Section 48 in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
48. Transfer of accumulation in any Existing Fund.
(1)If a worker who becomes a member of this fund, the concerned authorities shall transfer such deposits in the name of that member to this fund.(2)The authority of the other welfare fund shall, furnish to the Secretary or any other officer authorized by him in this behalf a statement showing the total accumulation in the credit of every member on the date of transfer under sub-rule (1) and the amount of advance if any taken by the member.
