Bare Acts Live

(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

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

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

(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.

(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.

(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 the meetings of the Board.

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

(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.

(ii) If the licensing officer is satisfied that there is no breach of the conditions of license 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.

(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.

CHAPTER V

Welfare and Health of Contract Labour

(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:

(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.

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

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

(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.

(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 provisions and maintenance of furniture and equipment provided for in the canteen.

(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:

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

(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.

CHAPTER VI

Wages

(i) maintain a Muster Roll and a Register of Wages in Form XVI and Form XVII respectively:

(ii) maintain a Register of Deductions for damage or loss, Register of Fines and Register of Advances in Form XX, Form XXI and Form XXII respectively;

(iii) maintain a Register of Overtime in Form XXIII 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;

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

FORM I

[See rule 17(1)]

Application For Registration Ofestablishments Employing 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.