Section 4 in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963
4. [ Information of overtime work. [Substituted by Notification No. 3044 (v)/XXXVI-3-704 (v)-72-UPA-26/1962-Rule 1963-AM (2)-77, dated 3rd December, 1977.]
- Whenever any employee is required or allowed to work overtime under the first proviso to sub-section (1) of Section 6, the employer shall, within twenty-four hours of the expiry of the period of such work, furnish information giving the name of the employee, and the duration of overtime work to the Chief Inspector and to the Inspector concerned.]
