Section 276 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
276. Application for registration of beneficiary.
- [(1) An application for registration of beneficiary shall be submitted in one copy in Form-25 to the office of the beneficiary registering officers of the area authorized by the Board under sub-section (2) of Section 12 of the Act, by the applicant with two copies of photographs or through online on department website of Government of Uttar Pradesh.(2)Every application shall be accompanied by Bank Draft/Bankers Cheque or cash of Rs. 20 (Rs Twenty only) as registration fee payable to the Board. The Registration Officer shall provide counter foil of the from prepared by the Secretary of the Board forthwith to the applicant as receipt acknowledging the payment.(3)Every application for registration as a beneficiary shall be accompanied by self-attested copy of Aadhaar card and blank passbook. The application shall also be accompanied by a proof from the employer or contractor that the applicant is a construction worker. Such certification may also be issued by the Inspector of the area concerned.(4)Where the beneficiary registering officer authorized by the Board is satisfied that the applicant fulfils the conditions of such building or other construction worker, he shall be registered as a beneficiary within a period not exceeding fifteen working days and register of beneficiary to be maintained in Form-26. The registering officer may grant or refuse to grant or object to grant or amend registration otherwise the registration shall be deemed to be granted.Application may submit his application on departmental web-portal along with required documents and paying the fees, provided that if such application is complete and the applicant is eligible for such registration would automatically be granted by departmental web-portal within three days. The Registering Officer may grant or refuse to grant or object to grant or amend registration otherwise the registration shall be deemed to be granted:Provided if registration is obtained by misrepresentation or concealment of facts or on the basis of forged documents, such registration shall be deemed null and void and may be cancelled and legal action may be taken against applicant.Registration certificate shall be sent to applicant through e-mail and ita copy shall be given to applicant at once.The particular of beneficiary shall be recorded in relevant register and forms.] [Substituted by Notification No. 989/XXXVI-2-2017, dated 23.8.2017, (w.e.f. 4.2.2009).]
