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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(4) in Kerala Motor Transport Workers' Payment of Fair Wages Act, 1971

(4)For the purposes of these rules,
(a)"existing scale" means the scale mentioned in the Schedule immediately prior to 15th day of January 1997.
(b)"revised scale" means the scale substituted in the Schedule by the Kerala Motor Transport Worker’s Payment of Fair Wages (Amendment) Act, 1977.
Note:I. Dearness allowance. - The Dearness Allowances shall be paid on the basis of the All India Average Consumer Index Number published by Labour Bureau, Simla for the half years beginning from January to June and July to December every year at the rate of rupees 2 per mensem for every point above 1000 points. The amount of Dearness Allowance for January to June and July to December has to be calculated and paid in September and March respectively.II. House Rent Allowance. - Every worker shall be paid House Rent allowance, at the rate of rupees 30 per mensem.III. Grade. - Every worker who has ten years continuous service in a post without any promotion shall be granted higher grade in the scale of pay of the immediate higher post.IV. Washing Allowance. - Every worker shall be paid Washing Allowance at the rate of rupees 10 per mensem.