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State of Kerala - Section

Section 115 in Kerala Factories Rules, 1957

115. Leave book and attendance card.

(1)The Manager shall provide each worker who has become entitled to leave during a calendar year, with a book in Form No.16 (hereinafter called the Leave Book) not later than the 31st January of the following calendar year. The Leave Book shall be the property of the worker and the Manager or his agent shall not demand it except to make entries of the dates of holidays or interruptions in service, and shall not keep in for more than a week at a time:Provided that in the case of a worker who is discharged or dismissed from service during the course of the year i.e., who comes under sub-section (3) of section 79 of the Factories Act, 1948, the Manager shall issue an abstract from the "Register of Leave with Wages" (Form No.15) within a week from the date of discharge or dismissal as the case may be].
(2)If a worker loses his Leave Book, the Manager shall provide him with another copy on the payment of fifteen paise, and shall complete in from his record.
(3)The Manager shall give an attendance card in Form No.28, free of cost, to every person employed in his factory. A fresh card shall be given to each worker on the first day of every calendar month. The Time-keeper or the Manager should mark his initials or affix any stamp mark specially made for the purpose on each of the date columns in the card for each day of presence of the person, every day and shall return the card to the person before he leaves the factory for the day. The card to be collected again every day when the person reports for work. The card shall be finally returned to the person within 10 days after the close of the month to which the card pertains. If a person loses or destroys a card, the Manager may issue a new card and realize the value of the card provided the amount thus realized does not exceed five paise per card. No person shall be employed without the attendance card. The Chief Inspector may exempt any factory with such conditions as he may deem necessary, from complying with this rule if he is satisfied that the registers maintained in the factory are correct and up to date.