On August 11, 2021, the Labour and Employment Department of Gujarat has passed the Labour Welfare Fund (Gujarat) (Amendment) Rules 2021 to further amend the Labour Welfare Fund (Gujarat) Rules, 1962.
The Amendment has modified Rule 3AA, which deals with Maintenance of registers etc. by employees in which sub clause 1(a) has been deleted.
Rules 3AA(1)(a) states that a register of wages in Form “A’, except in case where the employer maintain muster roll-cum Wages register under the Payment of Wages Act, 1936 and the rules made then under shall be maintained and preserved for a period of 10 years.
*Tanvi Singh, Editorial Assistant has reported this brief.