Section 267(2) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
(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.
