(4)Period of overtime worked shall be entered in overtime slips in duplicate, a copy of which duly signed by the Manager or by a person duly authorized by him shall be given to the worker immediately after completion of the overtime work.Sub-rules (2) and (3) shall not apply to any Federal Railway Factory whose alternative method of computation has been approved by the State Government;Provided that if the Inspector is of opinion that any muster roll or register maintained as part of the routine of a factory gives in respect of any or all the workers in the factory, the particulars required in the form prescribed under this rule, he may by order in writing direct that such muster roll or register shall to the corresponding extent, be maintained in place of an treated as, the overtime muster roll for exempted workers in the factory.
