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State of Madhya Pradesh - Section
Section 38 in The Minimum Wages (Madhya Pradesh) Rules, 1958
38. Repeal and Saving.
- The V.P. Minimum Wages Rules, 1960; the M.P. Minimum Wages Rules, 1951; the Minimum Wages (M.B. State) Rules, 1961; and the Rajasthan Government Minimum Wages Rules, 1951 as in force in Sironj region are hereby repealed :Provided that any order made, any notification issued, anything done or any action taken under any of the said Rules shall be deemed to have been done, made, issued, or taken under the corresponding provision of these Rules.Form IRegister of Fines[See Rule 22 (4)]..............Employer...............| Serial No. | Name | Father's/ Husband's name | Sex | Department | Nature and date of the offence for which fineimposed |
| (1) | (2) | (3) | (4) | (5) | (6) |
| Whether workman showed cause against fine or not.If so, enter date | Rates of Wages | Date and amount of fine imposed. | Date on which fine realised | Remarks |
| (7) | (8) | (9) | (10) | (11) |
| Serial No. | Name | Father's/ Husband's name | Sex | Department | Damage or loss caused with date |
| (1) | (2) | (3) | (4) | (5) | (6) |
| Whether worker showed cause against deduction. Ifso, enter date | Date and amount of deduction imposed. | Number of instalments, if any | Date on which total amount realised | Remarks |
| (7) | (8) | (9) | (10) | (11) |