Section 1(3) in Memorandum of Settlement Regarding the Engineering Industries of Bihar
(3)Those factories who are paying wages to their workmen in consolidated term i.e., both basis and V.D.A. together may continue to do so but such wages should not fall short of the minimum wages plus V.D.A. applicable for particular quarter for that particular group of factory.VI. Phasing-For the factories which will go from group I to group II or group II to group III or from group III to group IV or from group IV to group V or from group V to group VI by virtue of increase in their labour strength it is agreed that as their burden would be substantial, they shall be allowed to meet this burden in 2 yearly equal instalments.VII. General. - (1) If any factory has paid by way of interim relief or ad hoc payment or by way of wage increase since 1st January, 1985, the same should be adjusted against the increased accruable under this settlement.
