These rules may be called the Minimum Wages (Central) Rules, 1950.

In these rules, unless the context otherwise requires

(a) Act means the Minimum Wages Act, 1948;

(b) advisory committee means an advisory committee appointed under Section 6 and includes an advisory sub-committee appointed under that section;

(c) Authority means the authority appointed under sub-section (1) of Section 20;

(d) Board means the Advisory Board appointed under Section 7;

(e) Chairman means the Chairman of the Advisory Board, the Committee or the Advisory Committee, as the case may be, appointed under Section 9;

(f) committee means a Committee appointed under clause (a) of sub-section (1) of Section 5 and includes a sub-committee appointed under that section;

(ff) day means a period of twenty-four hours beginning at midnight;

(g) form means a form appended to these rules;

(h) Inspector means a person appointed as Inspector under Section 19;

(i) registered trade union means a trade union registered under the Indian Trade Unions Act, 1926;

(j) section means a section of the Act; and

(k) all other words and expressions used herein and not defined shall have the meanings respectively assigned to them under the Act.

MEMBERS AND STAFF, AND MEETINGS OF THE BOARD, COMMITTEE AND ADVISORY COMMITTEE

The term of office of the members of the Committee or an Advisory Committee shall be such as in the opinion of the Central Government is necessary for completing the enquiry into the scheduled employment concerned and the Central Government may, at the time of the constitution of the Committee, or Advisory Committee, as the case may be, fix such terms and may, from time to time, extend it as circumstances may require.

(1) Save as otherwise expressly provided in these rules the term of office of a non-official member of the Board, shall be two years commencing from the date of his nomination:

Provided that such member shall, notwithstanding the expiry of the said period of two years continue to hold office until his successor is nominated.

(2) A non-official member of the Board nominated to fill a casual vacancy shall hold office for the remaining period of the term of office of the member in whose place he is nominated.

(3) The official members of the Board shall hold office during the pleasure of the Central Government.

4-A. Nomination of substitute members. If a member is unable to attend a meeting of the Committee or the Board, the Central Government or the body which nominated him may, by notice in writing signed on its behalf and by such member and addressed to the Chairman of the said Committee or the Board, nominate a substitute in his place to attend that meeting. Such a substitute-member shall have all the rights of a member in respect of that meeting.

A non-official member of the Committee, an Advisory Committee or the Board shall be entitled to draw travelling and halting allowance for any journey performed by him in connection with his duties as such member at the rates and subject to the conditions applicable to a Government servant of the first class under the appropriate rules of the Central Government.

(1) The Central Government may appoint a Secretary to the Committee, an Advisory Committee or the Board and such other staff as it may think necessary, and may fix the salaries and allowances payable to them and specify their conditions of service.

(2) (i) The Secretary shall be the Chief Executive Officer of the Committee, the Advisory Committee or the Board, as the case may be. He may attend the meetings of such Committee, Advisory Committee or Board but shall not be entitled to vote at such meetings.

(ii) The Secretary shall assist the Chairman in convening meetings and shall keep a record of the minutes of such meetings and shall take necessary measures to carry out the decisions of the Committee, the Advisory Committee or the Board, as the case may be.

An outgoing member shall be eligible for renomination for the membership of the Committee, Advisory Committee or the Board, of which he was a member.

(1) A member of the Committee or the Board, other than the Chairman, may, by giving notice in writing to the Chairman, resign his membership. The Chairman may resign by a letter addressed to the Central Government.

(2) A resignation shall take effect from the date of communication of its acceptance or on the expiry of 30 days from the date of resignation whichever is earlier.

(3) When a vacancy occurs or is likely to occur in the membership of the Committee or the Board, the Chairman shall submit a report to the Central Government immediately. The Central Government shall take steps to fill the vacancy.

(1) If a member of the Committee, Advisory Committee or the Board fails to attend three consecutive meetings, he shall, subject to the provisions of sub-rule (2), cease to be a member thereof.

(2) A person, who ceases to be a member under sub-rule (1) shall be given intimation of such cessation by a letter sent to him by registered post within fifteen days from the date of such cessation. The letter shall indicate that if he desires restoration of his membership, he may apply therefor within thirty days from the receipt of such letter. The application for restoration of membership, if received within the said period, shall be placed before the Committee, the Advisory Committee or the Board, as the case may be, and if a majority of members present at the next meeting is satisfied that the reasons for failure to attend three consecutive meetings are adequate, the member shall be restored to membership immediately after a resolution to that effect is adopted.

(1) A person shall be disqualified for being nominated as, and for being a member of the Committee, Advisory Committee or the Board, as the case may be

(i) if he is declared to be of unsound mind by a competent court; or

(ii) if he is an undischarged insolvent; or

(iii) if before or after the commencement of the Act, he has been convicted of an offence involving moral turpitude.

(2) If any question arises whether a disqualification has been incurred under sub-rule (1), the decision of the Central Government thereon shall be final.

The Chairman may, subject to the provisions of Rule 12, call a meeting of the Committee, Advisory Committee or the Board, as the case may be, at any time he thinks fit:

Provided that on a requisition in writing from not less than one half of the members, the Chairman shall call a meeting within fifteen days from the date of the receipt of such requisition.

The Chairman shall fix the date, time and place of every meeting and a notice in writing containing the aforesaid particulars along with a list of business to be conducted at the meeting shall be sent to each member by registered post at least fifteen days before the date fixed for such meeting:

Provided that in the case of an emergent meeting, notice of seven days only may be given to every member.

(1) The Chairman shall preside at the meetings of the Committee, Advisory Committee or the Board, as the case may be.

(2) In the absence of the Chairman at any meeting, the members shall elect from amongst themselves by a majority of votes, a member, who shall preside at such meeting.

No business shall be transacted at any meeting unless at least one-third of the members are present:

Provided that if at any meeting less than one-third of the members are present, the Chairman may adjourn the meeting to a date not later than seven days from the date of the original meeting and it shall thereupon be lawful to dispose of the business at such adjourned meeting irrespective of the number of members present:

1[Provided further that the date, time and place of such adjourned meeting shall be intimated to all the members by telegram or by a written communication.]

All business shall be considered at a meeting of the Committee, Advisory Committee or the Board, as the case may be, and shall be decided by a majority of the votes of members present and voting. In the event of an equality of votes, the Chairman shall have a casting vote:

Provided that the Chairman may, if he thinks fit, direct that any matter shall be decided by the circulation of necessary papers and by securing written opinion of the members:

Provided further that no decision on any matter under the preceding proviso shall be taken, unless supported by not less than a two-thirds majority of the members.

Voting shall ordinarily be by show of hands, but if any member asks for voting by ballot, or if the Chairman so decides, the voting shall be by secret ballot and shall be held in such manner as the Chairman may decide.

The proceedings of each meeting showing inter alia the names of the members present thereat shall be forwarded to each member and to the Central Government as soon after the meeting as possible, and in any case, not less than seven days before the next meeting.

