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[Cites 0, Cited by 10] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(1) in The Factories Act, 1948

(1)The manager of every factory shall maintain a register of adult workers, to be available to the Inspector at all times during working hours, or when any work is being carried on in the factory, showing—
(a)the name of each adult worker in the factory;
(b)the nature of his work;
(c)the group, if any, in which he is included;
(d)where his group works on shifts, the relay to which he is allotted;
(e)such other particulars as may be prescribed:
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 under this section, he may, by order in writing, direct that such muster roll or register shall to the corresponding extent be maintained in place of, and be treated as, the register of adult workers in that factory.