Section 8 in The Industrial Statistics (Labour) Rules, 1954
8. Information to be furnished in English.
- All information required under rule 3 shall be furnished in English.Form AForm of notice to be served on the employers calling for returns and Statements required under the Industrial Statistics (Labour) Rules, 1954.From:(Name and address of the Statistics Authority)To,(Designation and address of the employer)Subject:- Notice under the Industrial Statistics (Labour) Rules, 1954.Sir,In pursuance of sub-section (1) of section 5 of the Industrial Statistics Act, 1942, read with the Industrial Statistics (Labour) Rules, 1954, notice is hereby served on you that you should here after furnish to the undersigned information relating to labour employed in. your establishment directly or through contractors, in the premises called (name and address of the establishment) in such forms and such manner and at such intervals as indicated below:-(a)Quarterly returns should be submitted in the enclosed form in respect of the quarterly period ending 31st March, 30th June, 30th September and 31st December every year within a month each case after the end of the quarter to which the return relates.(b)As and when the systems of wages and allowances are revised detailed statements should be submitted showing the changes for various occupation, rates of dearness and other allowances and the methods of their computation giving in each case the position before the change and after the change the date, on which the change takes effect and the number of workers affected by the change.(c)As and when a periodical bonus is declared for payment to the workers, details should be furnished regarding the rate of bonus payable per worker, the conditions eligibility and the period to which the bonus relates.
