Section 5 in The Industrial Employment (Standing Orders) Central Rules, 1946
5.
The prescribed particulars of workmen for the purposes of sub-section (3) of section 3 of the Act shall be:-(1)Total number employed;(2)Number of permanent workmen;(3)Number of temporary workmen;[(3-A) Number of casual workmen;] [ Inserted by S.R.O. 556, dated 24.2.1956.](4)Number of badlis or substitutes;[* * *] [[ Item 4-A omitted by G.S.R. 655(E), dated 10.10.2007 (w.e.f. 10.10.2007).Prior to its omission, item 4-A read as under:-" (4-A) Number of fixed term employment workmen;" ]](5)Number of probationers;(6)Number of apprentices;(6A)[ Number of fixed term employment workmen in apparel manufacturing sector;] [Inserted by Notification No. G.S.R. 976 (E), dated 7.10.2016 (w.e.f. 18.12.1946).](7)Name of the trade union, or trade unions, if any, to which the workmen belong;(8)Remarks.
