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[Cites 0, Cited by 0] [Section 84] [Entire Act]

Union of India - Subsection

Section 84(2) in The Mines Rules, 1955

(2)The rules contained in Chapters IV and V of the Mysore Gold Mines Rules, 1953, shall continue to apply to gold mines in the State of Mysore in addition to these rules.First ScheduleForms Form A[See rule 48(1)]Notice of Commencement and end of WorkName of the Mine..............................Owner.................................................It is hereby notified that persons employed at this mine shall begin and end their period of work between the hours set out below.
Sl. No. Class or kind of employment Sex [***] [Column 4 omitted by G.S.R. 316, dated 14-4-1986 (w.e.f. 16-4-1986)] Place of work Set or Relay Number (A,B,C, etc.) 1. Set or RelayA B C D Etc.
Above ground/Open cast working below ground 2. Shift 1 2 3 1 2 3 1 2 3 1 2 3
1 2 3   [4] [Columns 5 and 6 renumbered as columns 4 and 5 by G.S.R. 316, dated 14-4-1986 (w.e.f. 16-4-1986)] [5] [Columns 5 and 6 renumbered as columns 4 and 5 by G.S.R. 316, dated 14-4-1986 (w.e.f. 16-4-1986)] Period of work3. BeginsA.M.P.M.Ends*A.M.P.M.*Interval for rest, if any4. Begins*A.M.P.M.Ends*A.M.P.M.5. System of change of shifts
           
            6. Date on which this notice was first exhibited
Note. - *The words and letters not required shall be scored out.Signature of ManagerDate............................[Form B] [Substituted by G.S.R. 656, dated 5-6-1980 (w.e.f. 1-10-1980) ][See rules 48(3), 51, 77 and 77-A (2)]
1. Serial No.  
2. Name and surname of the employee  
3. Father's or Husband's name  
4. Age and sex.  
5. No. and dates of the certificate, if any, held under the Mines Vocational Training Rules,1966.
6. (a) Designation of the employee.  
  (b) Nature of employment (whether above or below ground and if above ground whether in open cast working or otherwise.)
  (c) Whether employment is permanent or temporary or casual.  
7. Home Address of the employee, giving Village,Thana, Post office and District.  
8. Date of commencement of employment  
9. Date of first appointment, with the present owner.  
10. Date of termination or leaving of employment.  
11. In case of an adolescent, reference to certificate of fitness granted under section 40.
12. Mark of identification on the body.  
13. Name address, relationship of person to be informed in case of accident/emergency.
14. Token number and other particulars by which the employee may be identified.  
15. Passport size photograph of the person employed. {|
Photo
|-| 16.| Signature or Thumb impression of the employee.||-| 17.| Remarks.||-|Signature of Manager]|}Form C(See rules 48(3) and 78)Register of persons employed below ground during the week commencing...........and ending........20......
Name of Mine.................................................. Part or section of Mine.......................................
Name of Owner............................................... Hours of Shifts
Begins A.M.P.M.
Ends A.M.P.M.
Sl.No. Name and surname of employee Age and sex Class or kind of employment Relay or Set No. Serial No. from Form B Register Time should be recorded against each entry Total Remarks
-day -day -day -day -day -day -day No. of days worked No. of hours worked
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16 17 18 19 20 21 22 23
            In Out In Out In Out In Out In Out In Out In Out      
                                             
Initials of Register Keeper Weekly Abstract Miners including loaders [***] [The word "Adolescents" omitted by G.S.R. 316, dated 14-4-1986 (w.e.f. 26-4-1986)] Others
Total No. of attendances      
Total No. of absentees      
Form D[See rules 48(3) and 78]Register Of Persons Employed [above ground] [Inserted by G.S.R. 1886, dated 14-12-1965.] in opencast working during the week commencing........and endiNG..............20........
Name of Mine.................................................. Part or section of Mine.......................................
Name of Owner............................................... Hours of Shifts
Begins A.M.P.M.
Ends A.M.P.M.
Sl.No. Name and surname of employee Age and sex Class or kind of employment Relay or Set No. Serial No. from Form B Register Time should be recorded against each entry Total Remarks
-day -day -day -day -day -day -day No. of days worked No. of hours worked
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16 17 18 19 20 21 22 23
            In Out In Out In Out In Out In Out In Out In Out      
                                             
Initials of Register Keeper Weekly Abstract Miners including loaders [***] [The words "Adolescents" omitted by G.S.R. 316, dated 14-4-1986] Women Others
Total No. of attendances                    
Total No. of absentees                    
Form E[See rules 48(3) and 78]Register of persons employed above ground [otherwise than in opencast working] [Inserted by G.S.R. 1886, dated 14-12-1965.] during the week commencing...................... and ending.......20.....
Name of Mine.................................................. Part or section of Mine.......................................
Name of Owner............................................... Hours of Shifts
Begins A.M.P.M.
Ends A.M.P.M.
Sl.No. Name and surname of employee Age and sex Class or kind of employment Relay or Set No. Serial No. from Form B Register Time should be recorded against each entry Total Remarks
-day -day -day -day -day -day -day No. of days worked No. of hours worked
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16 17 18 19 20 21 22 23
            In Out In Out In Out In Out In Out In Out In Out      
                                             
