State of Tamilnadu- Act
The Tamil Nadu Catering Establishments Rules, 1959
TAMILNADU
India
India
The Tamil Nadu Catering Establishments Rules, 1959
Rule THE-TAMIL-NADU-CATERING-ESTABLISHMENTS-RULES-1959 of 1959
- Published on 31 March 1959
- Commenced on 31 March 1959
- [This is the version of this document from 31 March 1959.]
- [Note: The original publication document is not available and this content could not be verified.]
Chapter I
Preliminary
1. [ Short title and extent. [Substituted by Notification No. S.R.O. No. A-696 of 1963, dated the 28th June, 1963.]
2. Definitions.
- In these rules, unless the context otherwise requires,-Chapter II
Registration of Catering Establishments
3. [ Form of application and fees to be sent by the employer to the Inspector under sub-section (1) of section 4. [Substituted by Notification No. S.P.O. A-1/76, dated the 30th December, 1975.]
| Fees | |
| Rs. P. | |
| Does not exceed 5 | 45.00 |
| Exceeds 5 but does not exceed 10 | 90.00 |
| Exceeds 10 but does not exceed 20 | 180.00 |
| Exceeds 20 but does not exceed 50 | 450.00 |
| Exceeds 50 but does not exceed 100 | 900.00 |
| Exceeds 100 | 2250.00 |
3A. [ Inspector's power to call for particulars before registration. [Inserted by Notification No. S.R.O. A-428 of 1966, dated the 12th April, 1966.]
- Before registering the catering establishment and issuing a registration certificate under [sub-section (3) of section 4], the Inspector may, for the purpose of being satisfied about the correctness of the [application] [Substituted by Notification No. S.R.O. A-1/76, dated the 30th December, 1975, for 'statement'.] sent to him under sub-section (1) of that section, call for such particulars as he may think fit.]4. Grant of registration certificate.
5. Form in which the employer should notify any change to the Inspector under section 5.
5A. [ Amendment of certificate of registration. [Inserted by Notification No. S.R.O. A-1/76, dated the 30th December, 1975.]
6. [ Renewal of registration certificate. [Substituted by Notification No. S.R.O. A-1/76, dated the 30th December, 1975.]
| (a) | If the application for renewal is sent within aperiod of one month from the date of expiry of the registrationcertificate. | 25 per cent of the fee payable under sub-rule(2). |
| (b) | If the application for renewal is sent after theexpiry of one month but within two months from the date of expiryof the registration certificate. | 50 per cent of the fee payable under sub-rule(2). |
| (c) | If the application for renewal is sent after theexpiry of two months from the date of expiry of the registrationcertificate. | 100 per cent of the fee payable under sub-rule(2). |
6A. [ Transfer of registration certificate. [Inserted by Notification No. S.R.O. A-428 of 1966, dated the 12th April, 1966.]
6B. Procedure on death of a holder of the registration certificate.
- If an employer holding a registration certificate dies, his heir or legal representative, if such heir or legal representative desires to continue the business, may, within two months from the date of the death of the holder of the registration certificate, make an application together with the registration certificate in original to the Inspector in Form No. I-A for transfer of the registration certificate to his name and the Inspector shall enter in the registration certificate under his signature an endorsement to the effect that the registration certificate has been transferred to such heir or legal representative.]7. Issue of duplicate registration certificate.
8. Payment of fees and refund in certain circumstances.
- [(1) Every application under these rules shall be accompanied by a treasury receipt showing that the appropriate fee has been paid into the local treasury under the head of account [087-Labour and Employment-087 (a) Receipts under Labour Laws-01. Receipts under Tamil Nadu Catering Establishments Act, 1958.] [Substituted by Notification No. S.R.O. A-357 of 1962, dated the 24th April, 1962.]9.
10.
11.
12.
13. Powers of the appellate authority.
14. Copies of orders of the appellate authority.
- Copies of orders of the appellate authority may be obtained on specifying the date and other particulars in full of the order or orders required.[Chapter IV] [This Chapter was inserted by Notification No. S.R.O. A-1/76, dated the 30th December, 1975.] National and Festival Holidays15. Specification of festivals by Inspector.
16. Change of the festivals specified.
17. Statement to be sent to the Inspector and displayed in the catering establishment.
18. Manner of service of notice under sub-clause (i) of clause (a) of sub-section (4) of section 11.
19. Maintenance of registers of National and Festival Holidays and records.
Chapter V
Health and Sanitation
20. [ Medical examination of persons prior to employment. [Substituted by Notification No. S.R.O. A-1/76, dated the 30th December, 1975.]
