Section 35 in The Rajasthan Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1981
35. Payment of Wages to be certified by the authorised representative.
- The authorised representative of the principal employer shall record under his signature a certificate at the end of all the entries in the register of wages or the wages-cum- muster roll, as the case may be, in the following form:-Certified that the amount shown in column No. has been made to the migrant workman concerned in my presence on............"Chapter-V medical and Other Facilities to be Provided to Migrant Workman
