Section 28 in The Rajasthan Minimum Wages Rules, 1959
28. [ Applications. [Substituted vide Notification No. F. 3(48) Lab. 62, dated 15-11-62, published in Rajasthan Gazette, Part 4-C. Ordinary dated 3-1-1963.]
(1)An application under sub-section (2) of section 20 or sub-section (1) of section 21 by or on behalf of an employed person or group of employed persons shall be made in duplicate in Form VI, VI-A or VII, as the case may be, one copy of which shall bear the prescribed court-fee.(2)A single application under section 20 read with section 21(1) may be presented by or on behalf of a group of employed persons, if they are borne on the same establishment and their claim relates to the same wage period or periods.]
