Section 8 in The ASSAM PRIVATE PLACEMENT AGENCIES FOR RECRUITMENT OF WORKERS (REGULATION) ACT, 2019
8. Subject to any rules made in this behalf: an Inspector may, within the local limits for which he is appointed,-
(a)enter at all reasonable hours, with such assistance, if any, of persons in the service of the Govemment or any local or other public authority as he thinks fit, any premises or office of the Private Placement Agency, for the purpose of examining any register or record or notices required to be kept or exhibited by or WIder this Act, and require the production thereof for inspection;(b)examine any person whom he finds in any such premises or place and whom he has reasonable cause to believe, is a worker employed or engaged by the Agency, therein;(c)seize or take copies of such register, record of wages or notices or portions thereof as he may consider relevant in respect of an offence under this Act which he has reason to believe has been committed by the Private Placement Agency; and(d)exercise such powers as may be prescribed.Appeal 9. (1) Any person aggrieved by an Order of the Controlling Authority, made under section 5 or 6, may prefer an appeal, in such form and manner as may be prescribed, against the Order to the Appellate Authority within a period of 30(Thirty) days of the date of receipt of such Order:Provided that an appeal may be admitted after the expiry of the said period of 30 (thirty) days if the appellant satisfies the Appellate Authority that he was prevented by sufficient cause from preferring the appeal within the aforesaid period;(2)Before disposing of an Appeal, the Appellate Authority shall give the Appellant a reasonable opportunity of being heard.(3)Every Appeal under this section shall be disposed of within 3 months from the date of its filing.Function and 10. (1) Duties of Private Placement AgencyThe Private Placement Agency shall furnish the details of employment of worker to the Controlling Authority within 7(Seven) days from the· date the worker has been employed within or beyond the boundaries of the State of Assam in the form and manner as may be prescribed.(2)No Private Placement Agency shall employ, engage or deploy any worker, if he / she is below 18(Eighteen) years of age.(3)Every Private Placement Agency shall display a signboard outside its office showing the name of Private Placement Agency and its License Number.(4)Every Private Placement Agency shall maintain a register containing the names, sex, permanent and corresponding address, photos, nature of work and other details of workers, who are engaged by it, as may be specified through Government notifications from time to time and also names and addresses of person and establishment and other details, where the workers have been employed in the form and manner as may be prescribed.(5)Every Private Placement Agency shall ensure safe travel to and from place of work to the residence of the worker.(6)Every Private Placement Agency shall ensure payment of Government notified minimum wages vis-a-vis the scheduled employment applicable in the State where the worker IS deployed through individual bank account of the worker.(7)Other functions and duties' of Private Placement Agencies shall be such, as may be prescribed from time to time by the Government.
