Payment of Wages Act, 1936
9.
Deductions for absence from duty
(1)
Deductions may be made under clause (b) of sub-section (2) of section 7 only on
account of the absence of an employed person from the place or places where by
the terms of his employment, he is required to work such absence being for the
whole or any part of the period during which he is so required to work.
(2)
The amount of such deduction shall in no case bear to the wages payable to the
employed person in respect of the wage-period for which the deduction is made
in a larger proportion than the period for which he was absent bears to the
total period within such wage-period during which by the terms of his
employments he was required to work:
Provided
that subject to any rules made in this
behalf by the State Government if ten or more employed persons acting in
concert absent themselves without due notice (that is to say without giving the
notice which is required under the terms of their contracts of employment) and
without reasonable cause such deduction from any such person may include such
amount not exceeding his wages for eight days as may by any such terms be due
to the employer in lieu of due notice.
Explanation: For the purposes of this section an
employed person shall be deemed to be absent from the place where he is required
to work if although present in such place he refuses in pursuance of a stay-in
strike or for any other cause which is not reasonable in the circumstances to
carry out his work.