Payment of Wages Act, 1936 | Bare Acts | Law Library

Payment of Wages Act, 1936

Contents
Sections	Particulars
1	Short title extent commencement and application
2	Definitions
3	Responsibility for payment of wages
4	Fixation of wage-periods
5	Time of payment of wages
6	Wages to be paid in current coin or currency notes
7	Deductions which may be made from wages
8	Fines
9	Deductions for absence from duty
10	Deductions for damage or loss
11	Deductions for services rendered
12	Deductions for recovery of advances
12A	Deductions for recovery of loans
13	Deductions for payments to co-operative societies and insurance schemes
13A	Maintenance of registers and records
14	Inspectors
14A	Facilities to be afforded to Inspectors
15	Claims arising out of deductions from wages or delay in payment of wages and penalty for malicious or vexatious claims
16	Single application in respect of claims from unpaid group
17	Appeal
17A	Conditional attachment of property of employer or other person responsible for payment of wages
18	Powers of authorities appointed under section 15
19	Power to recover from employer in certain cases [Repealed by Act 53 of 1964]
20	Penalty for offences under the Act
21	Procedure in trial of offences
22	Bar of suits
22A	Protection of action taken in good faith
23	Contracting out
24	Application of Act to railways air transport services mines and oilfields
25	Display by notice of abstracts of the Act
25A	Payment of undisbursed wages in case of death of employed person
26	Rule-making power