Contact Labour (Regulation and Abolition) Act, 1970
FORM IX : TEMPORARY CERTIFICATE OF REGISTRATION
[Rule 32(3)]
No. Date of Expiry....
Date
Government of India
Office of the 19[Registering Officer]
A Temporary Certificate of Registration containing the following particulars is hereby granted under sub-section (2) of section 7 of the Contract Labor (Regulation and Abolition) Act, 1970, and the rules made thereunder, to ....................... valid from ........................................ to .............................................
1. Nature of work carried on in the establishment.
2. Nature of work in which contract labor is to be employed.
3. Maximum number of contract labor to be employed on any day.
4. Other particulars relevant to the employment of contract labor.
Signature of Registering Officer with Seal
