| [Rajasthan Act 11 of 1976]1 |
[Received the assent of the President on 10th February, 1976]
An Act to amend the Payment of Wages Act, 1936, and the Minimum Wages Act, 1948, in their application to the State of Rajasthan
Be it enacted by the Rajasthan State Legislature in the Twenty-seventh Year of the Republic of India as follows:
1 Rajasthan Gaz., Extra., Pt. IV, dt. 13-2-1976, p. 169.
Prefatory Note-Statement of Objects and Reasons.-Experience gained from the working of these Acts in rural areas has brought to light difficulties in their implementation due to shortage of field staff of the Labour Department in rural areas. One of the several measures taken to implement the 21-point economic programme announced by the Prime Minister is to prevent exploitation of the agriculture labourers and accordingly it is considered expedient to amend these Acts in their application to this State to invest the Vikas Adhikaris with the authority to decide claims for payment of wages or minimum wages etc., under these Acts, so as to ensure effective implementation of these social welfare measures in rural areas as well.
1. Short title, extent and commencement.-(1) This Act may be called the Wage Laws (Rajasthan Amendment) Act, 1976.
(2) It shall extend to the whole of the State of Rajasthan.
(3) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
2.* * *
3. Amendment of Section 20, Central Act 11 of 1948.-In the Minimum Wages Act, 1948 (Central Act 11 of 1948), in its application to the State of Rajasthan, in Section 20, in sub-section (1), after the expression "Labour Commissioner", the expression "or a Vikas Adhikari appointed under the Rajasthan Panchayat Samitis and Zila Parishads Act, 1959 (Rajasthan Act 37 of 1959)" shall be inserted.
4. Repeal and savings.-(1) The Wage Laws (Rajasthan Amendment) Ordinance, 1975, is hereby repealed.
(2) Notwithstanding such repeal, all things done and action taken under the Payment of Wages Act, 1936 (Central Act 4 of 1936), and the Minimum Wages Act, 1948 (Central Act 11 of 1948), as amended by this Ordinance, in their application to the State of Rajasthan, shall be deemed to have been taken under the said Acts as amended by this Act.