Section 3 in The M.P. Maternity Benefit Rules, 1965
3. Muster roll.
(1)The employer of every establishment in which women are employed shall prepare and maintain a muster roll in Form A and shall enter the particulars of all woman workers in the establishment.(2)All entries in the muster roll shall be made in ink and maintained up-to-date and it shall always be available for inspection by the Inspector during working hours.(3)The employer may enter in the muster roll such other particulars as may be required for any other purpose of the Act.
