Section 26 in The Minimum Wages (Central) Rules, 1950
26. Form of registers and records
.- [(1) A register of wages shall be maintained by every employer at the work-spot in Form X.] [ Substituted by G.S.R. 1473, dated 17.9.1966.][(1-A) Every employer shall in respect of each person employed in the establishment, complete the entries pertaining to a wage-period-(a)in columns 1 to 15 of Form X, before the date on which the wages for such wage-period fall due;(b)in columns 16 and 17 of the said Form, on the date when payment is made and obtain the signature or thumb-impression of the employee in column 18 of the said Form on the date when payment is made.](2)A wage slip in Form XI shall be issued by every employer to every person employed by him at least a day prior to the disbursement of wages.(3)Every employer shall get the signature or thumb-impression of every person employed on the [register of wages] [ Substituted by G.S.R. 721, dated 5.5.1965.] and wage slip.(4)Entries in the [register of wages] [Substituted by G.S.R. 721, dated 5.5.1965. ] and wage slips shall be authenticated by the employer or any person authorised by him in this behalf.(5)[ A muster-roll shall be maintained by every employer at the work-spot and kept in Form V and the attendance of each person employed in the establishment shall be recorded daily in that Form within three hours of the commencement of the work shift or relay for the day, as the case may be.] [ Substituted by G.S.R. 139, dated 16.1.1974 (w.e.f. 2.2.1974).][* * *] [ Sub-Rule (6) omitted by G.S.R. 1213, dated 9.7.1963. Earlier sub-Rule (6) was inserted by G.S.R. 1512, dated 15.12.1961.][26-A. Preservation of registers [Inserted by G.S.R. 1060, dated 3.9.1960. ].-A register required to be maintained under rules 21(4), 25(2) and 26(1) ] [Substituted by G.S.R. 139, dated 16.1.1974 (w.e.f. 2.2.1974). ][and the muster-roll required to be maintained under rule 26(5)] [ Substituted by G.S.R. 1523, dated 16.12.1960.][shall be preserved for a period of three years after the date of last entry made therein.] [Inserted by G.S.R. 1060, dated 3.9.1960. ][26-B. Production of registers and other records [[Substituted by G.S.R. 255, dated 20.2.1967. Earlier Rule 26-B inserted by G.S.R. 1523, dated, 16.12.1960.]].-(1) All registers and records required to be maintained by an employer under these rules shall be produced on demand before the Inspector during the course of inspection of the establishment:Provided that the Inspector may, if it is necessary, demand the production of the registers and records in his office or such other public place as may be nearer to the employer.(2)Any infringement of the provisions of the Act or these rules noticed by the Inspector and communicated to the employer during the course of an inspection or otherwise shall be rectified by the employer and compliance report in respect thereof shall be submitted to the Inspector, on or before the date specified by him in this behalf.][26-C. [Inserted by G.S.R. 1213, dated 9.7.1963. ]Notwithstanding anything contained in these rules, where a combined (alternative) form is sought to be used by the employer to avoid duplication of work for compliance with the provisions of any other Act or the rules framed thereunder, an alternative suitable form in lieu of any of the forms prescribed under these rules may be used with the previous approval of the ][Central Government] [ Substituted by G.S.R. 846, dated 19.7.1984 (w.e.f. 19.7.1984).].
