Section 20 in The M.P. Shops and Establishments Rules, 1959
20. Maintenance of registers and records and display of notices.
- [(1) Every employer shall maintain a register of employees showing attendance, wages, overtime work fines and other deductions and account of wages in respect of each employee under him in Form 'N'.] [Substituted by Notification No. 305-1954-XVI, dated 2-5-1972.](2)Every employer shall exhibit in his establishment a notice in Form O, specifying the day or days on which his employees shall be given a holiday. The notice shall be exhibited before the persons to whom it relates cease work on the Saturday immediately preceding the first week during which it is to have effect.(3)Every employer shall exhibit in his establishment a notice specifying the daily hours to be worked and intervals for rest and meals to be allowed to the employees, if any. Such notice shall be in Form P and shall be exhibited not later than the closing hour on the Saturday immediately preceding the first week in which the hours of work shall be as specified in such notice. It shall continue to be exhibited so long as the hours of work specified in it are observed.(4)Every employer shall maintain a register of leave in respect of each of his employees on a separate page of the register in Form I.(5)Every establishment shall prominently display in a conspicuous place a notice showing the day of the week on which the establishment shall remain closed. If there is an alteration in such a day the employer shall give notice to the Inspector in Form Q and exhibit a copy of such notice.(6)If any day notified as holiday under sub-section (1) of Section 13 has been substituted being a day of public festival under provisions of sub-section (2) of the said section, the employer shall give notice of the change to the inspector in Form R and exhibit a copy of such notice.(7)Every employer shall exhibit in his establishment a notice containing such extracts of the Act and these rules in English or in the language of the majority of the persons employed by him as the Local Authority or Government may direct.(8)Every employer shall exhibit in his establishment in English or in the language of the majority of persons employed by him a copy of leave rules applicable to his employees.(9)Any notice required to be exhibited under these rules shall be exhibited in such manner that it can be readily seen and read by any person whom it affects and shall be renewed whenever it becomes defaced or otherwise ceases to be clearly legible.(10)In any register or record which an employer is required to maintain under these rules the entries relating to any day shall be made on such day.(11)The registers, records and notices relating to any calendar year shall be preserved till the end of the next calendar year.(12)Save as otherwise provided in sub-rule (7) all registers, records, muster rolls and notices required to be maintained, exhibited or given under this rule shall be either in English or in a Language spoken by the majority of employees.(13)Every employer shall maintain a register in which the original copies of inspection notes handed over by the Inspector to the employer under Rule 19 shall be incorporated serially in order of dates and he shall produce it whenever required to do so by an Inspector.(14)If on an application made by an employer the State Government is satisfied that any muster roll, register or record maintained by such employer gives in respect of all or any of the employees in his establishment the particulars required to be shown in any registers, record or notice prescribed under this rule, the State Government may, by order in writing direct that such muster roll, register or record may to the corresponding extent he maintained in place of such registers, record or notice, as the case may be.
