Section 18A in The M.P. Shops and Establishments Act, 1958
18A. [ Employers in residential hotel, etc. to furnish identity card to employees. [Inserted by M.P. Act No. 19 of 1967.]
- The employers shall furnish every employee in a residential hotel, restaurant or eating-house an identity card which shall be kept by the employee when on duty and shall be produced on demand by an Inspector. Such card shall contain the following and such other particulars as may be prescribed namely :-(a)the name of the employer;(b)the name, if any, and the postal address, of the establishment;(c)the name and age of the employee;(d)the hours of work, the interval for rest, if any, and the holiday of the employee;(e)the signature (with date) of the employer;(f)the identity mark of an employee; and(g)signature or thumb impression of the employee.]
