Section 20 in The Rajasthan Shops and Commercial Establishment Rules, 1959
20. Muster Roll.
- The Employer of every establishment in which woman are employed shall prepare and maintain a muster roll and shall enter the following particulars in such muster roll, namely-(a)Name of Woman.(b)Department and name of the Establishment in which employed.(c)Dates with month and year on which employed and not employed.(d)Total days employed in the payment period.(e)Date on which the woman gives notice under section 24 of the Act.(f)Date of birth of child.(g)Date of production of certificate signed by a registered Medical Practitioner certifying that the woman is expected to be confined within six weeks.(h)Date of production of certified extract from birth register.(i)Date of first payment of maternity benefit and amount of the same.(j)Date if subsequent payments of maternity benefit & amounts of the same.(k)If the woman dies, amount of maternity benefit paid and date of payment and the names of persons to whom paid.(l)Remarks column for the use of Inspector only.All entries in the muster roll shall be maintained up-to-date and shall always be available for inspection by the Inspector.The employer may enter in the muster roll such other particulars as may be required by the Inspector for any other purpose.
