Section 24 in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983
24. Return and Report.
- Every contractor shall furnish a return regarding migrant workman who have ceased to be employed in Form XI to the specified authorities concerned either personally or by registered post, so as to reach them not later than fifteen days from the date of the migrant workman ceases to be employed.
