Contract Labour (Regulation and Abolition) Central Rules, 1971

[Contract Labour (Regulation and Abolition) Central Rules, 1971][1]

[1st February, 1971]

CHAPTER I

Rule - 1. Short title and commencement.

(1)     These rules may be called the Contract Labour (Regulation and Abolition) Central Rules, 1971.

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

STATE AMENDMENTS

TRIPURA

In its application to the whole State of Tripura, the Contract Labour (Regulation and Abolition) Act, 1970 shall not apply to any establishment or class of establishment or any class of contractors where less than fifty (50) workmen are employed or were employed. [Vide Noti. No. F. 16(8)-LAB/ENF/CL/2008/3854-61, dated 3-7-2020 and will remain in force for a period of 1000 (One Thousand) days or till further order whichever is earlier.]

Rule - 2. Definitions.

In these rules, unless the subject or context otherwise requires:

(a)      “Act” means the Contract Labour (Regulation and Abolition) Act, 1970;

(b)      “Appellate Officer” means the Appellate Officer appointed by the Central Government under sub-section (1) of Section 15;

(c)      “Board” means the Central Advisory Contract Labour Board constituted under Section 3;

(d)      “Chairman” means the Chairman of the Board;

(e)      “Committee” means a Committee constituted under sub-section (1) of Section 5;

(f)       “Form” means a form appended to these rules;

(g)      “Section” means a section of the Act.

CHAPTER II CENTRAL BOARD

Rule - 3.

The Board shall consist of the following members.

(a)      a Chairman to be appointed by the Central Government;

(b)      the Chief Labour Commissioner (Central) ex officio;

(c)      [2][three persons] representing the Central Government, to be appointed by that Government from amongst its officials;

(d)      [3][two] persons representing the Railways, to be appointed by Central Government after consultation with the Railway Board;

(e)      [4][five] persons, one representing the employers in coal mines, [5][two] representing the employers in other mines and two representing contractors to whom the Act applies, to be appointed by the Central Government after consultation with such organisations, if any, of the employers and the contractors as may be recognised by the Central Government;

(f)       [6][seven] persons, [7][two] representing the employees in the Railways, one representing the employees in coal mines, [8][two] representing the employees in other mines, and two representing the employees of the contractors to whom the Act applies, to be appointed by the Central Government after consultation with such organisations, if any, of employees representing the respective interest as may be recognised by the Central Government.

Rule - 4. Terms of office.

(1)     The Chairman of the Board shall hold office as such for a period of three years from the date on which his appointment is first notified in the Official Gazette.

(2)     Each of the members of the Board, referred to in clauses (c) and (d) of Rule 3, shall hold office as such during the pleasure of the President.

(3)     Each of the members referred to in clauses (e) and (f) of Rule 3 shall hold office as such for a period of three years commencing from the date on which his appointment is first notified in the Official Gazette:

Provided that where the successor of any such member has not been notified in the Official Gazette on or before the expiry of the said period of three years, such member shall, notwithstanding the expiry of the period of his office, continue to hold such office until the appointment of his successor has been notified in the Official Gazette.

(4)     If a member is unable to attend a meeting of the Board, the Central Government or the body which appointed or nominated him may, by notice in writing signed on its behalf and by such member and addressed to the Chairman of the said Board, nominate a substitute in his place to attend the meeting and such a substitute member shall have all the rights of a member in respect of that meeting and any decision taken at the meeting shall be binding on the said body.

Rule - [5. Resignation.

(1)     A member of the Board, not being an ex officio member, may resign his office by a letter in writing addressed to the Central Government.

(2)     The office of such a member shall fall vacant from the date on which his resignation is accepted by the Central Government, or on the expiry of thirty days from the date of receipt of the letter of resignation by that Government whichever is earlier.][9]

Rule - 6. Cessation of membership.

If any member of the Board, not being an ex officio member, fails to attend three consecutive meetings of the Board, without obtaining the leave of the Chairman for such absence, he shall cease to be a member of the Board:

Provided that the Central Government may, if it is satisfied that such member was prevented by sufficient cause from attending three consecutive meetings of the Board, direct that such cessation shall not take place and on such direction being made, such member shall continue to be a member of the Board.

