(2) They shall come into force from the second day of October, 1980.

In these rules unless the subject or context otherwise requires:

(a) Act means the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979;

(b) Appellate Officer means an appellate officer nominated by the Central Government under Section 11;

(c) Deputy Chief Labour Commissioner (Central) means an officer as such appointed by the Central Government;

(d) Form means a form appended to these rules;

(e) inspector means an inspector appointed by the Central Government under Section 20;

(f) licensing officer means the licensing officer appointed by the Central Government under Section 7;

(g) migrant workman means an inter-State migrant workman as defined in Section 2;

(h) registering officer means the registering officer appointed by the Central Government under Section 3;

(i) section means a section of the Act;

(j) specified authority means the authority specified by the Central Government for the purposes of Sections 12 and 16; and

(k) all other words and expressions used in these rules but not defined therein shall have the meanings respectively assigned to them in the Act.

(1) The application for registration of an establishment shall be made 2[* * *] 3[in Form XIII annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017] 4[online on the Shram Suvidha Portal of the Ministry of Labour and Employment in the Government of India].

5[(2) The payment of fees for the registration of the establishment referred to in sub-rule (1) shall be made by e-payment.]

(3) 6[* * *]

7[(4) On submission of e-application referred to in sub-rule (1) by the applicant, an automated acknowledgement shall by generated electronically on the web-portal specified in the said sub-rule.]

(1) 8[The certificate of registration issued under sub-section (2) of Section 4 shall be generated electronically] 9[in Form I annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017 10[and shall be made available to the applicant online]].

(2) The registering officer shall maintain a register, in Form III showing the particulars of the establishments in relation to which certificates of registration are issued by him.

(3) If, in relation to an establishment, there is any change in the particulars specified in the certificate of registration, the principal employer of the establishment shall intimate 11[online on the web-portal specified in sub-rule (1) of Rule 3], within thirty days from the date when such change takes place, the particulars of, and the reasons for, such change.

(1) If any application for registration is not complete in all respects 12[, then, by recording his observations online], the registering officer shall require the principal employer to amend the application so as to make it complete in all respects.

(2) If the principal employer, on being required by the registering officer to amend his application for registration omits or fails to do so, the registering officer shall reject the application for registration.

(1) Where on receipt of the intimation under sub-rule (3) of Rule 4, the registering officer is satisfied that an amount higher than the amount, which has been paid by the principal employer as fees for the registration of the establishment is payable, he shall require such principal employer to deposit 13[by e-payment] a sum which, together with the amount already paid by such principal employer, would be equal to such higher amount of fees payable for the registration of the establishment 14[* * *].

(2) Where, on receipt of the intimation referred to in sub-rule (3) of Rule 4, the registering officer, is satisfied that there has occurred a change in the particulars of the establishment, as entered in the register in Form III, he shall amend the said register and record therein the change thus occurred:

Provided that no such amendment shall affect anything done or any action taken or any right, obligation or liability acquired or incurred before such amendment:

Provided further that the registering officer shall not carry out any amendment in the register in Form III unless the appropriate fees have been deposited by the principal employer.

(1) Every application by a contractor for the grant of a licence for recruiting a person under clause (a) of sub-section (1) of Section 8 shall be made 15[online on the web-portal specified in sub-rule (1) of Rule 3] 16[in Form II annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017] 17[* * *].

(2) Every application by a contractor for employing a migrant workman under clause (b) of sub-section (1) of Section 8 shall be made 18[online on the web-portal specified in sub-rule (1) of Rule 3], 19[in Form II annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017] 20[* * *].

(3) (i) Every application for the grant of a licence under sub-rule (1) or sub-rule (2), shall be 21[accompanied by uploading a copy of the] certificate of the principal employer 22[in Form III annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017] to the effect that he undertakes to be bound by all the provisions of the Act and the rules made thereunder so far as they are applicable to him in respect of the recruitment or employment of the migrant workmen, in respect of which the contractor is making the application.

(ii) 23[* * *]

24[(4) On e-submission of the application referred to in sub-rule (1) or sub-rule (2) by the applicant, an automated acknowledgement shall be generated electronically on the web-portal specified in sub-rule (1) of Rule 3.]

25[(5) The deposit of security referred to in Rule 10 and the payment of fees at the rates specified in Rule 12 for application referred to in sub-rule (1) or sub-rule (2) shall be made by e-payment.]

In granting or refusing to grant a licence the licensing officer shall take the following matters into account, namely:

(a) whether the, applicant

(i) is a minor, or

(ii) is of unsound mind and stands so declared by a competent court, or

(iii) is an undischarged insolvent, or

(iv) has been convicted at any time during the period of five years immediately preceding the date of application, of an offence which, in the opinion of the Central Government, involves moral turpitude;

(b) whether any order has been made in respect of the applicant under sub-section (1) of Section 10, and if so, whether a period of three years has elapsed from the date of that order;

(c) whether the fees for the application has been deposited at the rates specified in Rule 12, and

(d) whether security, wherever necessary, has been deposited by the applicant at the rates specified in sub-rule (1) of Rule 10.

(1) On receipt of the application from the contractor, and as soon as possible thereafter, the licensing officer shall investigate or cause investigation to be made to satisfy himself about the correctness of the facts and particulars furnished in such application and the eligibility of the applicant for a licence.

(2) (i) Where the licensing officer is of the opinion that the licence should not be issued, he shall, after affording reasonable opportunity to the applicant to be heard, make an order rejecting the application.

(ii) The order shall record the reasons for the refusal and shall be communicated to the applicant 26[online through the web-portal specified in sub-rule (1) of Rule 3].

27[(1) Where the Licensing Officer is satisfied that any person who has applied for or who has been issued a licence should furnish security for the due performance of the conditions of the licence, he shall prepare an estimate of all the amount needed to provide for recruitment or employment of migrant workmen on the basis of the following factors, namely:

(i) Wages equivalent to one wage period payable under clause (v) of sub-rule (2) of Rule 11, read with Rule 25,

(ii) Provision of medical facilities under Rule 37,

(iii) Provision of protective clothing under Rule 38, wherever applicable,

(iv) Provision of drinking water, latrines, urinals and washing facilities under Rule 39, read with Rules 42 and 43,

(v) Provision of rest rooms under Rule 40, wherever applicable,

(vi) Provision of canteens under Rule 41, wherever applicable,

(vii) Provision of creche under Rule 44, wherever applicable,

(viii) Provision of residential accommodation under Rule 45,

(ix) Journey allowance under Section 15,

(x) Number of migrant workmen employed or recruited, and

(xi) Duration of work.

(2) The Licensing Officer shall determine the amount of the security to be furnished by such person 28[by e-payment], after considering the solvency of such person, not exceeding 40 per cent of the amount estimated by him in accordance with sub-rule (1) above.]

(3) Where the applicant for the licence was holding a licence in regard to another work and that licence had expired, the licensing officer, if he is of the view that any amount out of the security, if any, deposited in respect of that licence is to be refunded to the applicant under Rule 17, he may on an 29[online] application made for that purpose 30[in Form V annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017] by the applicant adjust the amount so to be refunded towards the security, if any, required to be deposited in respect of the application for the new licence and the applicant need deposit, in such a case, only the balance amount 31[by e-payment], if any, after making such adjustment.

(1) Every licence issued under sub-section (1) of Section 8 shall be 32[generated electronically] 33[in Form VI annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017].

(2) Every licence granted under sub-rule (1) or renewed under Rule 15 shall be subject to the following conditions, namely:

(i) the licence shall be non-transferable;

(ii) the terms and conditions of the agreement or arrangement or the arrangement under which the migrant workmen is recruited or employed;

(iii) the number of migrant workmen recruited or employed;

(iv) the number of workmen recruited or employed as migrant workmen in the establishment shall not, on any day, exceed the maximum number specified in condition (iii);

(v) the rates of wages payable to the migrant workmen by the contractor shall not be less than the rates prescribed under the Minimum Wages Act, 1948, for such employment and where the rates have been fixed by agreement, settlement or award 34[or by the appropriate Government], not less than the rates so fixed;

(vi) save as provided in these rules the fees paid for the issue, or as the case may be, for renewal of licence shall be non-refundable;

(vii)(a) in cases where the migrant workmen recruited or employed by the contractor perform the same or similar kind of work as the workmen directly employed by the principal employer of the establishment, the wage rates, holidays, hours of work and other conditions of service of the migrant workmen of the contractor shall be the same as applicable to the workmen directly employed by the principal employer of the establishment on the same or similar kind of work:

Provided that in the case of any disagreement with regard to the type of work, the same shall be decided by the Deputy Chief Labour Commissioner (Central) [***]35.

(b) in other cases, the wage rates, holidays, hours of work and other conditions of service of the migrant workmen recruited or employed by the contractor shall be such as prescribed in these Rules;

(viii) every migrant workman shall be entitled to allowances, benefits, facilities etc., as prescribed in the Act and the Rules;

(ix) no female migrant workman shall be employed by any contractor before 6 a.m. or after 7 p.m.:

Provided that this clause shall not apply to the employment of female migrant workmen in Pit head Baths, Creches and Canteens and Midwives and Nurses in hospitals and dispensaries;

(x) the contractor shall notify any change in the number of migrant workmen or the conditions of work to the licensing officer;

(xi) the Contractor shall comply with all the provisions of the Act and the rules;

(xii) a copy of the licence shall be displayed prominently at the premises where the migrant workmen are employed;

(xiii) the period for which the licence shall be valid;

36[(xiv) any change in the number of migrant workmen shall be notified to the licensing officer within seven days of this change.]

