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Minimum Wages (Central) Rules, 1950
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1. |
Form I Rule 21(4) : Register of Fines Form |
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2. |
Form II Rule 21(4): Register of deduction for damage or loss caused to the employer Form |
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3. |
Form III Rule 21(4A) : Annual Return of Deduction from Wages Form |
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4. |
Form IV Rule 25(3) : Overtime Register for workers Form |
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5. |
Form V Rule 26(5) : Muster Roll Form |
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6. |
Form VI Rule 27 : Form of Claim by an Employee for payments lesser than the stipulated Minimum Wages. [under Section 20(2)] Form |
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7. |
Form VIA Rule 27: Form of Group Application by Employees for payments lesser than the stipulated Minimum Wages. [under Section 21(1)] Form |
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8. |
Form VII Rule 27: Form of application by an Inspector or person acting with the permission of the authority for complaint against the wages paid. Form |
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9. |
Form VIII Rule 28: Form of Authority in favour of a Legal Practitioner or any Official of a Registered Trade Union Form |
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10. |
Form IX Rule 29 : Form of summons subsection to the Opponent to appear before the Authority Form |
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11. |
Form IXA Rules 22 : Abstract of the Act and Rules to be displayed Form |
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12. |
Form X Rule 26(1): Register of Wages Form |
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13. |
Form XI Rule 26(2): Wage Slip Form |
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