Section 11 in The Rajasthan P.W.D. Contractor's Labour Regulations, 1966
11. Report of Labour welfare officer.
- The Labour welfare officer or other authorised shall submit a report of the result of his investigation of enquiry to the Executive Engineer concerned indicating the event if any to which the default has been committed with a note that necessary deductions from the contractors bill be made and the wage and other dues be paid to the labour concerned. In case an appeal is made by contractor under Clause 12 of these regulations will be made by the Executive Engineer after the labour commissioner has given decision on appeal.
