |
District................................ |
| 2. Name...................... |
Block................................... |
| 3. Address................... |
Village................................. |
| 4. Signature................. |
SI. No.................................. |
| Place :Date : |
Signature of District Executive Officer/B.E.O.or any Authorised Officer with name andDesignation |
| |
Name of Office |
| Sl. No. |
No. of workers as on the close of previous month |
No. and Name's of workers who left service duringthe month
|
No. & name/s of worker/s to be registered |
No. of workers as on the close of current month |
| 1 |
2 |
3 |
4 |
5 |
| |
|
|
|
|
| Place : |
Name and Signature of the Employer |
| Date : |
|
| 1. |
Name of the Establishment |
: |
| 2. |
Nature of Establishment whether company/Partnership firm/soleproprietorship
|
: |
| 3. |
Name of the partners/Directors/Proprietor |
: |
| 4. |
Name of Managing Partner/Managing Director/Person who is inultimate control of the establishment
|
: |
| 5. |
Details of branches |
: |
| 6. |
Details of occupiers |
: |
| |
Page II |
|
| Name of Member |
: |
|
| Address |
: |
|
| Male/Female |
: |
|
| Name of job |
: |
|
| Registration No. |
: |
|
| District |
: |
|
| Date of Registration |
: |
|
| Name of Bank & Branch in which subscription is to be paid |
: |
|
| Subscription rate |
: |
Rs. 20 |
| |
Page III |
|
| Date of birth |
: |
|
| Completed age |
: |
|
| Date of retirement |
: |
|
| Marital status |
: |
|
| Name of wife/husband |
: |
|
| Address |
: |
|
| Whether wife/husband, a member of this Board |
: |
Yes/No |
| If so, name and registration No. |
: |
|
| Name of Nominees |
: |
|
| Relationship with the member |
: |
|
| Signature/Thumb impression of the Member |
: |
|
| Official designation and signature of Registering Authority |
|
|
| Sl. No. |
No. of Identity Cards |
Date of issue |
Name and address of the worker |
Signature of District Executive Officer |
Remarks |
| 1 |
2 |
3 |
4 |
5 |
6 |
| |
|
|
|
|
|
| 1. |
Name and address of applicant |
: |
| 2. |
Registration No. |
: |
| 3. |
Age and date of birth |
: |
| 4. |
Name of Husband |
: |
| 5. |
Date of confinement |
: |
| 6. |
Have you applied for this benefit earlier |
: |
| 7. |
If so how many times and give details |
: |
| 8. |
Date of registration |
: |
| 9. |
Date of payment of 1st subscription and amount |
: |
| 10. |
Date of payment of last subscription |
: |
| 11. |
Name of Bank and place |
: |
| 12. |
List of documents submitted |
: |
| |
(a) Copy of chalans or Copy of pass book |
: |
| |
(b) Medical certificate in original |
: |
| Place : |
Name of Doctor |
| Date : |
(Seal) |
| 1. |
Name and address of applicant |
: |
| 2. |
Registration No. |
: |
| 3. |
Date of completion of 60 years |
: |
| 4. |
Date of payment of 1st subscription amount and Name of Bank |
: |
| 5. |
Default if any and reasons thereof |
: |
| 6. |
Date of payment of last subscription amount, date and name ofBank
|
: |
| 7. |
List of documents |
: |
| |
(a) Identity Card |
|
| |
(b) Pass-Book |
|
| |
(c) Chalans/Bank Draft |
|
| 8. |
