Section 3 in The Rajasthan Maternity Benefit Rules, 1954
3. Muster Roll.
(1)The employer of every factory in which women are employed shall prepare and maintain a Muster Roll and shall enter the following particulars in such muster roll viz.,(a)Name of women and her father's or (if married) husband's name.(b)Department in which employed and name of factory.(c)Ticket or departmental number.(d)Dates with month and year on which employed and not employed.(e)Total days employed in the payment period.(f)"Wages" as defined in Section 3(d).(ii)"Average daily earning" calculated to the nearest quarter of an anna on the total wages earned during a period of three months immediately preceding the date on which the women gives notice under Section 6(i) of the Act:(g)Date on which the women gives notice under Section 6(i) of the Act.(h)Date of confinement or miscarriage.(i)Date of production of a certificate signed by a registered medical practitioner certifying that the woman is expected to be confined within one month.(j)Date of production of certified extract from birth register.(k)Date of first payment of maternity benefit and amount of same.(l)Date of subsequent payments of maternity benefit and amount of same(m)If the woman worker dies, amount of maternity paid and date of payment and the name of person to whom paid.(n)Date of payment of bonus under Section 5(4).(o)Remarks column for the use of the Inspector only.(2)All entries in the muster roll shall be maintained upto date and shall always be available for inspection by the Inspector during working hours.(3)The employer may enter in the muster roll such other particulars as may be required for any other purpose.(4)All entries in the muster roll shall be made in ink.
