Section 31A(5) in The Minimum Wages (Madhya Pradesh) Rules, 1958
(5)If the State Government or any officer authorised by it in this behalf is satisfied that the employees employed by any employer are provided with cards or other documents, which give in respect of such employees, the particulars required for the purpose of this rule, the State Government or such officer may, by order in writing, direct that any such card or document may be provided and maintained in place of the card prescribed under this rule and the provisions of this rule shall then apply mutatis mutandis to such card or document.][Chapter IV-A [Inserted by Notification No. 717-7929-XVI, dated 1-2-1966.] Powers and Duties of the Chief Inspector
