LexSection 106 — Registration of building workers as beneficiaries.
The Code on Social Security, 2020
Every building worker who has completed eighteen years of age, but has not completed sixty years of age, and who has been engaged in any building or other construction work for not less than ninety days during the preceding twelve months shall be registered by the officer authorised by the Building Workers' Welfare Board as a beneficiary under this Chapter in such manner as may be prescribed by the Central Government.Open in Lexace · Ask the AI about this section