37[(1) The fees to be paid for the grant of certificate of registration of an establishment under Section 7, shall be as specified below:

If the number of migrant workmen proposed to be employed in the establishment on any day

(2) The fees to be paid for grant of licence under Section 7 shall be as specified below:

If the number of workmen employed by the contractor on any day

(1) A licence issued under Rule 11 or renewed under Rule 15 may, for good and sufficient reasons be amended by the Licensing Officer.

(2) The contractor who desires to have the licence amended shall submit 38[online on the web-portal specified in sub-rule (1) of Rule 3] an application stating the nature of amendment and reasons therefor.

(3)(i) If the licencing officer allows the application he shall require the applicant to furnish 39[by e-payment] the amount, if any, by which the fees that would have been payable if the licence had been originally issued in the amended form exceeds the fee originally paid for the licence.

(ii) On the applicant furnishing the requisite receipt, the licence shall be amended according to the orders of the licensing officer.

(4) Where the application for amendment is refused, the licensing officer shall record the reasons for such refusal and communicate the same to the applicant 40[online through the web-portal specified in sub-rule (1) of Rule 3].

(1) Every contractor 41[shall apply online on the web-portal specified in sub-rule (1) of Rule 3] for renewal of the licence.

(2) The application shall be in Form II annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017 42[* * *] and shall be made not less than thirty days before the date on which the licence expires, and if the application is so made the licence shall be deemed to have been renewed until such date when the renewed licence is issued.

(3) The fees chargeable for renewal of the licence shall be same as for the grant thereof:

Provided that if the application for renewal is not received within the time specified in sub-rule (2), a fee of twenty-five per cent in excess of the fee ordinarily payable for the licence shall be payable for such renewal:

Provided further that in case where the licensing officer is satisfied that the delay in submission of the application is due to unavoidable circumstances beyond the control of the contractor, he may reduce or remit as he deems fit the payment of such excess fee.

Every licence renewed under this Rule 15 shall remain in force for a further period of twelve months from the date of the order of renewal.

Where a certificate of registration or licence granted or renewed under the preceding rules has been lost, defaced or accidentally destroyed, a duplicate thereof may be granted on payment of fees of Rs 43[20].

(1)(i) On expiry of the period of licence the contractor may, if he does not intend to have his licence renewed or get the security amount adjusted in respect of his fresh application for licence in terms of sub-rule (2) of Rule 10, make an application to the licensing officer for the refund of the security, if any, deposited by him under Rule 10.

(ii) If the licensing officer is satisfied that there is no breach of the conditions of licence or there is no order under Section 10 for the forfeiture of security or any portion thereof, he shall direct the refund of the security to the applicant.

(2) If there is any order directing the forfeiture of the whole or any part of the security, the amount to be forfeited shall be deducted from the security deposit, and balance, if any shall be refunded to the applicant.

(3) The application for refund shall as far as possible be disposed of within sixty days of the receipt of the application.

(1)(i) Every appeal under Section 11 shall be preferred in the form of a memorandum signed by the applicant or his authorised agent and presented to the appellate officer in person or sent to him by registered post.

(ii) The memorandum shall be accompanied by a certified copy of the order and a crossed demand draft for Rs 25.

(2) The memorandum shall set forth precisely and under distinct heads the grounds of appeal to the order appealed from.

(3) Where the memorandum of appeal does not comply with the provisions of sub-rule (2) it may be rejected or returned to the appellant for the purpose of being amended within a time to be fixed by the Appellate Officer.

(4) Where the appellate officer rejects the memorandum of appeal under sub-rule (3), he shall record the reasons for such rejection and communicate the same to the appellant.

(5) Where the memorandum of appeal is in order, the appellate officer shall admit the appeal, endorse thereon the date of presentation and shall register the appeal in the register of appeals kept for the purpose.

(6)(i) When the appeal has been admitted, the appellate officer shall send a notice to the Registering Officer or the licensing officer, as the case may be, from whose order the appeal has been preferred. The Registering Officer or as the case may be, the Licensing Officer shall thereupon send the record of the case to the appellate officer.

(ii) On receipt of the record the appellate officer shall send a notice to the appellant to appear before him on such date and time as may be specified in the notice for the hearing of the appeal.

(7) If on the date fixed for the hearing, the appellant does not appear, the appellate officer may dismiss the appeal for default of appearance of the appellant.

(8)(i) Where an appeal has been dismissed under sub-rule (7), the appellant may apply to the appellate officer for re-admission of the appeal, and where it is proved that he was prevented by any sufficient cause from appearing when the appeal was called on for hearing, the appellate officer shall restore the appeal on its original number.

(ii) An application under clause (i) shall, unless the appellate officer extends the time for sufficient reason, be made within thirty days of the date of dismissal.

(9)(i) If the appellant is present when the appeal is called on for hearing, the appellate officer shall proceed to hear the appellant or his authorised agent and any other person summoned by him for the purpose, and pronounce judgment on the appeal either confirming, reversing or modifying the order appealed from.

(ii) The judgment of the appellate officer shall state the points for determination, decisions thereon and the reasons for the decisions.

(iii) The order shall be communicated to the appellant and a copy thereof shall be sent to the registering officer or the licensing officer, as the case may be, from whose order the appeal has been preferred.

A copy of the order of the registering officer, licensing officer or appellate officer may be obtained on payment of fees of Rs. 44[5] per copy of each order on application specifying the date and other particulars of the order, made to the officer concerned.

45[* * *]

DUTIES OF THE CONTRACTOR

Every contractor shall furnish to the specified authorities the particulars regarding recruitment and employment of migrant workmen 46[in Form X annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017].

(2) The particulars shall be either personally delivered by the contractor to the concerned specified authorities or sent to them by registered post.

The contractor shall pay to the migrant workman the return fare from the place of employment to the place of residence in the home-state of the migrant workman on the expiry of the period of employment and also on his

(a) termination of service before the expiry of the period of employment for any reason whatsoever;

(b) being incapacitated for further employments on account of injury or continued ill-health duly certified as such by a registered medical practitioner;

(c) cessation of work in the establishment which is not due to any fault on the part of the migrant workman; and

(d) resignation from service on account of non-fulfilment of terms and conditions of his employment by the contractor.

(1) In the passbook referred to in clause (4) of sub-section (1) of Section 12, the following additional particulars shall be indicated, namely:

(a) the date of recruitment;

(b) the date of employment;

(c) total attendance/unit of work done (in respect of piece-rated migrant workman)/total wages earned/deductions if any made/net amount paid and signature of contractor or his duly authorised representative with date (these entries shall be made separately in respect of each wage period within three days from the date of payment); and

(d) name and address of the next of kins of migrant workman.

(2) In case of fatal accident or serious bodily injury to any migrant workman, the contractor shall immediately send telegrams to the specified authorities of both the States and also the next of the kins of migrant workman intimating death or the nature of serious bodily injury sustained by the migrant workman, as the case may be, date, place and nature of accident. The contractor shall further send written report to the specified authorities concerned and the next of kin of the migrant workman, undermentioned particulars, by registered post within 24 hours of the occurrence of the accident:

(i) Name of the migrant workman;

(ii) Date, place and nature of accident;

(iii) Condition of the migrant workman (if alive);

(iv) Action taken by the contractor/principal employer;

(v) Remarks.

(3) If the contractor fails to send the telegraphic intimation and/or written report as required under sub-rule (2), the principal employer shall comply with the requirements of sub-rule (2) as early as possible but in any case not later than 48 hours of the time of occurrence of the accident.

Every contractor shall furnish a return regarding migrant workmen who have ceased to be employed 47[in Form X annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017] to the specified authorities concerned either personally or by registered post so as to reach them not later than 15 days from the date the migrant workman ceases to be employed.

WAGES

The rate of wages of a migrant workman in an establishment where he is required to work which is neither same nor of similar kind as is being performed by any other workman in that establishment shall not be less than the rate of wages paid by the principal employer to a workman in the lowest category of workmen directly employed by him in that establishment or the minimum rates of wages notified by the Central Government under the Minimum Wages Act, 1948 for the same or similar type of work performed by workmen in any scheduled employment in the area in which the establishment is located, or the rates of wages payable to the workmen for performing same or similar kind of work in that establishment in the State in which the establishment is located, whichever is higher:

Provided that if there is any dispute in this regard or with regard to applicability of wage rates to a migrant workman under sub-clause (b) of sub-section (1) of Section 13, the same shall be decided by the Deputy Chief Labour Commissioner (Central) 48[***].

The contractor shall fix wage periods in respect of which wages shall be payable.

27. No wage period shall exceed one month.

The wages of every migrant workman in an establishment by a contractor where less than 1000 workmen are employed shall be paid before the expiry of the seventh day and in other cases before the expiry of tenth day every month.

Where the employment of any migrant workman is terminated by or on behalf of the contractor, the wages earned by the migrant workman shall be paid before the expiry of the second working day from the day on which his employment is terminated.

