Section 272 in Goa Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
272. Contribution to the Fund.
(1)A beneficiary of the fund shall contribute to the Fund [Ten rupees per mensem]. [Substituted 'twenty rupees per mensem' by Notification No. 24/24/2010-LAB/657, dated 11.10.2018 (w.e.f. 10.4.2018).] This contribution shall be remitted in advance once in three months in any of the banks specified by the Board in the district in which the member resides.(2)If a beneficiary commits default in the payment of contribution continuously for a 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 two rupees per month subject to the condition that such resumption shall not be allowed more than twice.