Rule - 7. Disqualification for membership.

(1)     A person shall be disqualified for being reappointed, and for being a member of the Board,

(i)       if he is of unsound mind and stands so declared by a competent Court; or

(ii)      if he is an undischarged insolvent; or

(iii)     if he has been or is convicted of an offence which, in the opinion of the Central Government, involves moral turpitude.

(2)     If a question arises as to whether a disqualification has been incurred under sub-rule (1), the Central Government shall decide the same.

Rule - 8. Removal from membership.

The Central Government may remove from office any member of the Board, if in its opinion such a member has ceased to represent the interest which he purports to represent on the Board:

Provided that no such member shall be removed unless a reasonable opportunity is given to him of making any representation against the proposed action.

Rule - 9. Vacancy.

When a vacancy occurs or is likely to occur in the membership of the Board the Chairman shall submit a report to the Central Government and on receipt of such report the Central Government shall take steps to fill the vacancy by making an appointment from amongst the category of persons to which the person vacating membership belonged and the person so appointed shall hold office for the remainder of the term of office of the member in whose place he is appointed.

Rule - 10. Staff.

(1)     (i) The Central Government may appoint one of its officials as Secretary to the Board and appoint such other staff as it may think necessary to enable the Board to carry out its functions.

(ii) The salaries and allowances payable to the staff and the other conditions of service of such staff shall be such as may be decided by the Central Government.

(2)     The Secretary.

(i)       shall assist the Chairman in convening meetings of the Board;

(ii)      may attend the meetings but shall not be entitled to vote at such meetings;

(iii)     shall keep a record of the minutes of such meetings; and

(iv)    shall take necessary measures to carry out the decisions taken at meetings of the Board.

Rule - 11. Allowances of members.

(1)     The travelling allowance of an official member shall be governed by the rules applicable to him for journey performed by him on official duties and shall be paid by the authority paying his salary.

(2)     The non-official members of the Board shall be paid travelling allowance for attending the meeting of the Board at such rates as are admissible to Grade I Officers of the Central Government and daily allowances shall be calculated at the maximum rate admissible to Grade I Officers of the Central Government in their respective places.

Rule - 12. Disposal of business.

Every question which the Board is required to take into consideration shall be considered at a meeting, or, if the Chairman so directs, by sending the necessary papers to every member for opinion, and the question shall be disposed of in accordance with the decision of the majority:

Provided that in the case of equality of votes, the Chairman shall have a second or a casting vote.

Explanation. “Chairman” for the purposes of this rule shall include the Chairman nominated under Rule 13 to preside over a meeting.

Rule - 13. Meetings.

(1)     The Board shall meet at such places and times as may be specified by the Chairman.

(2)     The Chairman shall preside over every meeting of the Board at which he is present and in his absence nominate a member of the Board to preside over such meeting.

Rule - 14. Notice of meetings and list of business.

(1)     Ordinarily seven days' notice shall be given to the members of a proposed meeting.

(2)     No business which is not on the list of business for a meeting shall be considered at the meeting without the permission of the Chairman.

Rule - 15. Quorum.

No business shall be transacted at any meeting unless at least five members are present:

Provided that if at any meeting less than five members are present, the Chairman may adjourn the meeting to another date informing members present and giving notice to the other members that he proposes to dispose of the business at the adjourned meeting whether there is prescribed quorum or not, and it shall thereupon be lawful for him to dispose of the business at the adjourned meeting irrespective of the number of members attending.

Rule - 16. Committees of the Board.

(1)     (i) The Board may constitute such Committees and for such purpose or purposes as it may think fit.

(ii) While constituting the Committee the Board may nominate one of its members to be the Chairman of the Committee.

(2)     [10][(i) The Committee shall meet at such times and places as the Chairman of the said Committee may decide.

(ii) The provisions of Rules 12, 13(2), 14 and 15 shall apply to the Committee for transaction of business at its meetings as they apply to the Board, subject to the modification that the quorum specified in Rule 15 shall be ‘one-third of the members’ instead of ‘five members’.]

