Section 66(4) in Occupational Safety, Health and Working Conditions Code, 2020
(4)Notwithstanding anything contained in Chapters V, VI and VII, the agreement referred to in sub-section (1) shall include,-(i)nature of assignment;(ii)wages and other benefits (including provident fund, if covered under the EmployeesÂ’ Provident Fund and Miscellaneous Provisions Act, 1952)(19 of 1952);(iii)health and working conditions;(iv)safety;(v)hours of work;(vi)welfare facilities; and(vii)dispute resolution process or mechanism, the constitution and other details of which shall be prescribed by the appropriate Government:Provided that in case of failure of the resolution of the dispute in such dispute resolution process or mechanism, either party in the dispute may invoke the jurisdiction of the Industrial Tribunal established by the appropriate Government under section 7A of the Industrial Disputes Act, 1947(14 of 1947) and for such purpose such dispute shall be deemed to be industrial dispute within the meaning of that Act and it shall be the responsibility of the producer of the audio-visual programme to provide the facilities specified in the agreement to the audio-visual worker and the payment of wages shall be through electronic mode.
