Section 9 in Meghalaya Shops and Establishment Act, 2003
9. Payment of Wages.
(1)Every employer shall fix periods in respect of which wages to the employees shall be payable and shall be responsible for the payment to persons employed by him of all wages required to be paid under this Act.(2)No wages period so fixed shall exceed one month.(3)The wages of every employee in any shop or establishment shall be paid on a working day before the expiry of the seventh day of the last day of the wage period in respect of which wages are payable.(4)All wages shall be paid in cash.(5)Where the employee has been discharged, the wages earned by him shall be paid before the expiry on the second working day after the day on which he has been discharged.(6)No deduction shall be made from the wages on account of closure of any establishment (or of any establishment) or of any holiday allowed under this Act.
