Section 25(2) in The Orissa Minimum Wages Rules, 1954
(2)[A combined register of overtime working and payment] [Substituted vide O.G.E. No. 454 dated 27.3.2009.] shall be maintained by every employer in Form IV in which entries under the columns specified therein shall be made as and when overtime is worked in any establishment. The register shall be kept at the workspot and maintained up-to-date. Where no overtime has been worked in any wage period a nil entry shall be made across the body of the register at the end of the wage period including also in precise terms the wage period to which the nil entry relates.
