Section 4A in The Industrial Employment (Standing Orders) Punjab Rules, 1978
4A. [ Service Record. - Matters relating to service card, token tickets, certification of service, change of residential address of workers and record of age. -
(i)Service Card. - Every industrial establishment shall maintain a service card in respect of each workman in Form II appended to these orders, wherein particulars of that workman shall be recorded with the knowledge of that workman and duly attested by an officer authorised in this behalf along with date.(ii)Residential address of workman. - A workman shall notify to the employer immediately on engagement the details of his residential address and thereafter promptly communicate to his employer any change of his residential address. In case the workman has not communicated to his employer the change in his residential address, his last known address shall be treated by the employer as his residential address for sending any communication.(iii)Record of age. - (a) Every workman shall indicate his exact date of birth to the employer or the officer authorised by him in this behalf, at the time of entering the service of establishment. The employer or the officer authorised by him in this behalf may before the date of birth of a workman is entered in his service card, require him to supply, -(i)his Matriculation or school leaving certificate granted by the Board of Secondary Education or similar educational authority; or(ii)a certified copy of his date of birth as recorded in the registers of a municipality, local authority or Panchayat or Registrar of Births;(iii)in the absence of either of the aforesaid two categories of certificates, the employer or the officer authorised by him in this behalf, may require the workman to supply a certificate from a Government Medical Officer not below the rank of an Assistant Surgeon, indicating the probable age of the workman; provided the cost of obtaining such certificate is borne by the employer;(iv)where it is not practicable to obtain a certificate from a Government Medical Officer, an affidavit sworn, either by the workman or his parents, or by a near relative, who is in a position to know about the workman's actual or approximate date of birth before a First Class Magistrate or Oath Commissioner as evidence in support of the date of birth given by him.(b)The date of birth of a workman, once entered in the service record of the establishment shall be the sole evidence of his age in relation to all matters pertaining to his service including fixation of the date of his retirement from the service of the establishment. All formalities regarding recording of the date of birth shall be finalised within three months of the appointment of workman.(c)Cases where the date of birth of a workman had already been decided on the date these rules come into force, shall not be reopened under these provisions.]Note. - Where exact date of birth of a workman is not available and only the year of birth is established then the 1st July of the said year shall be taken as the date of birth.
