Section 27 in The Rajasthan Minimum Wages Rules, 1959
27. Wage Register and slips.
- [(1) A register of wages shall be maintained by every employer and kept in such Form, as may be notified by the Government and shall include the following particulars-(i)the gross wages of each worker for each wage period;(ii)all deductions made from wages, with an indication, in each case of the kinds of deductions mentioned in sub-rule (2) of rule 21;(iii)the wages actually paid to each worker for each wages period and the date of payment;(iv)rates of wages payable;(v)a register of wages shall be maintained by every employer at the work-spot in Form XI].(2)Wage slip in Form XII 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 on the wage book and wage slip.(4)Entries in the wage books 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 at the work-spot and kept in Form V.(6)[ In the case of the employment on "the construction or maintenance of the roads or in building operations" only and in "agriculture", the owners of such employments may not be required to maintain registers, forms and returns, as required under the Act : Provided that(a)the owner of the house, builds a house for his own use, the value of which does not exceed Rs. 30,000/- or repairs or alters his own house, the value of which does not exceed Rs. 10,000/- at a time,(b)the owner of the cultivated land-owns a land, the acreage of which is not above 25 acres.(7)Notwithstanding anything contained in this rule, where a combined form is sought to be used by the employer to avoid duplication of work for compliance with the provisions of any other Act or the rules framed thereunder, and alternate suitable form in lieu of any of the forms prescribed under this rule, may be used with the previous approval of the Labour Commissioner of the State.(8)The following shall be cases and circumstances in which an employee employed for a period of less than the requisite number of hours constituting a normal working day shall not be entitled to receive wages for a full normal working day :-(a)Tempest, fire, rain, breakdown of machinery or stoppage of or any cut in the supply of power, epidemic, civil commotion or other cause beyond the control of the employer.(b)Where an employee works for any period not exceeding 4 hours a day.(c)Strike or stay in strike.(9)In the case of interruption brought about by tempest, fire, rain, breakdown of machinery, epidemic, civil commotion or other natural causes beyond the control of the employee who has already started work for the day shall be paid wages at half the minimum rates of wages fixed for a normal working day, if the interruption occurs after the interval for mid-day rest, he shall be paid wages for a full normal working day.(10)If by reason of stoppage of or any cut in the supply of power, effected by the Government, an employer is prevented on any working day from giving work to his employees for a full normal working day, the employees shall receive wages for such day in proportion the number of hours he worked bears to the number of hours constituting the normal working day.(11)If an employee works for any period not exceeding 4 hours a day, he shall receive wages for such day in the proportion the number of hours he worked, bears to the number of hours constituting the normal working day.] [Added vide Notification No. F. 1 (7) L & E/66, dated 14-8-1967, published in Rajasthan Gazette Part 4-C. Extra-ordinary, dated 14-8-1967.]Order No. F. 1 D. 37/Lab./72 dated 5-5-1972.S.O. 64. - Whereas, the University of Rajasthan has submitted an application for using Muster Roll and Wages Register in the forms attached hereto instead of in the forms prescribed by Rule 27 of the Rajasthan Minimum Wages Rules, 1959 :And whereas, the said forms of Muster Roll and Wages Register are similar to the forms prescribed by the said rule :Now, therefore, in exercise of the powers conferred by sub-rule (7) of rule 27 of the Rajasthan Minimum Wages Rules, 1959,1, N.K. Joshi Labour Commissioner, Rajasthan, Jaipur do hereby approve the use of said forms of Muster Roll and Wage Register by the University of Rajasthan in place of the forms prescribed by the said rule.
