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State of Uttar Pradesh - Section

Section 78 in The U.P. Factories Rules, 1950

78.

(1)The Manager of every factory shall keep, legibly written in ink and, if he so desires, separately by departments, a register of workers in Form No. 12 for adults, showing the dates, whether Sundays or week days on which the factory or any department thereof is closed and its employees are not working, the hours of work on each day of all the persons working in the factory, the time of commencing work, the rest period, the time of ending work, the days of absence and nature of employment of each person. Entries relating to presence or otherwise of all workers shall be posted group-wise in the register within four hours of the starting time of each working period of the factory, except on days when workers have been called to work on weekly holidays fixed under Section 52, when such entries shall be made within two hours but the name of each worker shall invariably be shown on the register before he or she is allowed to work in the factory on any day.
(2)The Manager shall be responsible for the production, on demand of the register, irrespective of the fact whether he (the Manager) is present or not in the factory during an inspection.
(3)If a Manager prefers, he may maintain the separate registers in two parts one for each half of the month.
(4)The registers shall be preserved for three years after the close of the year to which they relate.Persons Holding Positions of Supervision or Management[Section 64(1)]