Section 22 in The Rajasthan Minimum Wages Rules, 1959
22. [ Publicity of minimum wages fixed under the Act. [Substituted, by notification No. F. 1 (7) (9) L & E/66, dated 14-8-1967, published in Rajasthan Gazette, Part 4-C, Extra-ordinary dated 14-8- 1967.]
- Every employer shall keep exhibited the following notices in a conspicuous place, in the factory, workshop or place where the workers in the scheduled employment are employed and in the case of out workers, in such factory, workshop or place, as is used for giving outwork to them :-(1)Notice No. 1. - Rates of Minimum Wages fixed under the Minimum Wages Act, 1948 (Form XIII);(2)Notice No. 2. - Abstract of the Minimum Wages Act, 1948, under the Rajasthan Minimum Wages Rules, 1959 (Form X);(3)Notice No. 3. - Name and address of the Inspector concerned (Form XIV);(4)Notice No. 4. - Weekly holiday (Form No. XV);(5)Notice No. 5. - Working hours of employees (Form XVI);(6)Notice No. 6. - Time for payment of wages (Form XVII);Provided that in the case of employment in the public motor transport, the notice No. 4, 5 and 6 corresponding to Forms XV, XVI and XVII shall also be exhibited conspicuously on every vehicle].
