Section 22 in The Minimum Wages (Central) Rules, 1950
22. Publicity to the minimum wage fixed under the Act
.-Notices [in Form IX-A] [ Inserted by S.R.O. 2727, dated 11.8.1954.] containing the minimum rates of wages fixed together with [extracts of] [ Substituted by G.S.R. 918, dated 29.7.1960.] the Act, the rules made thereunder and the name and address of the Inspector shall be displayed in English and in a language understood by the majority of the workers in the employment [at the main entrances to the establishment and at its office] [Substituted by G.S.R. 918, dated 29.7.1960. ] and shall be maintained in a clean and legible condition. Such notices shall also be displayed on the notice-boards of all sub-divisional and district offices.
