Section 4 in The Payment Of Undisbursed Wages (Air Transport Services) Rules, 1988
4. Register of nominations .-(1) The employer shall record and file all nominations, fresh nominations and notices of modification of nominations, as the case may be in the register of nominations which shall be maintained chronologically by him in Form IV.
(2)The register of nominations shall be maintained by the employer up--to-date and kept permanently at the workspot or where the employer experiences difficulty in keeping them at the workspot, at any other suitable place as may be approved by the prescribed authority in this behalf.
