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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(3) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963

(3)A notification under sub-rule (1) may, for reasons to be recorded be cancelled by the Collector after allowing the employer of the shop an opportunity to show cause against the proposed cancellation.Form 'A'[Rule 7](Uttar Pradesh Dookan Aur Vanijya Adhishthan Niyamavali, 1963)Notice of Weekly Close Day or an alteration in Weekly Close dayName and address of shop/commercial establishment* .............................................Notice is hereby given that with effect from ..................................... the above shop/commercial establishment* purposes to observe ................................... as the weekly close day/alter the existing weekly close day* from ................................... to ........................................Dated .................................19Signature of employer* Strike out the words not applicable.Form 'B'[See Rule 8 (1)](Uttar Pradesh Dookan Aur Vanijya Adhishthan Niyamavali, 1963)Notice Specifying Close DaysName and address of shop/commercial establishment ....................................Name and address of employer ..................... The following days shall be observed as close days (weekly close day and public holidays) with effect from ........................... by the above shop/commercial establishment.
Weekly close day Public Holidays
   
Dated......................... 19Signature of employer.Copy forwarded to the Inspector ......................................................... for Information.Dated .................... 19Form 'C'[See Rule 9](Uttar Pradesh Dookan Aur Vanijya Adhishthan Niyamavali, 1963)Notice of Weekly HolidaysName and address of shop/commercial establishment ..................................Name and address of the employer ...................................................................
    The persons employed in this shop/commercialestablishment shall be given a holiday on the day mentioned belowin the week following the date of this notice and until furthernotice.
Serial No. Name of employee Date on which weekly holiday is allowed
     
Dated.......................... 19Signature of employer[Form 'CC'] [Inserted by Notification No. 1036(I)/XXXVI-3-712 (S)-80, dated 20th August, 1994, Published in U.P. Gazette (Extraordinary), Part 4, Section (Kha), dated 20lh August, 1994.][Rule 18 (1) (a)](Uttar Pradesh Dookan Aur Vanijya Adhisthan Niyamawali, 1963)Register of Attendance and WagesName of employee ...................... Man/Woman/Young Person/Child, Father/Husband's Name .................... Address ...................... Nature of employment...................................Whether employed on daily, monthly, contract or piece rate wages with rate .................................. Wages period ................. Date of Employment ................................
Date Signature or thumb-impression of the employee Earned leave unavailed at the beginning of themonth Entitlement of Leave and its sanction
Earned leave availed Casual leave unavailed at the beginning of themonth Casual leave availed Medical leave unavailed at the beginning of themonth Medical Leave availed
1 2 3 4 5 6 7 8
               
Overtime worked Deduction Total Deductions Total amount payable at the end of the month
Hour of work Wages Advances Deduction for absence Any other deduction
9 10 11 12 13 14 15
             
Form 'D'[Rule 12(8) and 18(1) (c)] [Substituted by Notification No. 1036(I)/XXXVI-3-712 (S)-80, dated 20th August, 1994, Published in U.P. Gazette (Extraordinary), Part 4, Section (Kha), dated 20th August, 1994.](Uttar Pradesh Dookan Aur Vanijya Adhishthan Niyamavali, 1963)Register of Deduction from Wages(From .................. to .....................)Name and address of the shop/commercial establishment ..........................................
Serial No. Name of employee Rate of wages including deargood allowance Deduction imposed Reasons for deduction if for damage orloss-mention the nature of the damage or loss caused, with date
Date Amount
1 2 3 4 5 6
        Rs. P.  
If deduction is for damage or loss, mentionwhether the employee showed cause against the deduction and, ifso, the date of it. Number of instalments if any Amount realized Remarks Signature of employee
Date Amount
7 8 9 10 11 12
      Rs. P.    
Form "E"[Rule 13](Uttar Pradesh Dookan Aur Vanijya Adhishthan Niyamavali, 1963)Register of Fines and Realisation thereofName and address of the shop/commercial establishment .....................................................
Serial No. Name of employee with number in register ofemployees Rate of wages Act of omission for which fined Fines imposed Fines realised or remitted
Date Amount Date Amount realized Amount remitted
1 2 3 4 5 6 7 8 9
                 
