Section 2(q) in Gujarat Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2019
(q)"wages" means all remuneration (whether by way of salary, allowances or otherwise) expressed in terms of money or capable of being so expressed which would, if the terms of employment, expressed or implied, were fulfilled, be payable to a person employed in respect of his employment or of work done in such employment, and includes-(i)any remuneration payable under any award or settlement between the parties or under any order of a court or tribunal;(ii)any remuneration to which the person employed is entitled in respect of overtime work or holidays or any leave period;(iii)any additional remuneration payable under the terms of employment;(iv)any sum which, by reason of the termination of employment of the person employed, is payable under any law, contract or instrument which provides for the payment of such sum, whether with or without deductions;(v)any sum to which the person employed is entitled under any scheme framed under any law, for the time being in force; and(vi)house rent allowance payable in cash,
