Section 35 in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986

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State of Uttar Pradesh - Section

Section 35 in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986

35. Welfare Scheme.

- The employer shall not withdraw any existing welfare scheme without a reference to the certifying officer. While introducing such scheme the employer shall consult the representatives of workmen and the Deputy Labour Commissioner or Additional Labour Commissioner of the region. The employer shall also supply information with regard to other welfare schemes to the Deputy Labour Commissioner or Additional Labour Commissioner of the region or any other officers deputed by him to see the welfare work inside the Industrial Establishment and the workmen's Settlement of the employer.Form A[See Para 4(1)]Enrolment FormSerial No..........................................................Name......................Father's Name............................Date of Birth......................................................Qualifications.....................................................Home Address : Village.............................................Post Office...................District.............................Local Address......................................................Present employment (if employed)...................................Previous employment................................................

Name of employer	Address	Duration	Capacity	Reason for leaving
1.
2.
3.
4.

Post desired...............................................Other posts he can fill...............................................Reference

Name	Father's name	Department	Capacity	Ticket Number
1. Factory's workman
2. Outsider
3. Ditto

Signature or left thumb-impression of witness.Date.............. Signature or left thumb-impression of Applicant.I................. son of................................... resident of............. of.................... in.................................... district..................... do hereby accept employment with Messrs............... on the terms and conditions of service prescribed in the Standing Orders of the said mill/factory as for the time being in force and do hereby agree to abide by them.Sd/-.......................Left thumb-impression......At...........................Date........................In presence of

(1)

(2)The workman named above is hereby employed on the terms and conditions hereinbefore mentioned.Sd/-......................Designation...............At......................Date....................Name of Factory..........Number..................Form B[See Para 4 (4)(a)]Ticket for permanent workmanTicket No.....................Name.................... has been entered in the worker's Register/Muster Roll as a permanent workman of the factory as a............................. in the......................Department......................Date...........................ManagerForm C[See Para 4 (4)(d)]Ticket for Temporary WorkmanTicket No.................Name.................. is a temporary workman of the factory in the................ Department. As per Standing Order he is liable to be discharged from service without notice.Signature of the ManagerForm D[See Para 4 (4) (c)]Ticket for Substitute WorkmanTicket No. .....................Name................ is a Substitute Workman in..................Department of the factory.Signature of the ManagerForm E[See Para 4 (4) (e)]Ticket for Apprentices/traineesTicket No. .....................Name......................... is an apprentice in................Department of the factory.Signature of the ManagerForm F[See Para 4 (4) (f)]Ticket for probationerTicket No. ..........................Name......................... is a probationer in.................Department......................... of the factory.Date...................Signature of the ManagerForm G[See Para 8 (8)]

Leave Pass	Leave Pass	Leave Pass
(office copy)	(Time-keeper's copy)	(workman's copy)
Name in full................................................	Name in full................................................	Name in full................................................
T. No. .............................. of Department has beengiven leave from......................... to..............for.............. days.	T. No. .............................. of Department has beengiven leave from......................... to..............for.............. days.	T. No. .............................. of Department has beengiven leave from......................... to..............for.............. days.
Manager, Departmental Head.	Manager, Departmental Head.	Manager, Departmental Head.

Form H[See Para 21]Service CertificateTicket No. ......................Name...............................................................Home address.......................................................Identification Marks...............................................Date of joining.......... Date of termination of Employment.........Reasons................ Resigned /Retrenched /Service Terminated.Remarks..................Conduct..................Work....................ManagerForm I(See Para 33)Wage SlipPeriod to which the Wage slip relates............Name.................... of....................... DepartmentFather's Name........................Ticket No. ...........................Rate of Pay..........................

(a)Basic.......................

(b)Dearness allowance.................

(c)Other allowance....................

Total..............................Number of days present during the period......................Number of days absent during the period.......................Deductions, if any...............................Total wages payable after deductions, if any...........................Date.....................Manager

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State of Uttar Pradesh - Section

Section 35 in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986

35. Welfare Scheme.