- No person shall be employed in the catering establishment if he fails to produce certificate of physical fitness from a Medical Practitioner registered under the Tamil Nadu Medical Registration Act, 1914 (Tamil Nadu Act IV of 1914), within a period of one month of his employment or if he is affected with any disease in a communicable form or is a carrier of such disease, such person shall furnish such information and submit himself to such physical examination as the said Medical Practitioner may require. The certificate of physical fitness produced by the employee shall be maintained by the employer [x x x] and produced for inspection by the Inspector.]21. [ Ascertainment of age by the Inspector. [Inserted by G.O. Ms. No. 415, dated the 25th May, 1974, and rule 22 was re-numbered by S.R.O. A-1/76, dated the 30th December, 1975.]
- The Inspector may require an employer to produce an authentic extract from the records of any school, village munsiff, panchayat or municipality or other local body and in the absence of such extract, at least a certificate in Form No. V-A from a Registered Medical Practitioner showing the age of any person employed by such employer.]22. [] [Re-numbered by Notification No. S.R.O. A-1/76, dated the 30th December, 1975.] [Periodical medical, examination of employees.] [Substituted by Notification No. S.R.O. A-428/66, dated the 12th April, 1966.]
23. [] [Re-numbered by S.R.O. A-1/76, dated the 30th December, 1975.] Reporting of illness.
24. [ Reporting of illness of employee to Health Officer. [Substituted by S.R.O. No. A-518 of 1962, dated the 7th June, 1962, and subsequently re-numbered by S.R.O. A-1/76, dated the 30th December, 1975.]
- The employer as soon as he is informed or becomes aware that an employee is suffering from any infectious disease or illness shall inform the Health Officer in the Tamil Nadu Public Health Service having jurisdiction over the area in which the catering establishment is situated of such disease or illness for such action as such Health Officer deems fit. The employee who is affected with any disease in a communicable form or is a carrier of such disease shall not be allowed to work in the catering establishment till he is completely cured of such disease.]25. [ Scale of dress to be supplied to the employees. [Substituted by S.R.O. No. A-518 of 1962, dated the 7th June, 1962, and subsequently re-numbered by S.R.O. A-1/76, dated the 30th December, 1975.]
- The employee shall keep his person and dress in a clean and tidy condition. Each employee with not less than six months continuous service shall be supplied by the employer with the dress as specified below :1. Servers. - Either two pants or at the option of the employee four dhoties of [1.83 metres] each and two shirts with half sleeves for every 12 months.
2. Cleaners. - Two half pants and two shirts with half sleeves for every 12 months.
3. Kitchen Staff. - Two aprons 1 for every 12 months.]
26. [ [Inserted by S.R.O. A-1/76, dated the 3Oth December, 1975.]
Unless the employer makes at his own cost adequate arrangements for the washing of uniforms provided by him to the employees of the catering establishments, the employees shall be paid all allowance for washing of such uniforms at the rate of rupees three per month, in arrears on the day on which the wages or salary of the employees are paid.]26A.
[x x x] [Omitted by S.R.O. No. A-1/76, dated the 30th December, 1975.]27. [] [Re-numbered by S.R.O. No. A-1/76, dated the 30th December, 2975.] Washing facilities.
- There shall be provided and maintained in every catering establishment for the use of the employees adequate and suitable facilities for washing which shall include soap and towels. Separate facilities shall be provided for each sex.28. [] [Re-numbered by S.R.O. No. A-1/76, dated the 30th December, 1975.] Living or sleeping quarters.
- None of the operations connected with a catering establishment shall be conducted or carried on in any room used as living or sleeping quarters of employees.29. [] [Re-numbered by S.R.O. No. 1/76, dated the 30th December, 1975 and formerly substituted by S.R.O. No. A-428 of 1966, dated the 12th April, 1966.] Fire extinguishers and first-aid boxes.
Chapter VI
Leave with Wages
30. [] [Re-numbered by S.R.O. No. A-1/76, dated the 30th December, 1975.] Prescribed authority for the purpose of clause (14) of section 2.
- The prescribed authority for the purpose of clause (14) of section 2 shall be the Inspector.31. Leave with Wages Register.
