Section 280 in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
280. General Welfare Activities.
(1)In addition to granting benefits referred to in Rules 277 and 278 to individual beneficiaries, the Board may undertake the following activities with a view to promoting general welfare of building workers, namely :(a)commissioning surveys, studies etc., to ascertain pattern of employment, skills, income, wages and working conditions of building workers, and the impact of various programmes of the Government and the Board meant for their welfare ;(b)spreading awareness among them about their statutory rights, procedure of enforcing those rights, redressing grievances, and availing of various welfare and development schemes;(c)promoting health of women and children, the small family norm, and elimination of social evil like drinking, dowry, child marriage etc.;(d)organising sports, cultural and recreational activities for building workers, and study tours for groups of beneficiaries ; and(e)any other activities, with the prior approval of the State Government aimed at promoting welfare of building workers as a whole.(2)The expenditure in any financial year on activities enumerated in sub-rule (1) shall not exceed five per cent of the total expenditure of the Board in that year.
