Section 2(1) in Minimum Wages (Gujarat Amendment) Act, 1961
(1)in clause (a) of sub-section (1)-(a)in sub-clause (i), the following provisos shall be added at the end, namely:-"Provided that where the appropriate Government is the State Government this sub-clause shall have effect as if the words, figures and the letters "before 31st day of December, 1959" had been deleted:Provided further that the State Government may, instead of fixing minimum rates of wages under this sub-clause for the whole State, fix such rates for a part of the State, and in the case of an employment under any local authority the State Government may fix such rates for any specified local authority, or class of local authorities;";(b)in sub-clause (ii),(i)after the figure "1959" the following proviso shall be inserted, namely:"Provided that where the appropriate Government is the State Government, this sub-clause shall have effect as if the words, figures and letters "before the 31st day of December, 1959" had been deleted; and(ii)for the words "provided that" the words "Provided further that" shall be substituted;(c)in sub-clause (iii) the following provisos shall be added at the end, namely:"Provided that, the State Government may, instead of fixing minimum rates of wages under this sub-clause for the whole State, fix such rates for a part of the State:Provided further that, where the State Government has for any reason not fixed the minimum rates of wages in respect of any such employment before the expiry of one year from the date of such notification, nothing contained in this sub-clause shall, after the commencement of the Minimum Wages (Gujarat Amendment) Act, 1961, prevent the State Government from fixing the minimum rates of wages in respect of such employment even after the expiry of the said period of one year."
