Section 273 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
273. Procedure for Payment of Pension.
(1)An application for pension shall be submitted in Form No. XXXV to the Secretary of the Board or the officer authorised by him for the purpose.(2)If in the opinion of the Secretary of the Board or the officer authorised by him the applicant is eligible for pension, he shall sanction pension and send the pension sanctioning order to the applicant:Provided that no application shall be rejected unless the applicant has been given an opportunity of being heard.(3)If it is found that the applicant is not eligible for pension, the application shall be rejected and the applicant informed accordingly.(4)The applicant may file an appeal before the Board against the decision taken under sub-rule (3) within 60 days from the date of the receipt of the order. However, the Board may for sufficient reason in writing condone the delay upto one year in filing the appeal.(5)The amount of pension shall be Rs. 150/- per month. An increase of Rs. 10/- shall be given for every completed year of service beyond 5 years. The Board may with the previous approval of the Govt, revise the pension.(6)The pension sanctioning authority shall maintain a register in Form No. XXXVI.
