The Code on Wages, 2019

69 sections.

Official Hindi (PDF) ↗

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