Initials of Register Keeper Weekly Abstract Miners including loaders Men Women [***] [The words "Adolescents" omitted by G.S.R. 316, dated 14-4-1986 (w.e.f. 26-4-1986)]
Total No. of attendances        
Total No. of absentees        
Form F[See rule 49(4)]Register of compensatory days of restName of the Mine.............................Owner................................................Year.................................................
        Dates on which weekly days of rest have not been allowed Dates on which compensatory days of rest have been allowed    
Serial No. from Form B Register Name and surname of employee Class or kind of employment with Set or Relay No. No. of days of compensatory rest due in the previous calendar year 1stJanuary to 31stMarch 1stApril to 30 June 1stJuly to 30thSeptember 1stOctober to 31stDecember 1stJanuary to 31stMarch 1stApril to 30thJune 1stJuly to 30thSeptember 1stOctober to 31stDecember No. of days of compensatory rest due on 31stDecember Remarks
1 2 3 4 5 6 7 8 9 10 11 12 13 14
                           
Form G(See rule 53)Register of leave account during the calendar year...........Name of Mine........................Owner....................................
        Actual No. of days worked during the year Leave period due in ensuing year  
Sl.s No. from Form B Register Name and surname of employee Nature of employment, mention whether above or below ground Category of employment, mention whether monthly, weekly, daily or piece-rated Jan. Feb. March April May June July Aug. Sept. Oct. Nov. Dec. Total Days of leave entitled Arrears from previous year Total Remarks
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16 17 18 19 20 21
                                         
Form H(See rule 53)Register of leave wages account during the calendar yearName of Mine..........................Owner......................................
      Leave Installment Leave Instalment Leave Instalment Arrear of Leave  
Sl.No. from Form B Register Name and surname of employee Total leave period due in the year (from Form G) Calculated daily rate of wages of earnings including concessions Period of leave availed Calculated wages for the period Leave wages actually paid Date of payment Calculated daily rate of wages or earnings including concessions Period of leave availed Calculated leave wages for the period Leave wages actually paid Date of payment Calculated daily rate of wages or earnings including concessions Period of leave availed Calculated wages for the period Leave wages actually paid Date of payment Period Amt. Remarks
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16 17 18 19 20 21
                                         
Note. - The date of payment of arrears of leave wages shall be entered in the Remarks column.[Form I] [Substituted by G.S.R. 1786, dated 30-9-1970.](See rules 59)Register of overtime wagesName of Mine........................Owner.....................................Month......................................
            Week ending Week ending Week ending
Serial No. from Form B Register Name and surname of employee Nature of work above or below ground Class or kind of employment Ordinary rate of wages Overtime rate of wages Date on which overtime worked Number of overtime hours worked on that date Number of overtime hours in the week Overtime earnings Date of payment Date on which overtime worked Number of overtime hours worked on that date Number of overtime hours in the week Overtime earnings Date of payment Date on which overtime worked Number of overtime hours worked on that date Number of overtime hours in the week Overtime earnings Date of payment
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16 17 18 19 20 21
                                         
The Total number of hours of overtime work for the month shall be shown in the Remarks column.Form I - Contd.(See rule 59)Register of Overtime WagesName of Mine...........................Owner........................................Month........................................
Week ending Week ending  
Date on which overtime worked Number of overtime hours worked on that date Number of overtime hours in the week Overtime earnings Date of payment Date on which overtime worked Number of overtime hours worked on that date Number of overtime hours in the week Overtime earnings Date of payment Remarks
22 23 24 25 26 27 28 29 30 31 32
                     
Form J[See Rule 76 (1)] [Substituted by G.S.R. 316, dated 14-4-1986 (w.e.f. 26-4-1986).][Return of Reportable Accidents] [Substituted by G.S.R. 316, dated 14-4-1986 (w.e.f. 26-4-1986).]Name of the Mine...............Owner..................................State............District............Mineral worked.....[Quarter ending.........] [Substituted by G.S.R. 316, dated 14-4-1986 (w.e.f. 26-4-1986)]
Sl.No. Date of entry Date of accident Time of accident Classification Brief description of case of accident Name of injured worker Sl.No. from Register in Form B Nature of employment Nature of injury Parts of body injured Date of return of injured person to work Duration of enforced absence (in days) Initials of attending Medical practitioner Remarks
By place of accident By cause
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16
Introduction :-Col. (5) : Specify as indicated in Annexure - I.Col. (6) : Specify as indicated in Annexure - II.Col. (7) : Give brief description of the circumstances attending the accident.Col. (11) : Specify whether simple wound, laceration, abrasion or fracture (only toes, fingers and thumb, etc.)Col. (14) : Mention the days intervening the days of occurrence and day of rejoining and not including either the date of occurrence or rejoining.Col. (16) : In case if an injury proves "Serious" or "Fatal" or when injured person proceeds on leave or leaves his employment. Particulars should be entered in this column.[Note : Copies of entries person injured in preceding quarter(s) and who continued to absent in the quarter should also be submitted separately.] [Inserted by G.S.R. 316, dated 14-4-1986 (w.e.f. 26-4-1986).]Annexure IClassification of Accident by Place of Work - (Column 5)