Section 33 in Occupational Safety, Health and Working Conditions Code, 2020
33. Maintenance of registers, records and filing of returns.
- An employer of an establishment shall-(a)maintain register in prescribed form, electronically or otherwise, containing such particulars of workers as may be prescribed by the appropriate Government including,-(i)work performed by them;(ii)number of hours of work constituting normal working hours in a day;(iii)day of rest allowed in every period of seven days;(iv)wage paid and receipts given therefor;(v)leave, leave wages, overtime work, attendance and dangerous occurrences; and(vi)employment of adolescent;(b)display notices at the work place of the workers in such manner and form as may be prescribed by the appropriate Government;(c)issue wage slips to the workers, in electronic forms or otherwise; and(d)file such return electronically or otherwise to the Inspector-cum-Facilitator in such manner and during such periods as may be prescribed by the appropriate Government.
