Section 14(2) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996
(2)Notwithstanding anything contained in sub- section (1), if a person had been a beneficiary for at least three years continuously immediately before attaining the age of sixty years, he shall be eligible to get such benefits as may be prescribed.Explanation.- For computing the period of three years as a beneficiary with a Board under this sub- section, there shall be added any period for which a person had been a beneficiary with any other Board immediately before his registration.
