Section 77(2)(c) in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975

[Cites 0, Cited by 0] [Section 77(2)] [Section 77] [Entire Act]

State of Odisha - Subsection

Section 77(2)(c) in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975

(c)Signature or thumb impression of every worker on the register of wages or wages-cum-muster roll, as the case may be, shall be obtained and entries therein, shall be authenticated by the initials of the contractor or his representative, and duly certified by the authorised representative of the principal employer as required by Rule 72.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 77(2)(c) in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975