Section 2(1) in The Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017
(1)Notwithstanding anything contained in any rules made under the, -(i)Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 (27 of 1996);(ii)Contract Labour (Regulation and Abolition) Act, 1970 (37 of 1970);(iii)Equal Remuneration Act, 1976 (25 of 1976);(iv)Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979 (30 of 1979);(v)Mines Act, 1952 (35 of 1952)(vi)Minimum Wages Act, 1948 (11 of 1948);(vii)Payment of Wages Act, 1936 (4 of 1936);(viii)Sales Promotion Employees (Conditions of Service) Act, 1976 (11 of 1976); and(ix)Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 (45 of 1955);the combined registers in the Forms specified in the Schedule to these rules shall be maintained either electronically or otherwise and used for the purposes, of the aforesaid enactments and the rules made there under, as specified therein.
