Section 9 in Minimum Rates of Wages in Scheduled Employments, 2009
9. S.O. 208, dated 1st October, 2009. - In exercise of the powers conferred by Section 3 of the Minimum Wages Act, 1948 (XI of 1948), read with the clause (b) of sub-section (1) of Section 5 of the said Act and also consulting the Bihar Minimum Wages Advisory Board, the Governor of Bihar is pleased to introduce the formula for Variable Dearness Allowance in the Minimum Rates of Wages fixed/ revised for the different categories of employees employed in the employment mentioned in column-02 of schedule-1 (b) here to appended for the month shown in column-2 of the said schedule shall be shown in column-04 of the schedule-1 (a) for the purpose of clause (d) of Section-02 of the said Act.
