Section 31A in The Minimum Wages (Madhya Pradesh) Rules, 1958
31A. [ Employers to provide attendance cards to employees. [Inserted by Notification No. 4578-1845-XVI, dated 26-6-1964.]
(1)Every employee engaged in any scheduled employment except employment in agriculture shall be provided with a card in Form XIV which shall be in Hindi, tree of cost by the employer.(2)The card shall be in the custody of such employee during the month and thereafter shall be returned to the employer who shall preserve it for a period of next twenty-four months.(3)The entries on such card shall be made each day in the presence of the employee by the employer or any other person authorised by him in that behalf, and the employee shall produce the card whenever required, for this purpose.(4)If the employee loses his card, the employer shall on payment of ten paise, provide him, within a week, with another card duly completed from his records.(5)If the State Government or any officer authorised by it in this behalf is satisfied that the employees employed by any employer are provided with cards or other documents, which give in respect of such employees, the particulars required for the purpose of this rule, the State Government or such officer may, by order in writing, direct that any such card or document may be provided and maintained in place of the card prescribed under this rule and the provisions of this rule shall then apply mutatis mutandis to such card or document.][Chapter IV-A [Inserted by Notification No. 717-7929-XVI, dated 1-2-1966.] Powers and Duties of the Chief Inspector
