Section 24 in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
24. Grant of certificate of registration. - (1) The registering officer, after receiving application under sub-rule (1) of rule 23 shall register the establishment and issue a certificate of registration to the applicant [online on the web portal specified in the sub-rule (1) of rule 23] within [seven] [Substituted 'fifteen' by Notification No. G.S.R. 828(E), dated 4.9.2018 (w.e.f. 19.11.1998).] days of receipt of application if such applicant has complied with all the requirement as laid down in these rules and has made the application within such period as specified under clause (a) and clause (b) of sub-section (1) of section 7 of the Act. The certificate of registration to be granted by the registering officer shall be [generated electronically] [Inserted by Notification No. G.S.R. 828(E), dated 4.9.2018 (w.e.f. 19.11.1998).] in Form II annexed to these rules.
(2)The registering officer shall maintain a register in Form III annexed to these rules showing the particulars of establishments in relation to which certificates of registration have been issued by him.(3)If, in relation to an establishment, any change occurs in the ownership or management or other particulars specified in the certificate of registration, the employer of the establishment shall intimate [online on the web-portal specified in sub-rule (1) of rule 23] [Substituted 'the registering officer' by Notification No. G.S.R. 828(E), dated 4.9.2018 (w.e.f. 19.11.1998).], within thirty days from the date when such change takes place, the date and particulars of such change, and the reasons thereof.
