Section 23(1) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983
(1)In the pass-book referred to in Clause (b) of sub-section (1) of Section 12, the following additional particulars shall be indicated, namely:(a)the date of recruitment,(b)the date of employment;(c)total attendance/unit of work done (in respect of piece-rated mdigrant workman)/total wages earned/deductions, if any, made, net amount paid and signature of the contractor or his duly authorised representative with date. These entries shall be made separately in respect of each wage period within three days from the date of payment; and(d)name and address of the next of kins of migrant workman.
