Section 43 in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
43. The Rajasthan Building and other Construction Worker's Welfare Funds.
(1)The Board may as soon as may be after the coming into force of these rules constitute a fund by name "The Rajasthan Building and other Construction Workers Welfare Fund" in accordance with the provision of the Act and these rules.(2)The fund shall vest in and be administered by the Board.(3)The following amount shall be credited to the fund,-(a)grant or loan or advances if any, made by the Government of India or by the State Government or any local authority;(b)the contribution paid by the beneficiaries under these rules;(c)all sums received by the Board from such other sources as may be decided by the Central or State Government.