Address to which person is to be sent |
: |
| 9. |
Any other information (Details of benefit if any, from otherWelfare Boards)
|
: |
| PP.O. No. |
Name and address of pensioner with Membership No.in the B.B. O.C.W.W. Board
|
Date of Birth Date of entry in the scheme |
Date of retirement |
Total Service |
No. and date of order of sanctioning authority |
Date of commencement of pension |
Monthly Rate of Pension Rs. |
| 1 |
2 |
3 |
4 |
5 |
6 |
7 |
8 |
| |
|
|
|
|
|
|
|
| Dated initials |
Remarks Order Cancellation of pension noted herewith reason and date effect under initials of secretary/DEO
|
Detail of Pension Paid |
| Secretary |
D.E.O. |
Monthly/Year |
Amount of pension |
Date of sending of money order |
Date of Initial if D.E.O./Secretary |
Remarks (Details of undelivered. M.O., etc may benoted)
|
| 9 |
10 |
11 |
12 |
13 |
14 |
15 |
| |
|
|
|
|
|
|
| 1. |
Name and address of applicant |
: |
| 2. |
Relationship with worker |
: |
| 3. |
Name and address of the worker |
: |
| 4. |
Registration No. |
: |
| 5. |
Age & Date of Birth |
: |
| 6. |
Worker whether married |
: |
| 7. |
Nature of Death (Give details) |
: |
| 8. |
Details of documents submitted |
: |
| 9. |
Amount of financial assistance applied for |
: |
| Sl. No. |
Date of receipt of application |
Name and Registration No. of worker |
Period of remittance |
Date of death |
Order No. and date |
Name & address of nominee with relationshipto member
|
Amount of death benefit |
Refund amount |
Total |
Initial |
| 1 |
2 |
3 |
4 |
5 |
6 |
7 |
8 |
9 |
10 |
11 |
| |
|
|
|
|
|
|
|
|
|
|
| 1. |
Name and address of applicant |
: |
| 2. |
Age and Date of Birth |
: |
| 3. |
Registration No. |
: |
| 4. |
Date of payment of 1st subscription amount and Name of Bank &Branch
|
: |
| 5. |
Date of payment of last subscription amount and Name of Bank |
: |
| 6. |
Total amount of subscription |
: |
| 7. |
Details of disease/accident |
: |
| 8. |
Nature of disability due to disease/accident |
: |
| 9. |
Details of treatment in Government hospitals, Date ofadmission and date of discharge
|
: |
| 10. |
Whether the patient was in plaster? If so, how many days? |
: |
| 11. |
Amount spent for treatment (should be supported by medicalbills countersigned by the treating doctor)
|
: |
| 12. |
List of documents submitted |
: |
| 13. |
Details of benefits received if any before |
: |
| 14. |
Details of benefits received, if any from Government or anyother institution, for the above treatment
|
: |
| 1. |
Name of applicant |
: |
| 2. |
Father's/Husband's name |
: |
| 3. |
Residential Address |
: |
| 4. |
Register No. |
: |
| 5. |
Name of Bank in which contribution remitted |
: |
| 6. |
Age & Date of Birth |
: |
| 7. |
Monthly Income |
: |
| 8. |
Details of other properties if any owned or possessed by theapplicant
|
: |
| 9. |
DETAILS OF SURETIES |
|
| |
Name & Address |
: |
| |
Occupation & Address |
: |
| |
Age & Date of birth |
: |
| |
Present net monthly income |
: |
| |
Details of other properties owned/ possessed by the surety |
: |
| |
Whether the surety has offered himself as surety for any othertransaction earlier, if so, the details
