Section 77 in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975
77. Muster Roll, Wages Registers, Deduction Register and Overtime Register.
(1)In respect of establishments which are governed by the Payment of Wages Act, 1936 (4 of 1936) and the rules made thereunder, or the Minimum Wages Act, 1948 (11 of 1948) or the rules made thereunder, the following registers and records required to be maintained by the contractor as an employer under those Acts and the rules made thereunder shall be deemed to be registers and records to be maintained by the contractor under these rules :(a)Muster Roll;(b)Register of Wages;(c)Register of Deductions;(d)Register of Overtime;(e)Register of fines;(f)Register of advances.(2)In respect of establishments not covered under Sub-rule (1), the following provisions shall apply, namely ;(a)Every contractor shall maintain a Muster-Roll Register and a Register of Wages in Form XII and From XIII respectively :Provided that a combined Muster Roll-cum-Wages Register in Form XIV shall be maintained by the contractor where the wage period is a fortnight or less.(b)Where the wage period is one week or more the contractor shall issue wage slips in.Form XV to the workers at least a day prior to the disbursement of wages.(c)Signature or thumb impression of every worker on the register of wages or wages-cum-muster roll, as the case may be, shall be obtained and entries therein, shall be authenticated by the initials of the contractor or his representative, and duly certified by the authorised representative of the principal employer as required by Rule 72.(d)Register of deductions, fines and advances, registers of deduction for damage or loss, register of fines and register of advances shall be maintained by every contractor in Form XVI, XVII and XVIII respectively.(e)Register of overtime - A register of overtime shall be maintained by every contractor in Form XIX to record therein number of hours and wages paid for overtime, if any.(3)Notwithstanding anything contained in these rules where a combined or alternative form is sought to be used by the contractors to avoid duplication of work for compliance with the provisions of any other Act Or the rules framed thereunder or any other laws or regulations or in cases where mechanised pay rolls are introduced for better administration alternative suitable form or forms in lieu of any of the forms prescribed under these rules may be used with the provisional approval of the Labour Commissioner, Orissa.
