Section 22(1) in The Industrial Employment (Standing Orders) Central Rules, 1946
(1)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 the form 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 together with date.(ii)Certification of service.-(a) Every workman shall be entitled to a service certificate, specifying the nature of work (designation) and the period of employment (indicating the days, months, years) at the time of discharge, termination, retirement or resignation from service.(b)The existing entries in para 16 of Schedule I and para 20 of Schedule 1-A shall be omitted.(iii)Residential address of workman.-A workman shall notify 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.(iv)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 service of the 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;(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 card 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 date of birth shall be finalised within three months of the appointment of a workman.(c)Cases where date of birth of any workman had already been decided on the date these rules come into force shall not be re-opened under these provisions.Note:-Where the exact date of birth is not available and the year of birth is only established then the 1st July of the said year shall be taken as the date of birth.
