The U.P. State Electricity Board Establishments (Entry, Exit and Search) Regulations, 1974

UTTAR PRADESH
India

The U.P. State Electricity Board Establishments (Entry, Exit and Search) Regulations, 1974

Rule THE-U-P-STATE-ELECTRICITY-BOARD-ESTABLISHMENTS-ENTRY-EXIT-AND-SEARCH-REGULATIONS-1974 of 1974

Published on 17 December 1978
Commenced on 17 December 1978
[This is the version of this document from 17 December 1978.]
[Note: The original publication document is not available and this content could not be verified.]

The U.P. State Electricity Board Establishments (Entry, Exit and Search) Regulations, 1974Published vide U.P. Gazette (Extraordinary), dated 17th December, 1978, Notification No. 1919-GM/SEB-3-74-37-CM-74, dated June 29, 1974

1. Short title and commencement.

(1)These regulations may be called the U.P. State Electricity Board Establishments (Entry, Exit and Search) Regulations, 1974.

(2)They shall come into force at once.

2. Definitions.

- In these Regulations unless there is anything repugnant in the subject or context-

(i)'Board' means the Uttar Pradesh State Electricity Board;

(ii)'Competent authority' means the Board and includes such officer of the establishment concerned as may from time to time be designated by the Chairman or Secretary (which term shall include) member Secretary if any of the Board or, as the case may be, by the Chief Engineer or Chief Zonal Engineer concerned;

(iii)'Establishment' means any factory, installation, or office owned, controlled or run by the Board;

(iv)'Workman' has the same meaning as in Section 2 (z) of the U.P. Industrial Disputes Act, 1947.

3. Regulation of Entry, Exit and Search.

- Notwithstanding anything contained in any order or practice hitherto followed, the entry, exit and search of workmen employed in any establishment shall be regulated as under :

(1)No workman shall enter or leave the premises of any establishment except by the gate or gates specified for the purpose by the competent authority from time to time according to the requirements of establishment concerned.

(2)A workman shall be liable to be searched, while entering or while he is within the premises of an establishment, by the gateman or by any other person duly authorised by the competent authority for the purpose.

(3)The search shall be conducted in the presence of two persons, and where a woman workman is to be searched, the search shall be made by a woman with strict regard to decency.

(4)Where search as aforesaid is made and anything incriminating is recovered from the possession of the workman, a search memorandum shall be prepared in-the form annexed to these regulations.Memorandum

1. Name of Establishment .................................................................

2. Name of Workman searched .......................................................

3. Date and time of search ...............................................................

4. Name and designation of gateman/person authorised to search .....................................................................

Search Report

Witness	1 .................	Signature/Thumb impression(of workman)
	2 .................	Signature ....................(of theperson who searched the workman)

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