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State of Tamilnadu - Section
Section 6 in Tamil Nadu Payment of Subsistence Allowance Rules, 1981
6. The period for which register and forms under the rules should be preserved.
- The register and forms required to be maintained by the employer under the rules shall be preserved by him in original for a period of five years after the completion of final payment of the money due to employee under this Act.Form I(See rule 3)Register Of Employees Placed Under Suspension.Name of the establishment and postal address:Name and residential address of the employer including the Managing Agent /Managing Director in charge of day to day affairs of the establishment owned by a body corporate or Association.| Serial Number | Name and address of the employee kept undersuspension | Monthly emoluments (Wages) paid to theemployee | Department in which the employee was workinglast and his designation | Nature of offence committed and date ofoffence | Date of suspension |
| (1) | (2) | (3) | (4) | (5) | (6) |
| Date of revocation of suspension | Rate at which subsistence allowance calculatedand period for which calculation made | Amount of subsistence allowance paid and thedate of payment | Whether the employee has been exonerated orawarded any punishment | Remarks | Signature of employee with date for receivingmoney or postal acknowledgment of money order |
| (7) | (8) | (9) | (10) | (11) | (12) |
| Serial Number | Name and address of the employee kept undersuspension | Monthly emoluments (Wages) paid to theemployee | Department in which the employee was workinglast and his designation | Nature of offence committed and date ofoffence | Date of suspension | Date of commencement of enquiry |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) |
| Date of completion of enquiry | Date of revocation of suspension | Rate at which subsistence allowance calculatedand period for which calculation made | Amount of subsistence allowance paid and thedate of payment | Date of issue of final orders regarding thecharges against employee | Whether the employee has been exonerated orawarded any punishment | Remarks |
| (8) | (9) | (10) | (11) | (12) | (13) | (14) |