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State of Punjab - Section

Section 26A in The Punjab Minimum Wages Rules, 1950

26A. [ Employers to provide cards to employees engaged in public motor transport. - (1) Every driver, conductor or any other employee in public motor transport shall at the beginning of every month be provided with a card in Form XII, which may be in Hindi, Punjabi, Urdu or in the language understood by such employee.] [Rule 26-A inserted by Punjab Government Notification No. 2925-3-Lab-58/19244, dated 10/17.3.1958.]

(2)The card shall be in the custody of such employee during the month and thereafter shall be returned to the employer who shall preserve it for a period of three years.
(3)The entries in such card shall be made each day in the presence of the employee by the employer or any person authorised by him in that behalf and the employee shall produce the card whenever required for the purpose.
(4)If the employee loses his card, the employer shall, on payment of [ten paise] [Substituted by Government of Punjab Notification No. GSR 130/C.A.11/48/S.30/Amd.(6)/79, dated 3.9.1979.] provide him within a week with another card duly completed from his record.]