Section 11 in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
11. Forms and terms of conditions of licences.
- [Sections 8(2) and 35(2)(d)] - (1) Every licence issued under sub-section (1) of section 8 shall be in Form VIII.(2)The LIcence referred to in sub-rule (1) shall be non- transferable and shall be subject to the following conditions, namely :-(i)the terms and conditions of the agreement or other arrangement under which the migrant workman is recruited or employed;(ii)the maximum number of migrant workmen to be recruited for employment or to be employed on any day;(iii)that the rates of wages payable to the migrant workmen by the contractor shall not be less than the rate fixed under the Minimum Wages Act, 1948 for such employment and where the rates have been fixed by agreement, settlement or award, not less than the rates so fixed;(iv)(a)that in cases where the migrant workmen recruited or employed by the contractor perform the same or similar kind of work performed by the workmen employed directly by the principal employer of the establishment, then the wage rates, holidays, hours of work and other conditions of service of the migrant workmen of the contractor shall be the same as applicable to the workmen employed directly by the principal employer of the establishment on the same or similar kind of work;(b)that in other cases, the wages rates, holidays, hours of work and condition of service of the migrant workmen recruited or employed by the contractor shall be such as are prescribed in the rules;(v)every migrant workman shall be entitled to allowances, benefits, facilities, etc. as specified in the Act and in these rules;(vi)that no female migrant workman shall be employed by any contractor to work before 6 a.m. or after 7 p.m :Provided that this clause shall not apply to the employment of female migrant workmen in Pit heads Baths, Creches and Canteens or as midwives or nurses in hospitals and dispensaries;(vii)that the contractor shall notify any change in the number of migrant workmen or the conditions of work to the licensing officer;(viii)that the contractor shall comply with all the provisions of the Act and the rules made thereunder;(ix)that a copy of the licence shall be displayed prominently at the premises where the migrant workmen are employed;(x)the period for which the licence shall be valid.
