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State of Jharkhand - Section

Section 103A in Bihar Factories Rules, 1950

103A. Overtime slips.

- Any work done by a worker beyond the normal period of work, shall be entered in a overtime slip in Form no 10-A in duplicate indicating therein the actual period of overtime worked by him and a copy thereof, duly signed by the manager or by some other responsible person shall be given to the worker immediately after the completion of the overtime work:Provided that if the Chief Inspector is satisfied for reasons to be recorded that it is not necessary to enforce this rule in any factory or in any class of factories or that any other record maintained in any factory fulfils the purpose of this rule, he may exempt the factory or the class of factories by an order in writing subject to such conditions and to such extent as he may specify.