Section 32(1) in Employees' State Insurance (General) Regulations, 1950
(1)Every immediate employer shall maintain a register in [Form 6][in respect of every employee of his factory or establishment.] [Substituted by Noti. No. 12/13/1/84-P&D, Col. II, dated 5.1.1985 (w.e.f. 27.1.1985). ][(1-A) Register of employees engaged by immediate employer.- Every immediate employer shall maintain a Register in [Form 6] [Inserted by Noti. No. N-12/13/1/90-P&D, dated 17.5.1991 (w.e.f. 15.6.1991). ] [in respect of every employee engaged by him and submit the same to the principal employer before the settlement of any amount payable under sub-section (1) of section 41 of the Act.] [Inserted by Noti. No. N-12/13/1/90-P&D, dated 17.5.1991 (w.e.f. 15.6.1991). ]
