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State of Maharashtra - Section

Section 2nd in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968

2nd. and 3rd shifts or relays.

Notice and register of periods of workName of the industrial premises ........ Place ............. District ............
Period of work (including interval of rest) Men Women and young persons Description of groups Remarks
(Total number of men employed) (Total number of women and young personsemployed Group letter Nature of work
(1) (2) (3) (4) (5)
  A B C D E F (----)  
123 123 123 123 12 12 12 A  
On working days     B  
From     C  
To     D  
From     E  
To     F  
On partial working days        
From          
To          
From          
To          
Weekly holidays          
Date on which this notice comes into force Employer.  
Form V[See rule 28(2)]Register showing hours of work including overtimeWeek ending...........
Name of the employee Whether young person or not Total hours worked during the week Date on which overtime work is done and extent ofsuch overtime on each occasion Extent overtime worked during the week
(1) (2) (3) (4) (5)
         
(Separate page shall be allotted to each employee]Form VI[See rules 30(1) and 31(1)]Register of Leave with Wages (Regular Employees)Leave Book
    Adult/young person
    Name :
    Father's Name :
    Date of joining the industrial premises :
    Date of discharge :
    Date and amount of payment made in lieu of leave due :
    Name of industrial premises :
  Serial No.  
  Date of entry into service :  
  Leave at Credit
1. Calendar year of service  
2. Wage period from/to  
3. Number of days of work performed during the calender year.  
4. Balance of leave from the preceding year.  
5. Leave earned during the year mentioned in column (1).  
6. Total of columns (4) and (5)  
7. Leave enjoyed from/to  
8. Balance of leave credit  
9. Normal rate of wages, i.e. daily average of full time earningsin cash.  
10. Cash equivalent of advantage accruing through concessionalsale of food grains, etc.  
11. Rate of wages for the leave period/total of columns (9) and(10).  
12. Date and amount paid  
13. Remarks  
[Separate page shall be allotted to each employee]Form VII[See rules 30(2) and 31(1)]Register of Leave with Wages(Home-workers)Leave Book
1. Name of the industrial premises  
2. Serial No.  
3. Name of employee and age  
4. Father's/husband's name  
5. Date of entry into service  
6. Date of discharge  
7. Amount paid in lieu of leave  
8. Calender year of service  
9. No. of days worked during the year  
10. Balance of leave from preceding year  
11. Leave earned during the year mentioned in column (8)  
12. Total of columns (10) and (11)  
13. Leave enjoyed from.........to  
14. Balance of leave to credit.  
15. Normal rate of wages, i.e. daily average of full-time earningsin cash.  
16. Cash equivalent of advantage accruing through concessionalsale of food grains, etc., if any.  
17. Rate of wages for the leave period (total of columns 15 and16).  
18. Date and amount paid  
19. Remarks  
Form VIII[See rule 32(3)(a)]Notice to the employer under clause (b) of sub-section (2) of section 31Shri ............has appealed to the Appellate Authority under clause (a) of sub-section (2) of section 31 of the Beedi and Cigar Workers (Conditions of Employment) Act, 1966, against the orders of his discharge/dismissal/retrenchment. A copy of his appeal petition is enclosed.The appeal has been posted for hearing on the .......... day of ......... 19 ......... at .......... a. m./p.m. at ....... You should appear before the Appellate Authority on that day all the witness upon whose evidence and all the documents upon which you intend to rely in support of your defence. In default of your appearance on that day, the matter will be heard and determined in your absence.[Seal] [Inserted by G. N. of 3.11.1970.]Appellate AuthorityForm IX[See rule 32(3)(b)]Notice to the employee under clause (b) of sub-section (2) of section 31Your appeal has been posted for hearing on the..............day of........... 19 ....... at ......... a.m./p.m. You should appear before the Appellate Authority on that day to prove the claim. You must be prepared to produce on that day all the witnesses on whose evidence and all documents upon which you intend to rely in support of your case. In default of your appearance on that day, the matter will be heard and determined in your absence.[Seal] [Inserted by G. N. of 3.11.1970.]Appellate Authority.Form X[See rule 34(1)]
1. Serial No.  
2. Date of application  
3. Name or names, parentage, address or addresses of applicantsor some or all of the applicants.  
4. Name and address of the employer  
5. Substances of the dispute  
6. Plea of parties and their examination, if any  
7. Documents seen  
8. Substance of the evidence taken  
9. Finding and brief statement of the reasons therefor  
10. Decision  
Dale
(Signed)[Seal] [Inserted by G. N. of 3.11.1970.]
Form XI[See rule 40]Monthly Return
1. Name of the industrial premises and full postaladdress  
2. No. and dale of licence  
3. Month to which the return pertains  
4. Name of the employer  
5. Name of the principal employer if the employeris working as contractor for principal employer  
6. Quantity of beedi and/or cigar tobacco releasedby the Central Excise Department  
7. Quantity of beedi and/or cigar tobacco suppliedby the principal employer  
8. Number of beedis or cigars manufactured by theemployer in industrial establishment  
9. No. of beedis and/or cigars manufactured by theemployer in places other than industrial establishment, i.e.workers working in their homes.  
10. Number of beedis and/or cigars sold and to whom  
DateSignature of employer.Form XII[See rule 40]Annual Return
1. Name and address of the industrial premises.  
2. No. and date of licence  
3. Name of the employer  
4. Name of the principal employer if the employer is working ascontractor for a principal employer.  
5. [Average number of employees employed daily in the industrialpremises] [The average daily number shall be calculated by dividing the aggregate number of attendance of working days by the number of the working days in the year. Attendance on separate shifts, e.g., night and day shills shall be counted separately.]-  
  Men  
  Women  
  Young persons -  
  Male  
  Female  
6. [Average monthly No. of home-workers employed (i.e. who workin their homes).] [The average shall be calculated by dividing the aggregate No. of workers on the Home Workers Employment Register during each of the preceding 12 months by twelve.]  
7. Normal hours worked per week in the industrial premises.  
8. Number of days worked in the year in the industrial premises.  
9. Number of employees who were granted leave during the calenderyear.  
  Young persons -  
  (a) Employed in the industrialpremises  
  (b) Employed in homes  
  Other than young persons-  
  (a) Employed in the industrialpremises  
  (b) Employed in homes  
10. No. of female employees who were given maternity benefitduring the year -  
  (a) Employed in industrial premises -  
  (b) Employed in homes  
Certified that the information furnished above is to the best of my knowledge and belief correct.Date :Signature of the employer.Note. - Partial attendance for less than half a shift of working day shall be neglected and attendance for half a shift or more shall be treated as full attendance.Form XIII[See rule 41(1)]Muster roll of employeesDate :Name and address of the industrial premises :
Serial No. Name Designation Group Relay Shift Number Period of work Remarks
(1) (2) (3) (4) (5) (6) (7) (8)
               
Form XIV[See rule 41(2)]Home-workers Log Book