(3)     The provisions of Rule 11 shall apply to the members of the Committee for attending the meetings of the Committee, as they apply to the members of the Board.

CHAPTER III REGISTRATION AND LICENSING

Rule - 17. Manner of making application for registration of establishments.

(1)    The application referred to in sub-section (1) of Section 7 shall be made [11][* * *], [12][in Form XIII annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017] [13][online on the Shram Suvidha Portal of the Ministry of Labour and Employment in the Government of India].

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

(3) [15][* * *]

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

Rule - 18. Grant of certificate of registration.

[17][(1) The certificate of registration granted under sub-section (2) of Section 7 generated electronically on the web-portal shall be in Form I annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017.].

(2)   Every certificate of registration granted under sub-section (2) of Section 7 shall contain the following particulars, namely.

(a)      the name [18][* * *] of the establishment;

(b)      the maximum number of workmen to be employed as contract labour in the establishment;

(c)      the type of business, trade, industry, manufacture or occupation which is carried on in the establishment;

(d)      such other particulars as may be relevant to the employment of contract labour in the establishment.

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

(4)   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 [19][online on the web-portal specified in sub-rule (1) of Rule 17], within thirty days from the date when such change takes place, the particulars of, and the reasons for, such change.

Rule - 19. Circumstances in which application for registration may be rejected.

(1)     If any application for registration is not complete in all respects [20][, 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.

Rule - 20. Amendment of certificate of registration.

(1)     Where, on receipt of the intimation under sub-rule (4) of Rule 18, 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 [21][pay] [22][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 [23][* * *].

(2)     Where, on receipt of the intimation referred to in sub-rule (4) of Rule 18, 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 which has 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.

Rule - 21. Application for a licence.

(1)     Every application by a contractor for the grant of a licence shall be made [24][online on the web-portal specified in sub-rule (1) of Rule 17], [25][in Form II annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017], [26][* * *].

(2)     Every application for the grant of a licence shall be [27][accompanied by uploading a copy of the] certificate by the principal employer [28][in Form III annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017] to the effect that the applicant has been employed by him as a contractor in relation to his establishment and that he undertakes to be bound by all the provisions of the Act and the rules made thereunder insofar as the provisions are applicable to him as principal employer in respect of the employment of contract labour by the applicant.

(3)     [29][* * *].

(4)     [30][On submission of e-application referred to in sub-rule (1) by the applicant, an automated acknowledgement shall be generated electronically on the web-portal specified in sub-rule (1) of Rule 17.]

(5)     [31][The deposit of security at the rates specified in Rule 24 and the payment of fees at the rates specified in Rule 26 in respect of application referred to in sub-rule (1) shall be made by e-payment.]

Rule - 22. Matters to be taken into account in granting or refusing a licence.

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 a 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 there is an order of the appropriate Government or an award or settlement for the abolition of contract labour in respect of the particular type of work in the establishment for which the applicant is a contractor;

(c)      whether any order has been made in respect of the applicant under sub-section (1) of Section 14, and, if so, whether a period of three years has elapsed from the date of that order;

(d)      whether the fees for the application have been deposited at the rates specified in Rule 26; and

(e)      whether security has been deposited by the applicant at the rates specified in Rule 24.

Rule - 23. Refusal to grant licence.

[32][(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 opinion that the licence should not be granted, 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 [33][online through the web-portal specified in sub-rule (1) of Rule 17].

Rule - 24. Security.

(1)     Before a licence is issued, an amount calculated at the rate of [Rs 90][34] for each of the workman to be employed as contract labour, in respect of which the application for licence has been made, shall be deposited [35][by e-payment] by the contractor for due performance of the conditions of the licence and compliance with the provisions of the Act or the rules made thereunder:

[36][Provided that where the contractor is a Co-operative Society, the amount deposited as security shall be at the rate of [Rs 15][37] for each workman to be employed as a contract labour.]

[38][(1-A) 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 deposited in respect of that licence is to be directed to be refunded to the applicant under Rule 31, may, on an [39][online] application made for that purpose [40][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 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 [41][by e-payment], if any, after making such adjustment.]