- [x x x] [Omitted by G.O. (D) No. 1088, Labour and Employment (H-1), dated the 19th August, 2004 with effect from 16th March, 2005.]32. Leave Book.
- [x x x] [Rule 32 was omitted by dated the 19th August, 2004 with effect from 16th March, 2005.]33. Grant of leave with wages.
- [x x x] [Sub-rule (1) of rule 33 was omitted by dated the 19th August, 2004 with effect from 16th March, 2005.]34. Grant of sick leave.
- [x x x] [Rule 34 was omitted by G.O. (D) No. 1088, Labour and Employment (H-1), dated the 19th August, 2004 with effect from 16th March, 2005.]35. [ Calculation of the cash equivalent of free supply of meals and tiffin. [Substituted by S.R.O. No. A-518 of 1962, dated the 7th June, 1962.]
- The cash equivalent of the meals and tiffin [required to be] supplied to an employee free of charge shall be calculated at the rate of [Rs. 2.75] [Substituted by S.R.O. No. A-79 of 1971, dated the 5th February, 1971.] per day in respect of the district of Chennai, district headquarters, taluk headquarters, municipalities and townships and at [Rs. 2.50] [Substituted by S.R.O. No. A-79 of 1971, dated the 5th February, 1971.] per day in respect of town panchayats not falling under the former category.]36. [] [Re-numbered by S.R.O. No. A-1/76, dated the 30th December, 1975.] Payment of wages if employee dies.
37. [] [Re-numbered by S.R.O. No. A-1/76, dated the 30th December, 1975.] Appeals under section 19.
- [(1) The Assistant Commissioners of Labour (Conciliation) or the Labour Officers in their respective areas assigned to them by the Commissioner of Labour shall be appellate authorities for the purposes of hearing appeals under sub-section (2) of section 19 and such appeal shall be preferred by the employees within thirty days from the date of service of the order dispensing with his services with the employer. Such service to be deemed effective, if carried out either personally or if that be not practicable by prepaid registered post to his last known address when the date of such service shall be deemed to be the date when the letter would reach the addressee in ordinary course of post:] [Substituted by G.O. Ms. No. 992, Labour, dated the 18th May, 1985.]Provided that an appeal may be admitted after the said period of thirty days if the appellant satisfies the appellate authority that he had sufficient cause for not preferring the appeal within that period.38. [] [Re-numbered by S.R.O. No. A-1/76, dated the 30th December, 1975.] Maintenance of registers and display of notices.
39. Maintenance and supply of Service Book.
- [* * *] [Omitted by G.O. (D) No. 1088, Labour, and Employment (H-1), dated the 19th August, 2004 (with effect from 16th March, 2005) (earlier inserted by, S.R.O. No. A-125 of1974, dated the 27th March, 1974).]40. [] [Re-numbered by S.R.O. No. A-1/76, dated the 30th December, 1975.] Information required by the Inspector.
- The employer shall furnish any information that any Inspector may require for the purpose of satisfying himself whether any provision of the Act, or the rules made thereunder has been complied with or whether any order of an Inspector has been duly carried out. Any demand by an Inspector of any such information if made during the course of an Inspection shall be complied with forthwith if the information is available in the catering establishment or if made in writing shall be complied with within seven days of receipt thereof.41. [] [Re-numbered by S.R.O. No. A-1/76, dated the 30th December, 1975.] Service of notices.
- The despatch by post under registered cover of any notice or order shall be deemed sufficient service on the employee of such notice or order.42. [] [Re-numbered by S.R.O. No. A-1/76, dated the 30th December, 1975.] Annual return.
- Every employer shall furnish an annual return in [Form No. XIII] [Substituted by S.R.O. No. A-428 of 1966, dated the 12th April, 1966.] on or before the [31st January] [Substituted, by S.R.O. No. A-1/76, dated the, 30th December, 1975, for '30th April'.] to the Inspector having jurisdiction over the area in which the catering establishment is situated.42A. [] [Re-numbered by S.R.O. No. A-1/76, dated the 30th December, 1975.] Language of registers, records etc.
- All registers, records and notices required to be maintained, exhibited or given under these rules shall be either in English or in Tamil.42AA. [ Production of registers, records and notices. [Inserted by G.O. Ms. No. III, Labour, dated the 23rd January, 1986.]