All payments of wages shall be made by the contractor on a working day at the work premises and during the working time and on a date notified in advance and in case the work is completed before the expiry of such date, final payments shall be made within forty-eight hours of the last working day.

31. Wages due to every migrant workman shall be paid to him direct or to other persons duly authorised by him in this behalf.

32. All wages shall be paid in current coin or in currency or in both. Wages shall be paid without any deduction of any kind except those specified by the Central Government by general or special order in this behalf or permissible under the Payment of Wages Act, 1936.

33. A notice showing the wage period and the place and time of disbursement of wages shall be displayed at the place of work and a copy sent by the contractor to the principal employer under acknowledgment due.

34. The principal employer shall ensure the presence of his authorised representative at the place and time of disbursement of wages by the contractor to the migrant workman; and it shall be the duty of the contractor to ensure the disbursement of wages in the presence of such authorised representative.

35. The authorised representative of the principal employer shall record under his signature a certificate at the end of all the entries in the register of wages or the wages-cum-muster roll, as the case may be, in the following form:

Certified that the amount shown in column No. has been made to the migrant workman concerned in my presence on

MEDICAL AND OTHER FACILITIES TO BE PROVIDED TO MIGRANT WORKMAN

Holidays, hours of work including extra wages for overtime work done and other conditions of service of migrant workman shall not be less favourable than those obtaining in that establishment or in similar employment in the area in which the establishment is located, as the case may be.

(2) Where there is any dispute in this regard or with regard to applicability of holidays, hours of work including extra wages for overtime work done and other conditions of service to a migrant workman under clause (a) of sub-section (1) of Section 13, the same shall be decided by the Deputy Chief Labour Commissioner (Central) [***]49.

(1) The contractor shall ensure provision of suitable and adequate medical facilities for outdoor treatment to the migrant workman free of cost for treatment of any ailment from which the migrant workman or any member of his family may suffer during his employment in the establishment or to meet any preventive measure against epidemic or any virus infection. Whenever any medicine is purchased by a migrant workman from market on the basis of the prescription issued by any doctor provided by the contractor or the principal employer, as the case may be, or any registered medical practitioner, the cost of such medicine 50[including consultation fee at such rates as may be prescribed by the appropriate Government] shall be reimbursed by the contractor to the migrant workman concerned within a period of seven days from the date of presentation of the bill by the migrant workman:

51[Provided that rates of consultation fee may be revised periodically by the appropriate Government not later than once in four years.]

(2) In the event of migrant workman or any of his family members suffering from any ailment requiring hospitalisation during his employment, the contractor shall promptly arrange for the hospitalisation of the migrant workman or the concerned member of his family. The contractor shall bear entire expenses on treatment, hospital charges (including diet), if any, and travel expenses for the patient from the place of his/her residence to the hospital and back.

(3) Every contractor shall provide and maintain so as to be readily accessible during all working hours first-aid boxes at the rate of not less than one box for one hundred and fifty workmen or part thereof.

(4) The first-aid box shall be distinctly marked with a red cross on a white ground and shall contain the following equipment, namely

(a) For the establishments in which the number of migrant workmen employed does not exceed fifty, each first-aid box shall contain the following equipment:

(i) 6 small sterilized dressings;

(ii) 3 medium size sterilized dressings;

(iii) 3 large size sterilized dressings;

(iv) 3 large sterilized burn dressings;

(v) 1 (30 ml) bottle containing a two per cent alcoholic solution of iodine;

(vi) 1 (30 ml) bottle containing sal volatile having the dose and mode of administration indicated on the label;

(vii) 1 snake-bite lancet;

(viii) 1 (30 gm) bottle of potassium permanganate crystals;

(ix) 1 pair scissors;

(x) 1 copy of the first aid leaflet by the Director-General, Factory Advice Service and Labour Institutes, Government of India;

(xi) A bottle containing 100 tablets (each of 5 grains) of aspirin;

(xii) Ointment for burns; and

(xiii) A bottle of suitable surgical antiseptic solution.

(b) For establishments in which the number of migrant workmen exceeds fifty each first aid box shall contain the following equipment:

(i) 12 small sterilized dressings;

(ii) 6 medium size sterilized dressings;

(iii) 6 large size sterilized dressings;

(iv) 6 large size sterilized burn dressings;

(v) 6 (15 gm) packets sterilized cotton wool;

(vi) 1 (80 ml) bottle containing a two per cent alcoholic solution of iodine;

(vii) 1 (60 ml) bottle containing salvolatile having the dose and mode of administration indicated on the label;

(viii) 1 roll of adhesive plaster;

(ix) a snake-bite lancet;

(x) 1 (30 gm) bottle of potassium permanganate crystals;

(xi) 1 pair scissors;

(xii) 1 copy of the first aid leaflet issued by the Director-General, Factory Advisory Service and Labour Institutes, Government of India;

(xiii) a bottle containing 100 tablets (each of 5 grains) of aspirin;

(xiv) ointment for burns; and

(xv) a bottle of a suitable surgical antiseptic solution.

(5) Adequate arrangements shall be made for immediate recoupment when necessary.

(6) Nothing except the contents mentioned in sub-rule (4) shall be kept in the first aid box.

(7) The first-aid box shall be in charge of a responsible person who shall always be readily available during the working hours of the establishment.

(8) The person-in-charge of the first-aid box shall be a person trained in first aid treatment, in establishments where the number of workmen is one hundred and fifty or more.

(1) The contractor shall provide to every migrant workman where the temperature falls below 20 degree centigrade, protective clothing consisting of one woollen coat and one woollen trousers once in two years:

Provided that where the temperature falls below 5 degree centigrade a woollen overcoat shall also be provided to the migrant workman once in three years.

(2) The protective clothing shall be provided by the contractor to every migrant workman before onset of winter season in the area where the establishment is located or on the 30th day of September, whichever is earlier.

(1) The contractor shall provide sufficient quantity of wholesome drinking water, sufficient number of sanitary latrines and urinals, washing facilities for the migrant workman at the establishment in the case of existing establishments within seven days of the commencement of these rules, and in case of new establishments, within seven days of the commencement of employment of migrant workmen therein.

(2) If any of the facilities is not provided by the contractor within the specified period, the same shall be provided by the principal employer within seven days of the expiry of the period specified in sub-rule (1).

In every place where migrant workmen are required to halt at night in connection with the working of the establishment and in which employment of migrant workmen is likely to continue for three months or more, the contractor shall provide and maintain rest-rooms or other suitable alternative accommodation within fifteen days of the coming into force of the rules in case of the existing establishments and within fifteen days of the commencement of the employment of migrant workmen in the case of new establishments.

(2) If the amenity is not provided by the contractor within the specified period, the principal employer shall provide the same within a period of fifteen days of the expiry of the period specified in sub-rule (1).

(3) Separate rooms shall be provided for female migrant workmen.

(4) Effective and suitable provisions shall be made in every room for securing and maintaining adequate ventilation by circulation of fresh air, and there shall also be provided and maintained sufficient and suitable natural and artificial lighting.

(5) The rest-rooms, or other suitable alternative accommodation shall be of such dimensions so as to provide at least a floor area of 1.1 square metre for each person.

(6) The rest-room/rooms or other suitable alternative accommodation shall be so constructed as to afford adequate protection against heat, wind, rain and shall have smooth, hard and impervious floor surface.

(7) The rest-rooms or other suitable accommodation shall be at a convenient distance from the establishment and shall have adequate supply of wholesome drinking water.

(1) In every establishment wherein work regarding the employment of migrant workmen is likely to continue for six months and wherein migrant workmen numbering one hundred or more are ordinarily employed an adequate canteen shall be provided by the contractor for the use of such migrant workmen within sixty days of the date of coming into force of the rules in the case of the existing establishments, and within sixty days of the commencement of the employment of migrant workmen in the case of new establishments.

(2) If the contractor fails to provide canteen within the time laid down, the same shall be provided by the principal employer, within sixty days of the expiry of the time allowed to the contractor.

(3) The canteen shall be maintained by the contractor or principal employer, as the case may be, in an efficient manner.

(4) The canteen shall consist of at least a dining-hall, kitchen, store-room, pantry and washing place separately for migrant workmen and for utensils.

(5) (i) The canteen shall be sufficiently lighted at all times when any person has access to it.

(ii) The floor shall be made of smooth and impervious material and inside walls shall be lime-washed or colour-washed at least once in each year:

Provided that the inside walls of the kitchen shall be lime-washed every four months.

(6) (i) The precincts of the canteen shall be maintained in a clean and sanitary condition.

(ii) Waste water shall be carried away in suitable covered drains and shall not be allowed to accumulate so as to cause a nuisance.

(iii) Suitable arrangements shall be made for the collection and disposal of garbage.

(7) The dining-hall shall accommodate at a time at least 30 per cent of the migrant workmen working at a time.

(8) The floor area of the dining-hall, excluding the area occupied by the service counter and any furniture except tables and chairs shall be not less than one square metre per diner to be accommodated as specified in sub-rule (7).

(9)(i) A portion of the dining hall and service counter shall be partitioned off and reserved for women migrant workmen in proportion to their number.

(ii) Washing places for women shall be separate and screened to secure privacy.

(10) Sufficient tables, stools, chairs or benches shall be available for the diners to be accommodated as specified in sub-rule (7).

