Section 2 in The Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017
2. Maintenance of registers under certain labour related laws.
(1)Notwithstanding anything contained in any rules made under the, -(i)Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 (27 of 1996);(ii)Contract Labour (Regulation and Abolition) Act, 1970 (37 of 1970);(iii)Equal Remuneration Act, 1976 (25 of 1976);(iv)Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979 (30 of 1979);(v)Mines Act, 1952 (35 of 1952)(vi)Minimum Wages Act, 1948 (11 of 1948);(vii)Payment of Wages Act, 1936 (4 of 1936);(viii)Sales Promotion Employees (Conditions of Service) Act, 1976 (11 of 1976); and(ix)Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 (45 of 1955);the combined registers in the Forms specified in the Schedule to these rules shall be maintained either electronically or otherwise and used for the purposes, of the aforesaid enactments and the rules made there under, as specified therein.(2)If the combined register referred to in sub-rule (1) is required for inspection by the concerned Inspector appointed under any of the enactments referred to in the said sub-rule, the concerned persons shall make available the combined registers or provide the necessary particulars for the purposes of accessing the information, as the case may be.(3)Where any register referred to in sub-rule (1) is maintained in electronic form, then, layout and presentation of the register may be adjusted without changing the integrity, serial number and contents of the columns of the register, but not otherwise.
