Section 38 in The Tamil Nadu Catering Establishments Rules, 1959
38. [] [Re-numbered by S.R.O. No. A-1/76, dated the 30th December, 1975.] Maintenance of registers and display of notices.
(1)Every employer shall maintain a register of employment in [Form No. XIV] [Substituted by G.O. (D) No. 1088, Labour and Employment (H-1), dated the 19th August, 2004 with effect from 16th March, 2005, for 'Form No. XI'.] Wherein entries relating to hours of work including overtime work, if any, shall be made at the time of commencement of work on each day.(2)Every employer shall maintain a [Visitors' Book] [Substituted by S.R.O. No. A-1/76, dated the 30th December, 1975, for 'Visit book'.] in which an Inspector visiting the catering 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 the Inspector.(3)[ An employer shall exhibit in his catering establishment a notice in [Form No. XV] [Substituted vide S.R.O. No. A-283 of 1962, dated the 13th March, 1962.] specifying the daily hours of work, intervals for rest, and weekly holiday allowed to the employees. A copy of the notice shall be sent to the Inspector:]Provided that if any change in the notice so exhibited becomes necessary, a notice of such change shall be exhibited before such change is given effect to, and a copy of the said notice together with a statement of reasons for the change shall be sent simultaneously to the Inspector.(4)[x x x] [Omitted by S.R.O. No. A-428 of 1966, dated the 12th April, 1966.](5)[ An abstract of the Act and the rules made thereunder shall be displayed either in English or in Tamil in every catering establishment in such form as the State Government may, by notification in the Tamil Nadu Government Gazette, specify.] [Substituted by G.O. Ms. No. 1900, Labour, dated the 6th August, 1983.](6)Any notice required to be exhibited under these rules shall be exhibited in such manner that it can be readily seen and read by any person whom it affects and shall be renewed whenever it becomes defaced or otherwise ceases to be clearly legible.(7)The registers referred to in these rules, except the Leave with Wages Register, shall be preserved for a period of 12 months from the date of the last entry noted in them and shall always be readily available in the catering establishment for inspection during all working hours of the catering establishment.(8)[ Every employer shall maintain a Register of Wages in Form No. XVI.] [Inserted by G.O. (D) No. 1088, L&E (H-1), dated the 19th August, 2004 (w.e.f. 16th March, 2005).](9)Every employer, shall issue a wage slip in Form No. XVII to every employee, every montty; a day prior to the disbursement of wages or at least on the day of disbursement of wages or if the wages are paid daily, along with wages duly signed by him or any other authorised person and also obtain signature of the concerned employee. The copies of wage slip issued shall be maintained by the employer and produced to the Inspector on demand.(10)Every employer shall maintain a register of advances, deductions of damages or loss and fines in Form No. XVIII.
