Section 16(2) in The Punjab Payment of Wages Rules, 1937
(2)No deduction for breach of contract shall be made from the wages of the employed person unless :-(a)there is provision in writing forming part of the terms of the contract of employment requiring him to give notice of the termination of his employment; and(i)the period of his notice does not exceed fifteen days or the wage period whichever is less; and(ii)the period of this notice does not exceed the period of notice which the employer is required to give of the termination of that employment;(b)this rule has been displayed in English and in the [Official language of the Stateand the language understood by the majority] [Substituted vide No. G.S.R. 18/C.A. 4/36/Section 26/Amendment (2)/81, dated 13th March, 1981.] of the employed persons at or near the main entrance of the factory and has been so displayed for not less than one month before the commencement of the absence in respect of which the deduction is made;(c)a notice has been displayed at or near the main entrance of the factory giving the names of the persons from whom the deduction is proposed to be made, the number of days wages to be deducted and the conditions (if any) on which the deduction will be remitted :Provided that where deduction is proposed to be made from all the persons employed in any departments or section of the factory, it shall be sufficient, in lieu of giving the names of the persons in such departments or sections to specify the departments or sections affected.
