Section 38(c) in General Rules and Directions for the Guidance of Contractors
(c)In respect of all labourers immediately or directly employed on the work for the purpose of the contractor's part of this agreement, the contractor shall comply with or cause to be complied with. The public works Department contract Labour Regulations' made or that may be made by the Government from time to time in regard to payment of wages, wage period deductions from wages, recovery of wages not paid and unauthorised deductions maintenance of wages register, wage card publication of scale or wages and other terms of employment, inspection & periodical returns in all other matters of a like nature.
