Section 264(1) in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
(1)The Board shall be responsible for(a)All matters connected with the administration of the Fund, including laying down policies for the investment of the amount standing therein,(b)Submission of annual budget, annual report and audited accounts to the Government under Sections 25, 26 and 27(5) respectively of the Act,(c)Proper maintenance of accounts and their annual audit in accordance with the provisions of Section 27 of the Act,(d)Collection of contribution to the fund and other charges,(e)Proper and timely recovery of amounts due to the Board,(f)Launching of prosecution after obtaining previous sanction in writing of the Chief Inspector under Section 54 (1) (a) of the Act, where necessary, and(g)Performing functions specified in and prescribed under Section 22 of the Act.
