Section 44 in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
44. Registration of building worker as a beneficiary.
(1)Every building worker who has completed 18 years of age but has not completed 60 years of age and who has been engaged in any building or other construction work for not less than 90 days during the preceding 12 months shall be eligible for membership of the fund.(2)An application for registration shall be made in Form No.V to the officer authorized by the Board in this behalf.(3)Every such application shall be accompanied by the following documents and a registration fee of Rs.25 (Rupees twenty-five only):-(i)Age certificate issued from school records or by Registrar of Births and Deaths:Provided that in the absence of above certificate, a certificate from a Medical Officer not below the rank of Medical Officer in Government Hospital may also be considered.(ii)Certificate from the employer or contractor that the applicant is a construction worker:Provided that where such a certificate is not available, a certificate issued by the registered construction workers union or a certificate issued by Labour Inspector of the concerned area or by the Executive officer of the Panchayat may also be considered.(4)The building worker shall also file a nomination in Form No. VI. The nomination shall stand revised in the name of the spouse on his acquiring a family or on the happening of any legal change in the status of the family.(5)Where the authorized officer is satisfied that the applicant fulfils the conditions, such building worker shall be registered as a beneficiary, otherwise refuse to register the applicant.(6)The authorized officer shall issue to every beneficiary an identity card with a photo of the beneficiary affixed in Form No. VII and maintain a register of identity cards so issued in Form No. VIII.(7)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.