(2)     [42][* * *].

Rule - 25. Forms and terms and conditions of licence.

(1)     Every licence granted under sub-section (1) of Section 12 shall be [43][generated electronically] [44][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 29 shall be subject to the following conditions, namely.

(i)       the licence shall be non-transferable;

(ii)      the number of workmen employed as contract labour in the establishment shall not, on any day, exceed the maximum number specified in the licence;

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

(iv)    the rates of wages payable to the workmen by the contractor shall not be less than the rates prescribed under the Minimum Wages Act, 1948 (II of 1948), for such employment where applicable, and where the rates have been fixed by agreement, settlement or award [45][or by the appropriate Government], not less than the rates so fixed;

(v)      (a) in cases 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)][46] [* * *][47];

(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)][48];

Explanation. While determining the wage rates, holidays, hours of work and other conditions of service under (b) above, the [49][Deputy Chief Labour Commissioner (Central)] shall have due regard to the wage rates, holidays, hours of work and other conditions of service obtaining in similar employments;

(vi)    (a) in every establishment where twenty or more women are ordinarily employed as contract labour, there shall be provided two rooms of reasonable dimensions for the use of their children under the age of six years;

(b) one of such rooms shall be used as a play-room for the children and the other as bedroom for the children;

(c) 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;

(d) the standard of construction and maintenance of the creches shall be such as may be specified in this behalf by the Chief Labour Commissioner (Central);

(vii)   the licensee shall notify any change in the number of workmen or the conditions of work to the licensing officer;

(viii)  [50][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 Act, intimating the actual date of the commencement or, as the case may be, completion of such contract work [51][in Form VII annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017]];

(ix)    [52][a copy of the licence shall be displayed prominently at the premises where the contract work is being carried on];

(x)      [53][no female contract labour shall be employed by any contractor before 6.00 a.m. or after 7.00 p.m. : Provided that this clause shall not apply to the employment of women in pithead baths, creches and canteens and as to midwives and nurses in hospitals and dispensaries.]

Rule - [26. Fees.

(1)     The fees to be paid for the grant of a certificate of registration under Section 7 shall be as specified below:

If the number of workmen proposed to be employed on contract on any day.

Rs.

(2)     The fees to be paid for the grant of a licence under Section 12 shall be as specified below:

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

Rs.

Rule - 27. Validity of the licence.

Every licence granted under Rule 25 or renewed under Rule 29 shall remain in force for twelve months from the date it is granted or renewed.

Rule - 28. Amendment of the licence.

(1)     A licence issued under Rule 25 or renewed under Rule 29 may, for good and sufficient reasons, be amended by the licensing officer.

(2)     The contractor who desires to have the licence amended shall submit [55][online on the web-portal specified in sub-rule (1) of Rule 17,] an application stating the nature of the amendment and reasons therefor.

(3)     (i) If the licensing officer allows the application he shall require the applicant to furnish [56][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 fees originally paid for the licence.

(ii) [57][on payment of the requisite amount by the applicant] 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 [58][online through the web-portal specified in sub-rule (1) of Rule 17].

Rule - 29. Renewal of licence.

(1)     Every contractor shall apply [59][online on the web-portal specified in sub-rule (1) of Rule 17] for renewal of the licence.

(2)     Every such application shall be [60][in Form II annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017] [61][* * *] 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 the 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 25 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 thinks fit the payment of such excess fee.

Rule - 30. Issue of duplicate certificate of registration or licence.

Where a certificate of registration or a licence granted or renewed under the preceding rules has been lost, defaced or accidentally destroyed, a duplicate may be granted on payment of fees of rupees five.

Rule - 31. Refund of security.

(1)     (i) On expiry of the period of licence the contractor may, if he does not intend to have his licence renewed, make an application to the licensing officer for the refund of the security deposited by him under Rule 24.

(ii) If the licensing officer is satisfied that there is no breach of the conditions of licence or there is no order under Section 14 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 any portion of the security, the amount to be forfeited shall be deducted from the security deposit, and balance, if any, refunded to the applicant.

(3)     Any application for refund shall, as far as possible, be disposed of within 60 days of the receipt of the application.

