madhya pradesh act 016 of 1962 : Minimum Wages Fixation Act, 1962

Minimum Wages Fixation Act, 1962

MADHYA PRADESH ACT 016 OF 1962

04 August, 1962

[Received the assent of the President on 4th August, 1962 and published in the Madhya Pradesh Gazette (Extraordinary), dated 5th August, 1962]

An Act to fix the minimum rates of wages in certain scheduled employments and to provide for certain other matters connected therewith

Be it enacted by the Madhya Pradesh Legislature in the Thirteenth Year of the Republic of India as follows:

Section 1. Short title

This Act may be called the Madhya Pradesh Minimum Wages Fixation Act, 1962.

Section 2. Definition

The expressions used in this Act and defined in the Minimum Wages Act, 1948 (11 of 1948), in its application to the State of Madhya Pradesh shall have the meanings assigned to them in the said Act.

Section 3. Fixation of minimum wages in respect of certain scheduled employments

Notwithstanding anything contained in Section 5 of the Minimum Wages Act, 1948 (11 of 1948), in its application to the State of Madhya Pradesh (hereinafter referred to as the said Act) or any other provision contained therein relating to the fixation or revision of minimum rates of wages in scheduled employment and any judgment, decree, or order of any Court to the contrary the minimum rates of wages in respect of employments in Items 2, 3, 5, 6, 7, 8 and 11 in Part I and in respect of employment in Part II of the Schedule to the said Act shall be and shall always, in respect of each such employment, be deemed to be as specified in Table appended hereto and it is hereby enacted that the said minimum rates of wages shall be payable by the employer in the said scheduled employments and be enforceable against him with effect from the 1st January, 1959, as if the provisions herein contained have been in force at all material times.

Section 4. Certain provisions of Minimum Wages Act, 1948 as in force in the State to apply to rates specified in Section 3

The provisions of Section 4-A, Section 5, in so far as they relate to revision of minimum rates of wages, and of Sections 12 to 30-A of the said Act and the rules made thereunder shall apply to minimum rates of wages specified in Section 3 as they apply to minimum rates of wages in respect of scheduled employment fixed in accordance with the said Act:

Provided that with respect to claims arising out of payment of minimum rates of wages specified in Section 3 pertaining to a period prior to the publication of the Madhya Pradesh Minimum Wages Fixation Ordinance, 1962 (4 of 1962) in the Gazette, the period of one year referred to in the first proviso to sub-section (2) of Section 20 of the said Act shall be counted with effect from the 21st June, 1962, the date of publication of the said ordinance in the Gazette.

Section 5. Repeal

The Madhya Pradesh Minimum Wages Fixation Ordinance, 1962 (4 of 1962) is hereby repealed.