Section 55 in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
55. Notices.
- [Sections 23 and 35(2)(n)] - (1) Notices showing the rates of wages, hours of work, wage period, dates of payment of wages, names and addresses of the Inspectors having jurisdiction and date of payment of unpaid wages shall be displayed in English and Punjabi languages and in the language understood by the majority of the workers in conspicuous places at the establishment and at the work-side by the principal employer or the contractor, as the case may be.(ii)The notices shall be correctly maintained in a clean and legible condition.(2)A copy of the notice shall be sent to the Inspector and whenever any changes occurs, the same shall be communicated to him forthwith.
