Section 272(4) in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
(4)If the officer referred to in sub-rule (1) is satisfied after due inquiry that the applicant fulfills the eligibility criteria specified in sub-section (1) of Section 12 of the Act, and has complied with the provisions of the Act and the Rules made thereunder, he shall enter the name of the worker as a beneficiary in a Register of Beneficiaries which shall be maintained in Form XXX and shall also issue to him an identity card in Form XXXI:Provided that the authorized Officer may, after giving the applicant an opportunity of being heard, reject the application if, after enquiry, he comes to the conclusion that the applicant does not fulfill the eligibility criteria and or has not complied with the provisions of the Act and these rules :Provided further that every application received under sub-rule (1) shall ordinarily be decided within a maximum period of one month, and in the event of rejection, reasons thereof shall be communicated to the applicant in writing.
