- The register of adult workers shall be in Form No. 12, and shall be maintained in accordance with the following provisions:-(1)Where a worker is transferred from one group to another, or from one relay to another, the following particulars of his transfer shall be entered against his name:-(a)under the group from which he has been transferred-(i)the date and actual time of finishing work in the group or relay, and(ii)the group or relay to which he has been transferred, and(b)under the group to which he has been transferred-(i)the date and actual time of commencing work in the group or relay, and(ii)the group or relay from which he has been transferred.(2)Where a worker is discharged from or leaves his employment, the date of his leaving or discharge, as the case may be, shall be entered against his name in the "remarks" column.(3)All entries in the registers shall be made in ink and shall be legible.
