Section 39(1) in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
(1)The Board shall be responsible for,-(a)all matters connected with the administration of the fund;(b)laying down policies for the deposits of the amount of the fund;(c)submission of annual budget to Government for sanction;(d)submission of annual report to Government on the activities of the Board;(e)proper maintenance of accounts;(f)Annual audit of account of the Board in accordance with the provisions of the Act;(g)collection of the contribution to the fund and other charges;(h)launching of prosecutions for and on behalf of the Board;(i)speedy settlement of claims and sanction of advances and other benefits;(j)Proper and timely recovery of any amount due to the Board;(k)ensure the timely payment of contribution of ESI and P.F.;(l)ensure the implementation of Group Insurance Scheme;
