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[Cites 0, Cited by 0] [Section 281] [Entire Act]

State of Uttar Pradesh - Subsection

Section 281(1) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009

(1)The money payable by way of an assistance or a benefit, enumerated in the table given below, shall be credited into the Bank Account of, as the case may be, the beneficiary or other eligible recipient, maintained in a Nationalised Bank, a Regional Rural Bank or a District Central Cooperative Bank.
Benefit Minimum number of years for which abeneficiary should have contributed to the fund for becomingeligible for the benefit
(1) (2)
3. [ Financial Assistance for purchase orconstruction of house. [Substituted by Notification No. 82/36-2-2018-10(G)-2017, dated 16.1.2018 (w.e.f. 4.2.2009).] One years and having five years of service forsuperannuation]
9. Financial assistance of education of childrenof beneficiaries One year or as may be prescribed in the scheme,whichever is less
10. Financial assistance for marriage ofchildren of beneficiaries One year or as may be prescribed in the scheme,whichever is less.]