(2) The proceedings of each meeting shall be confirmed with such modifications, if any, as may be considered necessary at the next meeting.

SUMMONING OF WITNESSES BY THE COMMITTEE, ADVISORY COMMITTEE AND THE BOARD AND PRODUCTION OF DOCUMENTS

(1) A Committee, Advisory Committee or the Board may summon any person to appear as a witness in the course of an enquiry. Such summons may require a witness to appear before it on a date specified therein and to produce any books, papers or other documents and things in his possession or under his control relating in any manner to the enquiry.

(2) A summons under sub-rule (1) may be addressed to an individual or an organisation of employers or a registered trade union of workers.

(3) A summons under this rule may be served

(i) in the case of an individual, by being delivered or sent to him by registered post;

(ii) in the case of an employers' organisation or a registered trade union of workers, by being delivered or sent by registered post to the secretary or other principal officer of the organisation or union, as the case may be.

(4) The provisions of the Code of Civil Procedure, 1908 (5 of 1908), relating to the summoning and enforcement of the appearance of witnesses and the production of documents shall, so far as may be, apply to proceedings before a Committee, Advisory Committee or the Board.

2[(5) All books, papers and other documents or things produced before a Committee, or the Board in pursuance of a summons issued under sub-rule (1) may be inspected by the Chairman and independent members, and also by such parties as the Chairman may allow with the consent of the other party, but the information so obtained shall be treated as confidential and the same shall be made public only with the consent in writing of the party concerned:

Provided that nothing contained in this rule shall apply to the disclosure of any such information for the purposes of a prosecution under Section 193 of the Indian Penal Code (45 of 1860).]

Every person who is summoned and appears as a witness before the Committee, the Advisory Committee or the Board shall be entitled to an allowance for expenses incurred by him in accordance with the scale for the time being in force for payment of such allowances to witnesses appearing in Civil Courts in the State.

COMPUTATION OF PAYMENT OF WAGES, HOURS OF WORK AND HOLIDAYS

The retail prices at the nearest market shall be taken into account in computing the cash value of wages paid in kind and of essential commodities supplied at concessional rates. This computation shall be made in accordance with such directions as may be issued by the Central Government from time to time.

(1) (i) [The wages of a worker in any scheduled employment]3 shall be paid on a working day,

(a) in the case of establishment for which less than one thousand persons are employed, before the expiry of the seventh day, and

(b) in the case of other establishments before the expiry of the tenth day after the last day of the wage period in respect of which the wages are payable.

(ii) Where the employment of any person is terminated by or on behalf of the employer, the wages earned by him shall be paid before the expiry of the second working day after the day on which his employment is terminated.

(iii) The wages of an employed person shall be paid to him without deduction of any kind except those authorised by or under these rules.

Explanation. (1) Every payment made by the employed person to the employer or his agent shall, for the purposes of these rules, be deemed to be a deduction from wages.

(2) Deductions from the wages of a person employed in a scheduled employment shall be of one or more of the following kinds, namely

(i) fines in respect of such acts and omissions on the part of employed persons as may be specified by the Central Government by general or special order in this behalf;

(ii) deductions for absence from duty;

(iii) deductions for damage to or loss of goods expressly entrusted to the employed person for custody, or for loss of money for which he is required to account, where such damage or loss is directly attributable to his neglect or default;

(iv) deductions for house accommodation supplied by the employer;

(v) deductions for such amenities and services supplied by the employer as the Central Government may, by general or special order, authorise;

Explanation. The words amenities and services in this clause do not include the supply of tools and protectives required for the purposes of employment;

(vi) deductions for recovery of advances or for adjustment of overpayments of wages:

Provided that such advances do not exceed an amount equal to wages for two calendar months of the employed person and, in no case, shall the monthly instalment of deduction exceed one-fourth of the wages earned in that month;

(vii) deductions of income tax payable by the employed person;

(viii) deductions required to be made by order of a court or other competent authority;

(ix) deductions for subscriptions to, and for repayment of advances from any provident fund to which the Provident Funds Act, 1952 (19 of 1952), applies or any recognised provident fund as defined in Section 58-A of the Indian Income Tax Act, 1922 (11 of 1922), or any provident fund approved in this behalf by the Central Government during the continuance of such approval;

(x) deductions for payment to Cooperative Societies 4[or deductions for recovery of loans advanced by an employer from out of a fund maintained for the purpose by the employer and approved in this behalf by the Central Government] or deductions made with the written authorisation of the person employed, for payment of any premium on his life insurance policy to the Life Insurance Corporation of India established under the Life Insurance Act, 1956 (31 of 1956);

(xi) deductions for recovery or adjustment of amounts, other than wages paid to the employed person in error in excess of what is due to him;

5[(xii) deductions made with the written authorisation of the employed persons (which may be given once generally and not necessarily every time a deduction is made), for the purchase of securities of the Government of India or of any State Government or for being deposited in any Post Office Savings Bank in furtherance of any savings scheme of any such Government;]

6[(xiii) deductions made with the written authorisation of the employed person for contributions to the National Defence Fund or the Prime Minister's National Relief Fund or to any Defence Savings Scheme approved by the Central Government or to such other Fund as the Central Government may, by notification in the Official Gazette, specify in this behalf;]

7[(xiv) deductions for recovery of loans granted for house building or other purposes approved by the Central Government, and for the interest due in respect of such loans, subject to any rules made or approved by the Central Government regulating the extent to which such loans may be granted and the rate of interest payable thereon]:

Provided that prior approval of the Inspector or any other officer authorised by the Central Government in this behalf is obtained in writing before making the deductions, unless the employee gives his consent in writing to such deductions.

8[(2-A) Notwithstanding anything contained in these rules, the total amount of deductions which may be made under sub-rule (2) in any wage period, from the wages of an employee shall not exceed

(i) 75 per cent of such wages in cases where such deductions are wholly or partly made for payments to Consumer Cooperative Stores run by any Cooperative Society under clause (x) of sub-rule (2); and

(ii) 50 per cent of such wages in any other case:

Provided that where the total amount of deductions which have to be made under sub-rule (2) in any wage period from the wages of any employee exceeds the limit specified in clause (i), or, as the case may be, clause (ii) of this sub-rule, the excess shall be carried forward and recovered from the wages of succeeding wage period or wage periods as the case may be, in such number of instalments as may be necessary.]

(3) Any person desiring to impose a fine on an employed person or to make a deduction for damage or loss caused by him shall explain to him personally and also in writing the act or omission or the damage or loss, in respect of which the fine or deduction is proposed to be imposed or made and give him an opportunity to offer any explanation in the presence of another person. The amount of the said fine or deduction shall also be intimated to him.