(11) (i) There shall be provided and maintained sufficient utensils, crockery, cutlery, furniture and any other equipment necessary for the efficient running of the canteen.

(ii) The furniture, utensils and other equipment shall be maintained in a clean and hygienic condition.

(12) (i) Suitable clean cloths for the employees, serving in the canteen shall be provided and maintained.

(ii) A service counter if provided shall have the top of smooth and impervious material.

(iii) Suitable facilities including an adequate supply of hot water shall be provided for the cleaning of utensils and equipment.

(13) The foodstuffs and other items to be served in the canteen shall be in conformity with the normal habits of the migrant workmen.

(14) The charges for meals, other foodstuffs, beverages and any other items served in the canteen shall be based on no-profit, no-loss basis and shall be conspicuously displayed in the canteen.

(15) In arriving at the prices of foodstuffs and other articles served in the canteen the following items shall not be taken into consideration as expenditure, namely:

(a) The rent for the land and buildings;

(b) The depreciation and maintenance charges for the building and equipment provided for in the canteen;

(c) The cost of purchase, repairs and replacement of equipments including furniture, crockery, cutlery and utensils;

(d) The water charges and other charges incurred for lighting and ventilation;

(e) The interest on the amounts spent on the provision and maintenance of furniture and equipment provided for in the canteen.

(16) The books of accounts and registers and other documents used in connection with the running of the canteen shall be produced on demand to an Inspector.

(17) The accounts pertaining to the canteen shall be audited once every twelve months by registered accountants and auditors:

Provided that the Deputy Chief Labour Commissioner (Central) may approve of any other person to audit the accounts, if he is satisfied that it is not feasible to appoint a registered accountant and auditor in view of the site or the location of the canteen.

(1) Latrines shall be provided in every establishment on the following scale, namely:

(a) Where females are employed, there shall be at least one latrine for every 25 females;

(b) Where males are employed, there shall be at least one latrine for every 25 males:

Provided that where the number of males or females exceeds 190, it shall be sufficient if there is one latrine for 25 males or females, as the case may be, upto the first 100, and one for every 30 thereafter.

(2) Every latrine shall be under cover and so partitioned off as to secure privacy, and shall have a proper door and fastenings.

(3) (i) Where workers of both sexes are employed there shall be displayed outside each block of latrine and urinal a notice in the language understood by the majority of the workers For Men only , or For Women only , as the case may be.

(ii) The notice shall also bear the figure of a man or of a woman, as the case may be.

(4) There shall be at least one urinal for male workers up to fifty and one for female workers up to fifty employed at a time:

Provided that where the number of male or female workmen, as the case may be, exceeds 500 it shall be sufficient if there is one urinal for every fifty females up to the first 500 and one for every 100 or part thereof thereafter.

(5) The latrines and urinals shall be conveniently situated and accessible to workers at all times at the establishment.

(6) (i) The latrines and urinals shall be adequately lighted and shall be maintained in a clean and sanitary condition at all times.

(ii) Latrines and urinals other than those connected with a flush sewage system shall comply with the requirements of the public health authorities.

(7) Water shall be provided by the means of tap or otherwise so as to be conveniently accessible in or near the latrine and urinals.

(1) In every establishment adequate and suitable facilities for washing shall be provided and maintained for the use of migrant workmen employed therein.

(2) Separate and adequate screening facilities shall be provided for the use of male and female migrant workmen.

(3) Such facilities shall be conveniently accessible and shall be kept in clean and hygienic condition.

(1) In every establishment where 20 or more women are ordinarily employed as migrant workmen and in which employment of migrant workmen is likely to continue for three months or more, the contractor shall provide and maintain two rooms of reasonable dimensions for the use of their children under the age of six years, within fifteen days of the coming into force of the rules, in case of existing establishment, and within fifteen days of the commencement of the employment of not less than twenty women as migrant workmen in new establishment.

(2) One of such rooms shall be used as play room for the children and the other as bedroom for the children.

(3) If the contractor fails to provide the creche within the time laid down, the same shall be provided by the principal employer within fifteen days of the expiry of the time allowed to the contractor.

(4) The contractor or the principal employer as the case may be, shall supply adequate number of toys and games in the play room and sufficient number of cots and beddings in the sleeping room.

(5) The creche shall be so constructed as to afford adequate protection against heat, damp, wind, rain and shall have smooth, hard and impervious floor surface.

(6) The creche shall be at a convenient distance from the establishment and shall have adequate supply of wholesome drinking water.

(7) Effective and suitable provisions shall be made in every room of the creche for securing and maintaining adequate ventilation by circulation of fresh air and there shall also be provided and maintained sufficient and suitable natural or artificial lighting.

(1) The contractor shall provide to every migrant workman,

(i) in case he is accompanied by any other member of his family a suitable barrack so as to accommodate one room having at least a floor area of 10 square metres, a verandah and adequate additional covered space for cooking food as well as one common sanitary latrine, one common bathroom for every three such quarters; and

(ii) in case he is unaccompanied by any other member of his family a suitable barrack so as to accommodate not more than ten such migrant workmen, having at least a floor area of not less than 6.5 square metres for each such migrant workman making use of the barrack, a verandah and adequate additional covered space for cooking food as well as one common sanitary latrine and one common bathroom for every ten such migrant workmen;

within fifteen days of coming into force of the rules in the case of the existing establishments and within fifteen days of the commencement of the employment of migrant workmen in new establishment.

(2) Every quarter and the barrack shall be so constructed as to afford adequate ventilation and protection against heat, wind, rain and shall have smooth, hard and impervious floor surface.

(3) The quarters or the barracks, as the case may be, shall be at a convenient distance from the establishment and shall have adequate supply of wholesome drinking water.

(4) The area in which the quarters and/or the barracks are located as well as the latrines and the bathrooms provided therein shall be kept in a clean and sanitary condition at all times.

(5) If the amenities referred to in sub-rule (1) are not provided by the contractor within the period prescribed, the principal employer shall provide the same within a period of fifteen days of the expiry of the period laid down in the said sub-rule.

(6) If there is any dispute or disagreement regarding suitability or adequacy of provision of any of the amenities referred to in sub-rules (1) to (4) the same shall be decided by Deputy Chief Labour Commissioner (Central) [***]52.

If any allowance required to be paid under Section 14 or Section 15 to a migrant workman employed in an establishment to which this Act applies is not paid by the contractor or if any facility specified in Section 16 is not provided for the benefit of such migrant workman, such allowance shall be paid, or, as the case may be, the facility shall be provided, by the principal employer within fifteen days of the expiry of the time allowed to the contractor under the rules except where otherwise provided for in the relevant rules:

Provided that in case of ailment requiring urgent medical attention or hospitalisation as the case may be, the principal employer shall provide the same immediately on the failure of the contractor to do so.

If the contractor or, principal employer, as the case may be, has already provided any facility relating to supply of wholesome drinking water or rest-rooms or latrines and urinals or washing, canteen or creche or first-aid as required under any Act applicable to the establishment and the same is adequate and also available for use for the migrant workmen, that facility, shall be deemed to be provided for under these rules.

REGISTERS AND RECORDS COLLECTION OF STATISTICS

Every principal employer shall maintain in respect of each registered establishment a register of contractors in Form XII.

Every principal employer and contractor shall maintain in respect of each establishment, where he employs migrant workman, a register 53[in Form A specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017].

On termination of employment for any reason whatsoever the contractor shall issue to the migrant workman, whose services have been terminated, a service certificate 54[in Form VIII annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017].

(1) Every contractor shall maintain displacement-cum-outward journey allowances sheet [***]55 in Form XV and return journey allowance register [***]56 in Form XVI.

(2) Entries in the sheet and the register required to be maintained under sub-rule (1) shall be authenticated by the contractor or his duly authorised representative.

(1) In respect of establishments which are governed by the Payment of Wages Act, 1936 and the rules made thereunder or the Minimum Wages Act, 1948, and the rules made thereunder, or Contract Labour (Regulation and Abolition) Act, 1970 and the rules made thereunder, the following registers and records required to be maintained by the contractor as employer under those Acts and the Rules shall be deemed to be registers and records to be maintained by the contractor under these Rules:

(a) Muster-roll;

(b) Register of wages;

(c) Register of deductions;

(d) Register of fines;

(e) Register of overtime;

(f) Register of advances.

(2) In respect of establishment not covered by any of the Acts or the rules referred to in sub-rule (1), the following provisions shall apply, namely:

(a) Every contractor shall maintain a Muster-roll register and a Register of Wages 57[in Form D and Form B, respectively, specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017];

(b) Signature or thumb impression of every migrant workman on the register of wages shall be obtained and entries therein shall be authenticated by the signature of the contractor or his authorised representative and duly certified by the authorised representative of the principal employer as required by Rule 35;

(c) Register of deduction, register of fines and register of advances Register of deductions for damage or loss, register of fines and register of advances shall be maintained by every contractor 58[in Form C specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017];

(d) Every contractor shall maintain register of overtime 59[in Form B specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017].

