Section 26A in The Delhi Minimum Wages Rules, 1950
26A. Employers to provide cards to employees engaged in public Motor Transport.
(1)Every driver, conductor or cleaner employed in Public Motor Transport shall at the beginning of every month be provided with a card in Form V-A which may be in English or in the language understood by such employees.(2)The Card shall be in the custody of such employee during the month and thereafter shall be returned to the employer who shall preserve it for a period of three years.(3)The entries on such card shall be made each day in presence of the employee by the employer or any person authorised by him in that behalf and the employee shall produce the card whenever required for the purpose.(4)If the employee losses his card, the employer shall on payment of Ten Paise, provide him within a week with another card duly completed from his records.(5)If the State Government or any officer authorised by it in this behalf, is satisfied that the drivers, conductors and cleaners employed by any employer are provided with card or other documents, which give in respect of such employees the particulars required for the purpose of this rule, the State Government or such Officer may by order in writing direct that any such Card or document may be provided and maintained in place of the card prescribed under this rule and the provisions of this rule shall then apply mutatis mutandis to such card or documents.
