Section 29 in The Kerala Minimum Wages Rules, 1958
29. Form of registers and records.
- [(1) A Register of wages in Form XI shall be maintained by every employer and kept at the workspot:Provided that the Register of wages to be maintained by the employer in the case of employment in agriculture shall be in Form XII:] [Substituted by Notification dated 29-6-1970.][Provided further that this Register need not be maintained by the employer who is required to maintain, and who actually maintains, the Register in Form 8 prescribed by Sub-rule (1) of Rule 23 of the Kerala Agricultural Workers Rules, 1975] [Added by SRO No. 1336/79 dated 19-1 1-1979.].(2)A wage slip in Form XIII shall be issued by every employer to every person employed by him at least a day prior to the disbursement of wages):(3)Every employer shall get the signature or the thumb impression of every person employed in the [register of wages] [Substituted by Notification dated 17-7-1965.] and wage slips at the time of payment of wages.(4)Entries in the [register of wages] [Substituted by Notification dated 17-7-1965.] and wage slips shall be authenticated by the employer or any person authorised by him in this behalf. ,(5)A Muster Roll shall be maintained by every employer [in the scheduled employments other than the employment in agriculture] [Inserted by Notification dated 8-12-1959.] and kept in form VI.[***] [Omitted by SRO No. 299/64 dated 17-9-1964.](6)[ A Muster Roll, register of fines, register of deductions for damage or loss and register of overtime shall be maintained by every employer at the works pot in the form prescribed] [Added by SRO. No. 225/64 dated 11-7-1964.].(7)[ In any register or record which an employer is required to maintain under these rules, the entries relating to any day shall be made on such day: and(8)Every employer shall maintain a visit book in which an inspector visiting the establishment may record his remarks regarding any defects that may come to his notice at the time of his inspection and shall produce it whenever required to do so by any Inspector having jurisdiction.] [Added by Notification No. 1624/EI/73/LBR dated 22-8-1973.]
