Section 279 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
279. Contribution to the Fund.
- [(1) A beneficiary under this Act shall until the age of 60 years make yearly contribute to Rs. 20 (Rs Twenty only) to the fund either by cash or as bank draft. This contribution shall be paid in advance.Provided aforesaid contribution may be deposited at one time for the maximum period of three years.(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 registering/authorised officer, the membership may be resumed on repayment of Rs. Five per month penalty subject to the maximum of two hundred rupees with the condition that such resumption shall not be allowed more than twice up to the age 60 years.] [Substituted by Notification No. 989/XXXVI-2-2017, dated 23.8.2017, (w.e.f. 4.2.2009).]
