Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Chattisgarh - Section

Section 276 in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008

276. Maintenance and production of Records and Registers.

(1)As from the commencement of these Rules, every employer shall maintain:
(i)information regarding beneficiaries in the Register kept in Form XV, and
(ii)A Register of Contribution in respect of such beneficiaries as authorise the employer in terms of sub-section (2) of Section 16 of the Act, in Form XXXVII.
(2)Whenever the Secretary or any other officer authorised by him requires an employer in person or by notice in writing, to produce the registers mentioned in sub-rule (1) and any related records, in respect of building workers, the employer shall make available such registers and records to the officer concerned for inspection, and if the records are not immediately returned, the inspecting officer shall issued a receipt for the records so retained by him.