110. [Substituted vide Punjab Government Notification No GSR 85/CA/63/48 Section 112 Amd. (1)/62, dated 24th May, 1962.][(1)] [Proviso added vide Punjab Gazette Government L.S.P. III dated 19.3.1991.] Muster-roll.S - The manager of every [factory except the factory as envisaged in under the provision of Section 85 of the Act shall maintain a muster roll] [Punjab Gazette Government L.S.P. III dated 30.8.1996.] of all the workers employed in the factory in Form No. 25 showing (a) the name of each worker, (b) the nature of his work, and (c) the daily attendance of the worker which, in case of factories employing more than 200 workmen, shall be marked within two hours and in other cases within one hour of the start of they duty :
Provided that, if the daily attendance is noted in the Register of Adult Workers in Form No 12 or the Particulars required under this Rule are noted in any other register, a separate muster-roll required under this Rule need not be maintained :[Provided further, that the Chief Inspector may by written order exempt from the provisions of this sub-rule, any factory which has card punching or other satisfactory arrangement of marking the attendance.] [Added vide Punjab Government Notification No. GSR 107/CA-63/48S. 112/Amd (5)(65), dated 19th May, 1965.](2)[ The manager of the factory shall be responsible to keep the muster-roll available for inspection by an Inspector during the periods of work of the factory.] [Added vide Punjab Goverment Notification No. GSR 168/CA/63/48/Section 112/Amd. (3)64, dated 8th July, 1964.](3)[ (i) No worker shall be required or allowed to work unless he/she has in his/her possession attendance card with upto date entries, in Form No. 25-A to be supplied by the occupier. The attendance card shall always remain with the worker. The manager or his agent shall demand it only to make relevant entries therein, whenever necessary.] [Inserted by Punjab Government Notification No. GSR/94/CA/63/GSR.48/Section 112/Amd. (2)84, dated 31st October 1984.](ii)if a worker loses his attendance card, the manager shall provide him/her with another copy duly completed from his record on payment of twenty-five paise within two days of the payment.]
