 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Payment of Wages Act, 1936 25A. Payment of undisbursed wages in case of death of employed person (1) Subject to the other provisions of the Act all amounts payable to an employed person as wages shall if such amounts could not or cannot be paid on account of his death before payment or on account of his whereabouts not being known - (a) be paid to the person nominated by him in this behalf in accordance with the rules made under this Act; or (b) where no such nomination has been made or where for any reasons such amounts cannot be paid to the person so nominated be deposited with the prescribed authority who shall deal with the amounts so deposited in such manner as may be prescribed. (2) Where in accordance with the provisions of sub-section (1) all amounts payable to an employed person as wages - (a) are paid by the employer to the person nominated by the employer person; or (b) are deposited by the employer with the prescribed authority, the employer shall be discharged of his liability to pay those wages.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back