Section 16(2) in West Bengal Workmen's House-Rent Allowance Rules, 1975

[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(2) in West Bengal Workmen's House-Rent Allowance Rules, 1975

(2)The Visit Book shall be a bound book the pages of which shall be consecutively numbered:Provided that no separate Visit Book shall be necessary in the case of an employer who is required to maintain a Visit Book under the provisions of the West Bengal Shops and Establishments Rules, 1964.Form A(See Rule 41)Register of House-rent AllowanceName of Industry ......................................................Name of employer ......................................................Address in full .......................................................Month and year to which the house-tent allowance relates-

SL No.	Name of workmen	Wages for the month for which House-Rentallowance is payable	House Rent allowance paid	Signature of workmen	Remarks

This is to certify that I have today in the presence of witnesses testifying herewith paid the amount of Rs. ................................ in house-rent allowance to the workmen employed by me and that each workman has received from me the amount of house-rent allowance specified against his name above.Witnesses

Legal Document View

Unlock Advanced Research with PRISMAI

State of West Bengal - Subsection

Section 16(2) in West Bengal Workmen's House-Rent Allowance Rules, 1975