Section 290 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
290. Accounts.
(1)Excluding the administrative expenses, all interest, rent and other income realised and all profits or losses if any, on the investment shall be credited or debited, as the case may be, to an account called the "Interest Suspenses Account".(2)The Secretary of the Board or any other officer authorised by him shall submit a statement to the Government of 15th day of March every year or on such other date as the Government may specify, an annual report appending a classified statement of the assets of the fund.
