Section 26 in The Orissa Minimum Wages Rules, 1954
26. Form of registers and other records.
(1)A register of [Combined Muster Roll-cum-Register of Wages] shall be maintained by every employer at the workspot in Form X.(2)A wage slip in Form XI shall be issued by every employer to every person employed by him at least a day prior to the disbursement of wages.(3)Every employer shall get the signature or the thumb impression of every person employed on the [Substituted vide O.G.E. No. 454 dated 27.3.2009.][Combined Register of Muster Roll-cum-Register of Wages] and wage slip.(4)Entries in the [Combined Register of Muster Roll-cum-Register of Wages] and wage slips shall be authenticated by the employer or any person authorised by him in this behalf.[* * *] [Deleted vide O.G.E. No. 454 dated 27.3.2009.](5)[] [Re-numbered vide O.G.E. No. 454 dated 27.3.2009.] Working hour notice showing the spread over and hours of work shall be displayed in Form XII at such place or places as may be directed by the Inspector and the same shall be maintained in a clean and legible condition.
