Section 3 in The Orissa Payment of Wages Rules, 1936
3. Register of Fines.
- [Section 26 (3) (a)] - [(1) In any factory in respect of which the employer has obtained approval under Sub-section (1) of Section 8 to a list of acts and omission in respect of which fines may be imposed the pay master shall maintain a Combined Register of Fines for deduction of damage or loss and advance in Form-I.(2)At the beginning of the Combined Register of Fines deduction for damage or loss and advances there shall be entered serially numbered and the approved purpose or purposes on which the fines realized are to be extended.(3)When, any disbursements are made from the fines realized, a deducted entry of the amount so expenses shall be made in the Combined Register of Fines deduction for damage or loss and advances, and a voucher or receipt in respect of the amount shall be affixed to the Register. If more than one purpose has been approved the entry of the disbursement shall also indicate the purpose for which it is made.] [Substituted vide O.G.E. No. 421 dated 23.3.2009.]
