Section 11(2)(b) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983

[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(2)(b) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983

(b)in other cases, the wage rates, holidays, hours of work and conditions of service of the migrant workmen recruited or employed by the contractor shall be such as prescribed in these rules;

(viii)every migrant workmen shall be entitled to allowances, benefits facilities etc., as prescribed in the Act and the rules made thereunder;

(ix)no female migrant workman shall be employed by any contractor before 6 a.m. or after 7 p.m.:

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State of Uttar Pradesh - Subsection

Section 11(2)(b) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983