Section 7 in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986
7. Attendance.
(1)Every workman shall be at work at the time fixed and notified by a notice pasted on the notice board. Any workman attending late shall be liable to be marked absent:Provided that no workman shall be left out who is late for not more than ten minutes of the starting time :Provided further that if a workman is late on more than three occasions in a month, he shall be marked absent for one full day.(2)Any workman, who after presentation of his ticket, card or token is found absent from his place of work during working hours without valid permission or without any sufficient reason, shall be liable to be treated as absent.If, however, he is so absent from the premises of the Industrial establishment during working hours without permission, he shall be liable to be treated as absent for the whole day, in case his absence occurs before the recess period and for half a day in case his absence occurs after the recess period.(3)The deduction from wages to be made for the period of absence under these Standing Orders shall be made in accordance with the provisions of the Payment of Wages Act, 1936 :Provided that the Management may in the alternative and at its discretion deal with such absence as a misconduct under the provisions of Standing Orders.