9[(4) The amount of fine or deduction for damage or loss mentioned in sub-rule (3) shall be subject to such limits as may be specified in this behalf by the Central Government. All such fines imposed and deductions made shall be recorded in the registers maintained 10[in Form C specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017]. These registers shall be kept at the workspot and maintained up-to-date. Where no fine or deduction has been imposed or made on or from any employee in a wage period, a nil entry shall be made across the body of the relevant register at the end of the wage-period, indicating also in precise terms the wage period to which the nil entry relates.]

11[(4-A) Every employer shall, on or before the 1st day of February in each year, upload unified annual return in Form III on the web portal of the Central Government in the Ministry of Labour and Employment giving information as to the particulars specified in respect of the preceding year:

Provided that during inspection, the inspector may require the production of accounts, books, registers and other documents maintained in electronic form or otherwise.

Explanation. For the purposes of this sub-rule, the expression electronic form shall have the same meaning as assigned to it in clause (r) of Section 2 of the Information Technology Act, 2000 (21 of 2000).]

(5) The amount of fine imposed under sub-rule (3) shall be utilised only for such purposes beneficial to the employees as are approved by the Central Government.

(6) Nothing in this rule shall be deemed to affect the provisions of the Payment of Wages Act, 1936 (4 of 1936).

Notices in Form IX-A containing the minimum rates of wages fixed together with [extracts of]12 the Act, the rules made thereunder and the name and address of the Inspector shall be displayed in English and in a language understood by the majority of the workers in the employment [at the main entrances to the establishment and at its office]13 and shall be maintained in a clean and legible condition. Such notices shall also be displayed on the notice-boards of all sub-divisional and district offices.

(1) Subject to the provisions of this rule, an employee in a scheduled employment in respect of which minimum rates of wages have been fixed under the Act, shall be allowed a day of rest every week (hereinafter referred to as the rest day ) which shall ordinarily be Sunday, but the employer may fix any other day of the week as the rest day for any employee or class of employees in that scheduled employment:

Provided that the employee has worked in the scheduled employment under the same employer for a continuous period of not less than six days:

Provided further that the employee shall be informed of the day fixed as the rest day and of any subsequent change in the rest day before the change is effected, by display of a notice to that effect in the place of employment at the place specified by the Inspector in this behalf.

Explanation. For the purpose of computation of the continuous period of not less than six days specified in the first proviso to this sub-rule

(a) any day on which an employee is required to attend for work but is given only an allowance for attendance and is not provided with work,

(b) any day on which an employee is laid off on payment of compensation under the Industrial Disputes Act, 1947, [and]15

16[(c) any leave or holiday, with or without pay, granted by the employer to an employee in the period of six days immediately preceding the rest day],

shall be deemed to be days on which the employee has worked.

(2) Any such employee shall not be required or allowed to work in a scheduled employment on the rest day unless he has or will have a substituted rest day for a whole day on one of the five days immediately before or after the rest day:

Provided that no substitution shall be made which will result in the employee working for more than ten days consecutively without a rest day for a whole day.

(3) Where in accordance with the foregoing provisions of this rule, any employee works on a rest day and has been given a substituted rest day on any one of the five days before or after the rest day, the rest day shall, for the purpose of calculating the weekly hours of work, be included in the week in which the substituted rest day occurs.

(4) An employee shall be granted for the rest day wages calculated at the rate applicable to the next preceding day and in case he works on the rest day and has been given a substituted rest day, he shall be paid wages for the rest day on which he worked, at the overtime rate and wages for the substituted rest day at the rate applicable to the next preceding day:

Provided that where the minimum daily rate of wages of the employee as notified under the Act has been worked out by dividing the minimum monthly rate of wages by twenty-six, or where the actual daily rate of wages of the employee has been worked out by dividing the monthly rate of wages by twenty-six and such actual daily rate of wages is not less than the notified minimum daily rate of wages of the employee, no wages for the rest day shall be payable, and in case the employee works on the rest day and has been given a substituted rest day, he shall be paid only for the rest day on which he worked, an amount equal to the wages payable to him at the overtime rate; and if any dispute arises whether the daily rate of wages has been worked out as aforesaid, the Chief Labour Commissioner may, on application made to him in this behalf, decide the same, after giving an opportunity to the parties concerned to make written representations:

Provided further that in the case of an employee governed by a piece-rate scheme, the wages for the rest day, or, as the case may be, the rest day, and the substituted rest day, shall be such as the Central Government may, by notification in the Gazette of India, prescribe, having regard to the minimum rate of wages fixed under the Act, in respect of the scheduled employment.

Explanation. In this sub-rule next-preceding day means the last day on which the employee has worked, which precedes the rest day or the substituted rest day, as the case may be; and where the substituted rest day falls on a day immediately after the rest day, the next preceding day means the last day on which the employee has worked, which precedes the rest day.

(5) The provisions of this rule shall apply to the employees in scheduled employments other than agricultural employment.

(6) The provisions of this rule shall not operate to the prejudice of more favourable terms, if any, to which an employee may be entitled under any other law or under the terms of any award, agreement or contract of service, and in such a case, the employee shall be entitled only to the more favourable terms aforesaid.

Explanation. For the purposes of this rule, week shall mean a period of seven days beginning at midnight on Saturday night.]

(1) The number of hours which shall constitute a normal working day shall be

(a) in the case of an adult, 9 hours;

(b) in the case of a child, 4 1/2 hours.

(2) The working day of an adult worker shall be so arranged that inclusive of the intervals of rest, if any, it shall not spread over more than twelve hours on any day.

(3) The number of hours of work in the case of an adolescent shall be the same as that of an adult or a child accordingly as he is certified to work as an adult or a child by a competent medical practitioner approved by the Central Government.

(4) The provisions of sub-rules (1) to (3) shall, in the case of workers in agricultural employment, be subject to such modifications as may, from time to time, be notified by the Central Government.

(4-A) No child shall be employed or permitted to work for more than 4 1/2 hours on any day.

(5) Nothing in this rule shall be deemed to affect the provisions of the Factories Act, 1948 (63 of 1948).

24-A. Night Shifts. Where a worker in a scheduled employment works on a shift which extends beyond midnight

(a) a holiday for the whole day for the purposes of Rule 23 shall in his case mean a period of twenty-four consecutive hours beginning from the time when his shift ends; and

(b) the following day in such a case shall be deemed to be the period of twenty-four hours beginning from the time when such shift ends, and the hours after midnight during which such worker was engaged in work shall be counted towards the previous day.

(1) When a worker works in an employment for more than nine hours on any day or for more than forty-eight hours in any week, he shall, in respect of overtime work, be entitled to wages,

(a) in the case of employment in agriculture, at one and a half times the ordinary rate of wages;

(b) in the case of any other scheduled employment, at double the ordinary rate of wages.

Explanation. The expression ordinary rate of wages means the basic wage plus such allowances including the cash equivalent of the advantages accruing through the concessional sale to the person employed of foodgrains and other articles as the person employed is for the time being entitled to but does not include a bonus.

