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State of Maharashtra - Section

Section 101 in Maharashtra Factories Rules, 1963

101. List of persons defined in Rule 100 and overtime muster-roll and slips.

(1)A list showing the names and designations of all persons defined in rule 100 shall be maintained in every factory and it shall be made available for inspection to the Inspector at all times when work is being carried on in any factory.
(2)Where the ordinary rate of wages of any person, whose name is shown in the list maintained under sub-rule (1) of this rule does not exceed the wage limit specified in sub-section (6) of section 1 of the Payment of Wages Act, 1936 (4 of 1936) as amended from time to time be entitled to extra wages in respect of overtime work under section 59, the Manager of the factory shall:-
(a)maintain a muster-roll in form 15 as prescribed under rule 95, in respect of such persons, and
(b)issue overtime slips as prescribed under rule 96, to such persons.