Section 29B in The Kerala Minimum Wages Rules, 1958
29B. [ Use of alternative form in certain cases. [Inserted by SRO. No. 299/64 dated 17-9-1964.]
- 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 a my be used with the previous approval of the Labour Commissioner] [or any other officer authorised by the Labour Commissioner in writing in this behalf] [Inserted by SRO. No. 341/99 dated 13-4-1999.].
