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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(4) in The U.P. Industrial Employment Model Standing Orders, 1991

(4)Cards and tickets.-(a) Every permanent workman shall also be provided with a departmental ticket in Form-B showing his number who shall, not being required to do so, show it to any person authorised by the Manager to inspect it.
(b)Every probationer shall be provided with a probationer card in Form-C which shall be surrendered on his obtaining permanent employment.
(c)Every substitute workman shall be provided with a substitute card in Form-D, which shall be surrendered on his obtaining permanent employment.
(d)Every temporary workman shall be provided with a temporary ticket in Form-E which he shall surrender on his being discharged.
(e)Every apprentice shall be provided with an apprentice card in Form-F which shall be surrendered on his obtaining permanent employment.
(f)If a workman loses or at the time of cessation of his employment fails to deliver up his ticket or card or if he has become undecipherable for any reason, he shall be liable to pay a sum of Re. 1.00 as the cost of the ticket or card.
Explanation.-For saving cost of stationery for printing of these cards only one card may be got printed indicating different capacities a workman has been engaged and the employer shall tick and initial relevant entry on the card.