Section 278 in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
278. Main provisions regarding benefits.
(1)Unless otherwise specified by or under these Rules, no moneys payable by way of a benefit shall be paid in cash, but shall be credited in 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 Co-operative Bank.(2)Detailed provisions in respect of the following matters concerning benefits enumerated in Rule 277, namely : -(i)nature of benefit;(ii)person to whom benefit shall be payable ;(iii)conditions of eligibility, if any, besides that specified in Rule 277; and(iv)broad guidelines, if any, governing the rate at which benefit shall be paid; shall be as specified in Schedule XIII appended to these Rules.
