Section 21 in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
21. Particulars of migrant workman.
- [Section 12(i)(a)] - (1) Every contractor shall furnish to the specified authorities the particulars regarding recruitment and employment of migrant workmen in Form X.(2)The particulars shall be either personally delivered by the Contractor to the concerned specified authorities or sent to them by registered post.
