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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(2) in Kerala Motor Transport Workers' Payment of Fair Wages Act, 1971

(2)Notwithstanding such repeal anything done or any action taken or any proceeding instituted under the said Ordinance shall be deemed to have been done or taken or instituted under this[Schedule A] [Substituted by Kerala Act 5 of 1997]
Category of Employees   Pay Scale
Class of Employers I (Employers owning 25 or lessthan 25 Vehicles) I 1475-10-1525-15-1600-20-1700-25-1825
II 1500-15-1575-20-1675-25-1800-30-1950
IIIA 1525-20-1625-25-1750-30-1900-35-2075
III B 1550-20-1650-25-1775-30-1925-35-2100
IV 1575-25-1700-30-1850-35-2025-40-2225
V 1600-30-1750-35-1925-40-2125-45-2350
VI 1625-35-1800-40-2000-45-2225-50-2475
Class of Employers II (Employers owning 26 ormore Vehicles) I 1475-10-1525-15-1600-20-1700-25-1825
II 1500-15-1575-20-1675-25-1800-30-1950
III A 1525-20-1625-25-1750-30-1900-35-2075
III B 1550-20-1650-25-1775-30-1925-35-2100
IV 1575-25-1700-30-1850-35-2025-40-2225
V 1615-30-1765-35-1940-40-2140-45-2365
VI 1640-3 5-1815-40-2015-45-2240-50-2490
Rules for fixation of Pay. - (1) The initial pay of a motor transport worker shall be fixed in the revised scale by adding the following, namely:-
(a)the basic pay in the existing scale,
(b)an amount of Rs.750 equivalent to dearness Allowance point between 500 and 1000, and
(c)an amount equal to 10% of the total amount mentioned in items (a) and (b)