17[(2) A register of overtime shall be maintained by every employer 18[in Form B specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017] in which entries under the columns specified therein shall be made as and when overtime is worked in any establishment. The register shall be kept at the workspot and maintained up-to-date. Where no overtime has been worked in any wage-period, a nil entry shall be made across the body of the register at the end of the wage-period indicating also in precise terms the wage-period to which the nil entry relates.]

(3) Nothing in this rule shall be deemed to affect the provisions of the Factories Act, 1948 (63 of 1948).

19[(1) A Register of Wages shall be maintained by every employer at the workspot 20[in Form B specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017].

(1-A) 21[* * *]

(2) A wage slip in Form XI shall be issued by every employer to every person employed by him at least a day prior to the disbursement of wages.]

(3) Every employer shall get the signature or the thumb-impression of every person employed on the Register of Wages and wage slip.

(4) Entries in the Register of Wages and wage slips shall be authenticated by the employer or any person authorised by him in this behalf.

22[(5) A Muster Roll shall be maintained by every employer at the workspot 23[in Form D specified in the Schedule to the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017 and the attendance of each person employed in the establishment shall be recorded daily in that Form] within 3 hours of the commencement of the work shift or relay for the day, as the case may be.]

(6) [* * *]24

25[26-A. Preservation of registers. A register required to be maintained under Rules 21(4), 25(2) and 26(1) [and the muster roll required to be maintained under Rule 26(5)]26 shall be preserved for a period of three years after the date of last entry made therein.]

27[26-B. Production of registers and other records. (1) All registers and records required to be maintained by an employer under these rules shall be produced on demand before the Inspector during the course of inspection of the establishment:

Provided that the Inspection may, if it is necessary, demand the production of the registers and records in his office or such other public place as may be nearer to the employer.

(2) Any infringement of the provisions of the Act or these rules noticed by the Inspector and communicated to the employer during the course of an inspection or otherwise shall be rectified by the employer and compliance report in respect thereof shall be submitted to the Inspector, on or before the date specified by him in this behalf.]

28[26-C. Notwithstanding anything contained in these rules, where a combined (alternative) form is sought to be used by the employer to avoid duplication of work for compliance with the provisions of any other Act or the rules framed thereunder, an alternative suitable form in lieu of any of the forms prescribed under these rules may be used with the previous approval of the 29[Central Government].]

CLAIMS UNDER THE ACT

30[(1) An application under sub-section (2) of Section 20 or sub-section (1) of Section 21, by or on behalf of an employed person or group of employed persons shall be made in duplicate in Forms VI, VI-A or VII, as the case may be, one copy of which shall bear the prescribed court-fee.

(2) A single application under Section 20, read with sub-section (1) of Section 21 may be presented on behalf or in respect of a group of employed persons, if they are borne on the same establishment and their claim relates to the same wage-period or periods.]

The authorisation to act on behalf of an employed person or persons, under sub-section (2) of Section 20 or sub-section (1) of Section 21 shall be given in Form VIII by an instrument which shall be presented to the Authority hearing the application and shall form part of the record.

(1) If an application under sub-section (2) of Section 20 or Section 21 is entertained, the Authority shall serve upon the employer by registered post a notice in Form IX to appear before him on a specified date with all relevant documents and witnesses, if any, and shall inform the applicant of the date as specified.

(2) If the employer or his representative fails to appear on the specified date, the Authority may hear and determine the application ex parte.

(3) If the applicant or his representative fails to appear on the specified date, the Authority may dismiss the application.

(4) An order passed under sub-rule (2) or sub-rule (3) may be set aside on sufficient cause being shown by the defaulting party within one month of the date of the said order, and the application shall then be reheard after service of notice on the opposite party of the date fixed for rehearing, in the manner specified in sub-rule (1).

SCALE OF COSTS IN PROCEEDINGS UNDER THE ACT

(1) The Authority, for reasons to be recorded in writing, may direct that the cost of any proceeding pending before it shall not follow the event.

(2) The costs which may be awarded shall include

(i) expenses incurred on account of court-fees;

(ii) expenses incurred on subsistence money to witness; and

(iii) pleader's fees to the extent of ten rupees provided that the Authority in any proceeding may reduce the fees to a sum not less than five rupees or for reasons to be recorded in writing increase it to a sum not exceeding twenty-five rupees.

(3) Where there are more than one pleaders or more than one applicants or opponents the Authority may, subject as aforesaid, award to the successful party or parties such costs as it may deem proper.

The court-fee payable in respect of proceedings under Section 20 shall be

(i) for every application to summon a witness One rupee in respect of each witness;

(ii) for every application made by or on behalf of an individual One rupee;

31[(iii) for every application made on behalf or in respect of a number of employees One rupee per employee subject to a maximum of twenty rupees]:

Provided that the Authority may, if in its opinion, the applicant is a pauper, exempt him wholly or partly from the payment of such fees:

Provided further that no fee shall be chargeable

(a) from persons employed in agriculture; or

(b) in respect of an application made by an Inspector.

32[Chapter VII

MISCELLANEOUS

33[These rules shall not apply in relation to any scheduled employment in so far as there are in force rules applicable to such employment, which, in the opinion of the Central Government, make equally satisfactory provisions for the matters dealt with by these rules and such opinion shall be final.]]

Editorial Note: Drastic amendments to the Forms under this Rule have been made by Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017, Rule 1 and 2 of which provide as follows:

1. Short title and commencement. (1) These rules may be called the Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017.

(2) They shall come into force on the date of their publication in the Official Gazette.

[These Rules came into force on 21-2-2017, vide G.S.R. No. 154(E), dated 21-2-2017]

2. Maintenance of registers under certain labour related laws. (1) Notwithstanding anything contained in any rules made under the,

(i) Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 (27 of 1996);

(ii) Contract Labour (Regulation and Abolition) Act, 1970 (37 of 1970);

(iii) Equal Remuneration Act, 1976 (25 of 1976);

(iv) Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979 (30 of 1979);

(v) Mines Act, 1952 (35 of 1952);

(vi) Minimum Wages Act, 1948 (11 of 1948);

(vii) Payment of Wages Act, 1936 (4 of 1936);

(viii) Sales Promotion Employees (Conditions of Service) Act, 1976 (11 of 1976); and

(ix) Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 (45 of 1955);

the combined registers in the Forms specified in the Schedule34 to these rules shall be maintained either electronically or otherwise and used for the purposes, of the aforesaid enactments and the rules made thereunder, as specified therein.

(2) If the combined register referred to in sub-rule (1) is required for inspection by the concerned Inspector appointed under any of the enactments referred to in the said sub-rule, the concerned persons shall make available the combined registers or provide the necessary particulars for the purposes of accessing the information, as the case may be.

(3) Where any register referred to in sub-rule (1) is maintained in electronic form, then, layout and presentation of the register may be adjusted without changing the integrity, serial number and contents of the columns of the register, but not otherwise.

