The Payment of Bonus (Amendment) Rules, 2014
Gaz. of India Ext. Pt. II S.3, sub.s. (i) dt. 10.11.2014
November 10, 2014
NOTIFICATION
G.S.R. 784(E).-ln exercise of the powers conferred under section 38 of. the Payment of Bonus Act, 1965 (21 of 1965), the Central Government, hereby makes the following rules further to amend the Payment of Bonus Rules, 1975, namely:-
- Short title and commencement.- (1) These rules may be called the Payment of Bonus (Amendment) Rules, 2014.
(2) They shall come into force on the date of their publication in the Official Gazette.
- In the Payment of Bonus Rules, 1975 (hereinafter referred to as the principal rules), for rule 5, the following rule shall be substituted, namely:-
(5) Annual Returns.-(1) Every employer shall on or before the 1st day of February in each year upload annual returns in the Form D on the web portal of the Ministry of Labour and Employment giving information as to the particulars specified in respect of the preceding year:
Provided that the annual returns shall be filed within the time limit specified in section 19 of the Act.
(2) Every employer on or before the 1st day of February in each year may file annual returns in the Form D to the Inspector giving information as to the particulars specified in respect of the preceding year:
Provided that during inspection, the inspector shall require the production of the accounts, books, register and other documents if the same are maintained in manual form or in electronic form, as the case may be.
Explanation.-For the purposes of this sub-rule, the expression “electronic form” shall have the same meaning as assigned to it in clause (r) of section 2 of the Information Technology Act, 2000 (21 of 2000).
- In the principal rules, for Form D, the following Form shall be substituted, namely.-
[Form D
[See rule 5(1)]
Unified Annual Return Form
- General Part:
(a) Name of the Establishment
address of the establishment. House No. / Flat No. Street/Plot No.
Town District Pin Code
(b) Name of the Employer
address of the employer
Town District State Pin Code
E-Mail ID
Telephone Number Mobile Number
(c) Name of the manager or person responsible for supervision and control of establishment
Address House No. / Flat No. Street/ Plot No. Town
District State Pin Code E-Mail ID
Telephone Number Mobile Number
- Employer’s Registration/ License number under the Acts mentioned in column (2) of the Table below:
| S. No.(1) | Name(2) | Registration (3) | If yes (Registration No.) (4) | |
| 01 | The Building and Other Construction Workers (Regulation of Employment and Condition of Services) Act, 1996 | |||
| 02 | The Contract Labour (Regulation and Abolition) Act, 1970 | |||
| 03 | The inter-State Migrant Workman (Regulation of Employment and Condition of Service) Act. 1979 | |||
| 04 | The Employees’ Provident Funds and Miscellaneous Provisions Act, 1952 | |||
| 05 | The employees’ State Insurance Act, 1948 | |||
| 06 | The Mines Act, 1952.Notice of opening under Regulation 3 of the Coal Mines Regulation , 1957 or Regulation 3 of the Metalliferous Mines Regulations, 1961 | |||
| 07 | The Factories Act, 1948 | |||
| 08 | The Motor Transport Workers Act, 1961 | |||
| 09 | The Shops & Establishments Act (State Act). | |||
| 10 | Any other Law for the time being in force | |||
- Details of Principal Employer, Contractor and Contract Labour:
| 01 | Name of the principal employer in the case of a contractor’s establishment | |
| 02 | Date of commencement of the establishment | |
| 03 | Number of Contractors engaged in the establishment during the year. | |
| 04 | Total number of days worked by Contract Labour during the year | |
| 05 | Total number of man-days worked by Contract Labour during the year |
- Name of the Manager Agency (in case of mines) ________________________________
07 Address House No./ Flat No. Street/ Plot No.
Town District State Pin Code
E-mail ID
Telephone Number Mobile No.
- Working hours and work day
| 01 | Number of days worked during the year | |
| 02 | Number of mandays worked during the year | |
| 03 | Daily hours of work | |
| 04 | Day of weekly holiday |
- Maximum number of persons employed in any day during the year.
| Sl.No. | Males | Females | Adolescents (between the age of 14 to 18 years | Children (below 14 years of age | Total |
- Wage rates (categorywise)
| Category | Rates of Wages | No. of workers | |||||||
| Regular | Contract | ||||||||
| Male | Female | Children | Adolescent | Male | Female | Children | Adolescent | ||
| Highly Skilled | |||||||||
| Skilled | |||||||||
| Semi Skilled | |||||||||
| Un Skilled | |||||||||
- (a) Details of Payments:
| Gross wages paid | Deductions | Net Wages Paid | ||||
| In cash | In Kind | Fines | Deductions for damage or loss | Others | In cash | In Kind |
(b) Number of workers who were granted leave with wages during the year.
| Sl. No. | During the year | Number of workers | Granted leave with wages |
- Details of various welfare amenities provided under the statutory schemes:
| Sl. No. | Nature of various welfare amenities provided | Statutory (specify the statute) |
- Number of employees benefited by bonus payments:
| (1) | (2) | (3) | (4) | (5) | (6) | (7) |
| Total amount payable as bonus | Settlement, if any, reached | Percentage of bonus declared | Total amount of bonus actually paid | Date on which Payment made | Whether bonus has been paid to all the employees, if not, reason for non-payment | Remarks |
DECLARATION
It is to certify that the above information is true and correct and also I certify that I have complied with the all provisions of Labour Laws applicable to my establishment:
PLACE DATE SIGN HERE
P.P. Mitra, Principal Labour and Employment Advisor
