Section 22 in The Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
22. Return fare.
- [Section 12(1)(b)(v)] - The contractor shall pay to the migrant workman the return fare from the place of employment to the place of residence in the home-State of the migrant workman on the expiry of the period of employment and also on his -(a)termination of service before the expiry of the period of employment for any reason whatsoever;(b)being incapacitated for further employment on account of injury or continued ill-health duly certified as such by a registered medical practitioner;(c)cessation of work in the establishment which is not due to any fault on the part of the migrant workman; and(d)resignation from service on account of non-fulfilment of terms and conditions of his employment by the contractor.
