[Cites 0, Cited by 0]
[Entire Act]
State of West Bengal - Section
Section 10 in The Bengal Industrial Employment (Standing Orders) Rules, 1946
10.
A set of Model Standing Orders is set out in Appendix A to these rules.Form 'A'Form referred to in rule 3 of the Industrial Employment(Standing Orders) Rules, 1946(See Rule 3)| Matters which shall be provided forin the Standing Orders | Reference to paragraph or clause ofthe Standing Orders where provided | |
| (1) | Classification of workmen, e.g., whetherpermanent, temporary, apprentices, probationers or badli. | |
| (2) | Manner of intimating to workmen periods andhours of work, holidays, pay and wage rates. | |
| (3) | Shift working. | |
| (4) | Attendance and late coming. | |
| (5) | Conditions of procedure in applying for, and theauthority which may grant, leave and holidays. | |
| (6) | Requirement to enter premises by certain gates,and liability to search. | |
| (7) | Closing and reopening of section of theindustrial establishment, and temporary stop, pages of work andthe rights and liabilities of the employer and workmen arisingtherefrom. | |
| (8) | Termination of employment, and the noticethereof to be given by employer and work-men. | |
| (9) | Suspension or dismissal for misconduct, and actsor commissions which constitute misconduct. | |
| (10) | Means of redress for workmen against unfairtreatment or wrongful executions by the employer or his agents orservants. | |
| (11) | Any other matter which may be prescribed. | |
| (12) | Appointment-matters concerning service records,service cards, service tickets or to-kens certificates ofservice, medical examination and trade tests. | |
| (13) | Inter-department of inter-sectional orinter-mill or inter-factory or inter-garden transfer or transferfrom one shift to another and change or jobs. | |
| (14) | Overtime. | |
| (15) | Superannuation. |
| Designation or occupation | Nature of work | Number employed | Basic wages per mensem | ||
| 1 | 2 | On permanent basis 3(a) | On temporary basis 3(b) | Maximum 4(a) | Minimum 4(b) |
| Name of trade union which represents theemployees1 | Address in full2 | Class or occupation groups of workers it claimsto represent3 | Approximate number of men it claims to represent4 | Whether recognised by the management5 |