In exercise of power conferred by
section-62 of the Building and Other Construction Workers (Regulation of Employment
and Condition of Service) Act 1996 (27 of 1996) the Governor of Bihar is
pleased to make the following rules to amend, the Bihar Building and Other
Construction Workers (Regulation of Employment and Conditions of Service) Rules
2005. (1)
These Rules will be called The Bihar Building and Other
Construction workers (Regulation of Employment and conditions of service)
(amendment) Rules, 2016. (2)
It shall extend to the whole of the State of Bihar. (3)
It shall come into force from the date of publication in official
Gazette. "(iv)
Aadhar Card, Voter ID Card, Date of Birth mentioned in Unique number of
Employees State Insurance corporation." "(3)
The prescribed application for registration will have to submit along with certificate
given by the employers engaged in construction works or by such contractors
engaged in construction works whose firm is not blacklisted, on his pad with
his registration number that the applicant is a construction worker in Format
XLi.If such type of certificate is not available, certificate subject to the
verification issued by any of the registered construction worker Union or
Labour Enforcement Office/Labour Superintendent/Assistant Labour
Commissioner/Deputy Labour Commissioner of the concerned area will also be
valid." "(6)
Any of the construction worker can appeal to Assistant Labour Commissioner
against the decision taken under sub Rule-5 within 30 days. The Compliance of
the order of the Assistant Labour Commissioner shall be binding for Registering
Officer." (1) Beneficiary
of the fund shall deposit the amount @ 0.50 (fifty paise) per month in the Bank
specified by the Board. This contribution shall be remitted once for 60 months
in advance at the time of registration." (2) After the
completion of the period of five years of membership, if a construction worker
possesses the eligibility for the continuation of his membership, he may get
renewed his membership and for this monthly contribution of five years is to be
paid. (3) If the
payment of contribution discontinued for one year continuously, after
registration of five years then he shall cease to be a beneficiary of fund. (4) If the
age of construction worker is 55 years or above, then his membership/renewal
would be done only for the limit of the age of 60 years and his monthly
contribution will be accepted accordingly. (5) Membership
of construction worker may be resumed by registering officer only if he
deposits the arrear of contribution, i.e. @ 0.50 paise (fifty paise) per month,
in the fund of Board, subject to the condition that this type of resumption
shall not be allowed more than twice." 284A- In the light of the section
22(h) of the Building and other Construction workers (Regulation of employment
and condition of service) Act 1996, The Bihar Building and other constructions
worker welfare Board with the consent of Departmental Minister, Labour
Resources Department shall be empowered to enhance the grant and to introduce
new schemes in view of implementation of schemes for construction workers. Provided that before coming in to
force of these Rules, any order given by the State Government in the interest
of registered constructions workers, relating to the implementation of special
welfare programmes (Scheme of constructions/repair of building and purchase of
cycle and tools) shall be deemed to be enforced under these Rules." BIHAR BUILDING AND OTHER CONSTRUCTION
WORKERS (REGULATION OF EMPLOYMENT AND CONDITIONS OF SERVICE) (AMENDMENT) RULES,
2016
PREAMBLE