Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttarakhand - Section

Section 4 in Uttarakhand Mahatma Gandhi National Rural Employment Guarantee Act Compensation for delayed Payment of Wage Rules, 2018

4. Calculation of compensation.

- Wage seekers are entitled to receive payment within 15 days after closure of Muster rolls, shall be entitled to receive payment of compensation for the delay, at the rate of 0.05% per day of the unpaid wages per day. Any rule under these rules shall not deprive any labourer from applying for compensation under Payment of Wages Act, 1956