Rule - 32. Grant of temporary certificate of registration and licence.

[62][* * *]

CHAPTER IV APPEALS AND PROCEDURE

Rule - 33.

(1)     (i) Every appeal under sub-section (1) of Section 15 shall be preferred in the form of a memorandum signed by the appellant 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 appealed from and a [63][demand draft] for Rs 10.

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

Rule - 34.

(1)     Where the memorandum of appeal does not comply with the provisions of sub-rule (2) of Rule 33 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.

(2)     Where the Appellate Officer rejects the memorandum under sub-rule (1) he shall record the reason for such rejection and communicate the order to the appellant.

(3)     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 a book to be kept for the purpose called the Register of Appeals.

(4)     (i) When the appeal has been admitted, the Appellate Officer shall send the notice of the appeal to the registering officer or the licensing officer, as the case may be, from whose order the appeal has been preferred and the Registering Officer or the Licensing Officer shall 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 at such date and time as may be specified in the notice for the hearing of the appeal.

Rule - 35. Failure to appear on date of hearing.

If on the date fixed for hearing, the appellant does not appear, the Appellate Officer may dismiss the appeal for default of appearance of the appellant.

Rule - 36. Restoration of appeals.

(i)       Where an appeal has been dismissed under Rule 35 the appellant may apply to the Appellate Officer for the readmission 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)      Such an application shall, unless the Appellate Officer extends the time for sufficient reason, be made within 30 days of the date of dismissal.

Rule - 37. Hearing of appeal.

(1)     If the appellant is present when the appeal is called on for the hearing, the Appellate Officer shall proceed to hear the appellant or his authorised agent and any other person summoned by him for this purpose, and pronounce judgment on the appeal, either confirming, reversing or varying the order appealed from.

(2)     The judgment of the Appellate Officer shall state the points for determination, the decisions thereon and reasons for the decisions.

(3)     The order shall be communicated to the appellant and copy thereof shall be sent to the Registering Officer or the Licensing Officer from whose order the appeal has been preferred.

Rule - 38. Payment of Fees.

[64][* * *].

Rule - 39. Copies.

Copy of the order of the Registering Officer, Licensing Officer or the Appellate Officer may be obtained on payment of fees of rupees two for each order on application specifying the date and other particulars of the order, made to the officer concerned.

CHAPTER V WELFARE AND HEALTH OF CONTRACT LABOUR

Rule - 40.

(1)     The facilities required to be provided under Sections 18 and 19 of the Act, namely, sufficient supply of wholesome drinking water, a sufficient number of latrines and urinals, washing facilities and first-aid facilities, shall be provided by the contractor in the case of the existing establishments within seven days of the commencement of these rules and in the case of new establishments within seven days of the commencement of the employment of contract labour therein.

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

Rule - 41. Rest-rooms.

(1)     In every place wherein contract labour is required to halt at night in connection with the working of the establishment to which the Act applies and in which employment of contract labour 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 the case of existing establishments, and within fifteen days of the commencement of the employment of contract labour in new establishments.

(2)     If the amenity referred to in sub-rule (1) is 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.

(3)     Separate rooms shall be provided for women employees.

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

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

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

Rule - 42. Canteens.

(1)     In every establishment to which the Act applies and wherein work regarding the employment of contract labour is likely to continue for six months and wherein contract labour numbering one hundred or more are ordinarily employed an adequate canteen shall be provided by the contractor for the use of such contract labour within sixty days of the date of coming into force of the rules in the case of the existing establishments and within 60 days of the commencement of the employment of contract labour in the case of new establishments.

(2)     If the contractor fails to provide the 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.

Rule - 43.

(1)     The canteen shall consist of at least a dining-hall, kitchen, store-room, pantry and washing places separately for workers and for utensils.

(2)     (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.

(3)     (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.

Rule - 44. Dining-hall.

(1)     The dining-hall shall accommodate at a time at least 30 per cent of the contract labour working at a time.

(2)     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 prescribed in sub-rule (1).

(3)     (i) A portion of the dining-hall and service counter shall be partitioned off and reserved for women workers, in proportion to their number.

