Section 38 in Telangana Shops and Establishments Act, 1988
38. Time of payment of wages.
(1)The wages of every employee shall be paid before the expiry of the fifth day after the last day of the wageperiod in respect of which the wages are payable.(2)Where the service of any employee is terminated by or on behalf of the employer the wages earned by such employee shall be paid before the expiration of the second working day from the day on which his employment is terminated.(3)The Government may, by general or special order and for reasons stated, therein exempt an employer from the operation of this section in respect of the wages of any employee or class of employees to such extent and subject to such conditions as may be specified in the order.(4)All payments of wages shall be made on a working day.
