Section 51 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
51. Maintenance of records in respect of establishment [Section 30(1)].
(1)In respect of an establishment to which the Payment of Wages Act, 1936 (4 of 1936) or Minimum Wages Act, 1948 the Contract Labour (Regulation and Abolition) Act, 1970 applied the following registers and records required to be maintained by an employer under any of such Acts or the rules made thereunder, shall be deemed to be the registers and records maintained by the employer under these rules, namely -(i)muster roll;(ii)register of wages;(iii)register of deductions;(iv)register of overtime;(v)register of fines;(vi)register of advances;(vii)combined register of wages-cum-muster roll.(2)Notwithstanding anything contained in these rules, where a combined or alternative Form, in lieu of any Form specified under these rules, is sought to be used by an employer to avoid duplication of work for compliance with the provisions of any other Act or the Rules framed thereunder or for administrative convenience, such combined or alternative Form may be used with the prior approval of the State Government.(3)Every register or other record shall be preserved by the employer, with whom such register or other record belongs, in original for a period of three calendar years from the date of last entry therein.
