Section 276(4) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
(4)Where the beneficiary registering officer authorized by the Board is satisfied that the applicant fulfils the conditions of such building or other construction worker, he shall be registered as a beneficiary within a period not exceeding fifteen working days and register of beneficiary to be maintained in Form-26. The registering officer may grant or refuse to grant or object to grant or amend registration otherwise the registration shall be deemed to be granted.Application may submit his application on departmental web-portal along with required documents and paying the fees, provided that if such application is complete and the applicant is eligible for such registration would automatically be granted by departmental web-portal within three days. The Registering Officer may grant or refuse to grant or object to grant or amend registration otherwise the registration shall be deemed to be granted:Provided if registration is obtained by misrepresentation or concealment of facts or on the basis of forged documents, such registration shall be deemed null and void and may be cancelled and legal action may be taken against applicant.Registration certificate shall be sent to applicant through e-mail and ita copy shall be given to applicant at once.The particular of beneficiary shall be recorded in relevant register and forms.] [Substituted by Notification No. 989/XXXVI-2-2017, dated 23.8.2017, (w.e.f. 4.2.2009).]