Full text of the Schedule of Ease of Compliance to Maintain Registers under various Labour Laws Rules, 2017 containing Form A to Form E is printed at page 128.

35[Form I

36[* * *]

37[* * *]

38[Form III

[See 39[Rule 21(4-A)]]

Particulars:

B. Employer's Registration/License number under the Act mentioned in column (2) of the Table below:

C. Details of Principal Employer, Contractor and Contract Labour:

D. Working hours and weekly rest day:

E. Maximum number of persons employed in any day during the year:

F. Wage rates (Category wise):

G.(a) Details of Payments:

(b) Number of workers who were granted leave with wages during the year:

H. Details of various welfare amenities provided under the statutory schemes:

It is to certify that the above information is true and correct and also I certify that I have complied with the all provisions of Labour Laws applicable to my establishment.

40[* * *]

41[* * *]

42[Form VI

In the Court of the Authority appointed under the Minimum Wages Act, 1948, for . area

Application No . of 20

(1) .. Applicant

a legal practitioner

(through ____________________

an official of

which is a registered Trade Union)

Address

(1) .

(2) .

opponent(s)

(3) . Address .

The applicant above-named states as follows:

(1) The applicant was/has been employed from . to . as (category) in .. (establishment) of Shri/Messrs engaged in . (nature of work) which is a scheduled employment within the meaning of Section 2(g) of the Minimum Wages Act.

(2) The opponent(s) is/are the employer(s) within the meaning of Section 2(e) of Minimum Wages Act.

(3) 43(a) The applicant has been paid wages at less than the minimum rate of wages fixed for his category of employment under the Act by Rs per day for the period from . to .;

44(b) The applicant has not been paid wages at Rs .. per day for weekly days of rest from . to .;

45(c) The applicant has not been paid wages at the overtime rate for the period from .. to .;

(4) The applicant estimates the value of relief sought by him on each account as under:

(a) Rs ..

(b) Rs ..

(c) Rs ..

Total Rs .

(5) The applicant, therefore, prays that a direction may be issued under Section 20(3) of the Act for

46(a) payment of the difference between the wages payable under the Minimum Wages Act and the wages actually paid;

47(b) payment of remuneration for the days of rest;

48(c) payment of wages at the overtime rates;

49[(d) compensation amounting to Rs .]

(6) The applicant begs leave to amend or add to or make alterations in the application, if and when necessary, with the permission of the Authority.

(7) The applicant does solemnly declare that the facts stated in this application are true to the best of his knowledge, belief and information.

In the Court of the Authority appointed under the Minimum Wages Act, 1948, for . area.

Application No . of 20 ..

(through a legal practitioner/an official of which is a registered Trade Union).

Address

and X, Y, Z .. opposite party;

Address ..

The applicants state as follows:

(1) The applicants whose names appear in the attached Schedule were/have been employed from .. to .. as (categories) in .. (establishment) of Shri/Messrs . engaged in (nature of work) which is/are scheduled employment(s) within the meaning of Section 2(g) of the Minimum Wages Act.

(2) The opponent(s) is/are employer(s) within the meaning of Section 2(e) of the Minimum Wages Act.

(3) 50(a) The applicants have been paid wages at less than the minimum rates of wages fixed for their category (categories) of employment(s) under the Act by Rs per day for the period(s) from . to ..;

51(b) The applicants have not been paid wages at Rs . per day for the weekly days of rest from . to ;

52(c) The applicants have not been paid wages at the overtime rate(s) for the period from . to .;

(4) The applicants estimate the value of relief sought by them on each account as under:

(a) Rs ..

(b) Rs ..

(c) Rs ..

Total Rs .

(5) The applicants, therefore, pray that a direction may be issued under Section 20(3) of the Act for

53(a) payment of the difference between the wages payable under the Minimum Wages Act and the wages actually paid;

54(b) payment of remuneration for the days of rest;

55(c) payment of wages at the overtime rate(s);

56[(d) compensation amounting to Rs ..]

(6) The applicants beg leave to amend or add to or make alterations in the application, if and when necessary, with the permission of the Authority.

(7) The applicants do solemnly declare that the facts stated in this application are true to the best of their knowledge, belief and information.

In the Court of Authority appointed under the Minimum Wages Act, 1948, for . area.

Application No of 20

(1) Applicant

Address

(1) .. Opponent(s)

Address

The applicant above-named states as follows:

(1) The opponent(s) has/have

57(a) paid wages at less than the minimum rates of wages fixed for their category (categories) of employment(s) under the Act by Rs . per day for the period(s) from to ..;

58(b) not paid wages at Rs . per day for the weekly days of rest from . to ;

59(c) not paid wages at overtime rate(s) for the period from to .. to the following employees.

(2) The applicant estimates the value of relief sought for the employees on each account as under:

(a) Rs ..

(b) Rs ..

(c) Rs ..

Total Rs .

(3) The applicant, therefore, prays that a direction may be issued under Section 20(3) of the Act for

60(a) payment of the difference between the wages payable under the Minimum Wages Act and the wages actually paid;

61(b) payment of remuneration for the days of rest;

62(c) payment of wages at the overtime rate(s);

63[(d) compensation amounting to Rs ]

(4) The applicant begs leave to amend or add to or make alterations in the application, if and when necessary, with the permission of the Authority.

(5) The applicant does solemnly declare that the facts stated in this application are true to the best of his knowledge, belief and information.

In the Court of the Authority appointed under the Minimum Wages Act, 1948, for . area.

Application No . of 20

(1)

(2) Applicant(s)64

(3)

(1)

(2) Opponent(s)

(3)

I hereby authorise Mr a legal practitioner/an official of the registered trade union of .. to appear and act on my behalf in the above-described proceedings and to do all things incidental to such appearing and acting.

(Title of the application)

To (Name, description and place of residence)

Whereas . has made the above-said application to me under the Minimum Wages Act, 1948, you are hereby summoned to appear before me in person or by a duly authorised agent, and able to answer all material questions relating to the application, or who shall be accompanied by some person able to answer all such questions on the . day of .. 19 .. at .. o'clock in the noon, to answer the claim; and as the day fixed for the appearance is appointed for the final disposal of the application, you must be prepared to produce on that day all the witnesses upon whose evidence and all the documents upon which you intend to rely in support of your defence.

Take notice that in default of your appearance on the day before-mentioned, the application will be heard and determined in your absence.

65[Form IX-A

(Rule 22)

66[Abstracts of] the Minimum Wages Act, 1948 and the rules made thereunder

1. (a) The Act applies to persons engaged in scheduled employments or in specified class of work in respect of which minimum wages have been fixed.

(b) No employee can give up by contract or agreement his rights in so far as it purports to reduce the minimum rates of wages fixed under the Act.

