22. Publicity to the Minimum Wages fixed under the Act.
- [(1) Notices containing the minimum rates of wages fixed together with relevant extracts from the Act, and Rules framed thereunder and the address of the Inspector shall be displayed by every employer in Hindi and in a language understood by the majority of the workers in the employment at a conspicuous place in every factory, workshop or place where the employees are employed, or in the case of out-workers, where out work is given to them or at such other places, as may be selected by the Inspector. Such notices shall be maintained in a clear and legible condition. Such notices shall also be displayed on the notice boards of all Sub-divisional and District offices] [Substituted by S.0.21 dated 6.12.1972.](The extracts from the Act and the rules made thereunder required to be displayed under sub-rule (1) shall be in Form XII.)
