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State of Uttar Pradesh - Section

Section 281 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009

281. [ Assistance and Benefits. [Substituted by Notification No. 989/XXXVI-2-2017, dated 23.8.2017, (w.e.f. 4.2.2009).]

(1)The money payable by way of an assistance or a benefit, enumerated in the table given below, shall be credited into the Bank Account of, as the case may be, the beneficiary or other eligible recipient, maintained in a Nationalised Bank, a Regional Rural Bank or a District Central Cooperative Bank.
Benefit Minimum number of years for which abeneficiary should have contributed to the fund for becomingeligible for the benefit
(1) (2)
3. [ Financial Assistance for purchase orconstruction of house. [Substituted by Notification No. 82/36-2-2018-10(G)-2017, dated 16.1.2018 (w.e.f. 4.2.2009).] One years and having five years of service forsuperannuation]
9. Financial assistance of education of childrenof beneficiaries One year or as may be prescribed in the scheme,whichever is less
10. Financial assistance for marriage ofchildren of beneficiaries One year or as may be prescribed in the scheme,whichever is less.]
(2)Subject to the provisions of the Act and these rules, the Board may extend all or any of the assistance's of benefits specified in Column I of the Table specified in sub-rule (1) above, to the beneficiaries (including in appropriate cases, to their dependants), who have contributed to the Fund for the minimum period specified in Column 2 of the Table specified in sub-rule (1) above.
(3)In computing the period of contribution for the purposes of sub-rule (2), any period for which the Board may have waived payment of contribution under proviso to sub-section (1) of Section 16 of the Act, shall be excluded.
(4)[ The State Government may change the minimum number of years for which for which a beneficiary should have contributed to the Fund for becoming eligible for the assistance or benefit as prescribed in the Column 2 of the table of sub-rule (1), if such change is proposed by the Board.] [Inserted by Notification No. 989/XXXVI-2-2017, dated 23.8.2017, (w.e.f. 4.2.2009).]