Section 35(2) in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986

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State of Uttar Pradesh - Subsection

Section 35(2) in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986

(2)The workman named above is hereby employed on the terms and conditions hereinbefore mentioned.Sd/-......................Designation...............At......................Date....................Name of Factory..........Number..................Form B[See Para 4 (4)(a)]Ticket for permanent workmanTicket No.....................Name.................... has been entered in the worker's Register/Muster Roll as a permanent workman of the factory as a............................. in the......................Department......................Date...........................ManagerForm C[See Para 4 (4)(d)]Ticket for Temporary WorkmanTicket No.................Name.................. is a temporary workman of the factory in the................ Department. As per Standing Order he is liable to be discharged from service without notice.Signature of the ManagerForm D[See Para 4 (4) (c)]Ticket for Substitute WorkmanTicket No. .....................Name................ is a Substitute Workman in..................Department of the factory.Signature of the ManagerForm E[See Para 4 (4) (e)]Ticket for Apprentices/traineesTicket No. .....................Name......................... is an apprentice in................Department of the factory.Signature of the ManagerForm F[See Para 4 (4) (f)]Ticket for probationerTicket No. ..........................Name......................... is a probationer in.................Department......................... of the factory.Date...................Signature of the ManagerForm G[See Para 8 (8)]

Leave Pass	Leave Pass	Leave Pass
(office copy)	(Time-keeper's copy)	(workman's copy)
Name in full................................................	Name in full................................................	Name in full................................................
T. No. .............................. of Department has beengiven leave from......................... to..............for.............. days.	T. No. .............................. of Department has beengiven leave from......................... to..............for.............. days.	T. No. .............................. of Department has beengiven leave from......................... to..............for.............. days.
Manager, Departmental Head.	Manager, Departmental Head.	Manager, Departmental Head.

Form H[See Para 21]Service CertificateTicket No. ......................Name...............................................................Home address.......................................................Identification Marks...............................................Date of joining.......... Date of termination of Employment.........Reasons................ Resigned /Retrenched /Service Terminated.Remarks..................Conduct..................Work....................ManagerForm I(See Para 33)Wage SlipPeriod to which the Wage slip relates............Name.................... of....................... DepartmentFather's Name........................Ticket No. ...........................Rate of Pay..........................

(a)Basic.......................

(b)Dearness allowance.................

(c)Other allowance....................

Total..............................Number of days present during the period......................Number of days absent during the period.......................Deductions, if any...............................Total wages payable after deductions, if any...........................Date.....................Manager

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State of Uttar Pradesh - Subsection

Section 35(2) in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986