Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(2) in The M.P. Beedi and Cigar Workers (Conditions of Employment) Rules, 1968

(2)[ Every employer shall provide free of cost to each home worker two books in Form XIV (hereinafter referred to as the Home workers log-book) and the home-worker shall keep a record in the log book of the quantum of raw materials received, the number of beedis or cigars supplied by him, number of standard beedies/cigars, the number of sub-standard or chhat beedis/cigars, the wages receivable and received by him for the standard baedis/cigars, sub-standard or chhat beedis/cigars. The book shall be made of good quality paper duly bind and will contain sufficient number of pages to last one year. The supply of books shall be so arranged that one book remains with home worker at all times during the period between the two successive supplies or raw materials by the employer.] [Substituted by Notification No. F. 4 (6)-4-79-Lab-XVI, dated 10-6-1980, published in Madhya Pradesh Rajpatra Part 4 (ga), dated 1-8-1980.]