Section 26(6) in The Punjab Minimum Wages Rules, 1950
(6)[ Notwithstanding anything contained in this rule where a combined form is sought to be used by the employer to avoid duplication of work for compliance with the provisions of any other Act or rules framed thereunder, an alternative suitable form in lieu of any of the forms prescribed under this rule may, be used with the previous approval of the Labour Commissioner, Punjab :] [Added by Punjab Government Notification No. GSR137/CA.11/48/S.30/65, dated 28.6.1965.]Provided that the Government on sufficient cause being shown may by notification in the official Gazette, exempt any scheduled employment or any units of such employment conditionally or otherwise, from the observance of any of the requirements under this rule, or may vary those requirements in respect of the employees or a class or classes of employees in such employment.
