Section 266 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
266. Membership.
- Every building worker who has completed 18 years of age but has not completed 60 years of age and who is not a member in any other welfare fund established under any law for the time being in force and who has completed 90 days of service as a building worker in the year immediately preceding shall be eligible for membership in the Fund.(2)A certificate to prove age as specified below shall also be submitted alongwith application-(i)school records or;(ii)certificate from Register of Births and deaths; or(iii)in absence of any certificate a certificate from medical officer not below the rank of Asst. Civil Surgeon or Asst. Chief Medical Officer in Govt, service.(3)Certificate from the employer or contractor that the applicant is a construction worker in Form XLI shall be produced alongwith the application for registration from construction workers union or a certificate issued by Asst. Labour Commissioner/Deputy Labour Commissioner of the concerned area may also be considered.(4)Every building worker eligible to become beneficiary to the fund shall submit an application in Form-XXVII to the Secretary or to an officer authorised by him in this behalf. Every such application shall be accompanied by the documents mentioned in this rule and a registration fee of Rs. 20/- (Rs. Twenty only).(5)Where the Secretary or an officer authorised by him is satisfied that applicant fulfils the conditions such building worker shall be registered as a member.(6)Any person may within thirty days file an appeal to the Board against the decision taken under sub-rule (5) and the decision of the Board thereon shall be final.(7)The building worker shall also file a nomination in Form No. XXVIII. The nomination shall stand revised in the name of the spouse on his acquiring a family or on the happening or any legal change in the status of the family.(8)The Secretary or other officer authorised by him in this behalf shall issue to every beneficiary an identity cards with a photo of beneficiary affixed in Form No. XXXII and maintain register of identity cards so issued in Form No. XXXIII.
