Section 22 in The Rajasthan Shops and Commercial Establishment Rules, 1959
22. Maintenance of Registers and records and display of notices.
(1)Every employer shall maintain a register of employment in Form No. 11 provided that where the opening and closing hours are ordinarily uniform, the employer may maintain such register in Form No. 12.(2)Notwithstanding anything contained in sub-rule (1) an employer may, instead of maintaining a register as provided in the said sub-rule, exhibit in his establishment a notice specifying the daily hours to be worked by and intervals for rest and meals to be allowed to the persons employed. The notice shall be in Form No. 13 and shall be exhibited not later than the closing hour on the Saturday immediately preceding the first week in which the hours of work shall be as specified in such notice. It shall continue to be exhibited so long as the hours of work specified in it are observed.(3)Where an employer has exhibited the notice referred to in sub-rule (2) he shall keep a record of work in Form No. 14.(4)Every employer shall exhibit in his establishment a notice in Form No. 15 specifying the day or days of the week on which the persons employed by him shall be given holiday. The notice shall be exhibited before the persons to whom it relates cease work on the Saturday immediately preceding the first week during which it is to have effect.(5)Every employer shall exhibit in his Establishment a notice containing such extracts of the Act and these rules in English and/or in Hindi as the Government may direct.(6)Any notice required to be exhibited under these rules shall be exhibited in such a manner that it can be readily seen and read by any person to whom it affects and shall be renewed whenever it becomes defaced or otherwise cease to be clearly legible.(7)In any register or record which an employer is required to maintain under these rules the entries relating to any day shall be made on the same day.(8)The registers, records and notice relating to any calendar year shall be preserved till the end of the next calendar year.(9)If on an application made by an employer in writing the Local Authority or Government, as the case may be, is satisfied that arty muster roll, register or record maintained by such employer gives in respect of all or any of the persons employed in his Establishment the particulars required to be shown in any register, record or notice or prescribed under this rule, the Local Authority or Government as the case may be, may by an order in writing direct that such muster roll, register or record shall to the corresponding extent be maintained in place of such register, record or notice, as the case may be.(9A)Save as otherwise prescribed in sub-rule (5), all registers, records, muster rolls and notices required to be maintained, exhibited or given under the rule shall be either in English or in Hindi or in the script in which the account books of the Shops or the Commercial Establishments are maintained.(10)Every employer shall maintain a visit book in which an Inspector visiting the Establishment may record his remarks regarding any defects that may come to light at the time of his inspection and shall produce it whenever required to do so by an Inspector.
