Section 5 in The Bihar Industrial Establishments (National and Festival Holidays and Casual Leave) Rules, 1979
5. Maintenance of registers of casual leave and festival holidays.
(1)A register of festival holidays shall be maintained by the employer in Form No. 2 and it shall be made available by him for inspection by the Inspector.(2)A Register of casual leave shall be maintained by the employer in Form No. 3 and shall be made available by him for the inspection by the employees and Inspector.
