Section 282 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
282. Board to notify schemes, laying down procedural and other residual matters regarding assistance and benefits.
- The Board shall draw up and with the previous approval of the State Government, notify, in respect of each assistance or benefit or group of assistance or benefits, specified in Rule 281, schemes and all other residuary matters not expressly provided in the Act and these rules, which shall include -(i)rates at which various benefits shall be payable;(ii)procedure and Form for making application;(iii)procedure for and authority competent to grant sanction;(iv)procedure for disbursement; and(v)any other incidental matters.
