| [Madhya Pradesh Act 36 of 1976]1 |
(Received the assent of the President on 1st July, 1976)
An Act further to amend the Minimum Wages Act, 1948, in its application to the State of Madhya Pradesh
Be it enacted by the Madhya Pradesh Legislature in the Twenty-seventh Year of the Republic of India as follows:-
1 M.P. Gaz., Extra., No. 189, dt. 16-7-1976, p. 2366.
Prefatory Note-Statement of Objects and Reasons.-(1) The officers who can be empowered to decide minimum wages claims under Section 20 of the Minimum Wages Act, 1948, do not include a revenue officer. It has been found necessary to include a revenue officer to facilitate filing of claim cases of minimum wages by rural population concerned.
(2) Hence this Bill.
1. Short title.-This Act may be called the Minimum Wages (Madhya Pradesh Amendment) Act, 1976.
2. Amendment of Central Act XI of 1948 in its application to the State of Madhya Pradesh.-The Minimum Wages Act, 1948 (XI of 1948), (hereinafter referred to as the Principal Act), shall, in its application to the State of Madhya Pradesh, be amended in the manner hereinafter provided.
3. Amendment of Section 20.-For sub-section (1) of Section 20 of the Principal Act, the following sub-section shall be substituted, namely:-
"(1) The appropriate Government may, by notification in the Official Gazette, appoint any Commissioner for Workmen's Compensation or any officer of the Central Government exercising functions as a Labour Commissioner of any region or any officer of the State Government not below the rank of Labour Commissioner or any other officer with experience as a Judge of a Civil Court or as a stipendiary Magistrate or any Revenue Officer not below the rank of Naib-Tahsildar to be the Authority to hear and decide for any specified area all claims arising out of payment of less than minimum rates of wages or in respect of the payment of remuneration for days of rest or for work done on such days under clause (b) or clause (c) of sub-section (1) of Section 13 of wages at the overtime rate under Section 14, to employees employed or paid in that area."