(2)The appropriate Government may fix(a)a minimum rate of wages for time work (hereinafter referred to as "a minimum time rate");(b)a minimum rate of wages for piece work (hereinafter referred to as "a minimum piece rate");(c)a minimum rate of remuneration to apply in the case of employees employed on piece work for the purpose of securing to such employees a minimum rate of wages on a time work basis (hereinafter referred to as "a guaranteed time rate");(d)a minimum rate (whether a time rate or a piece rate) to apply in substitution for the minimum rate which would otherwise be applicable, in respect of overtime work done by employees (hereinafter referred to as "overtime rate").
