Section 5 in The Payment Of Wages (Mines) Rules, 1956
5. Register of wages
.- A Register of wages in Form III shall be maintained [up-to-date] [ Inserted by G.S.R. 99(E), dated 23.2.1983.] and kept at the work-spot, [or, where the employer experiences difficulty in keeping it at the work-spot, at other suitable place approved by the ] [Substituted by G.S.R. 426, dated 2.3.1976 (w.e.f. 20.3.1976). ][Regional Labour Commissioner (Central) in this behalf] [ Substituted by G.S.R. 99(E), dated 23.2.1983.][by every employer in proof of payment of wages. The rates of wages for all classes of workers shall be entered at the beginning of the Register.] [Substituted by G.S.R. 426, dated 2.3.1976 (w.e.f. 20.3.1976). ][5-A. [ Added by S.O. 3514, dated 4.11.1965.]The register required to be maintained under the Mines Rules, 1955, in Form B in the First Schedule to those rules shall be deemed to be required to be maintained under these rules also.][5-B. Combined Form of register [ Substituted by G.S.R. 136, dated 31.1.1986.].- Notwithstanding anything contained in these rules, where mechanised pay rolls are introduced for better administration or 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.]
