Section 241(4) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
(4)Notwithstanding anything contained in these rules, where a combined or alternative form, in lieu of any of form specified under these rules, is sought to be used by an employer to avoid duplication of work for compliance with the provisions of any other Act or the rules framed thereunder or for administrative convenience, such combined or alternative form may be used with the prior approval of the Central Government.
