Section 12 in The Bengal Industrial Employment (Standing Orders) Rules, 1946
12. Attendance and late coming. - (1) All workmen shall join work at the establishment punctually at the time fixed and notified in terms of paragraph 8 of these orders.
(2)A grace period up to five minutes on any day may be allowed for attendance to any individual workman, subject to a maximum limit of fifteen minutes per week. No workman shall be allowed access inside the workshop or place of work after the expiry of half an hour from the scheduled time for starting work, except with the permission of the Manager or the officer authorised by the employer in this behalf.(3)The wages of any workman attending late shall be liable to the deduction provided for in the Payment of Wages Act, 1936 (4 of 1936).(4)No workman shall leave the premises of the establishment during his working hours without special permission of the Manager or the officer authorised by the employer in this behalf, and any workman who, after checking in, is found absent from his proper place of work during working hours without permission or without sufficient reason, shall be liable to be treated as absent without leave.
