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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Rajasthan - Subsection

Section 44(2) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(2)The service book shall be kept in the custody of the Secretary of the Institution. The original service book shall only be authentic document, but in the event of non availability of original service book, assistance for the purpose of pay fixation etc. may be taken from the duplicate version of the service back in the possessions of the employee, provided the entries in it are attested by the Secretary of the Institution. Every step in employee's official life Must be recorded in his service book and each entry must be attested by the Secretary of Institution. The date of birth in the service book or service roll shall invariably be recorded both in figures and words. The date or confirmation of an employee shall also be record. A note of educational qualifications attained by an employees subsequent to his entry in his service may be recorded in the service book. The Secretary of the Institution shall show the service book to the employee concerned once in a year and obtained his signatures in token thereof.