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State of Kerala - Section
Section 37 in The Kerala Minimum Wages Rules, 1958
37. Repeat.
- The Travancore-Cochin Minimum Wages Rules, 1951 and the Minimum Wages (Madras) Rules, 1953 as in force in the Malabar District referred to in Sub-section (2) of Section 5 of the S.R. Act, 1956 (37 of 1956) are hereby repealed:Provided that any order made or action taken under the Rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.Form IRegister of Fine[Rule 21 (4)]........................Employer.................................| Serial No. | Name | Father's / Husbands name | Sex | Department | Natureand dateof the offence for which fineimposed | Whether workman Showedcauseagainstfine ornotif so, enter date | Rate of wages | Date and amount of fine imposed | Date on which fine realised Remarks | Remark |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 | 11 |
| Serial No. | Name | Father's / Husbands name | Sex | Department | Damage or loss caused with date | Whetherworkershowed cause against deduction,if so, enterdate | Dateand amountof deduction imposed | Numberof instalments if any | Dateon which total amount realised | Remark |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 | 11 |