Section 256(2) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
(2)Where for any reason whatsoever, it appears to the State Government that it is not in a position to constitute a Board in accordance with the provisions of sub-rule (1), the State Government considers it expedient to do so it may by notification in the Official Gazette, appoint a person to be known as the Administrator for a period and exceeding six months or till the Beard is duly constituted under sub-rule (1), whichever is earlier.
