Section 53 in The Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
53. Maintenance and preservations of registers.
- [Sections 23 and 35(2)(k) and (n)]- (1) All registers and other records required to be maintained under the Act and these rules, shall maintained and completed upto date, and unless otherwise provided for, shall be kept at an office or the nearest convenient building within a precincts of the work place or at a place, if any, specified by the Inspector on the specific request, made by the contractor in this behalf.(2)All the registers shall be maintained legibly in English or Punjabi.(3)All the registers and other records shall be preserved in original for a period of three calendar years from the date of last entry made therein.(4)All the registers, records and notices maintained under the Act or these rules shall be produced on demand before the Inspector or Labour Commissioner, or any other authority under the Act or any other person authorised in that behalf by the State Government.(5)Where no deduction has been made or fine has been imposed or no overtime has been worked during any wage period, a 'NIL' entry shall be made across the body of the register at the end of every wage period, indicating also in precise terms the wage period of which the 'NIL' entry relates in the respective registers maintained in Forms XIX, XX and XXI, respectively.
