Section 23 in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980
23. Pass book.
(1)In the pass book referred to in Clause (b) of Subsection (1) of Section 12, the following additional particulars shall be indicated, namely :(a)the date of recruitment;(b)the date of employment;(c)wage period, total attendance/unit of work done (in respect of piece-rated migrant workman) total wage, earned, deductions, if any, made/net amount paid and signature of contractor or his duly authorised representative with date ; and(These entries shall be made separately in respect of each wage period within three days from the date of payment).(d)name and address of the next of kins of migrant workman.(2)In case of fatal accident or serious bodily injury to any migrant workman, the contractor shall immediately send telegrams to the specified authorities of both the States and also the next of the kins of the migrant workman intimating death or the nature of serious bodily injury sustained by the migrant workman, as the case may be, date, place and reasons of accident. The contractor shall further send written report to the specified authorities concerned and the next of kin of the migrant workman, the undermentioned particulars, by registered post within twenty-four hours of the occurrence of the accident-(i)Name of the migrant workman;(ii)Date, place, nature and reasons of the accident with clear indication as to whether it occurred in course of employment;(iii)Condition of the migrant workman (if alive);(iv)Action taken by the contractor/principal employer;(v)Death certificate from a Medical Officer of the nearest Government Hospital, if dead(vi)Remarks.(3)If the contractor fails to send the telegraphic intimation and/or written report as required under Sub-rule (2), the principal employer shall comply with the requirements of Sub-rule (2), as earlier as possible but in any case not later than forty-eight hours of the time of occurrence of the accident.
