26. [ Form of register and records. [Substituted by G.S.R. 119 dated 27.4.1967.]
(1)A register of wages shall be maintained by every employer at the work-spot in Form X.(2)A wage slip in Form XI shall be issued by every employer to every person employed by him at least a day prior to disbursement of wages.(3)Every employer shall get the signature or thumb impression of person employed on the register of wages and wage-slip.(4)Entries in the register of wages and wage-slip shall be authenticated by the employer or any person authorised by him in this behalf.(5)A Muster Roll shall be maintained by every employer and kept in Form V:Provided that State Government may exempt any establishment or class of establishments from the operation of this rule.] [Substituted by S.O. 21 dated 6.12.1972.]
