Section 279 in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
279. Board to notify schemes laying down Procedural and other residual matters regarding Benefits.
- The Board shall draw up and, with the previous approval of the State Government notify, in respect of each benefit or group of benefits, specified, in Rule 277, a Scheme laying down procedures. Forms and all other residuary mattes not expressly provided in the Act and these Rules, which shall include :(i)rates at which various benefits shall be payable;(ii)procedure and Form for making application ;(iii)procedure for and authority competent to grant sanction ;(iv)procedure for disbursement; and(v)any other incidental matters.
