Section 12(4) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996
(4)If the officer authorised by the Board under sub- section (2) is satisfied that the applicant has complied with the provisions of this Act and the rules made thereunder, he shall register the name of the building worker as a beneficiary under this Act: Provided that an application for registration shall not be rejected without giving the applicant an opportunity of being heard.
