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State of Rajasthan - Section

Section 25 in The Rajasthan Payment of Wages Rules, 1961

25. Supersession.

- These rules supersede the Rajasthan Payment of Wages Rules, 1951 and all other rules corresponding to these rules in force in the Ajmer, Abu and Sunel areas.Form I[See rule 3 (1)]Register of Fines...........................Factory/Industrial Establishment.
Serial Number Name Father's Name Department Act or omission for which fine imposed Whether workman showed cause against fine or not,if so, enter date Rate of wages Fine imposed Fine realised or remitted
Date Amount Date Amount realised Amount remitted
1 2 3 4 5 6 7 8 9 10 11 12
                       
Total amount of fines realised Amount disbursed Date of disbursement Object on which disbursed Amount in hand (in the Fund) Remarks.
13 14 15 16 17 18
Form II(See rule 4)Register of deduction for damage or loss caused to the employer by the Neglect or Default of the employed persons..........Factory/ Industrial Establishment.
S. No. Name Father's Name Department Damages or loss caused Whether worker showed cause against deduction ornot, if so, enter date. Deduction imposed No. of installment, if any Amount realised Remarks
Nature Amount Date Amount Date Amount
1 2 3 4 5 6 7 8 9 10
                   
From III(See rule 18)Register of advance made to employed persons, Factory/ Industrial Establishment.
S. No. Name Father's Name Department Date and amount of advance made Purpose for which advance to be repaid No. of installments by which advance to berepaid Postponements granted Date on which total amount repaid Remarks
1 2 3 4 5 6 7 8 9 10
                   
[Form IV] [Substituted vide Notification No. G.S.R. 10/F 1 (5) (O) L & E/65, dated, 11-3-69, Published in Rajasthan Gazettee Part IV-C (1), Ordinary dated 1-5-1969.](See rule 19)Annual ReturnsWages and Deduction from WagesReturn for the year ending 31st December, 19 .