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

(4)     Sufficient tables, stools, chairs or benches shall be available for the number of diners to be accommodated as prescribed in sub-rule (1).

Rule - 45. Furniture and utensils.

(1)     (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.

(2)     (i) Suitable clean clothes for the employees serving in the canteen shall also be provided and maintained.

(ii) A service counter, if provided, shall have 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.

Rule - 46.

The foodstuffs and other items to be served in the canteen shall be in conformity with the normal habits of the contract labour.

Rule - 47. Charges of foodstuff.

The charges for foodstuffs, beverages and any other items served in the canteen shall be based on ‘no profit, no loss’ and shall be conspicuously displayed in the canteen.

Rule - 48.

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 building;

(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.

Rule - 49. Books of Accounts.

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.

Rule - 50. Audit.

The accounts pertaining to the canteen shall be audited once every 12 months by registered accountants and auditors:

Provided that the 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.

Rule - 51. Latrines and urinals.

Latrines shall be provided in every establishment coming within the scope of the Act 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 100, it shall be sufficient if there is one latrine for every 25 males or females, as the case may be, up to the first 100, and one for every 50 thereafter.

Rule - 52.

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

Rule - 53.

(1)     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.

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

Rule - 54.

There shall be at least one urinal for male workers upto 50 and one for female workers upto 50 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 50 males or females up to the first 500 and one for every 100 or part thereof thereafter.

Rule - 55.

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

(2)     (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.

Rule - 56.

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

Rule - 57. Washing facilities.

(1)     In every establishment coming within the scope of the Act adequate and suitable facilities for washing shall be provided and maintained for the use of contract labour employed therein.

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

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

Rule - 58. First-aid facilities.

In every establishment coming within the scope of the Act there shall be provided and maintained so as to be readily accessible during all working hours first-aid boxes at the rate of not less than one box for 150 contract labour or part thereof ordinarily employed.

Rule - 59.

(1)     The first-aid box shall be distinctively marked with a red cross on a transparent ground and shall contain the following equipment, namely:

(a)      For establishments in which the number of contract labour 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 salvolatile having the dose and mode of administration indicated on the label;

(vii)   1 snake-bite lancet;

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

(ix)    1 pair scissors;

(x)      1 copy of the First-Aid leaflet issued 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;

(xiii)  A bottle of suitable surgical anti-septic solution.

(b)      For establishments in which the number of contract labour 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 gms) packets sterilized cotton wool;

(vi)    1 (60 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 gms) bottle of potassium permanganate crystals;

(xi)    1 pair scissors;

(xii)   1 copy of the First-Aid leaflet issued by the Director-General, Factory Advice Service and Labour Institutes, Government of India;

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

(xiv)  Ointment for burns;

(xv)   A bottle of a suitable surgical anti-septic solution.

(2)     Adequate arrangement shall be made for immediate recoupment of the equipment when necessary.

Rule - 60.

Nothing except the prescribed contents shall be kept in the First-Aid Box.

Rule - 61.

The First-Aid Box shall be kept in charge of a responsible person who shall always be readily available during the working hours of the establishment.

Rule - 62.

A person in charge of the First-Aid Box shall be a person trained in First-Aid treatment, in establishments where the number of contract labour employed is 150 or more.

CHAPTER VI WAGES

Rule - 63.

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

Rule - 64.

No wage period shall exceed one month.

Rule - 65.

The wages of every person employed as contract labour in an establishment or by a contractor where less than one thousand such persons are employed shall be paid before the expiry of the seventh day and in other cases before the expiry of tenth day after the last day of the wage period in respect of which the wages are payable.

Rule - 66.

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

Rule - 67.

All payments of wages shall be made 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 the wage period, final payment shall be made within 48 hours of the last working day.

Rule - 68.

Wages due to every worker shall be paid to him direct or to other person authorised by him in this behalf.

Rule - [69.

All wages shall be paid in current coin or currency notes or by cheque or by crediting the wages in the bank account of the workman:

Provided that the appropriate Government may, by notification in the Official Gazette, specify the establishment or class of establishments, the employer of which shall pay to every workman employed in such establishment or class of establishments, the wages only by cheque or by crediting the wages in his bank account.][65]

Rule - 70.