|
: |
| 10. |
Whether salary certificate from the employer is attached |
: |
| 11. |
PARTICULARS OF INSTRUMENTS TO BE PURCHASED |
|
| |
(a) Description |
: |
| |
(b) Make |
: |
| |
(c) Model |
: |
| |
(d) Invoice price (Copy enclosed) |
: |
| |
(e) Name & address of supplier/dealer |
: |
| 12. |
(a) Amount of loan applied for |
: |
| |
(b) No. of monthly instalments proposed for repayment |
: |
1. Date of entry into service...........
2. Date on which continuous service begins...........
3. Date of retirement................
Details of His/Her Pay, Etc. Are As Under
| Scale of pay |
Rs. |
Recoveries |
Rs. |
| 1. Basic pay............... |
|
(1) Provident Fund. |
|
| 2. Dearness Allowance............ |
|
(2) LIC recoveries............. |
|
| 3. HRA............... |
|
(3) Income Tax ............. |
|
| 4. Compensatory Allowance.......... |
|
(4) Loan recoveries.................................. |
|
| 5. Other Allowances............. |
|
(5) Other recoveries.................................. |
|
| Total (A).............. |
|
Total (B).............. |
|
| Net Salary (A)-(B) Rs............... |
| Place : |
Signature.......... |
| Date : |
Name................ |
| (Office Seal) |
Designation of the Head of Office/ Department |
| Place : |
|
| Date : |
Signature of employer |
| Place : |
Signature of the Head of Officer/Department |
| Date : |
|
| 1. |
Name & Address of Applicant |
: |
| 2. |
Relationship of applicant with the worker |
: |
| 3. |
Name and address of worker |
: |
| 4. |
Registration No. |
: |
| 5. |
Date of registration |
: |
| 5. |
Date of payment & first subscription, amount and Name ofbank, branch
|
: |
| 7. |
Date of Payment of last subscription, Amount, Name of Bank,Branch
|
: |
| 8. |
Duration of membership |
: |
| 9. |
Whether membership was live? |
: |
| 10. |
Date of death of the worker |
: |
| 11. |
Reason for death |
: |
| 12. |
Whether applicant is the nominee of the worker |
: |
| 13. |
If not whether the applicant has submitted dependencecertificate
|
: |
| 14. |
Name, age & date of birth of the nominee |
: |
| 15. |
If nominees are minor, name of guardian and his relationshipswith the children
|
: |
| 16. |
Whether consent letters from other nominees submitted? (Wherethe No. of nominees is more than one)
|
|
| 17. |
Whether certificate of guardianship submitted by the minorchildren
|
: |
| 18. |
Amount for benefit, applied for |
: |
| Place : |
|
| Date : |
Name & Address of Applicant |
| |
Name of Examination Passed |
: |
| 1. |
Name of Student |
: Female/Male |
| 2. |
Address |
: |
| 3. |
Name and address of School |
: |
| 4. |
Year of study |
Months & Year of passing of Exam |
Regn. No |
| 5. |
Age & Date of Birth |
: |
| 6. |
Whether SC/ST |
: |
| 7. |
Marks obtained in the Examination |
: |
| |
Subject |
Marks obtained |
Maximum Marks |
Total |
| 8. |
Name of Parent |
: |
| 9. |
Address |
: |
| 10. |
Regn. No. in the B.B.O.C.W.W.Board |
: |
| 11. |
Date of payment of first subscription amount, Name of Bank,Branch
|
: |
| 1. |
Name and Address of applicant |
: |
| 2. |
Age and date of birth |
: |
| 3. |
Registration No. |
: |
| 4. |
Date of payment of 1st subscription amount and Name of Bank |
: |
| 5. |
Date of payment of last subscription amount and Name of Bank |
: |
| 6. |
Total amount remitted |
: |
| 7. |
Details regarding disease/surgery |
: |
| 8. |
Disability if any, due to disease or surgery |
: |
| 9. |
Period of treatment as in patient in Government Hospitals(Date of admission in the hospital and date of discharge)
|
: |
| 10. |
List of documents submitted if any before |
: |
| 11. |
Details of medical benefits received |
: |
| Place : |
Name and address of Applicant |
| Date : |
|
| 1. |
Name and address of applicant |
: |
| 2. |
Age and Date of birth |
: |
| 3. |
Registration No. |
: |
| 4. |
Date of payment of first subscription amount, Chalan No. andName of
|
: |
| 5. |
Date of payment of last subscription Chalan No., Amount, Nameof Bank/Branch
|
: |
| 6. |
Total amount of subscription |
: |
| 7. |
Details regarding accident |
: |
| 8. |
Nature of disability due to accident |
: |
| 9. |
Whether treated in Government Hospital if so, date ofadmission and date of discharge
|
: |
| 10. |
Whether applicant was in plaster? If so, for how many days? |
: |
| 11. |
Details of documents submitted |
: |
| 12. |
Financial assistance applied for |
: |
| 13. |
Have you received any financial assistance for treatmentbefore? If yes, give particularised
