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State of Rajasthan - Section

Section 6 in The Rajasthan P.W.D. Contractor's Labour Regulations, 1966

6. Wages book and Wage slips etc.

- (i) The Contractor shall maintain a v/age book of each worker in such form as may be convenient but the same shall include the following particulars:-
(a)Rate of daily or monthly wages.
(b)Nature of work on which employed.
(c)Total number of days worked during each wage period.
(d)Total amount payable for the work during each wage period.
(e)All deductions made from the wage with an indication in each case of ground for which the deduction is made.
(f)Wages actually paid for each wage period.
(ii)The contractor shall also maintain wage slip for each worker employed on the work.
(iii)The Executive Engineer may grant an exemption from the maintenance of the wage books and wage slip to a contractor who in its opinion may not directly or indirectly employ more than 50 persons on the work.