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State of Maharashtra - Section

Section 126 in Maharashtra Factories Rules, 1963

126. Repeal and saving.

- On the commencement of these rules, the Bombay Factories Rules, 1950, the Central Provinces and Berar Factories Rules, 1949 and the Hyderabad Factories Rules, 1952, shall stand repealed, except as respects things done or omitted to be done.[Form 9a [Inserted by Notification No. FAC-2015/CR-308/Labour-4, dated 4.8.2017.](See rule 57 Schedule VIII A)Register of persons appointed to carry out setting or adjusting tools or safety devices on power press machine
1. Name of worker :
2. Serial Number as in the register of adult workers :
3. Date of birth :
4. Qualifications :
5. Period of service on work required to carry out under thisSchedule :
6. Remarks. :
I certify that the above mentioned person is a properly trained male adult worker as required under clause 8 of Schedule VIII-A appended to the rule 57, who is competent to carry out setting or adjusting or testing tools and safety devices on every power press machine in this factory.Signature or left hand thumbimpression of worker.Place :Date :Signature of Occupier or Manager of FactoryName of Factory (In block letters)Form No. 9B(See rule 57 Schedule VIII A)Report of examination of power press machine or safety device