Section 5 in The Rajasthan Payment of Wages Rules, 1961
5.
[Wage register and Wage Slips] [Substituted re-numbered and inserted vide Notification No. GSR 77/F.3 38/ Lab/63, dated 16-10-1970. published in Rajasthan Gazette. Part IV-C(I). Extraordinary, dated 16-10-1970.] 1(1).- A Register of Wages shall be maintained in every factory or industrial establishment and may be kept in such form as the pay master finds convenient but shall include the following particulars-(a)the gross wages earned by each person employed for each wage period,(b)all deductions made from these wages, with an indication in each of the clause of sub-section (2) of Section 7 under which the deduction is made,(c)the wages actually paid to each person employed for each wage period.(2)[ Wage slip in Form VII shall be issued by every Pay-master to every person employed by him at least a day prior to the disbursement of wages and such wage slip shall not be returnable to the Pay-master.(3)Every Pay-master shall get signature or thumb impression of every employee in the Register of Wages or on the duplicate copy of the Wage Slip kept by him as receipt of the wages paid to the employee.(4)Entries in the Register of Wages and Wage Slips shall be authenticated by the Pay-master or any person authorised by him in this behalf.(5)Notwithstanding anything contained in this rule where a combined form is sought to be used by the Pay-master to avoid duplication of work for compliance with the provisions of any other Act or the rules framed thereunder, an alternative suitable form in lieu of any of the forms prescribed under this rule, may be used after obtaining prior approval of the Chief Inspector of Factories, Rajasthan.] [Substituted, re-numbered and inserted vide Notification No. GSR 77/F.3 38/ Lab/63, dated 16-10-1970, published in Rajasthan Gazette. Part IV-C(1), Extraordinary. dated 16-10-1970.]
