Section 4 in West Bengal Workmen's House-Rent Allowance Rules, 1975
4. Maintenance of register of house-rent allowance.
- Every employer shall maintain a register of house-rent allowance in Form A:Provided that it will be sufficient compliance with the provision of this rule if the employer maintains record of payment of house-rent allowance in any other register relating to payment of wages which he is required to maintain under any other law for the time being in force and the fact of maintenance of such register is intimated to the Controlling Authority concerned.
