Section 9 in The Punjab Payment of Wages Rules, 1937
9. [ Prescribed authority for the purposes of sub-sections (1) and (8) of section 8. [Section 26(3)(e)(f)] - For each factory and industrial establishment there shall be a committee consisting of -
(1)the Labour Officer/Labour Inspector of the area concerned;(2)two representatives of the employer; and(3)two representatives of the workers, which shall be the prescribed authority for the purposes of sub-sections (1) and (8) of section 8.]