|
: |
| Place : |
Name and Signature of Applicant |
| Date : |
|
| |
Name of Course |
: Year |
| 1. |
Name of Student |
: |
| 2. |
Male/Female |
: |
| 3. |
(a) SC/ST |
: |
| |
(b) Whether proof is attached |
: |
| 4. |
Name of College and affiliated University/Board |
: |
| 5. |
Name and year of course |
: |
| 6. |
Date of admission to the course |
: |
| 7. |
Age & Date of birth of the student |
: |
| 8. |
Details of qualifying examination passed |
: |
| |
Name of Exam. |
Name of affiliated University/ Board/ State |
Month & Year of passing qualifyingexamination
|
| 9. |
Marks scored in the qualifying examination |
|
| |
Subject |
Marks scored |
Maximum marks |
Maximum Marks percentage |
Total Marks |
| 10. |
(a) Name of parent of applicant |
: |
| |
(b) Registration No. |
: |
| |
(c) Date of payment of first subscription |
: |
| |
(d) Date of payment of last subscription |
: |
| |
(e) No. of Instalment paid |
: |
| |
(f) Total subscription paid |
: |
| |
(g) Permanent address |
: |
| |
(h) Has the membership been revived If so, period of revival |
: Yes/No |
| Place : |
|
| Date : |
Name and Signature of the Student |
1. My son/daughter Sri/Miss is studying for..................... (Name and years of course)
2. I am a member of the Board since.................(year) with registration No...........
3. Subscription has been paid upto..................
4. If any of the above facts are found to be wrong later, the scholarship amount granted to the student will be remitted back by me. The decision of Secretary in this regard will be applicable to me and it will be final and I agree with.
5. I also agree to recover any amount of default due from me.
| Place : |
|
| Date : |
Name & Signature |
| Place: |
|
|
| Date: |
(Seal) |
Attesting OfficerNameOfficial Designation |
| Place: |
|
|
| Date: |
(Seal) |
Attesting OfficerNameOfficial Designation |
1. Sri/Smt...........is a live member of this Board, having registration No.......... and is paying subscription regularly.
2. He/She has paid subscription regularly from.............to........he/she has not defaulted payment of subscription. Membership has been revived for the period from............to..........I recommend/do not recommend the application (reason for rejection).
District Executive OfficerBihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005Form No. XLVI[See rule 283]Application for Marriage Assistance
| 1. |
Name of applicant |
: |
| 2. |
Address |
: |
| 3. |
Registration No. |
: |
| 4. |
Age and Date of birth |
: |
| 5. |
Date of payment of first subscription amount & Name ofBank and Branch
|
: |
| 6. |
Date of payment of last subscription amount, Name of Bank andBranch
|
: |
| 7. |
Duration of membership |
: |
| 8. |
Is membership live ? |
|
| 9. |
If application is for the marriage of Son/Daughter |
|
| |
(1) |
Whether husband or wife a member of this Board |
: |
| |
(2) |
If so, has she/he applied for the financial assistance |
: |
| |
(3) |
Date of birth of the son/daughter who is getting married |
: |
| |
(4) |
Address of the bride or bridegroom of the son/daughter |
: |
| |
(5) |
Date and place of marriage |
: |
| |
(6) |
Date & No. of the certificate of marriage |
: |
| |
(7) |
Have you applied for financial assistance for the marriage ofany other son/daughter, if so details of the same
|
: |
| 10. |
If application is for the Marriage of self (for women workeronly)
|
|
| |
(1) |
Name and address of husband/bridegroom |
: |
| |
(2) |
Date & Place of marriage |
: |
| |
(3) |
No. & Date of Marriage Certificate |
: |
| |
|
Name of authority who issued the Certificate |
|
| 11. |
Are you in receipt of any financial assistance for the purposefrom Government or any other institution
|
: |
| Place : |
|
| Date : |
Name & Signature of the Applicant |
| 1. |
Name and address of applicant |
: |
| 2. |
Address of the pensioner/worker |
: |
| 3. |
Relationship with worker |
: |
| 4. |
Date of death of the worker |
: |
| 5. |
Monthly pension received by the worker |
|
| 6. |
Whether applicant is receiving pension fromGovernment/Semi-Government or any other institution? If yes,details thereof
|
: |
| 7. |
Whether applicant is receiving salary fromGovernment/Semi-Government/private institutions? If yes, detailsthereof
|
: |
| 8. |
List of documents submitted |
: |
| Place : |
|
| Date : |
Name & Signature of Applicant |
| 1. |
Death certificate of the worker |
: |
| 2. |
Mukhia/Ward Commissioner Certificate showing relationshipbetween the applicant and the worker
|
: |
| 3. |
Mukhia/Ward Commissioner certificate stating that theapplicant is not receiving any pension fromGovernment/Semi-Government/Private Institution.:
|
|
| 4. |
Mukhia/Ward Commissioner certificate stating that theapplicant is not receiving any salary from Government/PrivateInstitutions
|
: |
2. In case of any difference in interpretation of English and Hindi version of any rule or sub-rule, English version will be treated as authentic.
