Section 21(1) in The Punjab Minimum Wages Rules, 1950
(1)(i)The wages period with respect to any scheduled employment for which wages have been fixed shall not exceed one month and the wages of a worker in such employment shall be paid :-(a)in the case of establishment in which less than one thousand persons are employed before the expiry of the seventh day; and(b)in the case of other establishment before the expiry of the tenth day, after the last day of the wage period in respect of which the wages are payable.(ii)Where the employment of any person is terminated by or on behalf of the employer, the wages earned by him shall be paid before the expiry of the second working day after the day on which his employment is terminated :Provided that the Government, on receipt of a representation in respect of any scheduled employment or class or classes of employees in such employment may, after inviting public comments, notify any other wage periods or time limits for payments, which shall then apply to all or any class or classes of employees in such employment.(iii)The wages of an employed person shall be paid to him without deduction of any kind except those authorised by or under these rules.[Explanation I] [Explanation inserted, vide Punjab Government Notification No. GSR 149/C.A. 11/48/S.30/Amd./74, dated 10.12.1974.] - Every payment made by the employed person to the employer or his agent shall for the purposes of these rules, be deemed to be a deduction from wages.[Explanation II] [Explanation inserted, vide Punjab Government Notification No. GSR 149/C.A. 11/48/S.30/Amd./74, dated 10.12.1974.] - Any loss of wages resulting from the imposition for good and sufficient cause, upon an employed person of any of the following penalties, namely:-(i)the withholding of increment or promotion (including the stoppage of increment at an efficiency bar)(ii)the reduction to a lower post or time scale or to a lower stage in a time scale; or(iii)Suspension shall not be deemed to be deduction from wages in any case where the rules framed by the employer for the imposition of any such penalty are in conformity with the requirements, if any, which may be specified in this behalf by the State Government by notification in the Official Gazette.].
