Section 68 in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
68. Muster roll, wages register, deduction register, over-time register and issue of wage books and service certificates.
(1)Every employer shall, in respect of each work on which he employs building workers, maintain-(a)muster roll and a register of wages in Form-XII and Form-XII respectively:Provided that a combined register of wage-cum-muster roll in Form-XIV shall be maintained by the employer where the wage period for such building worker is a fortnight or less;(b)a register of deductions for damage or loss, register of fines and register of advances in Form-XV, Form-XVI and Form-XVII respectively.(c)a register of overtime in Form-XVIII for recording therein the number of hours of, and the wages paid for overtime work, if any.(2)Every employer shall, in respect of each work on which he engages building workers:-(a)issue where the wage period is one week or more, wage book to each of such building worker in Form-XIX to such building workers in which entries shall be made at least a day prior to the disbursement of wages to them;(b)issue a service certificate to each of such building worker in Form-XX to such building workers on termination of his service on account of completion of such work or for any other reasons;(c)obtain signature or thumb-impression of each such building worker against entries relating to him on the register of wages or muster roll-cum-wages register, as the case may be, and such entries shall be authenticated by the employer or his authorized representative.(3)In respect of an establishment to which the Payment of Wages Act, 1936 (Central Act No.4 of 1936), or Minimum Wages Act, 1948 (Central Act No. 11 of 1948) or the Contract Labour (Regulation and Abolition) Act, 1970 (Central Act No. 37 of 1970) applies the following register and records required to be maintained by an employer under any of such Act or the rules made there under, shall be deemed to be the registers and records maintained by the employer under these rules, namely;-(a)muster roll;(b)register of wages;(c)register of deductions;(d)register of overtime;(e)register of fines;(f)register of advances;(g)combined register of wages-cum-muster roll.(4)Notwithstanding anything contained in these rules, where a combined or alternative form, in lieu of any of form specified under these rules, is sought to be used by an employer to avoid duplication of work for compliance with the provisions of any other Act or the rules framed there under or for administrative convenience, such combined or alternative form may be used with the prior approval of the State Government.(5)Every employer shall, display at the conspicuous place of the work site where he employ building workers, an abstract of the Act and these rules in English and Hindi.(6)Every employer shall ensure that the register and other records required to be maintained under the Act or these rules, are maintained complete and up-to-date, and unless otherwise provided for, are kept at an office or the nearest convenient building within the precincts of the concerned workplace.(7)The registers and other records relating to an establishment and required to be maintained under the Act or these rules, shall be maintained legibly in English and Hindi.(8)Every register or other record referred to in sub-rule (7) shall be preserved by the employer in original for a period of three calendar years from the date of last entry therein.(9)Every register, record or notice maintained under the Act, or these rules shall be produced or caused to be produced by the employer concerned on demand before the Inspector or any other authority under the Act or any other person authorized by the State Government for such purpose.(10)In case, where during a wage period, no deduction has been made from the wage of a building worker or no fine has been imposed on such building worker or no overtime work has been performed by such building worker or no payment has been made for overtime work to such building worker, a "nil" entry shall be made against such wage period at the appropriate place in the relevant register maintained in Form XV, XVI, XVII or XVIII, as the case may be.
