Report No. 62

3A.8. Recommendation to add an Explanation regarding contract labour.-

We therefore recommend that, to section 5 a suitable provision authorising the Commissioner to consider, in case of contract labour, a direct employee's wages should be added, in the shape of an Explanation,1 on the following lines:

"Explanation 2.-In the case of a workman employed on contract labour, the Commissioner shall have power to direct that the amount of wages of the workman shall be computed at a higher rate, if the wages which would have been payable if the employer had directly employed him exceed those paid by the contractor, and, for this purpose, the Commissioner may take into account the wages of other workmen in similar employ".

1. Present Explanation to be re-numbered as Explanation 1.