- The registers, records and notices maintained or exhibited under the provisions of these rules shall always be available in the establishment and shall be produced or caused to be produced for inspection at all reasonable hours by an Inspector having jurisdiction.]42B. [ Exhibition of name board. [Amended by G.O. Ms. No. 499, Labour, dated the 29th February, 1984 w.e.f. 1st April, 1984.]
43. [] [Re-numbered by S.R.O. No. A-1/76, dated the 30th December, 1975.] Preservation of records.
- The registers, returns, and other records maintained or received under these rules, and specified in column (1) of the table below shall be preserved for the periods specified in the corresponding entries in column (2) thereof.| Registers, returns and records | Periods of preservation | |
| (1) | (2) | |
| 1. | Register of catering establishments | Permanent. |
| 2. | Registration certificate counterfoils | 8 years. |
| 3. | [Application] [Substituted by S.R.O. No. A-1/76, dated the 30th December 1975, for 'Statement'.]sent by the employers forobtaining registration certificates | 5 years |
| 4. | Notification of change in Form IV received fromemployers | 5 years |
| 5. | Challans | 5 years |
| 6. | Annual returns from the employers | 3 years. |
44. [] [Re-numbered by S.R.O. No. A-1/76, dated the 30th December, 1975.] Manner of destruction of records.
45. [] [Re-numbered by S.R.O. No. A-1/76, dated the 30th December, 1975.] Power to exempt from rules.
- The State Government may, by general or special order, exempt either permanently or for any specified period, any catering establishment or class of catering establishments or any person or class of persons to which or to whom these rules apply, from all or any of the provisions of these rules, subject to such conditions as they deem fit, or direct that any such provision shall apply to any such catering establishment or class of catering establishments or any such person or class of persons, with such modification as may be specified in the order.Form No. I[See sub-rule (1) of rule 3 and sub-rule (1) of rule 6]Application under sub-section (1) of section 4 for Registration/ Application under Sub-Section (4) of Section 4 for Renewal of Registration Certificate for the Calendar Year ..............| 1. | Full name of the catering establishment | |
| 2. | (i) Full postal address and situation of thecatering establishment. | |
| (ii) Full address to which communicationsrelating to the catering establishment should be sent. | ||
| 3. | (i) Maximum number of employees proposed to beemployed on any one day during the calendar year. | |
| (ii) Number of employees ordinarily to beemployed in the catering establishment. | ||
| 4. | Full name and residential address of the personwho shall be manager of the catering establishment. | |
| 5. | Full name and residential address of theemployer other than the manager, that is to say, --- | |
| (i) the proprietor of the cateringestablishment; | ||
| (ii) directors in case of a public limitedliability establishment; | ||
| (iii) where a managing agent has been appointed,the name of managing agent and directors thereof; and | ||
| (iv) shareholders, if any. | ||
| 6. | Financial resources of the employer, (e.g.,particulars and value of movable and immovable properties, bankreference, income-tax assessment, etc.). | |
| 7. | Previous experience of the applicant in thecatering industry. | |
| 8. | Whether the proposed site of the premisesamounts to the alteration of the site of any existing premisesand, if so, the reasons for such alteration. [The employershould quote the licence or any other order from the LocalAuthority (Corporation, Municipality, Panchayat Board orSpecially Notified Area)]. | |
| 9. | Whether any catering establishment was closedby the applicant during the period of twelve months immediatelypreceding the date of the application and, if so, the reasonstherefor. | |
| 10. [ [Added by G.O. Ms. No. 315, Labour and Employment, dated 9.2.1981.] | Whether the contribution to Tamil Nadu LabourWelfare Fund for the[previous year] [Substituted by G.O. Ms. No. 1473, Labour and Employment, dated 19.7.1982.]has been paid and, if so,furnish the full details of payment (viz., Cheque/ Demand DraftNo. and date/ Money Order Receipt No. and date).] | |
| 11. [] [Re-numbered by S.R.O. No. A-75/81, dated the 9th February, 1981.] | Amount of feeRs. ................ (Rupees) .................... paid inNo. ............. Treasury on .............. vide Challan (enclosed). |
| Signature of Manager | Signature of employer |
| Date : | Date : |
