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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Bihar - Subsection

Section 1(2) in Memorandum of Settlement Regarding the Engineering Industries of Bihar

(2)Where no grades or scales of pay are in operation, the workmen will be broadly divided into the following categories according to their nature of work and their minimum wages shall be as follows. However where grades or scales of pay are in operation but if the minimum wages of any category or any group is less than the minimum fixed herein below it will be revised and brought up to the respective minimum level.Categories
Group Unskilled Semi-skilled Skilled Highly skilled
  Rs. Rs. Rs. Rs.
Group I 476 486 506 556
Group II 488 498 568 578
Group III 581 591 611 651
Group IV 664 674 694 744
Group V 728 738 758 808
Group VI 763 793 843 918
IV. Guaranteed Minimum Increases-Every workman employed in different groups as mentioned above should be allowed a minimum guaranteed increase as under, over that he was drawing on 31st December, 1984.
  Rs.
Group I- 28
Group II- 40
Group III- 40
Group IV- 55
Group V- 65
Group VI- 100
With a view to obliviating heavy financial liability on account of the retrospective implementation of the guaranteed minimum increase from the 1st January, 1985, the representative of the workmen as a gesture of good will and appreciating the financial hardship accruing to the employer agreed to waive off the arrears to the extent given below for different categories of factories:-Group I to III-37 percent of the arrear till 31st March, 1986.Group IV and V-30 percent of the arrear till 31st March, 1986.There will, however, be no waive off in respect off the arrears for factories falling in Group VI.V. Dearness Allowance. - It is agreed that the rate of per point neutralization in the rise/fall in the All India Consumer Price Index Number after 617 point (1960-100) will be as follows for the different categories of factories:-
  Rs.
Group I- 1.00
Group II- 1.00
Group III- 1.05
Group IV- 1.15
Group V- 1.20
Group VI- 1.30
V. D. A. will be calculated with reference to 3 months average of each quarter of the year and will be applicable after 3 months, i.e., average index number of October-December, 1985 will be payable from 1st April, 1986 and likewise in future.