Section 27 in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
27. Register of leave with wages.
(1)The employer shall in respect of employees employed, keep an up-to-date register in Form VII ("hereinafter referred to as the "Register of Leave with Wages"):Provided that if the competent authority is of the opinion that any muster roll or register maintained by the employer gives particulars required for the enforcement of the provisions of sections 29 and 30, it may, by order in writing, permit such muster roll or register to be treated as the register required to be maintained under this sub-rule.(2)The employer shall, in respect of the employees who are permitted to attend to any operation connected with handloom weaving, in their home (hereinafter referred to as the "domestic weaver") maintain an up-to-date register in Form VIII (hereinafter referred to as the "Register of Leave with Wages- Domestic Weaver").