Rate of realization or disbursement Amount realized Reference to serial number (Col. 1) Amount disbursed Objection which disbursed Amount in hand in the Fund Remarks Signature of employer or his agent
10 11 12 13 14 15 16 17
               
Form "F"(Rule 17)(Uttar Pradesh Dookan Aur Vanijya Adhishthan Niyamavali, 1963)Notice under Section 24 (1) of the U.P. Dookan Aur Vanijya Adhishthan Adhiniyam, 1963Name of employer:I, ..................................................................................... wife/daughter a woman worker in the ................................................. shop/commercial establishment hereby give notice to my employer that I, except to be confined within six weeks, from ....................................................... I will be absent from the shop/commercial establishment from this date and that I shall not work in any employment during the period for which I receive maternity benefit.Dated ......................... 19Signature of the woman employee.Form "G"[Rule 18(1)(6) and (c)] [Substituted by Nod. No. 1036(I)/XXXVI-3-712 (S)-80, dated 20th August, 1994, Published in U.P. Gazette (Extraordinary), Part 4, Section (Kha), dated 20th August, 1994.](Uttar Pradesh Dookan Aur Vanijya Adhishthan Niyamavali, 1963)Register of Attendance and WagesName of employee ...................................... Man/Woman/Young Person/Child, Father/Husband's name .......................................... Address ................................. Nature of Employment ............................................... Whether employed on daily, monthly, contract or piece rate wages with rate ........................................ age Period .............................................. Date of Employment ..............................................................
Rest     Wages earned
Date Work begins From To Work ends Overtime worked Basic D.F.A Overtime
1 2 3 4 5 6 7 8 9
                 
  Advance        
Signature or thumb-impression of employee Amount Date Amount recovered Balance Fines or other deduction vide Forms D and E Net amount due Signature or thumb-impression of employee
10 11 12 13 14 15 16 17
               
Received Rs. ........................................ np ........................................ in words Rupees ................................ on account of wages for the wage period from ................................. to ................................Signature of Employee.....................................Signature of Employer ..................................Form "H"[Rule 18 (1) (6) and (c)] [Substituted by Nod. No. 1036(I)/XXXVI-3-712 (S)-80, dated 20th August, 1994, Published in U.P. Gazette (Extraordinary), Part 4, Section (Kha), dated 20th August, 1994.](Uttar Pradesh Dookan Aur Vanijya Adhishthan Niyamavali, 1963)Register of LeavePeriod from ............................................ to ........................................Name of employee ................................................... Nature of employment ..................................................Father's name ...................................................... Date of employment ...................................................
Earned leave Sickness leave Casual leave  
    Date of availing leave   Date of availing leave       Date of availing leave    
Balance carried forward Date of which leave applied for From To Balance due From To Balance due Date of application Whether application granted or refused From To Balance due Signature of employer
1 2 3 4 5 6 7 8 9 10 11 12 13 14
                           
Signature of employerForm "I"[Rule 19 (5)](Uttar Pradesh Dookan Aur Vanijya Adhishthan Niyamavali, 1963)Form of CertificateI hereby certify that I have personally examined (name) .................................................. son/daughter of ................................................................ (caste, etc.), residing at ............................................................... and that he/she has completed his/her twelfth/seventeenth year. His/her description marks are ........................................................................................Dated ............................ 19.Medical Practitioner.Form "J"[Rule 22 (i)](Uttar Pradesh Dookan Aur Vanijya Adhishthan Niyamavali, 1963)NotificationName and address of the shop .....................................................Name and address of the employer ....................................................It is hereby notified that the above shop deals exclusively/mainly in material needed for burial, funeral and cremation purposes......................................Collector,Dated ................... 19District ...........................[Form "K"] [Inserted by Notification No. 4257 (v)/36-3-76(S), dated November 4, 1976 (w.e.f. 3-11-1976).][Rule 2-A (1)]