Section 26 in The Punjab Minimum Wages Rules, 1950
26. Form of registers and records.
(1)A register of wages shall be maintained by every employer at the work-spot and kept in such form as may be notified by the State Government and shall include the following particulars :(a)the minimum rates of wages payable to each person employed;(b)the number of days for which each employed person worked over- time for each wage period;(c)the gross wages of each person employed for each wage period;(d)all deductions made from wages with an indication in each case of the kinds of deductions mentioned in sub-rule (2) of rule 21;(e)the wages actually paid to each person employed for each wage period and the date of payment.(2)Wage slip containing the aforesaid particulars and such other particulars as may be notified by the State Government shall be issued by every employer to every person employed by him at least a day prior to the disbursement of wages.(3)Every employer shall get the signature or the thumb-impression of every person employed on the wage book and wage slip.(4)Entries in the wage books and wage slips shall be authenticated by the employer or any person authorised by him in this behalf.(5)A muster roll shall be maintained by every employer at the work-spot and kept in Form V.(6)[ Notwithstanding anything contained in this rule where a combined form is sought to be used by the employer to avoid duplication of work for compliance with the provisions of any other Act or rules framed thereunder, an alternative suitable form in lieu of any of the forms prescribed under this rule may, be used with the previous approval of the Labour Commissioner, Punjab :] [Added by Punjab Government Notification No. GSR137/CA.11/48/S.30/65, dated 28.6.1965.]Provided that the Government on sufficient cause being shown may by notification in the official Gazette, exempt any scheduled employment or any units of such employment conditionally or otherwise, from the observance of any of the requirements under this rule, or may vary those requirements in respect of the employees or a class or classes of employees in such employment.
