Section 28 in The Goa Labour Welfare Fund Rules, 1990
28. Maintenance of registers by employers.
(1)Every employer of an establishment shall maintain and preserve for a period of 10 years -(a)a register of wages in form 'D'.(b)a consolidated register of unclaimed wages and fines in Form 'E'.However, in case pending before the appellate authorities the record shall be preserved till the cases are finally disposed.(2)The employer shall by the 31st of January every year forward to the Secretary a copy of the extract from the register in Form 'B' pertaining to the previous year.
