Section 6 in Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Rules, 1981
6. Maintenance of registers by employers.
(1)Every employer of an industrial establishment shall maintain a register of workmen in Form I and shall produce the register whenever it is required by the Inspector having jurisdiction over the industrial establishment.(2)Every employer shall compile an up to date list in Form I except column (9) thereof at the end of each half-year ending on the thirtieth day of June and thirty-first day of December and exhibit the list prominently at any part of the Industrial establishment for perusal of the list by the workmen during working hours on any day.(3)Every employer shall send a copy of the up to date list so compiled under sub-rule (2) to the Inspector concerned with a fortnight from the expiry of the half-year ending with June and December of every year with a declaration that the list has been exhibited for the perusal of the workmen of the industrial establishment as required under sub-section (2), He shall also send particulars for each half year in Form 2 along with the particulars in Form 1 as required under this sub-rule to the Inspector concerned. He shall obtain acknowledgement for furnishing the particulars in Form 1 and Form 2 to the Inspector under this sub-rule either by Registered Post or otherwise.(4)Any employee who finds him name not entered in the list referred to in sub-rule (2) or finds that the entries have not been made correctly or finds that though entries regarding his service have been made correctly but he has not attested the entries in the register of workmen in Form 1 may make a representation to the Inspector concerned. The Inspector after examining the representation or after making enquiries may issue suitable directions to the employer for the recitifcation of the register in Form 1 or for the issue of orders conferring Permanent status to the workman concerned.
