In exercise of powers conferred
by Section-62 of the Building and other construction workers (Regulation of
Employment & Conditions of Service) Act, 1996 the Governor of Bihar is
pleased to make the following Rule 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 & Conditions of Service)
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. The 251 (1) (i) of the Said Rules
shall be substituted by the The following: "(i)
In accordance to the direction issued by the Ministry of Labour and Employment,
Government of India under section 60 of The Building and other Construction
Worker (Regulation of Employment and Conditions of Service) Act, 1996, the
Secretary/Principal Secretary of Labour Resource Department, Government of
Bihar will be ex officio Chairperson of The Bihar Building and Other
construction workers welfare Board, Labour Resources Department, Bihar, Patna
till The Chairperson is nominated by the central Government''. BIHAR BUILDING AND OTHER CONSTRUCTION
WORKERS (REGULATION OF EMPLOYMENT & CONDITIONS OF SERVICE) RULES, 2016
PREAMBLE