Wages shall be paid without any deductions 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 (4 of 1936).

Rule - 71.

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.

Rule - 72.

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

Rule - 73.

The authorised representative of the principal employer shall record under his signature a certificate at the end of the entries in the Register of Wages or the [66][Register of Wage-cum-Muster Roll], as the case may be, in the following form:

“Certified that the amount shown in column No.……has been paid to the workman concerned in my presence on….….….….….….….. at….….….….….….….”

CHAPTER VII REGISTERS AND RECORDS AND COLLECTION OF STATISTICS

Rule - 74. Register of contractors.

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

Rule - 75. Register of persons employed.

Every contractor shall maintain in respect of each registered establishment where he employs contract labour a register [67][in Form A specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017].

Rule - 76. Employment card.

(i)       Every contractor shall issue an employment card [68][in Form XII annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017] to each worker within three days of the employment of the worker.

(ii)      The card shall be maintained up to date and any change in the particulars shall be entered therein.

Rule - 77. Service certificate.

On termination of employment for any reason whatsoever the contractor shall issue to the workman whose services have been terminated a service certificate [69][in Form VIII annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017].

Rule - 78. Muster Roll, Wages Registers, Deduction Register and Overtime Register.

[70][(1)(a) Every contractor shall in respect of each work on which he engages contract labour,

(i)       maintain a Muster Roll and a Register of Wages [71][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];

[72][* * *]

(ii)      maintain a Register of Deductions for damage or loss, Register of Fines and Register of Advances [73][in Form C specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017];

(iii)     maintain a Register of Overtime [74][in Form B specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017] recording therein the number of hours of, and wages paid for, overtime works, if any.

(b) Every contractor shall, where the wage period is one week or more, issue wage slips in Form XIX, to the workmen at least a day prior to the disbursement of wages.

(c) Every contractor shall obtain the signature or thumb-impression of the worker concerned against the entries relating to him on the Register of Wages or Muster Roll-cum-Wages Register, as the case may be, and the entries shall be authenticated by the initials of the contractor or his authorised representative and shall also be duly certified by the authorised representative of the principal employer in the manner provided in Rule 73.

(d) In respect of establishments which are governed by the Payment of Wages Act, 1936 (4 of 1936) and the rules made thereunder, or Minimum Wages Act, 1948 (11 of 1948) or the rules made thereunder, the following registers and records required to be maintained by a contractor as employer under those Acts and the rules made thereunder shall be deemed to be registers and records to be maintained by the contractor under these rules, namely.

(a)      Muster Roll;

(b)      Register of Wages;

(c)      Register of Deductions;

(d)      Register of Overtime;

(e)      Register of Fines;

(f)       Register of Advances;

(g)      Wage slip.]

(2)   Notwithstanding anything contained in these rules, where a combined or alternative form is sought to be used by 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 payrolls 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 [75][Regional Labour Commissioner (Central)].

Rule - 79.

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

Rule - 80.

(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 workplace or at a place within a radius of three kilometres.

(2)     [76][Such registers shall be maintained legibly in English and Hindi or in the language understood by the majority of the persons employed in the establishment.];

(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 therein.

(4)     All the registers, records and notices maintained under the Act, or rules shall be produced on demand before the Inspector 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 the wage period indicating also in precise terms the wage period to which the ‘nil’ entry relates, in the respective registers maintained in Forms XX, XXI and XXII respectively.

Rule - 81.

(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 notice shall be sent to the Inspector and whenever any changes occur the same shall be communicated to him forthwith.

(3)     [77][Every principal employer shall, within fifteen days of the commencement or completion of each contract work under each contractor, submit a return to the Inspector, appointed under Section 28 of the Act, intimating the actual dates of the commencement or, as the case may be, completion of such contract work, [78][in Form VII annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017.]]

Rule - 82. Returns.

[79][(1) 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.]

(2) [80][* * *]

[81][(3) The returns to be submitted under this rule by contractor/or principal employer shall be correct, complete and up to date in all respects];

Rule - 83.

