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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(11) in The Rajasthan Minimum Wages Rules, 1959

(11)If an employee works for any period not exceeding 4 hours a day, he shall receive wages for such day in the proportion the number of hours he worked, bears to the number of hours constituting the normal working day.] [Added vide Notification No. F. 1 (7) L & E/66, dated 14-8-1967, published in Rajasthan Gazette Part 4-C. Extra-ordinary, dated 14-8-1967.]Order No. F. 1 D. 37/Lab./72 dated 5-5-1972.S.O. 64. - Whereas, the University of Rajasthan has submitted an application for using Muster Roll and Wages Register in the forms attached hereto instead of in the forms prescribed by Rule 27 of the Rajasthan Minimum Wages Rules, 1959 :And whereas, the said forms of Muster Roll and Wages Register are similar to the forms prescribed by the said rule :Now, therefore, in exercise of the powers conferred by sub-rule (7) of rule 27 of the Rajasthan Minimum Wages Rules, 1959,1, N.K. Joshi Labour Commissioner, Rajasthan, Jaipur do hereby approve the use of said forms of Muster Roll and Wage Register by the University of Rajasthan in place of the forms prescribed by the said rule.