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 Uttar Pradesh - Section

Section 11 in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963

11. Payment of wages [Section 13].

(1)Wage period may be monthly, fortnightly, weekly or daily. Where the wage period consists of a month every employer shall pay the wages of his employee, before the expiry of the seventh day after the last day of the wages period in respect of which the wages are payable. Where the wages period is either a fortnight or a week, payment shall be made by the employer before the expiry of three days after the last day of the wage period in respect of which the wages are payable, where the wage period is daily, payment shall be made by the employer before the expiry of 24 hours of the wage period :Provided that if an employee be absent on a day on which payment would have been made but for such absence the payment shall be made within three days after the employee returns to work or demands payments.
(2)All payments of wages shall be made on a working day.