Section 26(5) in The Minimum Wages (Central) Rules, 1950
(5)[ A muster-roll shall be maintained by every employer at the work-spot and kept in Form V and the attendance of each person employed in the establishment shall be recorded daily in that Form within three hours of the commencement of the work shift or relay for the day, as the case may be.] [ Substituted by G.S.R. 139, dated 16.1.1974 (w.e.f. 2.2.1974).][* * *] [ Sub-Rule (6) omitted by G.S.R. 1213, dated 9.7.1963. Earlier sub-Rule (6) was inserted by G.S.R. 1512, dated 15.12.1961.][26-A. Preservation of registers [Inserted by G.S.R. 1060, dated 3.9.1960. ].-A register required to be maintained under rules 21(4), 25(2) and 26(1) ] [Substituted by G.S.R. 139, dated 16.1.1974 (w.e.f. 2.2.1974). ][and the muster-roll required to be maintained under rule 26(5)] [ Substituted by G.S.R. 1523, dated 16.12.1960.][shall be preserved for a period of three years after the date of last entry made therein.] [Inserted by G.S.R. 1060, dated 3.9.1960. ][26-B. Production of registers and other records [[Substituted by G.S.R. 255, dated 20.2.1967. Earlier Rule 26-B inserted by G.S.R. 1523, dated, 16.12.1960.]].-(1) All registers and records required to be maintained by an employer under these rules shall be produced on demand before the Inspector during the course of inspection of the establishment:Provided that the Inspector may, if it is necessary, demand the production of the registers and records in his office or such other public place as may be nearer to the employer.
