Section 24 in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
24. Return and Report.
- [Section 35(2)(b) and (c)] - Every contractor shall furnish a return regarding migrant workmen who have ceased to be employed in Form XI to the specified authorities concerned either personally or by registered post so as to reach them not later than 15 days from the date of the migrant workman ceased to be employed.
