Section 24 in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
24. Return and Reports.
- Every contractor shall furnish a return regarding migrant workmen who have ceased to be employed in Form XI to the specified authorities concerned either personally or by registered post with A/D so as to reach them not later than 15 days from the date of migrant workman ceases to be employed.
