Equal Remuneration Act, 1976

[Act No. 25 of Year 1976]

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title, extent and commencement
2	Definitions
3	Act to have overriding effect
Chapter II	Payment Of Remuneration Of Equal Rates To Men And Women Workers And Other Matters
4	Duty of employer to pay equal remuneration to men and women workers for same work or work of a similar nature.
5	No discrimination to be made while recruiting men and women workers
6	Advisory committee
7	Power of appropriate government to appoint authorities for hearing and deciding claims and complaints
Chapter III	Miscellaneous
8	Duty of employers to maintain registers
9	Inspectors
10	Penalties
11	Offences by companies
12	Cognizance and trial of offences
13	Power to make rules
14	Power of Central Government to give directions
15	Act not to apply in certain special cases
16	Power to make declaration
17	Power to remove difficulties
18	Repeal and saving
Equal Remuneration Rules, 1976
Chapter I	Preliminary
1	Short title and commencement
2	Definitions
Chapter II	Complaints And Claims Under The Act
3	Complaints regarding contravention of the Act
4	Claim regarding non-payment of wages, etc.
5	Authorization
Chapter III	Registers To Be Maintained
6	Registers to be maintained by the employer
Form A	Complaint Under Clause 7(1)(A) Of The Equal Remuneration Act, 1976
Form B	Claim Under Section 7(1)(B) Of The Equal Remuneration Act, 1976
Form C	Authority In Favour Of Legal Practitioner Or Any Official Of A Registered Trade Union
Form D	Register To Be Maintained By The Employer Under Rule 6 Of The Equal Remuneration Rules, 1976
Central Advisory Committee On Equal Remuneration Rules, 1991
1	Short title and commencement
2	Definitions
3	Composition of the Committee
4	Terms of office of members of the Committee
5	Allowances of members
6	Cessation of membership
7	Disqualification for membership

An Act to provide for the payment of equal remuneration to men and women workers and for the prevention of discrimination, on the ground of sex, against women in the matter of employment and for matters connected therewith or incidental thereto.

Be it enacted by Parliament in the Twenty-seventh Year of the Republic of India as follows:-