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State of Madhya Pradesh - Section

Section 38 in The M.P. Payment of Wages Rules, 1962

38. Repeal.

- The Central Provinces and Berar Payment of Wages Rules, 1936, the Payment of Wages (Procedure) Rules, 1937 in their application to Mahakoshal Region, the Madhya Bharat Payment of Wages (Procedure) Rules, 1952, the Bhopal Payment of Wages Rules, 1954 and the Rajasthan Payment of Wages Rules, in their application to Sironj Region are hereby repealed :Provided that any order made or notification issued or thing done or action taken under the rules so repealed shall be deemed to have been made, issued, done or taken under the corresponding provisions of these rules.Form I[See Rule 3 (1)]Register of FinesName of the factory..............Locality.........................District.....................
Serial No. Name Father's name Department or Ticket No. Occupation
(1) (2) (3) (4) (5)
Actor omission for which fine imposed Designation of officer imposing fine Whether workmen showed cause against fine or not.If so, enter date of investigation
(6) (7) (8)
     
Wages* payable Date and amount of fine imposed Date on which fine realised Remarks
Amount **Wages period Date and Amount
(9) (10) (11) (12) (13)
* By "Wages payable" is meant the gross wages earned by a workman, for time-workers the wages due for the pay period less deductions for absence from duty, for piece workers the wages due on production in both cases without deductions for fine or for service rendered by employer.** Here enter month if payment is made by the English calendar month. In the case of other pay periods enter "Week",, "fortnight" or "hafta" as the case may be, giving dates covered by pay period.Form II[See Rule 4]Register of Deductions for Damage or loss caused to the Employer by the Neglect or default of the Employed Persons in respect of goods Expressly Entrusted to them for custodyName of the factory.................Locality..........District................
Serial No. Name Father's name Department or Ticket No. Occupation
(1) (2) (3) (4) (5)
Damage or loss caused Whether worker showed cause against deduction ornot if so enter date of investigation Date and amount of deduction imposed
    Date Amount
(6) (7) (8) (9)
       
No. of instalments, if any Date on which total amount realised Remarks
  Date and Amount  
(10) (11) (12)
Form III[See Rule 17 (3)]Register of advances made to employed personsName of the factory..................Locality........District..................
Serial No. Name Father's name Department or Ticket No.
(1) (2) (3) (4)
Date and amount of advance made Purpose(s) for which advance made Number of instalments by which advances to berepaid
(5) (6) (7)
Postponements granted Dates and amount of instalments repaid Remarks
Date and Amount
(8) (9) (10)
[Form IV] [Substituted by Notification No. 6330-2653-XVI, dated 20-8-1968.][See Rule 18]Annual ReturnWages and Deductions From WagesReturn for the year ending 31st December, 19....