Section 3 in Maternity Benefit (Mines and Circus) Rules, 1963
3. Muster-roll.
(1)The employer of [every mine or circus] [ Substituted by G.S.R. 59(E), dated 27.2.1975 (w.e.f. 1.3.1975).] in which women are employed shall prepare and maintain a muster-roll in Form A and shall enter therein particulars of all women workers in [the mine or circus] [Substituted by G.S.R. 59(E), dated 27.2.1975 (w.e.f. 1.3.1975). ].(2)All entries in the muster-roll shall be made in ink and maintained up-to-date and it shall always be available for inspection by the Inspector during working hours.(3)The employer may enter in the muster-roll such other particulars as may be required for any other purpose of the Act.
