Section 283 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
283. Other welfare activities.
- In addition to granting benefits referred to in Rules 281 and 282 to individual beneficiaries, the Board may undertake the following activities with a view to promoting general welfare of building workers, namely -(i)commissioning surveys, studies etc. to ascertain pattern of employment, skills, income, wages and working conditions of building workers, and the impact of various programmes of the Government and the Board meant for their welfare.(ii)spreading awareness among them about their statutory rights, procedure of enforcing those rights, redressing grievances, and availing of various welfare and development schemes;(iii)promoting health of women and children, the small family norm, and elimination of social evils like drinking, dowry, child marriage etc.;(iv)organizing sports, cultural and recreational activities for building workers, and study tours for groups of beneficiaries;(v)establishment of educational institutions for children of beneficiaries; and(vi)any other activities, with the prior approval of the State Government aimed at promoting welfare of building workers as a whole.(vii)[ Conduct G.I.S. or survey through any other modern technology to identify constructions and assess the amount of cess payable by these constructions, so that cess can be collected from each eligible construction and amount of cess so collected may be utilised for welfare activities of construction workers.] [Inserted by Notification No. 83/XXXVI-2-18-10(G)-17, dated 16.1.2018 (w.e.f. 4.2.2009).]
