Section 88 in The West Bengal Factories Rules, 1958
88. Leave with Wages Register
(1)The Manager shall keep an up-to-date Register as nearly as possible in Form No.15 hereinafter called the Leave with Wages Register:Provided that if the Chief Inspector is one the opinion that any muster-roll or register maintained as part of the routine of the factory, or return made by the Manager, gives, in respect of any or all of the workers in the factory, the particular required for the enforcement of Chapter VIII of the Act, he may. by order in writing, direct that such muster-roll or register or return shall. to the corresponding extent, be maintained in place of and be treated as the register or return required under the Rule in respect of that factory.(2)The Leave with Wages Register shall be preserved for a period of three years after the last entry in it shall be produced before the inspector on demand.
