Section 10 in The Industrial Employment (Standing Orders) Central Rules, 1946
10.
-B. Additional matters to be provided in the standing orders relating to all industrial establishments,-(1)Service Record-matters relating to service card, token tickets, certification of service, change of residential address of workers and record of age;(2)Confirmation;(3)Age of retirement;(4)Transfer;(5)Medical aid in case of accidents;(6)Medical examination;(7)Secrecy;(8)Exclusive service." ]
