Section 273(5) in The Delhi Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2002
(5)[ The amount of pension shall be One Thousand Rupees, per mensem. An increase of hundred rupees shall be given for every completed year of membership beyond five years. The Board may with the previous approval of the Government revise the pension:Provided that the said benefit shall be extended only to those registered construction workers who have been registered with the Board for not less than one year.] [Substitution by Notification F. No. DLC/CLA/BCW/99/7139, dated 10th February, 2012, for sub- rule (5) (w.e.f. 10-2-2012). Sub-rule (5), before substitution, "(5) The amount of pension shall be one hundred and fifty rupees per mensem. An increase of ten rupees shall be given for every completed year of service beyond five years. The Board may with the previous approval of the Government revise the pension."]
