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State of Madhya Pradesh - Section

Section 37 in The M.P. Motor Transport Workers Rules, 1963

37. Overtime Muster Roll.

- Every employer shall maintain muster-roll in Form XI in which shall be correctly entered overtime hours of work and payments therefor. The muster-roll shall always be available for inspection :Provided that if the Chief Inspector is of opinion that an overtime muster-roll register maintained as part of the routine of an undertaking gives the particulars required under this rule, he may, by order in writing direct that such overtime muster-roll register be maintained in place of and treated as the muster-roll required to be maintained under this rule.