Section 5 in The Industrial Employment (Standing Orders) Punjab Rules, 1978
5. Particulars of workmen.
- [Section 3(3)] - The prescribed particulars of workmen for the purposes of sub-section (3) of section 3 of the Act shall be -(1)total number of workmen employed;(2)number of permanent workmen;(3)number of temporary workmen;(4)number of casual workmen;(5)number of badlies or substitutes;(6)number of probationers;(7)number of apprentices;(8)name of the trade union or trade unions, if any, to which the workmen belong;(8A)[ number of Part time workmen.] [Inserted by Punjab Government Notification No. G.S.R.16/C.A. 20/46/Section 15/Amd(3)/87, dated the 25th February, 1987.](9)remarks.
