Section 22 in The Orissa Minimum Wages Rules, 1954
22. Publicity to the minimum wage fixed under the Act.
- Notice in Form IX-A containing the minimum rates of wages fixed together with the extracts from the Act, the rules made thereunder and the name and address of the Inspector shall be displayed in English and in a language understood by the majority of the workers in the employment at the main entrances to the establishment and at its office and shall be maintained in a clean and legible condition. Such notices in Form IX-A shall also be displayed on the notice boards of all Sub-divisional and District Officers.
