Agreement
between a Master and a Workman
THIS
AGREEMENT is made on the..........................day
of.......................... 20... BETWEEN X, aged.......................years,
son of.............................resident of................................(hereinafter
called the 'Employer') of the one part, AND Y aged.......................
years, son of................ resident
of............................(hereinafter called the "Workman") of
the other part.
1. The Employer hereby
appoints the Workman as a..................to render services as are usual.
2. That in consideration
of the service to be rendered and the duties to he performed and the covenants
to be observed by the Workman, the Employer will pay a monthly salary of
Rs................payable on the.......day of each succeeding month as long as
the workman shall faithfully, honestly and diligently observe and perform the
terms of the his service with the Employer
3. That the workman will
serve the Employer as a seen assistant and will do and perform with all the
care, punctuality and ability all work, which the Employer may require him to
do or which may be usual for such employees to do and the workman shall at al
times conduct himself, honestly, and properly during the course of such
services towards the Employer, his customers and his other employees.
4. That workman shall
not enter the service or employment of any other person/or body of persons
carrying on similar business during the continuance of this agreement or afterwards
during further period of.....................years without the written consent
of the Employer.
1. 5.If the workman
absents himself from the service of the Employer without leave or be guilty of
misconduct or commits any breach of this agreement the Employer may at his
option terminate his service at without any notice. In such an eventuality the
workman shall only be entitled to his salary up to the date of his service and
no more. In any other case either party may determine this agreement by giving
to the other 15 days previous notice in writing for that purpose.
5. In case the workman
is incapacitated by reason of illness, accident or any other cause and cannot
perform his duties as such............ the Employer may at his option grant
leave for a reasonable time whether on full pay or reduced pay or without pay
or terminate his services for with. If however, personal injury is caused to
the employer by accident arising out of and in the course of his employment the
Employer shall only be liable to pay compensation in accordance with the
principles laid down in the Workman's compensation Act, 1923.
IN
WITNESS WHEREOF the said X. and the said Y. have hereto respectively signed
at...................the day and the year first above mentioned.
Sd/-
Sd/-