| 1. | Full name of the catering establishment. | |
| 2. | Full postal address and situation of thecatering establishment. | |
| 3. | Registration certificate number. | |
| 4. | The name and address of the persons to whom theregistration certificate is to be transferred. | |
| 5. | Full name and residential address of the personwho shall be the employer of the catering establishment. | |
| 6. | Full name and residential address of theemployer other than the manager of the catering establishment. | |
| 7. | Amount of fee Rs................................ (Rupees) ....................paid in No. .................. Treasury on .............. videChallan (enclosed). |
| Date : | Signature of the Transferee |
| Date : | Signature of the Transferee |
| (Holder of the Registration Certificate) |
| SI. No. | Date of receipt of application by the theInspector | Number and date of previous certificate | Name of employer catering establishment | Name of the in whose name the registrationcertificate is to be issued. | Address of the catering establishment |
| (1) | (2) | (3) | (4) | (5) | (6) |
| Maximum number of employees employed or to beemployed | Fee paid | Name of treasury | Number and date of challan | Number and date of the registration certificateissued | Initials of the Officer | Remarks |
| (7) | (8) | (9) | (10) | (11) | (12) | (13) |
| Fees Rs. ......................... | S.No. ......................... |
| Date : | Inspector |
| Date of renewal | Fees paid for renewal | Date of expiry | Signature of the Inspector | |
| (1) | (2) | (3) | (4) | |
| (1) | ||||
| (2) | ||||
| (3) | ||||
| (4) |
| Amended to employ maximum number of employees | Signature of the Inspector | |
| (1) | (2) | |
| (1) | ||
| (2) | ||
| (3) | ||
| (4) |
| Name of the person to whom transferred | Name of the catering establishment | Signature of the Inspector | |
| (1) | (2) | (3) | |
| (1) | |||
| (2) | |||
| (3) | |||
| (4) |
| 1. | Full name of the catering establishment. | |
| 2. | Registration number and date of registration. | |
| 3. | Change in die particulars relating to situationof the establishment. | |
| 4. | Change in the particulars relating to theemployer. | |
| 5. | Change in the number of employees employed,namely, --- | |
| (i) Maximum number of employees employed, priorto the change | ||
| (ii) Number of persons newly engaged | ||
| (iii) Total | ||
| 6. | Any other change in the particulars in Form No.I relating to the statement under section 4 and the renewal ofthe registration certificate. |
| Signature of Manager | Signature of employer |
| Date : | Date : |
| SI. No. | Description of festivals |
| 1. | |
| 2. | |
| 3. | |
| 4. | |
| 5. |
2. The total number of employees in the above catering establishment is....
3. A notice in Form No. IV-B has been exhibited in the above catering establishment on the..............A copy of the notice aforesaid is enclosed.
4. The names of the trade unions which claim to represent my employees are
To my knowledge there is no trade union representing the employeesYours faithfully,Signature of the employer.Date:Note. - (*) Here enter the name of the catering establishment.(#) Here enter the full address of the catering establishment.(%) Delete portion not applicable to the catering establishment. This form shall be completed in ink in block letters or typed.[Form No. IV-B] [Inserted by S.R.O. No. A-1/76, dated the 30th December, 1975.][See sub-rule (2) of rule 15]NoticeI have proposed to the # ................... that the following 'festivals mentioned in column (2) of the statement below may/festivals mentioned in column (3) of the statement below may be specified/be specified in lieu of the festival/s already specified and mentioned in column (2) thereof under sub-section (2) of section 11 of the Tamil Nadu Catering Establishments Act, 1958 (Tamil Nadu Act XIII of 1958) in respect of this catering establishment.Statement| SI. No. | Description of the festival | Description of festival proposed forspecification in lieu of that/ those mentioned in column (2) |
| (1) | (2) | (3) |
| (1) | ||
| (2) | ||
| (3) | ||
| (4) | ||
| (5) |
2. Any employee of this catering establishment or trade union representing the employees of this catering establishment may send to the above-mentioned Inspector objections or suggestions, if any, to the proposal mentioned above.
3. The objections or suggestions should reach the above mentioned Inspector within a period of fifteen days from the date on which this notice is displayed in the premises of the catering establishment.
