Section 10 in The Sikkim Labour Protection Act, 2005
10. Wage rates and their conditions of service of workers.
(1)The wage rates, holidays, hours of work and other conditions of service of workers shall,-(a)In case where such worker performs in any establishment ; the same or similar kind of work as is being performed by any other worker in that establishment, be the same as those applicable to such other workers; and(b)In a case where a male worker and a female worker do the same and similar nature of work, then the employer has to pay equal remuneration without discrimination on the ground of Sex.(c)Every worker shall in no case, be paid less than the wages fixed as per existing policy and law of the State Government of Sikkim.(d)If a worker works without being absent during the period of 6 (six) days consecutively in a week, he / she shall be given one paid holiday either on Sunday or any other holidays.(e)Normal working hours of Workers shall be 8 (eight) hours a day.(f)No person below the age of 14 (fourteen) years shall be employed in any work.(2)The wages of every person employed in any work shall be paid before the expiry of the seventh day of the succeeding month.(a)Any establishment upon or in which less than one thousand persons are employed, shall be paid before the expiry of the seventh day.(b)Any other establishment upon or in which more than one thousand persons employed, shall be paid before the expiry of the tenth day.(3)Notwithstanding anything contained in any other law for the time being in force, wages payable to worker under this section shall be paid in cash.
