Section 23(1) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981
(1)In the pass book referred to in clause (6) of subsection (1) of Section 12, the following additional particulars shall be indicated, namely :-(a)the date of recruitment;(b)the date of employment;(c)total attendance/unit of work done (in respect of piece-rated migrant workman)/total wages earned/deductions if any made/net amount paid and signature of contractor or his duly authorised representative with date and (these entries shall be made separately in respect of each wage period within three days from the date of payment).(d)name and address of the next of kins of migrant workman.