(1) Wages means all remuneration payable to an employed person on the fulfilment of his contract of employment [and includes house rent allowance]67. It excludes

(i) the value of any house-accommodation, supply of light, water, medical attendance or any other amenity or any service extended by general or special order of the appropriate Govt.;

(ii) contribution paid by the employer to any Pension Fund or Provident Fund or under any scheme of Social Insurance;

(iii) the travelling allowance or the value of any travelling concession;

(iv) the sum paid to the person employed to defray special expenses entailed by him by nature of his employment;

(v) gratuity payable on discharge.

(2) The minimum rate of wages may consist of

(i) a basic rate of wages and special allowance called the cost of living allowance;

(ii) a basic rate of wages with or without a cost of living allowance and the cash value of any concessions, like supplies of essential commodities at concession rates; and

(iii) an all-inclusive rate comprising basic rate, cost of living allowance and cash value of concession, if any.

(3) The minimum wages payable to employees of scheduled employments notified under Section 5, read with Section 3 or as revised from time to time under Section 10, read with Section 3, may be

(a) a minimum time rate,

(b) a minimum piece rate,

(c) a guaranteed time rate,

(d) an overtime rate,

differing with (1) different scheduled employments, (2) different classes of work, (3) different localities, (4) different wage-periods, and (5) different age groups.

The employer shall pay to every employee engaged in scheduled employment under him wages at a rate not less than the minimum rate of wages fixed for that class of employee.

The minimum wages payable under this Act shall be paid in cash unless the Government authorises payment thereof either wholly or partly in kind.

Wage-period shall be fixed for the payment of wages at intervals not exceeding one month 68[or such other larger period as may be prescribed].

Wage shall be paid on a working day within seven days of the end of the wage-period or within ten days if 1000 or more persons are employed.

The wages of a person discharged shall be paid not later than the second working day after his discharge.

If an employee is employed on any day for a period less than the normal working day, he shall be entitled to receive wages for a full normal working day provided his failure to work is not caused by his unwillingness to work but by the omission of the employer to provide him with work for that period.

Where an employee does two or more classes of work to each of which a different minimum rate of wages is applicable, the employer shall pay to such employee in respect of the time respectively occupied in each such class of work, wages at not less than the minimum rate in force in respect of each such class.

Where an employee is employed on piece work for which minimum time rate and not a minimum piece-rate has been fixed, the employer shall pay to such employee wages at not less than the minimum time rate.

The number of hours which shall constitute a normal working day shall be

(a) in the case of an adult, 9 hours,

(b) in the case of a child, 4 1/2 hours.

The working day of an adult worker inclusive of the intervals of rest shall not exceed twelve hours on any day.

69[The employer shall allow a day of rest with wages to the employees every week. Ordinarily, Sunday will be the weekly day of rest, but any other day of the week may be fixed as such rest day. No employee shall be required to work on a day fixed as rest day, unless he is paid wages for that day at the overtime rate and is also allowed a substituted rest day with wages. (See Rule 23).]

When a worker works in an employment for more than nine hours on any day or for more than forty-eight hours in any week, he shall in respect of overtime worked be entitled to wages in scheduled employment other than agriculture, at double the ordinary rate of wages.

No deduction shall be made from wages except those authorised by or under the rules.

Deductions from the wages shall be one or more of the following kinds, namely:

(i) Fines: An employed person shall be explained personally and also in writing the act or omission in respect of which the fine is proposed to be imposed and given an opportunity to offer any explanation in the presence of another person. The amount of the said fine shall also be intimated to him. [It shall be subject to such limits as may be specified in this behalf by the Central Government].70 It shall be utilised in accordance with the directions of the Central Government;

(ii) deductions for absence from duty;

(iii) deductions for damage to or loss of goods entrusted to the employee for custody, or for loss of money for which he is required to account, where such damage or loss is directly attributable to his neglect or default. The employed person shall be explained personally and also in writing the damage or loss, in respect of which the deduction is proposed to be made and given an opportunity to offer any explanation in the presence of another person. The amount of the said deduction shall also be intimated to him. [It shall be subject to such limits as may be specified in this behalf by the Central Government.];71

(iv) deductions for house-accommodations supplied by the employer [or by a State Government or any authority constituted by a State Government for providing housing accommodation]72;

(v) deductions for such amenities and services supplied by the employer as the Central Government may by general or special order authorise. These will not include the supply of tools and protectives required for the purposes of employment;

(vi) deductions for recovery of advances or for adjustment of overpayment of wages, such advances shall not exceed an amount equal to wages for two calendar months of the employed person and the monthly instalment of deduction shall not exceed one-fourth of the wages earned in that month;

(vii) deductions of income tax payable by the employed person;

(viii) deductions required to be made by order of court or other competent authority;

(ix) deductions for subscription to and for repayment of advances from any provident fund;

73[(x) deductions for payment to co-operative societies 74[or deductions for recovery of loans advanced by an employer from out of a fund maintained for the purpose by the employer and approved in this behalf by the Central Government] or deductions made with the written authorisation of the person employed, for payment of any premium on his life insurance policy to the Life Insurance Corporation of India established under the Life Insurance Act, 1956 (31 of 1956);

(xi) deductions for recovery or adjustment of amount other than wages, paid to the employed person in error or in excess of what is due to him;

Provided that prior approval of the Inspector or any other officer authorised by the Central Government in this behalf is obtained in writing before making the deductions, unless the employee gives his consent in writing to such deduction];

75[(xii) deductions made with the written authorisation of the employed person (which may be given once generally and not necessarily every time a deduction is made) for the purchase of securities of the Government of India or of any State Government or for being deposited in any Post Office Savings Bank in furtherance of any Savings Scheme of any such Government.

Every employer shall send annually a return in Form III showing the deductions from wages so as to reach the Inspector not later than the 1st February following the end of the year to which it relates.]

Every employer [shall maintain at the workspot a register of wages in the form prescribed]76 specifying the following particulars for each period in respect of each employed person:

(a) the minimum rates of wages payable,

(b) the number of days in which overtime was worked,

(c) the gross wages,

(d) all deductions made from wages,

(e) the wages actually paid and the date of payment.

Every employer shall issue wage-slips 77[in the form prescribed] containing prescribed particulars to every person employed.

Every employer shall get the signature or the thumb-impression of every person employed on the wage-book and wage-slips.

Entries in the wage-book and wage-slips shall be properly authenticated by the employer or his agent.

78[A muster-roll, register of fines, register of deductions for damage or loss and register of overtime shall be maintained by every employer at the workspot in the form prescribed.]

79[Every employer shall keep exhibited at main entrance to the establishment and its office], notice in English and in a language understood by a majority of the workers of the following particulars in a clean and legible form:

(a) minimum rate of wages,

(b) 80[abstracts of] the Acts and the rules made thereunder,

(c) name and address of the Inspector.

81[Register of wages, muster-roll, register of fines, register of deductions for damage or loss and register of overtime shall be preserved for a period of three years after the date of last entry made therein.