Date on which the notice is exhibited :..........Signature of the employer.Note : # Here enter the designation and address of the Inspector having jurisdiction over the area in which the catering establishment is situated.(*) Delete whichever is not applicable.This form shall be completed in ink in block letters or typed.[Form No. IV-C] [Inserted by S.R.O. No. A-1/76, dated the 30th December, 1975.][See sub-rule (5) of rule 15 and sub-rule (4) of rule 16]Proceedings of ........................ (A)Under sub-section (2) of section 11 of the Tamil Nadu Catering Establishments Act, 1958 (Tamil Nadu Act XIII of 1958), I specify the *festival(s) mentioned in column (2) of the statement below/*festival(s) mentioned in column (3) of the statement below in lieu of the festival(s) mentioned in column (2) thereof, was specified for the catering establishment (%) in proceedings No , dated the for which holidays shall be granted every year to the employees in the catering establishment, namely, at....Statement| SI. No. | Description of festivals | *Description of festival/s specified in lieu ofthat/ those mentioned in column (2) |
| (1) | (2) | (3) |
| 1. | ||
| 2. | ||
| 3. | ||
| 4. | ||
| 5. |
| Date : | Signature of Inspector. |
| Sl. No. | Description of festival/ festivals specified | Description of festival proposed forspecification in lieu of that/ those mentioned in column (2) |
| (1) | (2) | (3) |
| (1) | ||
| (2) | ||
| (3) | ||
| (4) | ||
| (5) |
2. The total number of employees in the above catering establishment is..........
3. A notice in Form No. IV-B has been exhibited in the above catering establishment on the A copy of notice aforesaid is enclosed.
A copy of the application has been sent to the employer of the above mentioned catering establishment by pre-paid registered post on the same date on which this is sent to you.4.
** The names of the trade unions which claim to represent the employees are............There is no trade union representing the employees.| Date : | Yours faithfully |
| Signature of the employer | |
| Signature of the employees | |
| Signature of the Secretary of the tradeunionrepresenting a substantialnumber of employees. |
| Serial number | Description of the holidays | Days, dates and months of the year on which theNational and Festival holidays are allowed under sub-section (2)of section 11 of the Tamil Nadu Catering Establishments Act, 1958(Tamil Nadu Act XIII of 1958) |
| (1) | (2) | (3) |
| 1. | ||
| 2. | ||
| 3. | ||
| 4. | ||
| 5. |
| Date : | Signature of the employer |
| SI. No. | Name of employee | Ticket number or Father's name | Days dates and months of the year on whichNational and Festival holidays are allowed under sub-section (2)of section 11 of the Tamil Nadu Catering Establishments Act,1958 (Tamil Nadu Act XIII of 1958) | ||||||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | |||
| 1. | Certificate No. and date: | |
| 2. | Name of the employee: | |
| 3. | Father's name: | |
| 4. | Sex: | |
| 5. | Age: | |
| 6. | [Identification] [[Substituted ibid for'descriptive'.]]marks: | |
| 7. | Date of medical examination: | |
| 8. | Result of medical examination: | |
| 9. | Remarks: |
| Place : | Signature and designationof Medical Officer. |
| Date : | Thumb-impression or signatureof the employee. |
| Place : | Signature or Thumb-impressionof the employee. |
| Date : | Signature and designation ofRegistered MedicalPractitioner. |
| Witnesses- | Signature of employee. |
| (1) | |
| (2) |
| 1. | Serial Number | |||||||
| 2. | Name of the person employed | |||||||
| 3. | Young person or not | |||||||
| 4. | Father's Name | |||||||
| 5. | Time at which employment commences | |||||||
| 6. | Time at which employment ceases | |||||||
| 7. | Rest interval | |||||||
| 8. | Hours worked on | |||||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | ||
| 9. | Total hours worked during the week | |||||||
| 10. | Days on which overtime work done and extent ofsuch overtime on each occasion | |||||||
| 11. | Extent of overtime worked during the week |
| 1. | Name of the catering establishment | |
| 2. | Name of the employer | |
| 3. | Full postal address of the cateringestablishment | |
| 4. | [Average number of employees employed daily ---] [Substituted by S.R.O. No. A-428 of 1966, dated the 12th April, 1966.] | |
| Men | ||
| Women | ||
| Young persons --- | ||
| Male | ||
| Female | ||
| 5. | Normal hours worked per week --- | |
| Young persons | ||
| Other than young persons | ||
| 6. | Number of days worked in the year | |
| 7. | Number of employees who worked for 240 daysduring the previous calendar year --- | |
| Young persons | ||
| Other than young persons | ||
| 8. | Number of employees who were granted leaveduring the calendar year --- | |
| Young persons | ||
| Other than young persons | ||
| Certified that the information furnished aboveis to the best of my knowledge and belief correct. |
1. The average daily number shall be calculated by dividing the aggregate number of attendance on working days by the number of working days in the year. In reckoning attendance by temporary as well as permanent employees shall be counted, and all employees shall be included, whether they are employed directly or otherwise. Attendance on separate shifts, e.g., night and day shifts shall be counted separately. Days on which the catering establishment was closed for whatever cause and days on which the business was not carried on shall not be treated as working days.