(3) Notwithstanding anything contained in these rules where a combined or alternative form is sought to be used for the contractor to avoid duplication of work for compliance with the provisions of any other Act or the rules framed thereunder or any other laws or regulations or in cases where mechanised pay-rolls are introduced for better administration, alternative suitable form or forms in lieu of any of the forms prescribed under these rules, may be used with the previous approval of the Deputy Chief Labour Commissioner (Central).

(1) All registers and other records required to be maintained under the Act and rules, shall be maintained complete and up to date, and, unless otherwise provided for, shall be kept at an office or the nearest convenient building within the precincts of the work place or at a place, if any, specified by the Inspector on the specific request made by the contractor in this behalf.

(2) All the registers shall be maintained legibly in English or Hindi.

(3) All the registers and other records shall be preserved in original for a period of three calendar years from the date of last entry made therein.

(4) All the registers, records and notices maintained under the Act or rules shall be produced on demand before the Inspector or Deputy Chief Labour Commissioner (Central) or any other authority under the Act or any person authorised in that behalf by the Central Government.

(5) Where no deduction or fine has been imposed or no overtime has been worked during any wage period, a NIL entry shall be made across the body of the register at the end of every wage period indicating also in precise terms the wage period to which the NIL entry relates in the respective registers maintained in Forms XIX, XX and XXI respectively.

Every contractor shall display an abstract of the Act and the rules in English and Hindi and in the language spoken by majority of the migrant workmen in such form as may be approved by the Deputy Chief Labour Commissioner (Central).

(1) (i) Notices showing the rates of wages, hours of work, wage periods, dates of payment of wages, names and addresses of the Inspectors having jurisdiction, and date of payment of unpaid wages, shall be displayed in English and in Hindi and in the local language understood by the majority of the workers in conspicuous places at the establishment and the work-site by the principal employer or the contractor, as the case may be.

(ii) The notices shall be correctly maintained in a clean and legible condition.

(2) A copy of the notices shall be sent to the Inspector and whenever any changes occur, the same shall be communicated to him forthwith.

60[56. Every principal employer and contractor shall file a Unified Annual Return online in Form XIV annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017, on the Shram Suvidha Portal of the Central Government in the Ministry of Labour and Employment on or before the 1st day of February following the end of the year to which it relates.]

Note. Half year for the purpose of this rule means a period of six months commencing from 1st January and 1st July every year .

(2) Every principal employer of registered establishment shall send annually a return in Form XXIV (in duplicate) so as to reach the registering officer concerned not later than the 15th February following the end of the year to which it relates.

57. (1) The Deputy Chief Labour Commissioner (Central) or the Inspector or any other authority under the Act shall have powers to call for any information or statistics in relation to migrant workmen from any contractor or principal employer at any time by an order in writing.

(2) Any person called upon to furnish the information under sub-rule (1) shall be legally bound to do so.

LEGAL AID TO MIGRANT WORKMAN

On receipt of a written application from migrant workman or in the event of his death, from next of his kin for providing legal aid in relation to any proceedings before the Authority under Section 15 of the Payment of Wages Act, 1936 or Authority under Section 20 of the Minimum Wages Act, 1948 or appropriate Labour Court under Section 33-C(2) of the Industrial Disputes Act, 1947 or Commissioner for workmen's compensation under the Workmen's Compensation Act, 1923, in which the migrant workman or his legal heir is a party, the specified authority concerned, if he is satisfied, may with the prior approval of the Deputy Chief Labour Commissioner (Central) engage an advocate to conduct the relevant proceedings on behalf of the migrant workman or his legal heir as the case may be and meet all legal expenses in this regard.

61[Chapter VIII

APPEAL

59. (1) Any person aggrieved by an order made under proviso to clause (vii) to sub-rule (2) of Rule 11, Rule 25, sub-rule (2) of Rule 36, and sub-rule (6) of Rule 45, within 30 days from the date of which the order is communicated to him, may prefer an appeal to the Chief Labour Commissioner (Central):

Provided that the Chief Labour Commissioner (Central) may entertain the appeal after the expiry of the period of 30 days, if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.

(2) On receipt of an appeal under sub-rule (1), the Chief Labour Commissioner (Central) shall after giving the appellant an opportunity of being heard, dispose of the appeal as expeditiously as possible.]

Editorial Note: Drastic amendments to the Forms under this Rule have been made by two new Rules, namely:

(1) Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017, Rule 1 and 2 of which provide as follows:

1. Short title and commencement. (1) These rules may be called the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017.

(2) They shall come into force on the date of their publication in the Official Gazette.

[These Rules came into force on 21-2-2017, vide G.S.R. No. 154(E), dated 21-2-2017]

2. Maintenance of registers under certain labour related laws. (1) Notwithstanding anything contained in any rules made under the,

(i) Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 (27 of 1996);

(ii) Contract Labour (Regulation and Abolition) Act, 1970 (37 of 1970);

(iii) Equal Remuneration Act, 1976 (25 of 1976);

(iv) Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979 (30 of 1979);

(v) Mines Act, 1952 (35 of 1952);

(vi) Minimum Wages Act, 1948 (11 of 1948);

(vii) Payment of Wages Act, 1936 (4 of 1936);

(viii) Sales Promotion Employees (Conditions of Service) Act, 1976 (11 of 1976); and

(ix) Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 (45 of 1955);

the combined registers in the Forms specified in the Schedule^* to these rules shall be maintained either electronically or otherwise and used for the purposes, of the aforesaid enactments and the rules made thereunder, as specified therein.

(2) If the combined register referred to in sub-rule (1) is required for inspection by the concerned Inspector appointed under any of the enactments referred to in the said sub-rule, the concerned persons shall make available the combined registers or provide the necessary particulars for the purposes of accessing the information, as the case may be.

(3) Where any register referred to in sub-rule (1) is maintained in electronic form, then, layout and presentation of the register may be adjusted without changing the integrity, serial number and contents of the columns of the register, but not otherwise.

Full text of the Schedule of Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017 containing Form A to Form E is printed at page 58.

(2) Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017, Rule 1 and 2 of which provide as follows:

1. Short title and commencement. (1) These rules may be called the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017.

(2) They shall come into force on the date of their publication in the Official Gazette.

[These Rules came into force on 28-3-2017, vide G.S.R. No. 294(E), dated 28-3-2017]

2. Maintenance of Forms under certain labour related laws. (1) Notwithstanding anything contained in any rules made under

(i) the Contract Labour (Regulation and Abolition) Act, 1970 (37 of 1970);

(ii) the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979 (30 of 1979); and

(iii) the Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 (27 of 1996),

the Forms specified in the Schedule^** annexed to these rules shall be maintained either electronically or otherwise and used for the purposes of the aforesaid enactments and the rules made thereunder, as specified therein.

62[Provided that the Central Government may, by order, require that such Forms specified in the Schedule annexed to these rules and specified in that order shall be filed online on the Shram Suvidha Portal of the Ministry of Labour and Employment for the purposes of the aforesaid enactments and the rules made thereunder.]

(2) If the Forms referred to in sub-rule (1) are required for inspection by the concerned Inspector appointed under any of the enactments referred to in the said sub-rule, the concerned persons shall make available such Forms or provide the necessary particulars for the purposes of accessing the information, as the case may be.

Full text of the Schedule of Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017 containing Form I to Form XIV is printed at page 61.

Form I

[See Rule 3(1)]

1. Name and location of establishment.

2. Postal address of the establishment.

3. Full name and address of the principal employer (furnish father's/husband's name in the case of individuals).

4. Names and addresses, of the directors/particular partners (in case of companies and firms).

5. Full name and address of the manager or person responsible for the supervision and control of the establishment.

6. Nature of work carried on in the establishment.

7. Particulars of contractors and migrant workmen.

(a) Names and addresses of contractors.

(b) Nature of work for which migrant workmen are to be recruited or are employed.

(c) Maximum number of migrant workmen to be employed on any day through each contractor.

(d) Estimated date and commencement of work under each contractor.

(e) Establishment date of termination of employment of migrant workmen under each contractor.

8. Particulars of crossed demand draft ( .Name of the Bank, Amount, Number, and Date).

I hereby declare that the particulars given above are true to the best of my knowledge and belief.

Seal and Stamp

Office of the Registering Officer

Date of receipt of application

63[***]

[See Rule 4(2)]

Particulars of Contractor and inter-State Migrant Workmen

64[***]

65[***]

66[***]

67[***]

68[***]

69[***]

70[***]

71[***]

[See Rule 48]

(1) Name and address of the Principal Employer . . . . . . .

(2) Name and address of the establishment . . . . . . .

72[***]

73[***]

[See Rule 51(1)]

Note. Indicate separately different modes of journeys. Entries are to be made against each individual migrant workman.

Date. . . . . . . . . . . . . . . . . . . .

[See Rule 51(1)]

*Indicate separately different modes of journeys.

Note. Entries are to be made against each individual inter-state migrant Workman.

Date. . . . . . . . . . . . . . . . . . . .

74[***]

75[***]

76[***]

77[***]

78[***]

79[***]

80[***]

81[***]

Ease of Compliance to Maintain Registers under various Labour Laws Rules, 201782

[See Rule 2(1)]

FORMAT OF EMPLOYEE REGISTER

[Part A: For All Establishments]

[Part B: For the Mines Act, 1952 (35 of 1952) only]

FORMAT FOR WAGE REGISTER

Name of the Establishment . Name of Owner . LIN

Wage period From To (Monthly/Fortnightly/Weekly/Daily/Piece Rated)

* In case of Mines Act any leave wages paid should be shown in the others column and specifically mentioned in the remarks column also.

