Section 58 in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
58. Legal aid.
- [Section 35(2)(m)] - On receipt of a written application from a migrant workman or in the event of his death from next of his kin for providing legal aid in relation to any proceedings before the authority appointed under section 15 of the Payment of Wages Act, 1936 or authority under section 20 of the Minimum Wages Act, 1948 or appropriate Labour Court under section 33-C(2) of the Industrial Disputes Act, 1947 or Commissioner for Workmen's Compensation appointed under the Workman's Compensation Act, 1923, in which the migrant workman or his legal heir is party, the specified authority concerned, if he is satisfied may with the prior approval of the Labour Commissioner, engage an advocate to conduct the relevant proceedings on behalf of the migrant workman or his legal heir, as the case may be, and meet all legal expenses in this regard.Form I[See rule 3(1)]Application for registration of establishment employing migrant workmen
