Section 250 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
250. Definition.
- In this chapter unless the context otherwise, requires-(a)"Board" means the Bihar Building and Other Construction Workers Welfare Board constituted under section 18 of the Act.(b)"Contribution" means the sum of money payable to the fund by the beneficiary.(c)"Family" means the husband and wife and minor sons and unmarried daughters of the Building workers and the parents solely dependent on him.(d)"Fund" means the Bihar Building and Other Construction Worker Welfare Fund constituted by Board under section 24 of the Act.(e)"Secretary" means the Secretary of Board appointed under section 19 of the Act.(f)"Year" means a financial year.