FORMAT OF REGISTER OF LOAN/RECOVERIES

Name of the Establishment LIN

*Applicable only in case of damage/loss/fine

FORMAT OF ATTENDANCE REGISTER

Name of the Establishment Name of Owner . LIN .

For the Period FromTo

#Relay and *Place of Work in case of Mines only (Underground/Opencast/Surface)

In case an employee is not present the following to be entered: (R for Rest/L for Paid Leave/A for absent/O for Weekly Off/C for Establishment Closed)

** Not necessary in case of E Form maintenance.

FORMAT OF REGISTER OF REST/LEAVE/LEAVE WAGES UNDER

Name of the Establishment . Name of Owner . LIN .

For theYear

Note: The Register for the month of January for the year will show the Leave Opening Balance for the year also and for the month December will show the Closing Balance for the year. .

Rationalisation of Forms and Reports under Certain Labour Laws Rules, 201783

[See Rule 2(1)]

[Under Rule 18(1) of the Contract Labour (Regulation and Abolition) Central Rules, 1971; Rule 24(1) of the Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Central Rules, 1998; and Rule 4(1) of the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Central Rules, 1980]

Certificate of Registration of principal Employer/Employer*

Date ..

Government of India

Office of the Registering Officer

A Certificate of Registration containing the following particulars is hereby granted under sub-section (2) of Section 7 of the Contract Labour (Regulation and Abolition) Act, 1970 (37 of 1970) */sub-section (3) of Section 7 of the Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 (27 of 1996) */clause (a) of sub-section (2) of Section 4 of the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979 (30 of 1979)* and the rule made there under to

1. Nature of work carried on in the establishment of the Principal Employer.

2. Names of contractors.*

3. LIN/PAN No. of contractors.*

4. E-mail Id of contractors.*

5. Mobile No. of contractors.*

6. Nature of work of the contractor/employer* in which workman/building and other construction (BOC) worker* is employed or is to be employed.

7. Maximum number of building and other construction (BOC) workers to be employed by the employer under the Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Act, 1996 (27 of 1996)/workmen to be employed through each contractor under the Contract Labour (Regulation and Abolition) Act, 1970 (37 of 1970) or under the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979 (30 of 1979)* on any day.

Signature of the Registering Officer with Seal.

* Please strike off whichever is not applicable.

[Under Rule 21(1) and Rule 29(2) of the Contract Labour (Regulation and Abolition) Central Rules, 1971; and Rule 7(1), Rule 7(2) and Rule 14(2) of the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Central Rules, 1980]

Application for Licence/Renewal of Licence under the Contract Labour (Regulation and Abolition) Act, 1970 (37 of 1970)/the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979 (30 of 1979)*:

1. Name of the contractor:

2. LIN/PAN No. of the contractor:

3. E-mail Id of the contractor:

4. Mobile No. of the contractor:

Particulars of Establishment where workman is to be employed

(a) Name of the Principal Employer:

(b) Number and date of Certificate of Registration of the Establishment under the Act:

Particulars of Contract Labour

(a) Nature of work in which workman is employed or is to be employed in the Establishment:

(b) Duration of the proposed contract work (please give particulars of proposed date of commencement and completion):

(c) Name and address of the Agent or Manager of Contractor at the work-site;

(d) Maximum number of workmen proposed to be employed on the Establishment on any date:

(e) Whether a certificate by the Principal Employer, in Form III is enclosed:

C. Details to be filled only in case of application for renewal of licence*

(a) Number and date of the licence:

(b) Date of expiry of the licence:

(a) Amount of licence fee, name of the bank, demand draft no. and date/transaction no. and date in case the amount has been deposited in the notified bank account

(b) Amount of security deposit, name of the bank, demand draft no. and date/transaction no. and date in case the amount has been deposited in the notified bank account

Signature of the Applicant (Contractor)

Place

Date

* Please strike off whichever is not applicable.

(To be filled in the office of the Licensing Officer)

Date of receipt of the application with DD for fees/Security Deposit

Signature of the Licensing Officer

[Under Rule 21(2) of the Contract Labour (Regulation and Abolition) Central Rules, 1971; and Rule 7(3) of the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Central Rules, 1980]

Certified that:

1. I have engaged the applicant (name of the contractor) as a contractor in my establishment for the work .. to be carried out from (date) to .(date).

2. I undertake to be bound by all the provisions of the Contract Labour (Regulation and Abolition) Act, 1970 (37 of 1970) and the Contract Labour (Regulation and Abolition) Central Rules, 1971*/the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979 (30 of 1979) and the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Central Rules, 1980* insofar as the provisions are applicable to me in respect of the employment of contract labour/inter-state migrant workmen* by the applicant in my establishment.

3. The engagement of contract labour in the said work is not prohibited under sub-section (1) of Section 10 of the Contract Labour (Regulation and Abolition) Act, 1970 (37 of 1970) or an award or a settlement.*

*Please strike off whichever is not applicable.

[Under Rule 56, Rule 62, Rule 69, Rule 70, Rule 72, Rule 73, Rule 74(b) and Schedule I of the Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Central Rules, 1998]

(Please fill particulars as applicable)

1. Location of work

2. Registration number and date in respect of building and other construction work

*Specific parameters related to the category mentioned in column (2) above are as indicated here below against their serial number

I certify that the above particulars relating to serial number are correct, and that the test and examination were carried out in my presence and no defects affecting safe working condition were found other than those indicated above.

[Under Rule 24(1-A) of the Contract Labour (Regulation and Abolition) Central Rules, 1971; and Rule 10(3) of the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Central Rules, 1980]

1. Name of the contractor:

2. LIN/PAN No. of the contractor:

3. E-mail Id of the contractor:

4. Mobile No. of the contractor:

5. Name of the principal employer:

6. LIN/PAN No. of the Principal Employer:

7. E-mail Id of the Principal Employer:

8. Mobile No. of the Principal Employer:

9. Details of security deposit:

[Under Rule 25(1) of the Contract Labour (Regulation and Abolition) Central Rules, 1971; and Rule 11(1) of the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Central Rules, 1980]

Government of India

Office of the Licensing Officer

LICENCE

1. Licence is hereby granted to ..under sub-section (1) of Section 12 of the Contract Labour (Regulation and Abolition) Act, 1970 (37 of 1970) or sub-section (1) of Section 8 of the Inter State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979 (30 of 1979)* subject to the conditions specified in the Annexure.

2. Name and location of work ..

3. Name of the principal employer.

4. Registration Certificate no. and date of the principal employer.

5. The licence shall remain in force till (date to be indicated)].

6. Maximum number of contract labour/migrant workmen to be employed on a single day under the licence:

Date .

Signature and Seal of the Licensing Officer

Renewal

[Under Rule 29 of the Contract Labour (Regulation and Abolition) Central Rules, 1971; and Rule 14 of the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Central Rules, 1980]

*Please strike off whichever is not applicable.

ANNEXURE

The licence is subject to the following conditions:

1. The licence shall be non-transferable.

2. The number of workmen employed as contract labour/migrant workmen in the establishment shall not, on any day, exceed the maximum number specified in the licence.

3. Except as provided in the rules, the fees paid for the grant or, as the case may be, for renewal of the licence shall be non-refundable.

4. The rates of wages payable to the workmen by the contractor shall not be less than the rates prescribed for the Scheduled Employment under the Minimum Wages Act, 1948 (11 of 1948), where applicable, and where the rates have been fixed by agreement, settlement, award, or by the appropriate Government, not less than the rates so fixed.

5.(a) In case where the workmen employed by the contractor perform the same or similar kind of work as the workmen directly employed by the principal employer of the establishment, the wage rates, holidays, hours of work and other conditions of service of the workmen of the contractor shall be the same as applicable to the workmen directly employed by the principal employer of the establishment on the same or similar kind of work; provided that in the case of any disagreement with regard to the type of work the same shall be decided by the Deputy Chief Labour Commissioner (Central) whose decision shall be final.

(b) In other cases the wage rates, holidays, hours of work and conditions of service of the workmen of the contractor shall be such as may be specified in this behalf by the Deputy Chief Labour Commissioner (Central).

6. Every contract labour/migrant worker shall be entitled to allowances, benefits, facilities etc., as prescribed in the Contract Labour (Regulation and Abolition) Act, 1970 (37 of 1970) or the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979 (30 of 1979) and rules made there under.

7. In every establishment where 20 or more women are ordinarily employed as there shall be provided 2 rooms of reasonable dimension for the use of their children under the age of six years. One of such rooms would be used as a playroom for the children and the other as bed room for the children. For this purpose the contractor shall supply adequate number of toys and games in the play room and sufficient number of cots and beddings in the sleeping room. The standard of construction and maintenance of the cr ches may be such as may be specified in this behalf by the Deputy Chief Labour Commissioner (Central).

8. No women shall be employed by any contractor before 6 a.m. or after 7 p.m.:

Provided that this clause shall not apply to the employment of women in pit head baths, cr ches and canteens and as mid-wives and nurses in hospitals and dispensaries.

