(1)A register of wages shall be maintained by every employer at the work-spot and kept in such form as may be notified by the State Government and shall include the following particulars-(a)The minimum rate of wages payable to each person employed.(b)The number of days for which each employed person worked overtime for each wage period.(c)The gross wages of each person employed for each wage period.(d)All deductions made from wages with an indication in each case of the kinds of deductions mentioned in sub-rule (2) of Rule 21.(e)The wages actually paid to each person employed for each wage period and the date of payment.(2)Wage slips containing the aforesaid particulars and such other particulars as may be notified by the Government shall be issued by every person employed by him at least a day prior to the disbursement of wages.(3)Every employer shall get the signature or the thumb impression of the employer or any person authorised by him in this behalf.(4)Entries in the wage books and wage slips shall be authenticated by the employer or any person authorised by him in this behalf.(5)A Muster Roll shall be maintained by every employer and kept in Form V.Establishments governed by the Delhi Shops and Establishment Act, 1954 may however, maintain the same form as required under the said Act and Rules made thereunder.
