Section 24 in The Orissa Beedi and Cigar Workers (Conditions of Employment) Rules, 1969
24. Register of leave with wages.
(1)The employer shall in respect of employees employed in his industrial premises keep an up-to-date register in Form VI (hereinafter referred to as the register of leave with wages) (Regular Employees) :Provided that if the competent authority is of opinion that any muster roll or register maintained by the employer gives the particulars required for the enforcement of the provisions of Sections 26 and 27, he may by order in writing permit such muster roll or register to be treated as the register required to be maintained under this sub-rule.(2)The employer shall in respect of the employees who are permitted to work in their houses (hereinafter referred to as the home workers) maintain an up-to-date register in Form VII (hereinafter referred to as the Register of Leave with Wages, home Workers).
