No. 43M/SA/937, dated 17-2-1964.It has been brought to my notice that payment of wages to the work charged employees is not being made as per provision of the payment of Wages Act, 1936 which provides payment to the labour within days of next calender month. Regular payment or wages to the work charged employees is one of the most important duty of the Assistant Engineer and any lapse in this regard will be viewed seriously. Necessary powers for payment to work charged staff have already been delegated vide this office No. 43M/SA/795, dated 18-12-63 (copy enclosed for ready reference). The overseers of the sections should send the pay and muster rolls through a special messenger to the sub-divisional headquarter on the next day or closer of the month and ensure timely payment to the labour.Copy of Chief Engineer, Irrig. Raj., Jaipur office Order No. 43M/SA/1951 dated the 18th Dec. 63 to all concerned-In continuation of this office Order No 43M/SA/704-707, dated 18-2-59 the Assistant Engineer Incharge of the Sub-Division of this Department are hereby authorised to pass the T.A. bills and pay bills of the work charged staff working under them to avoid the difficulty of the staff.
