Section 24 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
24. Grant of certificate of registration.
(1)Registering Officer shall within 1 day of receipt of application under sub-rule (1) of Rule 23 shall register the establishment and issue a certificate of registration in Form-2 to the applicant; if such applicant has complied with all the requirements as laid down in these rules and has made the application within such period specified under clause (a) and clause (b) of Section 7 of the Act, registering officer can grant or refuse to grant or object to grant otherwise the registration shall be deemed to be granted.Applicant may submit his application on departmental web portal along with necessary documents and payment of fee. In such case automatic registration shall be done by web portal, provided application is complete in all respects and applicant is eligible, registration certificate shall be sent to applicant through e-mail:Provided if registration is obtained by misrepresentation of facts or concealment of facts or on the basis of forged document, such registration shall be deemed null and void and can be cancelled by registering officer and legal action may be taken against applicant.(2)The Registering Officer shall maintain a register in Form- III annexed to these rules showing the particulars of establishments in relation to which certificates of registration have been issued, in such manner and procedure as directed by State Government.(3)If in relation to an establishment, any change occurs in the ownership or management or other particulars specified in certificate of registration, the employer of the establishment shall intimate the Registering Officer in such manner and procedure as directed by State Government within 30 days from the date when such changes take place along with amendment fee, the date and particulars of such change, and the reasons thereof.]
