Section 2(18) in Tamil Nadu Shops and Establishments Act, 1947
(18)'wages' means any remuneration, capable of being expressed in terms of money, which would if the terms of the contract of employment, express or implied, were fulfilled, be payable, whether conditionally upon the regular attendance, good work or conduct or other behaviour of the person employed, or otherwise, to a person employed in respect of his employment or of work done in such employment, and includes any bonus or other additional remuneration of the nature aforesaid which would be so payable and any sum payable to such person by reason of the termination of his employment, but does not include-(a)the value of any house-accommodation, supply of light, water, medical attendance or other amenity or of any service excluded by general or special order of the [State] [Substituted for 'Province' by the Adaptation Order of 1950] Government ;(b)any contribution paid by the employer to any pension fund or provident fund;(c)any travelling allowance or the value of any travelling concession;(d)any sum paid to the person employed to defray special expenses entailed on him by the nature of his employment; or(e)any gratuity payable on discharge;