All registers and records required to be maintained by an employer under the rules shall be produced on demand before the Inspector provided that where an establishment has been closed, the Inspector may demand the production of the registers and records in his office or such other place as may be nearer to the employers.]

An Inspector can enter in any premises and can exercise powers of Inspector (including examination of document and taking of evidence) as he may deem necessary for carrying out the purposes of the Act.

Where an employee is paid less than the minimum rates of wages fixed for his class of work, or less than the amount due to him under the provisions of this Act, he can make an application in the prescribed form within six months to the Authority appointed for the purpose. An application delayed beyond this period may be admitted if the authority is satisfied that the applicant had sufficient cause for not making the application within such period.

Any legal practitioner, official of a registered trade union, Inspector under the Act or other person acting with the permission of the authority can make the complaint on behalf of an employed person.

82[A single application may be presented on behalf of or in respect of a group of employed persons whose wages have been delayed, if they are borne on the same establishment and their claim relates to the same wage-period or periods.]

83[A complaint under Section 22(a) relating to payment of less than the minimum rates of wages or less than the amount due to an employee under the provisions of the Act can be made to the court only after an application in respect of the facts constituting the offence has been presented under Section 20 and has been granted wholly or in part, and the appropriate Government or an officer authorised by it in this behalf has sanctioned the making of the complaint;

A complaint under Section 22(b) or 22(a) regarding contravention of the provisions relating to hours of work and weekly day of rest or other miscellaneous offences relating to maintenance of registers, submission of returns, etc., can be made to the court by or with the sanction of an Inspector. The time-limits for making such complaints is one month from the date of grant of sanction by the Inspector, in the case of offences falling under Section 22(b) and six months from the date on which the offence is alleged to have been committed, in the case of offences falling under Section 22(a).]

The Authority may direct the payment of the amount by which the minimum wages payable exceed the amount actually paid together with the payment of compensation not exceeding ten times the amount of such excess. The Authority may direct payment of compensation in cases where the excess is paid before the disposal of the application.

If a malicious or vexatious complaint is made, the Authority may impose a penalty not exceeding Rs 50 on the applicant and order that it be paid to the employer.

Every direction of the Authority shall be final.

Any employer who pays to any employee less than the amount due to him under the provisions of this Act or infringes any order or rules in respect of normal working day, weekly holiday, shall be punishable with imprisonment of either description for a term which may extend to six months or with fine which may extend to five hundred rupees or with both.

85[Any employer who contravenes any provision of the Act or of any rule or order made thereunder shall, if no other penalty is provided for such contravention by the Act, be punishable with fine which may extend to five hundred rupees. If the person committing any offence under the Act is a company, every person who at the time the offence was committed, was in charge of, and was responsible to, the company for the conduct of the business of the company as well as the company shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly. No such person will be liable to punishment, if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.

Any director, manager, secretary or other officer of the company with whose consent or connivance an offence has been committed is liable to be proceeded against and punished under the Act.

Notes. (a) company means any body corporate and includes a firm or other association of individuals,

(b) director in relation to a firm means a partner in the firm.]

86[* * *]

[Rule 26(2)]

Name of the establishment

Place

1. Name of employee with father's/husband's name

2. Designation.

3. Wage-period.

4. Rate of wages payable

(a) Basic

(b) D.A.

5. Total attendance/units of work done.

6. Overtime wages.

7. Gross wages payable.

8. Total deductions.

9. Net wages paid.

______

Ease of Compliance to Maintain Registers under various Labour Laws Rules, 201787

[See Rule 2(1)]

FORMAT OF EMPLOYEE REGISTER

[Part A: For All Establishments]

[Part B: For the Mines Act, 1952 (35 of 1952) only]

FORMAT FOR WAGE REGISTER

Name of the Establishment . Name of Owner . LIN

Wage period From To (Monthly/Fortnightly/Weekly/Daily/Piece Rated)

* In case of Mines Act any leave wages paid should be shown in the others column and specifically mentioned in the remarks column also.

FORMAT OF REGISTER OF LOAN/RECOVERIES

Name of the Establishment LIN

*Applicable only in case of damage/loss/fine

FORMAT OF ATTENDANCE REGISTER

Name of the Establishment Name of Owner . LIN .

For the Period FromTo

#Relay and *Place of Work in case of Mines only (Underground/Opencast/Surface)

In case an employee is not present the following to be entered: (R for Rest/L for Paid Leave/A for absent/O for Weekly Off/C for Establishment Closed)

** Not necessary in case of E Form maintenance.

FORMAT OF REGISTER OF REST/LEAVE/LEAVE WAGES UNDER

Name of the Establishment . Name of Owner . LIN .

For theYear

Note: The Register for the month of January for the year will show the Leave Opening Balance for the year also and for the month December will show the Closing Balance for the year. .

Ministry of Labour & Rehadsbilitation Noti. No. S.O. 147(E), dated February 26, 1983, published in the Gazette of India, Extra., Part II, Section 3(ii), dated 26th February, 1983, p. 2 [No. S-32019/26/82-W.C. (M.W.)]

The President is hereby pleased to withdraw the functions exercisable by the Central Government under the Minimum Wages Act, 1948 (11 of 1948), in so far as such functions relate to the fixation of minimum rates of wages and the review and revision of minimum rates so fixed, for employees employed in stone-breaking or stone-crushing operations carried on in any quarry situated within the respective States of Bihar, Maharashtra, West Bengal, Punjab, Madhya Pradesh, Uttar Pradesh, Orissa, Kerala, Madras, Nagaland, Haryana, Mysore, Rajasthan, Assam, Andhra Pradesh and Gujarat, entrusted to the Government of the States named above, in exercise of powers conferred by clause (1) of Article 258 of the Constitution under Notification bearing S.O. 4296, dated November 25, 1968 published in the Gazette of India, Part II, Section 3(ii), dated the 30th November, 1968.

1. Subs. by G.S.R. 751, dt. 1-7-1974.

2. Added by G.S.R. 466, dt. 2-3-1970.

3. Subs. by G.S.R. 109, dt. 14-1-1959.

4. Added by G.S.R. 717, dt. 15-6-1960.

5. Added by G.S.R. 627, dt. 22-4-1961.

6. Subs. by G.S.R. 676, dt. 7-6-1980 (w.e.f. 21-6-1980) and corrected by G.S.R. 463(E), dt. 2-8-1980.

7. Ins. by G.S.R. 676, dt. 7-6-1980 (w.e.f. 21-6-1980).

8. Ins. by G.S.R. 676, dt. 7-6-1980 (w.e.f. 21-6-1980).

9. Subs. by G.S.R. 1060, dt. 3-9-1980.

10. Subs. for in Forms I and II, respectively by G.S.R. 154(E), dt. 21-2-2017 (w.e.f. 21-2-2017).

11. Subs. by G.S.R. 56(E), dt. 29-1-2019 (w.e.f. 29-1-2019). Prior to substitution it read as: (4-A) Annual Returns. (1) Every employer shall on or before the 1st day of February in each year upload annual returns in Form III on the web portal of the Ministry of Labour and Employment giving information as to the particulars specified in respect of the preceding year. (2) Every employer on or before the 1st day of February in each year may file annual returns in the Form III to the Inspector giving information as to the particulars specified in respect of the preceding year: Provided that during inspection, the inspector shall require the production of the accounts, books, register and other documents if the same are maintained in manual form or in electronic form, as the case may be. Explanation. For the purposes of this sub-rule, the expression electronic form shall have the same meaning as assigned to it in clause (r) of Section 2 of the Information Technology Act, 2000 (21 of 2000).

