| Contents |
| Sections |
Particulars |
| 1 |
Short title and extent |
| 2 |
Interpretation |
| 3 |
Fixing of minimum rates of wages |
| 4 |
Minimum rate of wages |
| 5 |
Procedure for fixing and revising minimum wages |
| 6 |
Advisory committees and sub-committees [Repealed by the Minimum Wages (Amendment) Act 1957] |
| 7 |
Advisory Board |
| 8 |
Central Advisory Board |
| 9 |
Composition of committees etc. |
| 10 |
Correction of errors |
| 11 |
Wages in kind |
| 12 |
Payment of minimum rate of wages |
| 13 |
Fixing hours for normal working day etc. |
| 14 |
Overtime |
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| 15 |
Wages of worker who works for less than normal working day |
| 16 |
Wages for two or more classes of work |
| 17 |
Minimum time rate wages for piece work |
| 18 |
Maintenance of registers and records |
| 19 |
Inspectors |
| 20 |
Claim |
| 21 |
Single application in respect of a number of employees |
| 22 |
Penalties for certain offences |
| 22A |
General provision for punishment of other offences |
| 22B |
Cognizance of offences |
| 22C |
Offences by companies |
| 22D |
Payment of undisbursed amounts due to employees |
| 22E |
Protection against attachment of assets of employer with government |
| 22F |
Application of Payment of Wages Act 1936 to scheduled employments |
| 23 |
Exemption of employer from liability in certain cases |
| 24 |
Bar of suits |
| 25 |
Contracting out |
| 26 |
Exemption and exceptions |
| 27 |
Power of State Government to add to Schedule |
| 28 |
Power of Central Government to give directions |
| 29 |
Power of Central Government to make rules |
| 30 |
Power of appropriate government to make rules |
| 30A |
Rules made by Central Government to be laid before Parliament |
| 31 |
Validation of fixation of certain minimum rates of wages |
| Schedule |
Part I |
| |
Part II |
