Section 25 in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986
25. Acts or omissions for which censure notices or fines may be imposed.
- Censure or warning notices in writing may be issued and fines imposed for the following acts or omissions and shall be done by the Manager and after the workman concerned has been given an opportunity of explaining the act or omission alleged against him :-(i)Late attendence or absence from duty without leave or without sufficient cause;(ii)Negligence in work or neglect of work;(iii)Entering or leaving the premises of the Industrial establishment except by the gate or gates provided for the purpose;(iv)Absence without leave or without sufficient cause from appointed place of work or machine;(v)Breach of any rules or instructions for the maintenance, running of any department and maintaining its cleanliness;(vi)Failure to wear tight fitting clothes provided by the employer in accordance with the U. P. Factories Rules, 1948.
