(1)The Manager shall maintain a register in Form No. 15 (hereinafter called the leave with wages register) and the name of each worker shall be entered in this register before the close of the next calendar month following the month, in which the worker is taken in employment:Provided that if Chief Inspector is of the opinion that any muster- roll or register or any other record maintained as Part of the routine of the factory, or return made by the manager gives in respect of any or all the workers in the factory, the Particulars required for the enforcement of Chapter VIII of the Act, he may, by order in writing, direct that such muster-roll or register or return shall, to the corresponding extent, be maintained in place of and be treated as the register or return required under this rule in respect of the factory.
