Section 68(1) in Telangana Shops and Establishments Act, 1988
(1)Subject to the control of the Government an employer shall maintain such registers and records and display such notices, as may be prescribed. All such registers and records shall be kept, and all such notices shall be displayed on the premises of the establishment to which they relate:[Provided that the Government, by order may devise or notify consolidated forms for maintaining registers and records and furnishing reports and returns in lieu of the forms prescribed under the Act or Rules made thereunder:Provided further that the Government may allow the registers and records to be maintained in computerized or digital formats.] [Added by G.O.Ms.No.5, Labour, Employment, Training and Factories (Labour) Department, dated 01.02.2016.]
