Section 4 in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
4. Issue of certificate of registration.
- [Section 35(2)(a)] - (1) Where the registering officer registers the establishment, he shall issue to the principal employer a certificate of registration in Form II.(2)The registering officer shall maintain a register in Form III showing the particulars of the establishments in relation to which certificates of registration are issued by him.(3)If, in relation to an establishment, there is any change in the particulars specified in the certificate of registration, the principal employer of the establishment shall intimate to the registering officer, within a period of thirty days from the date of change, the particulars of, and the reasons for, such change.
