Section 29B in The Minimum Wages (Madhya Pradesh) Rules, 1958
29B. [ Use of alternative form in certain cases. [Inserted by Notification No. 2217-1331-XVI, dated 12-4-1972.]
- Notwithstanding anything contained in these rules-(a)the employer may maintain the record of attendance, overtime work, account of wages, fines and deductions in respect of each employee in a combined register in Form "N" as prescribed by sub-rule (1) of Rule 20 of the Madhya Pradesh Shops and Establishment Rules, 1959, in place of registers and records required to be maintained in Forms I, II, IV V, XI and XII of these rules; or(b)the employer may use any other alternative form to avoid duplication of work, in lieu of any of the forms required to be maintained under these rules, with the previous approval of the Labour Commissioner which may be obtained by an individual employer or a group of employers or by an association of employers.]