12. Subs. by G.S.R. 918, dt. 29-7-1960.

13. Subs. by G.S.R. 918, dt. 29-7-1960.

14. Subs. by G.S.R. 918, dt. 29-7-1960.

15. Added by G.S.R. 1324, dt. 2-9-1963.

16. Added by G.S.R. 1324, dt. 2-9-1963.

17. Subs. by G.S.R. 1060, dt. 3-9-1960.

18. Subs. for in Form IV by G.S.R. 154(E), dt. 21-2-2017 (w.e.f. 21-2-2017).

19. Subs. by G.S.R. 1473, dt. 17-9-1966.

20. Subs. for in Form X by G.S.R. 154(E), dt. 21-2-2017 (w.e.f. 21-2-2017).

21. Omitted by G.S.R. 154(E), dt. 21-2-2017 (w.e.f. 21-2-2017).

22. Subs. by G.S.R. 139, dt. 16-1-1974 (w.e.f. 2-2-1974).

23. Subs. for in Form V and the attendance of each person employed in the establishment shall be recorded daily in that Form by G.S.R. 154(E), dt. 21-2-2017 (w.e.f. 21-2-2017).

24. Omitted by G.S.R. 1213, dt. 9-7-1963.

25. Ins. by G.S.R. 1060, dt. 3-9-1960.

26. Subs. by G.S.R. 255, dt. 20-2-1967.

27. Subs. by G.S.R. 255, dt. 20-2-1967.

28. Added by G.S.R. 1213, dt. 9-7-1963.

29. Subs. by G.S.R. 846, dt. 19-7-1984 (w.e.f. 19-7-1984).

30. Subs. by G.S.R. 1301, dt. 28-10-1960.

31. Ins. by G.S.R. 1301, dt. 28-10-1960.

32. Ins. by S.R.O. 1276, dt. 19-6-1953, published in Gaz. of India, 27-6-1953, Pt. II, S. 3, p. 943.

33. Subs. by S.R.O. 463, dt. 18-2-1955.

34. Vide G.S.R. 154(E), dated 21-2-2017, published in the Gazette of India, Extra., Part II, Section 3(i), dated 21-2-2017, No. 126.

35. In respect of Madhya Pradesh see below Section 30 of the Act, above.

36. Form I omitted by G.S.R. 154(E), dt. 21-2-2017 (w.e.f. 21-2-2017).

37. Form II omitted by G.S.R. 154(E), dt. 21-2-2017 (w.e.f. 21-2-2017).

38. Subs. by G.S.R. 182(E), dt. 11-3-2015 (w.e.f. 12-3-2015).

39. Subs. for Rule 21(4-A)(1) by G.S.R. 56(E), dated 29-1-2019 (w.e.f. 29-1-2019).

40. Form IV omitted by G.S.R. 154(E), dt. 21-2-2017 (w.e.f. 21-2-2017).

41. Form V omitted by G.S.R. 154(E), dt. 21-2-2017 (w.e.f. 21-2-2017).

42. Forms VI, VI-A and VII subs. for Forms VI and VII by G.S.R. 1301, dt. 28-10-1960 published in Gaz. of India, dt. 5-11-1960, Pt. II, S. 3(i), p. 1648.

43. Delete the portions not required.

44. Delete the portions not required.

45. Delete the portions not required.

46. Delete the portions not required.

47. Delete the portions not required.

48. Delete the portions not required.

49. Ins. by G.S.R. 1140, dt. 18-9-1961 published in Gaz. of India, 16th Sept., 1961, Pt. II, S. 3(i), p. 1387.

50. Delete the portions not required.

51. Delete the portions not required.

52. Delete the portions not required.

53. Delete the portions not required.

54. Delete the portions not required.

55. Delete the portions not required.

56. Ins. by G.S.R. 1140, dt. 18-9-1961 published in Gaz. of India, 16-9-1961, Pt. II, S. 3(i), p. 1387.

57. Delete the portions not required.

58. Delete the portions not required.

59. Delete the portions not required.

60. Delete the portions not required.

61. Delete the portions not required.

62. Delete the portions not required.

63. Ins. by G.S.R. 1140, dt. 18-9-1961 published in Gaz. of India, 16-9-1961, Pt. II, S. 3(i), p. 1387.

64. When the application is by a group of employees, the thumb-impressions or signatures of two of the applicants need be put to the application and a full list of applicants should be attached to the application.

65. Ins. by S.R.O. 2727, dt. 11-8-1954 published in Fort St. George Gaz., 9-6-1954, Supp. to Pt. I, p. 223.

66. Subs. by G.S.R. 109, dt. 14-1-1959.

67. Ins. by G.S.R. 109, dt. 14-1-1959.

68. Ins. by G.S.R. 109, dt. 14-1-1959.

69. Subs. by G.S.R. 918, dt. 29-7-1960.

70. Subs. by G.S.R. 213, dt. 7-2-1962.

71. Subs. by G.S.R. 213, dt. 7-2-1962.

72. Ins. by G.S.R 109, dt. 14-1-1959.

73. Subs. by G.S.R. 109, dt. 14-1-1959.

74. Ins. by G.S.R. 213, dt. 7-2-1962.

75. Ins. by G.S.R. 213, dt. 7-2-1962.

76. Subs. by G.S.R. 213, dt. 7-2-1962.

77. Ins. by G.S.R. 213, dt. 7-2-1962.

78. Subs. by G.S.R. 213, dt. 7-2-1962.

79. Subs. by G.S.R. 213, dt. 7-2-1959.

80. Subs. by G.S.R. 109, dt. 14-1-1959.

81. Ins. by G.S.R. 213, dt. 7-2-1962.

82. Subs. by G.S.R. 213, dt. 7-2-1962.

83. Subs. by G.S.R. 109, dt. 14-1-1959.

84. Subs. by G.S.R. 109, dt. 14-1-1959.

85. Subs. by G.S.R. 109, dt. 14-1-1959.

86. Form X omitted by G.S.R. 154(E), dt. 21-2-2017 (w.e.f. 21-2-2017).

87. Ministry of Labour and Employment, Noti. No. G.S.R. 154(E), dated February 21, 2017, published in the Gazette of India, Extra., Part II, Section 3(i), dated 21st February, 2017, pp. 17-29, No. 126.