Section 5 in The Orissa Payment of Wages Rules, 1936
5. Register of Wages.
- A Register of Wages shall be maintained in every factory and may be kept in such form as the paymaster finds convenient but shall include the following particulars :(a)the gross wages earned by each person employed for each wage period;(b)all deductions made from those wages, with an indication in each case of the clause of Sub-section (2) of Section 7 under which the deduction is made;(c)the wages actually paid to each person employed for each wage period.
