Section 42 in Account Rules for Lodging House Funds
42.
A service book in Municipal Form No. XLIX (Form No. 8) printed in English and the vernacular shall be supplied at his own cost to every employee holding a substantive appointment on the permanent establishment of the Lodging House Fund. It shall be kept in the custody of the President whose signature as well as that of the employee's on the first page shall be attested every five years. The service book is a contemporary record of the employee's official life including leave or every description, every period of suspension from employment and every other interruption of service, with full details of its duration. Every entry relating thereto shall be written across the page and attested by the Chairman or the Secretary or the person administering the fund.Stock Register
