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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(3) in The M.P. Minimum Wages Fixation Act, 1962

(3)These rates of wages shall not in any way operate to the prejudice of any employee. If the prevailing rates before coming into force of these rates are higher than these rates, the same shall be continued to be paid as if they have been so fixed as minimum wages and no employer can reduce them.Employment on construction or maintenance of roads or in building operations(Scheduled Employment No. 7)Employment in stone breaking or stone crushing(Scheduled Employment No. 8).
Category of employees Area 'A' Area 'B' Area 'C' Area 'D' Basis of payment of rates of minimum wages.
In the following places including an area of five miles fromcorporation or municipal limits- The following places including an area of two miles frommunicipal limits- All other places not included in 'A' and 'B' but having apopulation of 5,000 and above. All other places not included in 'A', 'B' and 'C'.
Bhilai, Bhopal, Burhanpur, Durg, Gwalior, Indore, Jabalpur,Raipur, Ratlam, Sagar and Ujjain. Bilaspur, Chhindwara, Damoh, Datia, Dewas, Dhar, Guna, ttarsi,Jaora, Khandwa, Khargone, Mandsaur, Mhow, Murwara, Raigarh,Fiajnandgaon, Rewa, Satna, Sehore, Seoni and Shivpuri.
(1) (2) (3) (4) (5) (6)
  Rs. Rs. Rs. Rs.  
Clerical 75.00 60.00 50.00 45.00 Per month
Skilled 3.50 3.25 3.00 2.75 Per day
Semi-skilled 2.75 2.50 2.25 2.00 Per day
Unskilled -
Male 1.75 1.50 1.27 1.25 Per day
Female 1.50 1.25 1.12 1.00 Per day
Child 1.25 1.12 1.00 0.87 Per day
Remarks. - In Madhya Bharat region in urban areas, Le. within limits of every municipality the minimum rates of wages shall not be less than Rs. 3.50 per day in case of skilled employees, Rs. 2.50 in case of semi-skilled employees and Rs. 1.50 in case of unskilled employees.Notes. - (1) The above rates of wages include the remuneration in respect of the day of rest contemplated under clause (b) of sub-section (1) of Section 13 of the Minimum Wages Act, 1948.