Section 35 in The Orissa Motor Transport Workers' Rules, 1966
35. Register of workers.
- Every employer shall maintain a Register of Workers in Form No. IX :Provided that if the Chief Inspector is of opinion that any Register of Workers or similar record maintained as part of the routine of an undertaking gives the particulars required under this rule, he may by order in writing direct that such Register of Workers or record shall be maintained in place of and treated as, the Register of Workers required to be maintained under this rule.[36 Combined Muster Roll-cum-Register of wages [Substituted vide O.G.E. No. 419 dated 23.3.2009.]- Every employer shall maintain a combined Muster Roll-cum-Register of wages of all workers employed in the undertaking in Form X.] [Substituted vide O.G.E. No. 1137 dated 12.6.2008.][37 Combined Register of overtime working and payment [Substituted vide O.G.E. No. 419 dated 23.3.2009.]- Every employer shall maintain a combined register of overtime hours of works and payments thereof. The combined register of overtime working and payment shall always be available for inspection in Form XI].
