Section 275 in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
275. Duty of Employer to file returns with the Board.
(1)Every employer in relation to an establishment to which this Act applies on the date of commencement of these Rules, shall, within thirty days from such commencement, sent to the Secretary an initial return in Form XXXV, containing particulars of: (i) building workers employed in the establishment as at the commencement of these Rules, and (ii) Branches, Directors, Managers, Occupiers, Partners, person/persons who have proximate or ultimate control over the affairs of the establishment.(2)Every employer in relation to an establishment to which this Act may be applicable at any time after such commencement, shall, before the twenty second day of every month, send to the Secretary or any officer authorised by him in this behalf a monthly return in Form XXXVI, showing details of building workers employed by him as at the end of the preceding month, and of contribution deducted from their wages and remitted to the Board under sub-section (2) of Section 16 of the Act.(3)Crossed Demand Draft for remitting to the Board the contributions deduced in the previous month from the beneficiaries under sub-section (2) of Section 16 of the Act, shall be enclosed with the monthly return sent under sub-rule (2) above.
