| Contents |
| Title |
Code on Wages, 2019 |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1. |
Short title, extent and commencement |
| 2. |
Definitions |
| 3. |
Prohibition of discrimination on ground of gender |
| 4. |
Decision as to disputes with regard to same or similar nature of work |
| Chapter II |
Minimum Wages |
| 5. |
Payment of minimum rate of wages |
| 6. |
Fixation of minimum wages |
| 7. |
Components of minimum wages |
| 8. |
Procedure for fixing and revising minimum wages |
| 9. |
Power of Central Government to fix floor wage |
| 10. |
Wages of employee who works for less than normal working day |
| 11. |
Wages for two or more classes of work |
| 12. |
Minimum time rate wages for piece work |
| 13. |
Fixing hours of work for normal working day |
| 14. |
Wages for overtime work |
| Chapter III |
Payment of Wages |
| 15. |
Mode of payment of wages |
| 16. |
Fixation of wage period |
| 17. |
Time limit for payment of wages |
| 18. |
Deductions which may be made from wages |
| 19. |
Fines |
| 20. |
Deductions for absence from duty |
| 21. |
Deductions for damage or loss |
| 22. |
Deductions for services rendered |
| 23. |
Deductions for recovery of advances |
| 24. |
Deductions for recovery of loans |
| 25. |
Chapter not to apply to Government establishments |
| Chapter IV |
Payment of Bones |
| 26. |
Eligibility for bonus, etc. |
| 27. |
Proportionate reduction in bonus in certain cases |
| 28. |
Computation of number of working days |
| 29. |
Disqualification for bonus |
| 30. |
Establishments to include departments, undertakings and branches |
| 31. |
Payment of bonus out of allocable surplus |
| 32. |
Computation of gross profits |
| 33. |
Computation of available surplus |
| 34. |
Sums deductible from gross profits |
| 35. |
Calculation of direct tax payable by employer |
| 36. |
Set on and set off of allocable surplus |
| 37. |
Adjustment of customary or interim bonus against bonus payable under this Code |
| 38. |
Deduction of certain amounts from bonus payable |
| 39. |
Time limit for payment of bonus |
| 40. |
Application of this Chapter to establishments in public sector in certain cases |
| 41. |
Non-applicability of this Chapter |
| Chapter V |
Advisory Board |
| 42. |
Central Advisory Board and State Advisory Boards |
| Chapter VI |
Payment of Dues Claims and Audit |
| 43. |
Responsibility for payment of various dues |
| 44. |
Payment of various undisbursed dues in case of death of employee |
| 45. |
Claims under Code and procedure thereof |
| 46. |
Reference of disputes under this Code |
| 47. |
Presumption about accuracy of balance sheet and profit and loss account of corporations and companies |
| 48. |
Audit of account of employers not being corporations or companies |
| 49. |
Appeal |
| 50. |
Records, returns and notices |
| Chapter VII |
Inspectory-Cum-Facilitator |
| 51. |
Appointment of Inspector-cum-Facilitators and their powers |
| Chapter VIII |
Offences and Penalties |
| 52. |
Cognizance of offences |
| 53. |
Power of officers of appropriate Government to impose penalty in certain cases |
| 54. |
Penalties for offences |
| 55. |
Offences by companies |
| 56. |
Composition of offences |
| Chapter X |
Miscellaneous |
| 57. |
Bar of suits |
| 58. |
Protection of action taken in good faith |
| 59. |
Burden of proof |
| 60. |
Contracting out |
| 61. |
Effect of laws agreements, etc., inconsistent with this Code |
| 62. |
Delegation of powers |
| 63. |
Exemption of employer from liability in certain cases |
| 64. |
Protection against attachments of assets of employer with Government |
| 65. |
Power of Central Government to give directions |
| 66. |
Saving |
| 67. |
Power of appropriate Government to make rules |
| 68. |
Power to remove difficulties |
| 69. |
Repeal and savings |