| Date : | Signature of employer. |
| Name and Address of the Establishment | ||||||||
| Leave credit at the beginning | ||||||||
| Sl. No. | Name of employee | Sex | Designation (nature of Work | Age/ Date of Birth | Date of Medical Exam and Certificate No. | Medical Leave | Leave Earned | Daily Hours of work done including overtime (ifany) 1, 2, 3. .0, 31 |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 |
| Month | Year | |||||||
| Total overtime hours the month worked in themonth | Total hours worked in the month | Total days worked in the month | No. of days in balance for calculating EL. | No. of days of EL to be credited (1 day for 20days) | No. of days of EL availed | No. of days remaining for calculating EL | No. of EL balance (to be carried forward towardto next month) | No. of ML Balance |
| 10 | 11 | 12 | 13 | 14 | 15 | 16 | 17 | 18 |
| Name and full address of the establishment | Name of the employee/ Contractor/ ManagingDirector/ Managing Partner or authorised Person with fullresidential address | |||||||||||
| Date of payment of wages | ||||||||||||
| Serial No. | Name of employee | Sex | Father's/ Husband's name | Designation | Employee No. | Date of entry into service | [Adult/ Adoloscent] [Substituted for 'Adult/ Adoloscent/ Child' by SRO A-25/2013, dated 5.8.2013, published dated 4.9.2013] | Shift No. | Time of commencement of work | Rest interval | Time which work ends | Weekly Holiday |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) | (8) | (9) | (10) | (11) | (12) | (13) |
| Name of Establishment ........................ | Wage Period ........................ |
| Weekly/ Fornight/ Month Year | Wages earned | Deductions |
| SI. No. | Name of the Employee | Sex | Designation/ Nature of Work | Daily rated/ piece rated/ Monthly rated | Wage Period-Week/ FN/ Month | Total No. of days worked during the week/ FN/Month | Units of work done/ No. of days worked daily rateof wage/ Piece rate |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) | (8) |
| Daily rate of wages/ Piece rate | Overtime rate | Basic Wages | Dearness allowance | Other Allowances/ Cash payment nature to bespecified | Overtime earned | Leave wages including cash in lieu of kinds | Gross wages |
| (9) | (10) | (11) | (12) | (13) | (14) | (15) | (16) |
| Provident fund | E.S.I. | Other Deduction (indicate Nature)* | Fines (if any)* | Net wages | Signature with Date Impression/ Cheque No. anddate in case of payment through Bank/ Advice of the Bank to beappended Total unpaid amounts accumulated | Total or Thumb |
| (17) | (18) | (19) | (20) | (21) | (22) | (23) |
| (1) | Name and address of the Establishment | |
| (2) | Name of the Employee | |
| (3) | Father's/ Husband's Name | |
| (4) | Designation | |
| (5) | Date of Entry into Service | |
| (6) | Wage Period : From ........ to ......... | |
| (7) | Wage Earned : Deductions | |
| (a) Basic : | ||
| (b) D.A. | ||
| (c) H. R. A. | ||
| (d) O. T. Wages | ||
| (e) Leave Wages | ||
| (f) Other Allowances | ||
| (g) Gross Wages | ||
| (h) E. P. F. | ||
| (i) E. S. I. | ||
| (j) Other Deductions | ||
| Net amount paid | ||
| (8) | Leave Availed during the month: El .......... ML ........... | |
| (9) | Leave at Credit: El ....... ML .......... |
| SI. No. | Name of the employee | Father/ Husband's Name | Employee No. | Designation | Date of payment | Amount paid. | No. of instalments to be recovered | Date on which recovery completed | Damage/ Loss caused |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) | (8) | (9) | (10) |
| Date of show-cause notice | Total amount of deduction imposed | No. of instalments to be recovered | Date on which deduction completed | Act or omission | Date of show-cause notice | Amount of fine imposed | Date on which fine recovery completed | Signature/ Thumb impression of the employee | Remarks |
| (11) | (12) | (13) | (14) | (15) | (16) | (17) | (18) | (19) | (20) |