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State of Andhra Pradesh - Section

Section 13 in Andhra Pradesh Employment of Local candidates in the Industries/ Factories Rules, 2019

13. Records.

- (i) Every Employer/Occupier/Owner shall maintain a record of Local status of each employee as defined in 2(g) of the Act.
(ii)The records viz., (a) Local status record register; (b) Pay Bill register; (c) Attendance register/ Muster roll; (d) returns / reports and (e) any relevant register shall be produced to the Nodal Agency on demand.