Section 22(3) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996
(3)The Board may pay annually grants- in- aid to a local authority or to an employer who provides to the satisfaction of the Board welfare measures and facilities of the standard specified by the Board for the benefit of the building workers and the members of their family, so, however, that the amount payable as grants- in- aid to any local authority or employer shall not exceed-(a)the amount spent in providing welfare measures and facilities as determined by the State Government or any person specified by it in this behalf, or(b)such amount as may be prescribed, whichever is less:Provided that no grant- in- aid shall be payable in respect of any such welfare measures and facilities where the amount spent thereon determined as aforesaid is less than the amount prescribed in this behalf.
