Section 60 in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
60. General welfare activities.
- In addition to granting benefits referred to in Rules 57 and 58 to individual beneficiaries, the board may undertake the following activities for general welfare of building and construction workers, namely:-(a)Commissioning surveys, studies etc. to ascertain pattern of employment, skills, income, wages and working condition of building and construction workers and the impact of various programmes of the Government and the Board.(b)Spreading awareness among them about their statutory rights, procedure of enforcing those rights, redressing grievances, and availing of various welfare and development schemes,(c)Promoting health of women and children, the small family norms, and elimination of social evils like drinking, dowry, child marriage etc.,(d)Organizing sports, cultural and recreational activities for building workers, and study tours for groups of beneficiaries, and(e)Any other activities, with the prior approval of the State Government, aimed to promote welfare of building workers as a whole.Chapter - VII Hours of Work, Welfare, Payment of Wages Registers and Records etc.