(1)     The Board, Committee, Chief Labour Commissioner (Central) or the Inspector or any other authority under the Act shall have the powers to call for any information or statistics in relation to contract labour 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.

FORMS

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);

(x)      the combined registers in the Forms specified in the Schedule[82] 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 83.

(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[83] 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.

[84][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 86.

Form I

[See Rule 17(1)]

Application for Registration of Establishments Employing Contract Labour

(1)     Name and location of the Establishment.

(2)     Postal address of the Establishment.

(3)     Full name and address of the Principal Employer (furnish father's name in the case of individuals).

(4)     Full name and address of the Manager or person responsible for the supervision and control of the establishment.

(5)     Nature of work carried on in the Establishment.

(6)     Particulars of contractors and Contract Labour:

(a)      Names and Addresses of Contractors.

(b)      Nature of work in which contract labour is employed or is to be employed.

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

[85][(cc) Estimated date of commencement of each contract work under each contractor.]

(d)      Estimated date of termination of employment of contract labour under each contractor.

(7)     [86][Particulars of demand draft enclosed (Name of the Union Bank, amount, demand draft No. and date).]

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

Principal Employer

Seal and Stamp

Office of the Registering Officer.

Date of receipt of application.

FORM II

[87][* * *]

Form III

[See Rule 18(3)]

Register of Establishments

Particulars of Contractor and Contract Labour

FORM IV

[88][* * *]

FORM V

[89][* * *]

FORM V-A

[90][* * *]

FORM VI

[91][* * *]

FORM VI-A

[92][* * *]

FORM VI-B

[93][* * *]

FORM VII

[94][* * *]

FORM VIII

[95][* * *]

FORM IX

[96][* * *]

FORM X

[97][* * *]

FORM XI

[98][* * *]

FORM XII

[SEE RULE 74]

REGISTER OF CONTRACTORS

1.        Name and address of the Principal Employer….…. ….….….….….….…..

2.        Name and address of the establishment….…. ….….….….….….….…..

Place….….….….. 

Date….….….…… 

Signature of the Licensing Officer

[99][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]

Application for Registration of Establishments Employing Contract Labour or Migrant Workmen or Building Workers

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

FORM XIV

UNIFIED ANNUAL RETURN

[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:

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:

Sl. 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.

FORM XV

[100][* * *]

FORM XVI

[101][* * *]

FORM XVII

[102][* * *]

FORM XVIII

[103][* * *]

Form XIX

[See Rule 78(1)(b)]

Wage Slip

Initials of the Contractor or his

Representative

FORM XX

[104][* * *]

FORM XXI

[105][* * *]

FORM XXII

[106][* * *]

FORM XXIII

[107][* * *]

FORM XXIV

[108][* * *]

FORM XXV

[109][* * *]

[110][ANNEXURE ‘A’]

[Rule 38(1)]

Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017

SCHEDULE

[See Rule 2(1)]

Form A

FORMAT OF EMPLOYEE REGISTER

[Part A : For All Establishments]

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

FORM B

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.

FORM C

FORMAT OF REGISTER OF LOAN/RECOVERIES

Name of the Establishment……………………………………… LIN ……………………

Form D

FORMAT OF ATTENDANCE REGISTER

Name of the Establishment……………………………… Name of Owner ……………………. LIN ………………….

For the Period From 

To

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)

Form E

FORMAT OF REGISTER OF REST/LEAVE/LEAVE WAGES UNDER

The Mines Act, 1952, the Sales Promotion Employees (Conditions of Service) Act, 1976 and the Working Journalists (Conditions of Service) and Miscellaneous Provisions Act, 1957

Name of the Establishment………………………………. Name of Owner ……………………. LIN ………………….

For the       Year

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, 2017

SCHEDULE

[See Rule 2(1)]

Form I

[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.

Form II

[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):

A.       Details of the Contractor

(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:

B.       Details to be filled only in case of application for licence.

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:

D.       Details of licence fee and security deposit.

(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

Form III

[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]

Form of Certificate by Principal Employer

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.

Form IV

[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]

Certificate of Initial and Periodical Test and Examination of Various Appliances