9. The licensee shall notify any change in the number of workmen or the conditions of work to the Licensing Officer.

10. A copy of the licence shall be displayed prominently at the premises where the contract work is being carried on.

11. The contractor shall comply with all the provisions of the Act and these Rules.

12. The licensee shall, within fifteen days of the commencement and completion of each contract work, submit a return to the Inspector appointed under Section 28 of the Contract Labour (Regulation and Abolition) Act, 1970 (37 of 1970) intimating the actual date of the commencement or, as the case may be, completion of such contract work in Form VII.

[Under Rule 25(2)(viii) and Rule 81(3) of the Contract Labour (Regulation and Abolition) Central Rules, 1971; and Rule 26(3) and 239(1) of the Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Central Rules, 1998]

(1) Name of the principal employer under the Contract Labour (Regulation and Abolition) Act, 1970 (37 of 1970)/Employer under the Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 (27 of 1996)*

(2) LIN/Pan No.

(3) E-mail Id

(4) Mobile No.

(5) Name of the contractor under the Contract Labour (Regulation and Abolition) Act, 1970 (37 of 1970) (if applicable)

(6) LIN/Pan No.

(7) E-mail Id

(8) Mobile No.

(9) No. and date of Certificate of Registration/Licence*

(10) Name of person in-charge of the work:

(11) LIN/Pan No. of person in-charge of work

(12) E-mail Id of person in-charge of work

(13) Mobile No. of person in-charge of work

(14) The nature of work involved and the facilities, including any plant and machinery provided in the case of a building or other construction work

(15) The arrangements for the storage of explosives, if any, to be used in the building or other construction work

I/We hereby intimate that the work (Name of work) given to (name of the contractor) having [Licence/Registration Certificate No. dated .]* has been/is likely to be commenced/completed with effect from (date)/on (date).

Signature of the Principal Employer/Contractor/Employer*

To

The Inspector

* Please strike off whichever is not applicable.

[Under Rule 77 of the Contract Labour (Regulation and Abolition) Central Rules, 1971; Rule 241(2)(b) of the Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Central Rules, 1998; and Rule 50 of the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Central Rules, 1980]

1. Name of contractor/employer*:

2. LIN/PAN No. of the contractor/employer*:

3. E-mail Id of the contractor/employer*:

4. Mobile No. of the contractor/employer*:

5. Nature and location of work:

6. Name of Principal Employer*:

7. LIN/PAN No. of the Principal Employer:*

8. E-mail Id of the Principal Employer:*

9. Mobile No. of the Principal Employer:*

10. Name of the workman or building and other construction worker*:

11. UAN/Aadhaar No.:

12. Mobile No.:

13. Serial Number in the Register of Workmen:

14. Registration number, date and name of the Board if the building and other construction worker is registered as a beneficiary:

15. Period of Employment:

16. Designation:

Seal and Signature of Contractor

* Please strike off whichever is not applicable.

[Under Rule 223(C) of the Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Central Rules, 1998]

I hereby certify that I have personally examined the above named person, son/daughter/wife of ..residing at ..who is desirous of being employed in building and construction work and that his/her age as nearly as can be as certained from my examination is .year and that he/she is fit for employment in as an adult/adolescent.

8. Reason for

(1) refusal of certificate .

(2) certificate being revoked .

Note. 1. Exact details of cause of physical disability should be clearly stated.

2. functional/productive abilities should also be stated if disability is stated.

[Under Rule 21(1) and Rule 24 of the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Central Rules, 1980]

[Report on recruitment and employment of migrant workmen as prescribed under sub-rule (1) of Rule 21 of the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Central Rules, 1980, and cessation of employment of migrant workmen as prescribed under Rule 24 of the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Central Rules, 1980, to the authorities specified under the explanation below sub-section (2) of Section 12 of Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979.]

1. Name of the contractor.

1-A. LIN/PAN No. of the contractor:

1-B. E-mail Id of the contractor:

1-C. Mobile No. of the contractor:

2. Name of the sub-contractor through whom recruitment has been made.

2-A. LIN/PAN No. of the sub-contractor:

2-B. E-mail Id of the sub-contractor:

2-C. Mobile No. of the sub-contractor:

3. Name of the establishment.

3-A. LIN/PAN No. of the establishment:

3-B. E-mail Id of the establishment:

3-C. Mobile No. of the establishment:

4. Name of the Principal Employer.

4-A. LIN/PAN No. of the Principal Employer:

4-B. E-mail Id of the Principal Employer:

4-C. Mobile No. of the Principal Employer:

5. Name of the State in which the place of work is located.

6. Name of the State in which recruitment was made.

Seal & Signature of Contractor

Date:

Submitted to

(1) . .

(Specified authority in the State from which the migrant workman/workmen is/are employed).

(2) ..

(Specified authority in the State in which migrant workman/workmen has/have been recruited.)

Copy forwarded to

.. ..

(The Principal Employer)

Seal & Signature of Contractor

[Under Rule 210(7) and Rule 230(a) of the Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Central Rules, 1998]

Report of Poisoning or Occupational Notifiable Diseases/Accidents and Dangerous Occurrences*

No. and date of Registration Certificate under the Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Act, 1996 (27 of 1996)

Part A - Report of Accidents and Dangerous Occurrences

[Rule 210(7) of the Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Central Rules, 1998]:

Seal and Signature of the employer

Designation

Note. When a building worker contracts any disease specified in Schedule XII, a notice in this form shall be sent forthwith to the Director General.

(*Please strike off where not applicable)

To,

(For Part A)

5. The Inspector

6. The Board

7. The Director General

8. The Authority under Section 39 of the Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Act, 1996 (27 of 1996)

(For Part B)

4. The Inspector

5. The Building and Other Construction Workers Welfare Board with which the worker is registered as a beneficiary.

6. The Director General* (In case the medical officer attends on the concerned building worker)

Note. If more than one person is involved, then for each person, information is to be filled up in separate forms.

[Under Rule 76 of the Contract Labour (Regulation and Abolition) Central Rules, 1971]

Seal and Signature of Contractor

84[Form XIII

[Under Rule 17(1) of the Contract Labour (Regulation and Abolition) Central Rules, 1971; Rule 23(1) of the Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Central Rules, 1998; and Rule 3(1) of the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Central Rules, 1980]

Details of Establishment

1. Name and location of the establishment:

2. Postal address of the establishment:

3. Permanent Account Number (PAN)/Goods and Services Tax Identification Number (GSTIN)/Labour Identification Number (LIN):

4. Full name and address of the Principal Employer/Employer*:

5. Full name and address of the Manager or person responsible for supervision and control of the establishment:

6. Nature of work or building or the other construction work* carried on in the establishment:

7. Maximum number of workmen or building workers* to be employed in the establishment on any day:

8. Estimated date of commencement of building or other construction work*:

9. Estimated date of completion of building or other construction work*:

Details of contractors*

10. Amount of registration fee:

Signature of the Principal employer/Employer*

* Please strike off whichever is not applicable.

** To be filled in by the Principal Employer.

[Under Rule 82(1) of the Contract Labour (Regulation and Abolition) Central Rules, 1971; Rule 242 of the Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Central Rules, 1998; and Rule 56 of the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Central Rules, 1980]

Sl. No. I. General part:

(a) Name of the establishment ..

Address of the establishment: House No./Flat No. .. Street/Plot No. Town District State Pin Code ..

(b) Name of the employer

Address of the employer: House No./Flat No. . Street/Plot No. .. Town District State . Pin Code .E-mail ID . Telephone No. . Mobile No.

(c) Name of the manager or person responsible for supervision and control of the establishment

Address: House No./Flat No . Street/Plot No. .. Town .. District . State Pin Code ..E-mail ID ..Telephone No . Mobile No .

Sl. No. II. Employer's registration and license number under the Acts mentioned in column (2) of the Table below:

Sl. No. III. Details of principal employer, contractor and contract labour:

Sl. No. IV. Working hours and week day:

Sl. No. V. Maximum number of persons employed in any day during the year:

Sl. No. VI. Wage rates (Category wise):

Sl. No. VII.(a) Details of payments:

(b) Number of workers who were granted leave with wages during the year:

Sl. No. VIII. Details of various welfare amenities provided under the statutory schemes:

Sl. No. IX. The Inter-State Migrant Workmen (Regulation of Employment and Condition of Service) Act, 1979 (30 of 1979) and the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Central Rules, 1980:

No. X. Building and Other Construction Workers (Regulation of Employment and Condition of Service) Act, 1996 (27 of 1996), Building and Other Construction Workers (Regulation of Employment and Condition of Service) Central Rules, 1998:

Declaration

It is to certify that the above information is true and correct, and I also certify that I have complied with all the provisions of Labour Laws applicable to my establishment.

1. Vide G.S.R. 514(E), dt. 11-8-1980 [1980-CCL-III-212] and corrected by G.S.R. 53(E), dt. 4-2-1984.

2. The words in triplicate omitted by G.S.R. 1126, dt. 15-11-2018 (w.e.f. 16-11-2018).

3. Subs. for in Form I by G.S.R. 1595(E), dt. 29-12-2017 (w.e.f. 29-12-2017).

4. Subs. for to the registering officer of the area in which the establishment sought to be registered is located by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018).

5. Subs. by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018). Prior to substitution it read as: (2) The application shall be accompanied by a crossed demand draft showing payment of the fees for the registration of the establishment.

