Section 3 in The U.P. State Electricity Board Establishments (Entry, Exit and Search) Regulations, 1974
3. Regulation of Entry, Exit and Search.
- Notwithstanding anything contained in any order or practice hitherto followed, the entry, exit and search of workmen employed in any establishment shall be regulated as under :(1)No workman shall enter or leave the premises of any establishment except by the gate or gates specified for the purpose by the competent authority from time to time according to the requirements of establishment concerned.(2)A workman shall be liable to be searched, while entering or while he is within the premises of an establishment, by the gateman or by any other person duly authorised by the competent authority for the purpose.(3)The search shall be conducted in the presence of two persons, and where a woman workman is to be searched, the search shall be made by a woman with strict regard to decency.(4)Where search as aforesaid is made and anything incriminating is recovered from the possession of the workman, a search memorandum shall be prepared in-the form annexed to these regulations.Memorandum
