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Labour Law

1. FORM 01 - Employees' Registration Form
2. FORM 1 - Declaration Form
3. FORM 12 - Sickness or Temporary Disablement Benefit
4. FORM 12A - Claim for Maternity Benefit for Sickness
5. FORM 13 - Sickness or temporary Disablement or Maternity
6. FORM 13 A - Maternity Benefit for Sickness
7. FORM 14 - Sickness or Temporary Disablement or Maternity Benefit for Sickness
8. FORM 14A -Claim for Benefit
9. FORM 16 - Accident Report from Employer
10. FORM 17 - Dependents' or Funeral Benefit
11. FORM 18 - Dependents' Benefit
12. FORM 18 A - Dependents' Benefit - Claim for Periodical Payments
13. FORM 19 - Maternity Benefit - Notice of Pregnancy
14. FORM 1A - Family Declaration Form
15. FORM 1B - Changes in Family Declaration Form
16. FORM 20 - Maternity Benefit - Certificate of Pregnancy
17. FORM 21 - Maternity Benefit - Certificate of Expected Confinement
18. FORM 22 - Claim for Maternity Benefit
19. FORM 6 - Return of Contributions
20. Form A : Form for Recording the Result of Medical Examination of Children Attending Creches
21. Form A: [Rule 16(1)] [ Inserted vide Child Labour (Prohibition and Regulation) Rules, 1988 ]
22. Form A: (See rule 4(1)) Computation of the Allocable surplus under section 2(4) [Inserted vide Payment of Bonus Rules, 1975]
23. Form A: Application for the Reference of an Industrial Dispute to a Board of Conciliation / Court of Inquiry / Labour Court / Tribunal / National Tribunal [ Inserted vide Industrial Disputes (Central) Rules, 1957 ] ]
24. Form A: Complaint Under Clause 7(1)(a) of the Equal Remuneration Act, 1976 [Rule 3(1)] [ Inserted vide Equal Remuneration Rules 1976 ]
25. FORM A: Form of Individual Application [See sub-section (2) of Section 15 of the Payment of Wages Act]
26. Form B : Form for Recording Particulars of Children Attending the Creches
27. Form B: (See rule 4(b)) Set-on and Set-off of Allocable surplus under section 15 [ Inserted vide Payment of Bonus Rules, 1975 ]
28. Form B: Certificate of Age [Rule 17(2)] [ Inserted vide Child Labour (Prohibition and Regulation) Rules, 1988 ]
29. Form B: Claim Under Section 7(1)(B) of the Equal Remuneration Act, 1976 [Rule 4(1)] [ Inserted vide Equal Remuneration Rules 1976 ]
30. FORM B: Form of Group Application [See sub-section (2) of Section 15 and Section 16 of the Payment of Wages Act.]
31. Form B: Notice to Parties to Nominate Representatives [ Inserted vide Industrial Disputes (Central) Rules, 1957 ]
32. Form C: (See rule 4(c)) Bonus paid to employees [ Inserted vide Payment of Bonus Rules, 1975 ]
33. Form C: Agreement Under Section 10a [ Inserted vide Industrial Disputes (Central) Rules, 1957 ]
34. Form C: Authority in Favour of Legal Practitioner or any Official of a Registered Trade Union [Rule 5] [ Inserted vide Equal Remuneration Rules 1976 ]
35. FORM C: Form of Application by an Inspector or Person Permitted by the Authority or Authorized to act [See sub-section (2) of Section 15 and Section 16 of the Payment of Wages Act]
36. Form D: (See rule 5) Annual Return - Bonus paid to employees [ Inserted vide Payment of Bonus Rules, 1975]
37. FORM D: Certificate of Authorization
38. Form D: Register to be maintained by the Employer Under Rule 6 of the Equal Remuneration Rules, 1976 [Rule 6] [ Inserted vide Equal Remuneration Rules 1976 ]
39. Form D: Summons [ Inserted vide Industrial Disputes (Central) Rules, 1957 ]
40. FORM E: Notice for the Disposal of Application
41. Form E: Notice of Chance of Service Conditions Proposed by an Employer [ Inserted vide Industrial Disputes (Central) Rules, 1957 ]
42. FORM F: Record of Order or Direction
43. Form F: Representation of Parties [ Inserted vide Industrial Disputes (Central) Rules, 1957 ]
44. Form G1: Submission of Returns (Rule 56A) [ Inserted vide Industrial Disputes (Central) Rules, 1957 ]
45. Form G: Nomination Paper (Rule 47) [ Inserted vide Industrial Disputes (Central) Rules, 1957 ]
46. FORM G: Notice of Respondent of the day fixed for the hearing of the appeal under Section 17 of the Payment of Wages Act, 1936
47. Form H: Memorandum of Settlement (Rule 58) [ Inserted vide Industrial Disputes (Central) Rules, 1957 ]
48. FORM I - Application for Registration of Establishments employing Contract Labour
49. Form I: Complaints Regarding Change of Conditions of Service (Rule 59) [ Inserted vide Industrial Disputes (Central) Rules, 1957 ]
50. FORM II - Certificate of Registration

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