Contact Labour (Regulation and Abolition) Act, 1970

FORM V : FORM OF CERTIFICATE BY PRINCIPAL EMPLOYER

[Rule 21(2)]

Certified that I have engaged the applicant (name of the contractor) as a contractor in my establishment. I undertake to be bound by all the provisions of the Contract Labor (Regulation and Abolition) Act, 1970, and the Contract Labor (Regulation and Abolition) Central Rules, 1971, insofar as the provisions are applicable to me in respect of the employment of Contract Labor by the applicant in my establishment.

Place: ......................... Signature of Principal Employer

Name and address of Establishment Date..............