Section 267 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
267. Contribution to the Fund.
(1)A beneficiary of the fund shall contribute to the fund Rs. 20 per month. This contribution shall be remitted in advance once in three months in any of the banks specified by the Board in district in which the member resides.(2)If a beneficiary commits default in the payment of contribution continuously for period of one year, he shall cease to be a beneficiary of the fund. However with the permission of the Secretary or an officer authorised by him in this behalf the membership may be resumed on repayment of arrears of contribution with a fine of Rs. 2 (Two) per month subject to the condition that such resumption shall not be allowed more than twice.
