Section 2(g) in Kerala Payment of Subsistence Allowance Act, 1972
(g)"wages" means all remuneration capable of being expressed in terms of money, which would, if the terms of employment, expressed or implied, were fulfilled, be payable to an employee in respect of his employment or of work done in such employment, and includes-(i)such allowances (including dearness allowance) as the employee is for the time being entitled to;(i)any bonus;(ii)any contribution paid or payable by the employer to any pension fund or provident fund or for the benefit of the employee under any law for the time being in force;(iii)any gratuity payable on the termination of his service.(ii)the value of any house accommodation or of supply of light, water, medical attendance or other amenity or of any service or of any concessional supply of food- grains or other articles;(iii)any travelling concession; but does not include-
