Section 3(2) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981
(2)In particular, a Scheme may provide for all or any of the following matters, that is to say,-(a)for the application of the Scheme to such classes of registered Security Guards and employers, as may be specified therein;(b)for defining the obligations of registered Security Guards and employers, subject to the fulfilment of which the Scheme may apply to them;(c)for regulating the recruitment and entry into the Scheme of Security Guards and the registration of Security Guards and employers, including the maintenance of registers, removal or restoration, either temporarily or permanently, of the names from the registers, and the imposition of fees for registration;(d)for regulating the employment of registered Security Guards and the terms and conditions of such employment, including the rates of wages, hours of work, maternity benefit, overtime payment, leave with wages, provision for gratuity and conditions as to weekly and other holidays and pay in respect thereof;(e)for providing the time within which registered employers should remit to the Board the amount of wages payable to the registered Security Guards for the work done by such workers; for requiring such employers who, in the opinion of the Board, make default in remitting the amount of wages in time as aforesaid to deposit with Board, an amount equal to the monthly average of the wages to be remitted as aforesaid; if at any time the amount of such deposit falls short of such average, for requiring such employers, who persistently make default in making such remittances in time, to pay also, by way of penalty, a surcharge of such amount not exceeding 10 per cent of the amount to be remitted as the Board may determine;(f)for securing that, in respect of a period during which employment or full employment is not available to registered Security Guards, though they are available for work such Security Guards shall, subject to the conditions of the Scheme, receive a minimum guaranteed wage;(g)for prohibiting, restricting or otherwise controlling the employment of Security Guards to whom the Scheme does not apply, and the employment of Security Guards by employers to whom the Scheme does not apply;(h)for the welfare of registered Security Guards covered by the Scheme, in so far as satisfactory provision therefor does not exist, apart from the Scheme;(i)for health and safety measures in places where the registered Security Guards are engaged, in so far as satisfactory provision therefor is required, but does not exist, apart from the Scheme;(j)for the constitution of any fund or funds, including provident fund for the benefits of registered Security Guards, the vesting of such funds, the payment and contributions to be made to such funds, provision for provident fund and rates of contribution being made after taking into consideration the provisions of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952, and the Scheme framed thereunder, with suitable modifications, where necessary, to suit the conditions of work of such registered Security Guards and all matters relating thereto;(k)for the manner in which, the day from which (either prospective or retrospective) and the persons by whom, the cost of operating the Scheme is to be defrayed;(l)for constituting the persons or authorities who are to be responsible for the administration of the Scheme, and the administration of funds constituted for the purposes aforesaid;(m)for specifying the powers and duties, which the persons or authorities referred to in clause (i) may exercise or perform, for providing appeals and revision applications against the decisions or orders of such persons and authorities; and for deciding such appeals and applications and for matters incidental thereto;(n)for such other incidental and supplementary matters as may be necessary or expedient for giving effect to the purposes of the Scheme.
