Section 38 in Tamil Nadu Shops and Establishments Act, 1947
38. Deductions for services rendered.
- A deduction under clause (d) or clause (e) of sub section (2) of section 34 shall not be made from the wages of a person employed unless the house accommodation, amenity or service has been accepted by him, as a term of employment or otherwise, and such deduction shall not exceed an amount equivalent to the value of the house accommodation, amenity or service supplied and in the case of deduction under the said clause (e) shall be subject to such conditions as the [State] [Substituted for 'Province' by the Adaptation Order of 1950] Government may impose.
