Section 3 in The Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017
3. Amendment of certain rules.
- The following rules shall be amended, except as respects things done or omitted to be done before such amendment, in the manner specified below, namely: -(i)in the Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Central Rules, 1998, -(A)in rule 240, for the words and figures "Form XV, annexed to these rules", the words, letter and figures "Form A specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017 " shall be substituted;(B)in rule 241, in sub-rule (1), -(a)in clause (a), for the words and figures "muster-roll and a register of wages in Form XVI and Form XVII, respectively, annexed to these rules", the words, letters and figures, "register of wages and muster-roll in Form B and Form D respectively, specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(b)in clause (b), for the words and figures "in Form XIX, Form XX and Form XXI, respectively, annexed to these rules", the words, letter and figures, " in Form C specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(c)in clause (c), for the words and figures "in Form XXII annexed to these rules", the words, letter and figures, " in Form B specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted; and(C)Form XV, Form XVI, Form XVII, Form XIX, Form XX, Form XXI and Form XXII shall be omitted;(ii)in the Contract Labour (Regulation and Abolition) Central Rules, 1971, -(A)in rule 75, for the words and figures "in Form XIII", the words, letter and figures, "in Form A specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(B)in rule 78, in clause (a), -(a)in sub-clause (i), -(A)for the words and figures "in Form XVI and Form XVII respectively", the words, letters and figures, "in Form D and Form B, respectively, specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(B)the proviso shall be omitted;(b)in sub-clause (ii), for the words and figures "in Form XX, Form XXI and Form XXII respectively", the words, letters and figures, "in Form C specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(c)in sub-clause (iii), for the words and figures "in Form XXIII", the words, letter and figures "in Form B specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted; and(C)Form XIII, Form XVI, Form XVII, Form XVIII, Form XX, Form XXI, Form XXII and Form XXIII shall be omitted;(iii)in the Equal Remuneration Rules, 1976, -(A)in rule 6, for the words and letter, "in Form 'D'", the words, letter and figures, "in Form B specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted; and(B)Form D shall be omitted;(iv)in the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Central Rules, 1980,-(A)in rule 49, for the words and figures "in Form XIII", the words, letters and figures, "in Form A specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(B)in rule 52, in sub-rule (2), -(a)in clause (a), for the words and figures "in Form XVII and XVIII respectively", the words, letters and figures, "in Form D and Form B, respectively, specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(b)in clause (c), for the words and figures "in Forms XIX, XX and XXI respectively", the words, letter and figures, "in Form C specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(c)in clause (d), for the words and figures "in Form XXII", the words, letter and figures "in Form B specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted; and(C)Form XIII, Form XVII, Form XVIII, Form XIX, Form XX, Form XXI and Form XXII shall be omitted;(v)in the Mines Rules, 1955,-(A)in rule 48, in sub-rule (3), for the words and letters "in Forms B, C, D and E", the words, letters and figures, "in Form A and Form D, respectively, specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(B)in rule 49, in sub-rule (4), for the words and letter, "in Form F", the words, letter and figures "in Form E specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(C)in rule 51, for the words and letter, "in Form B", the words, letter and figures, "in Form A specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(D)in rule 53, in sub-rule (1), for the words and letters "in Forms G and H" occurring at both the places, the words, letter and figures "in Form E specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall respectively be substituted;(E)in rule 59, for the words and letter "in Form I", the words, letter and figures, "in Form B specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(F)in rule 77, for the words and letter "in Form B", the words, letter and figures, "in Form A specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(G)in rule 77A, in sub-rule (2), for the words and letter, "in Form B", the words, letter and figures "in Form A specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(H)in rule 78, -(a)in sub-rule (1), for the words and letters "in Forms C, D and E respectively", the words, letter and figures "in Form D specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(b)in sub-rule (2), for the words and letter "in Form C", the words, letter and figures "in Form D specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(c)in sub-rule (3), for the words and letters "in Forms D and E", the words, letter and figures "in Form D specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted; and(I)Form B, Form C, Form D, Form E, Form F, Form G, Form H and Form I shall be omitted;(vi)in the Minimum Wages (Central) Rules, 1950,-(A)in rule 21, in sub-rule (4), for the words and figures "in Forms I and II, respectively", the words, letter and figures "in Form C specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(B)in rule 25, in sub-rule (2), for the words and figures "in Forms IV", the words, letter and figures "in Form B specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(C)in rule 26,-(a)in sub-rule (1), for the words and figure "in Form X", the words, letter and figures "in Form B specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(b)sub-rule (1A) shall be omitted;(c)in sub-rule (5), for the words and figure "in Form V and the attendance of each person employed in the establishment shall be recorded daily in that Form", the words, letter and figures "in Form D specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017 and the attendance of each person employed in the establishment shall be recorded daily in that Form" shall be substituted; and(D)Form I, Form II, Form IV, Form V and Form X shall be omitted;(vii)in the Payment of Wages (Air Transport Services) Rules, 1968, -(A)in rule 4,-(a)in sub-rule (2), for the words and figures "in Form II", the words, letter and figures "in Form C specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted; and(b)in sub-rule (5), for the words and figures "Part II of Form II", the words, brackets and figure "Register referred to in sub-rule (2)" shall be substituted;(B)in rule 5, for the words and figures "in Form III", the words, letter and figures "in Form C specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(C)in rule 6, for the words and figures "in Form IV and V respectively", the words, letters and figures "in Form D and Form B, respectively, specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(D)in rule 17, in sub-rule (3), for the words and figures "in Form IX", the words, letter and figures "in Form C specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall, respectively, be substituted;(E)in rule 18, in sub-rule (3), for the words and figure "in Form X", the words, letter and figures "in Form C specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted; and(F)Form II, Form III, Form IV, Form V, Form IX and Form X shall be omitted;(viii)in the Payment of Wages (Mines) Rules, 1956, -(A)in rule 3, in sub-rule (1), for the words and figure "in Form I", the words, letter and figures "in Form C specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(B)in rule 4, for the words and figures "in Form II", the words, letter and figures "in Form C specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(C)in rule 5, for the words and figures "in Form III", the words, letter and figures "in Form B specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(D)in rule 17, in sub-rule (1), for the words, letter and figures "in Form IV-A" occurring at both the places, the words, letter and figures "in Form B specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted, respectively;(E)in rule 19, in sub-rule (3), for the words and figures "in Form VI", the words, letter and figures "in Form C specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted; and(F)Form I, Form II, Form III, Form IV-A and Form VI shall be omitted;(ix)in the Payment of Wages (Railways) Rules, 1938, -(A)in rule 3, in sub-rule (1), for the words and figure "in Form I", the words, letter and figures "in Form C specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(B)in rule 4, in sub-rule (1), for the words and figures "in Form II", the words, letter and figures "in Form C specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(C)in rule 18, in sub-rule (3), for the words and figures "in Form V", the words, letter and figures "in Form C specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted; and(D)Form I, Form II and Form V shall be omitted;(x)in the Sales Promotion Employees (Conditions of Service) Rules, 1976, -(A)in rule 23,-(a)in clause (a), for the words and letter "in Form B", the words, letter and figures "in Form A specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(b)in clause (c), for the words and letter "in Form D", the words, letter and figures "in Form A specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(c)in clause (d), for the words and letter "in Form E", the words, letter and figures "in Form E specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted; and(B)Form B, Form D and Form E shall be omitted;(xi)in the Working Journalists (Conditions of Service) and Miscellaneous Provisions Rules, 1957, -(A)in rule 37, -(a)in clause (i), for the words and letter "in Form D", the words, letter and figures "in Form A specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(b)in clause (iii), for the words "in Form F", the words, letter and figures "in Form E specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted;(c)in clause (iv), for the words "in Form G", the words, letter and figures "in Form D specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017" shall be substituted; and(B)Form D, Form F and Form G shall be omitted.
