Section 23 in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983
23. Pass-books.
(1)In the pass-book referred to in Clause (b) of sub-section (1) of Section 12, the following additional particulars shall be indicated, namely:(a)the date of recruitment,(b)the date of employment;(c)total attendance/unit of work done (in respect of piece-rated mdigrant workman)/total wages earned/deductions, if any, made, net amount paid and signature of the contractor or his duly authorised representative with date. These entries shall be made separately in respect of each wage period within three days from the date of payment; and(d)name and address of the next of kins of migrant workman.(2)In case of fatal accident or serious bodily injury to any migrant workman, the contractor shall immediately send telegrams to the sepcified authorities of both the States and also the next of the kins of the migrant workman intimating death or the nature of serious bodily injury sustained by the migrant workman, as the case may be, date, place and nature of accident. The contractor shall further send written report to the specified authorities concerned and the next of the kin of the migrant workman, under-mentioned particulars, by registered post within twenty-four hours of the occurrence of the accident:(i)Name of the migrant workman;(ii)Date, place and nature of accident;(iii)Condition of the migrant workman (if alive);(iv)Action taken by the contractor/principal employer;(v)Remarks.(3)If the congtractor fails to send the telegraphic intimation and/or written report as required under sub-rule (2), the principal employer shall comply with the requirements of sub-rule (2) as early as possible in any case not later than forty-eight hours of the time of occurrence of the accident.
