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State of Andhra Pradesh - Section

Section 14 in Andhra Pradesh Employment of Local candidates in the Industries/ Factories Rules, 2019

14. Penalties.

(1)If any Employer/ Occupier/Owner (a) refuses to furnish required information, furnishes false information under Section 5 of the Act; (b) impedes access to relevant records or documents under section 7 of the Act; or(c) fails to comply with the provisions of the Act, the Employer/ Occupier/Owner shall be guilty of an offence and punishable for the first offence with fine which may extend up to Rs. 25,000/- and for every subsequent offence with fine which may extend to Rs. 50,000/-. Provided that the said penalty shall be imposed by the Nodal Agency only after giving an opportunity of hearing to the Employer concerned.
(2)In addition to the above, if in a calendar year an Industry / Factory is found to be guilty for not maintaining 75% employment of local candidates in consecutive six months, it is open to the Government to impose appropriate penalty including rescinding the license / clearances for such Industry / Factory after giving an opportunity to be heard.Annexure-1Form for Notification of Manpower requirement to the Nodal Agency (Separate form to be used for each type of Post)
1. Name and address , Telephone Number of theEmployer /Occupier / Owner    
2. Name and address of the Industry/Factorywith phone number and e-mail id:    
3. Registration No. ofIndustry/Establishment/Factory    
4. Details of the Post:    
(a) Designation of the post(s) to be filled    
(b) Description of the duties    
(c) Qualification required (i) Essential:  
  (ii) Desirable:  
(d) Age Limits, if any    
(e) Whether Women are eligible    
(f) Whether any training/skill required for the job. If so, pifurnish the details    
5. Number of posts to be filled duration wise:    
Duration Number of posts Number reserved forLocal candidates(75%)As per Act
     
(a) Permanent  
(b) Temporary  
(i) Less than 3 months    
(ii) Between 3 months & year    
(iii) Likely continued beyond one Year.    
6. Pay and Allowances/Remuneration    
7. Place of Work (Name of the town/village anddistrict In which it is situated)    
8. Probable date by which the vacancy will befilled    
9. Any other relevant information.    
Place:    
Date:   Signature of the Employer/Occupier/Owner
    Or his authorized person
    (with stamp / seal)
Annexure-2Form LER-1(Prescribed under Rule 10)
QuarterlyReturn to be furnished to the Nodal Agency for the quarterending
Name and address of the Employer/Occupier/Owner    
Telephone Number or Mobile Number e-mail id:    
Registration No. of Industry/Factory    
Nature of Activity    
1 (a) Employment :    
Number of employees working on the last working day of theprevious Number of employees working On the last working day of QuarterQuarter under report  
Men        
Women        
Total        
Out of the above employees the following
  Local   Non-Local  
Skilled/Semi skilled/ unskilled/ highly skilledSkilled/ Semi skilled/unskilled/highly skiiled
Men        
Women        
Total        
(b) Please indicate the main reasons for anyincrease or decrease in employment during the quarter.
3. Manpower Shortages , if any.
Name of the occupation or Designation of posts Number of unfilled posts Qualification required Experience required Skill trg required
         
  Signature of theEmployer/Occupier/Owner
  Or his authorizedperson
  (with stamp /seal)
ToThe Nodal Agency______________________________________________________