Section 35 in The M.P. Motor Transport Workers Rules, 1963
35. Register of Workers.
- Every employer shall maintain a register of workers in Form IX :Provided that if the Chief Inspector is of opinion that any register of workers of similar record maintained as part of the routine of an undertaking gives the particulars required under this rule. He may, by order in writing, direct that such register of workers or record shall be maintained in place of and treated as, the register of workers required to be maintained under this rule.
