(1) The Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing power, such rules may provide for
(a) the procedure to be followed by the Conciliation Officer and the Reverse Court;
(b) the fees to be paid for applications and appeals under this Act;
(c) the powers of the Conciliation Officer and the authorised person necessary for effective, enforcement of the provisions of this Act;
(d) the manner of estimating the cash value of fair wages in kind;
(e) any other matter which is required to he, or may be prescribed under this Act
(3), All rules made under this Act shall, as soon as may be after they are made, be laid before the Legislative Assembly, Pondicherry while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid, or the session immediately following, the Legislative. Assembly makes, any modification in the rule or decides that the rule should not be made or issued, the rule shall thereafter have effect only in such modified form or be of no effect, as the Case may be so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
THE SCHEDULE
[See section 2(4)]
PART I
Men
| All kinds of work during cultivating season |
Rs. 3-00 or six lites of paddy plus Re. 1.25 P. per day |
Women
| All kinds of work during cultivating season |
Re. 1.75 P. or paddy plus 0-25 P. per day. |
Explanation. Work does not include ploughings where bullocks and ploughings are provided by the agricultural labourer.
PART II
Harvest
Six litres out of every fifty-four litres of harvested paddy.
Explanation. For arriving at the wages specified above no deduction shall be made either for kalavady or for any other expenses from out of the harvested heap till the agricultural labourers' wages are paid.
Illustration If 5.400 litres of paddy is the total amount of paddy harvested, the wage, payable for the agricultural labourers engaged for the harvest will be 600 litres and the balance will be 4,800 litres from which alone, the landowner will have to make any deduction for kalavady or for any other expenses.