6. Omitted by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018). Prior to omission it read as: (3) The application shall be either personally delivered to the registering officer or sent to him by registered post.

7. Subs. by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018). Prior to substitution it read as: (4) On receipt of the application, the registering officer shall, after noting thereon the date of receipt by him of the application, give an acknowledgment to the applicant.

8. Subs. for Where the registering officer registers the establishment, he shall issue to the principal employer a certificate of registration by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018).

9. Subs. for in Form II by G.S.R. 294(E), dt. 28-3-2017 (w.e.f. 28-3-2017).

10. Ins. by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018).

11. Subs. for to the registering officer by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018).

12. Ins. by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018).

13. Ins. by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018).

14. The words and to produce receipt showing such deposit omitted by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018).

15. Subs. for in triplicate by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018).

16. Subs. for in Form IV by G.S.R. 294(E), dt. 28-3-2017 (w.e.f. 28-3-2017).

17. The words to the licensing officer having jurisdiction in relation to the area wherein recruitment is made omitted by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018).

18. Ins. by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018).

19. Subs. for in Form V by G.S.R. 294(E), dt. 28-3-2017 (w.e.f. 28-3-2017).

20. The words to the licensing officer having jurisdiction in relation to the area wherein the establishment is situated omitted by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018).

21. Subs. for accompanied by a by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018).

22. Subs. for in Form VI by G.S.R. 294(E), dt. 28-3-2017 (w.e.f. 28-3-2017).

23. Omitted by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018). Prior to omission it read as: (ii) Every such application shall be either personally delivered to the licensing officer concerned or sent to him by registered post.

24. Subs. by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018). Prior to substitution it read as: (4) On receipt of the application referred to in sub-rule (1) or sub-rule (2), the licensing officer concerned shall, after noting thereon the date of receipt of the application, grant an acknowledgment to the applicant.

25. Subs. by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018). Prior to substitution it read as: (5) Every application referred to in sub-rule (1) shall also be accompanied by the receipt obtained as required by Rule 20.

26. Ins. by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018).

27. Subs. by G.S.R. 316(E), dt. 25-2-1986.

28. Ins. by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018).

29. Ins. by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018).

30. Subs. for in Form VII by G.S.R. 294(E), dt. 28-3-2017 (w.e.f. 28-3-2017).

31. Ins. by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018).

32. Ins. by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018).

33. Subs. for in Form VIII by G.S.R. 294(E), dt. 28-3-2017 (w.e.f. 28-3-2017).

34. Ins. by G.S.R. 294(E), dt. 28-3-2017 (w.e.f. 28-3-2017).

35. Deleted by G.S.R. 316(E), dt. 25-2-1986.

36. Ins. by G.S.R. 932(E), dt. 25-11-1987 (w.e.f. 25-11-1987).

37. Subs. by G.S.R. 514, dt. 29-6-1989.

38. Subs. for to the licensing officer by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018).

39. Subs. for a crossed demand draft for by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018).

40. Ins. by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018).

41. Subs. for may apply to the licensing officer by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018).

42. The words in triplicate omitted by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018).

43. Subs. by G.S.R. 514, dt. 29-6-1989.

44. Subs. by G.S.R. 514, dt. 29-6-1989.

45. Omitted by G.S.R. 1126(E), dt. 15-11-2018 (w.e.f. 16-11-2018). Prior to omission it read as: 20. Payment of fees and security deposits. (1) The payment of the various fees relating to registration, licensing and security deposits shall be made through a crossed Demand Draft drawn in favour of the concerned departmental officer and payable at the station at which he is stationed along with a Treasury Challan duly filled in indicating the relevant head of account creditable to the accounts of the concerned Pay and Accounts Office. (2) The heads of accounts under which the receipts relating to the fees for registration, licensing and appeals etc. shall be credited will be B-Non-Tax Revenue-087 Labour and Employment Receipts under the Inter-State Migrant Workmen (Regulation and Conditions of Service) Central Rules, 1980 . The Security Deposits are to be booked under the head Deposits Advances-(b), Deposits not bearing interest-843-Civil Deposits-Security Deposits .

46. Subs. for in Form X by G.S.R. 294(E), dt. 28-3-2017 (w.e.f. 28-3-2017).

47. Subs. for in Form XI by G.S.R. 294(E), dt. 28-3-2017 (w.e.f. 28-3-2017).

48. Deleted by G.S.R. 316(E), dt. 25-2-1986.

49. Deleted by G.S.R. 316(E), dt. 25-2-1986 (1986-CCL-III-272).

50. Subs. by G.S.R. 573(E), dt. 25-8-1993 (w.e.f. 25-8-1993).

51. Ins. by G.S.R. 573(E), dt. 25-8-1993 (w.e.f. 25-8-1993).

52. Deleted by G.S.R. 316(E), dt. 25-2-1986.

53. Subs. for in Form XIII by G.S.R. 154(E), dt. 21-2-2017 (w.e.f. 21-2-2017).

54. Subs. for in Form XIV by G.S.R. 294(E), dt. 28-3-2017 (w.e.f. 28-3-2017).

55. Deleted by G.S.R. 932(E), dt. 25-11-1987 (w.e.f. 25-11-1987).

56. Deleted by G.S.R. 932(E), dt. 25-11-1987 (w.e.f. 25-11-1987).

57. Subs. for in Forms XVII and XVIII respectively by G.S.R. 154(E), dt. 21-2-2017 (w.e.f. 21-2-2017).

58. Subs. for in Forms XIX, XX and XXI respectively by G.S.R. 154(E), dt. 21-2-2017 (w.e.f. 21-2-2017).

59. Subs. for in Form XXII by G.S.R. 154(E), dt. 21-2-2017 (w.e.f. 21-2-2017).

60. Subs. by G.S.R. 1595(E), dt. 29-12-2017 (w.e.f. 29-12-2017).

61. Added by G.S.R. 316(E), dt. 25-2-1986 (1986 CCL-III-272).

* Vide G.S.R. 154(E), dated 21-2-2017, published in the Gazette of India, Extra., Part II, Section 3(i), dated 21-2-2017, No. 126.

** Vide G.S.R. 294(E), dated 28-3-2017, published in the Gazette of India, Extra., Part II, Section 3(i), dated 28-3-2017, No. 235.

62. Ins. by G.S.R. 1593(E), dt. 29-12-2017 (w.e.f. 29-12-2017).

In regard to Forms etc. in Madhya Pradesh see below Section 35 of the Act, above.

63. Form II omitted by G.S.R. 294(E), dt. 28-3-2017 (w.e.f. 28-3-2017).

64. Form IV omitted by G.S.R. 294(E), dt. 28-3-2017 (w.e.f. 28-3-2017).

65. Form V omitted by G.S.R. 294(E), dt. 28-3-2017 (w.e.f. 28-3-2017).

66. Form VI omitted by G.S.R. 294(E), dt. 28-3-2017 (w.e.f. 28-3-2017).

67. Form VII omitted by G.S.R. 294(E), dt. 28-3-2017 (w.e.f. 28-3-2017).

68. Form VIII omitted by G.S.R. 294(E), dt. 28-3-2017 (w.e.f. 28-3-2017).

69. Form IX omitted by G.S.R. 294(E), dt. 28-3-2017 (w.e.f. 28-3-2017).

70. Form X omitted by G.S.R. 294(E), dt. 28-3-2017 (w.e.f. 28-3-2017).

71. Form XI omitted by G.S.R. 294(E), dt. 28-3-2017 (w.e.f. 28-3-2017).

72. Form XIII omitted by G.S.R. 154(E), dt. 21-2-2017 (w.e.f. 21-2-2017).

73. Form XIV omitted by G.S.R. 294(E), dt. 28-3-2017 (w.e.f. 28-3-2017).

74. Form XVII omitted by G.S.R. 154(E), dt. 21-2-2017 (w.e.f. 21-2-2017).

75. Form XVIII omitted by G.S.R. 154(E), dt. 21-2-2017 (w.e.f. 21-2-2017).

76. Form XIX omitted by G.S.R. 154(E), dt. 21-2-2017 (w.e.f. 21-2-2017).

77. Form XX omitted by G.S.R. 154(E), dt. 21-2-2017 (w.e.f. 21-2-2017).

78. Form XXI omitted by G.S.R. 154(E), dt. 21-2-2017 (w.e.f. 21-2-2017).

79. Form XXII omitted by G.S.R. 154(E), dt. 21-2-2017 (w.e.f. 21-2-2017).

80. Form XXIII omitted by G.S.R. 1595(E), dt. 29-12-2017 (w.e.f. 29-12-2017).

81. Form XXIV omitted by G.S.R. 1595(E), dt. 29-12-2017 (w.e.f. 29-12-2017).

82. Ministry of Labour and Employment, Noti. No. G.S.R. 154(E), dated February 21, 2017, published in the Gazette of India, Extra., Part II, Section 3(i), dated 21st February, 2017, pp. 17-29, No. 126.

83. Ministry of Labour and Employment, Noti. No. G.S.R. 294(E), dated March 28, 2017, published in the Gazette of India, Extra., Part II, Section 3(i), dated 28th March, 2017, pp. 19-35, No. 235.

84. Form III & IV ins. by G.S.R. 1593(E), dt. 29-12-2017 (w.e.f. 29-12-2017).