Report No. 62
3A.7. Contract labour.-
One question concerning contract labour has also to be considered under section 5. It is well-known that when contract labour is employed, the contractor usually pays less than the employer. Therefore the Commissioner appointed under the Act should, in case of contract labour, have power to increase the amount of wages for the purpose of computation under the Act if the wages which would have been payable if the employer had directly employed the workman exceed those paid by the contractor. The matter can be included in section 5 which deals with the computation of wages. The Commissioner could be given a power, similar to that which he now has, under section 5(b) to take into account the wages of other workmen in similar employ although of course the present power is meant for a different purpose.
Back
