Section 19 in The Payment Of Wages (Mines) Rules, 1956
19.
/843[30th November, 1956]In exercise of the powers conferred by sub-sections (2), (3) and (4) of section 26 read with section 24 of the Payment of Wages Act, 1936 (4 of 1936), and in supersession of the notification of the Government of India in the Ministry of Labour No. Fac. 52 (5), dated 23rd July, 1940, published at pages 1003 to 1008 of the Gazette of India, Part I, section 1, the Central Government makes the following rules, the same having been previously published as required by sub-section (5) of the said section 26, namely:-
