Section 27(7) in The Rajasthan Minimum Wages Rules, 1959
(7)Notwithstanding anything contained in this rule, where a combined form is sought to be used by the employer to avoid duplication of work for compliance with the provisions of any other Act or the rules framed thereunder, and alternate suitable form in lieu of any of the forms prescribed under this rule, may be used with the previous approval of the Labour Commissioner of the State.
