Section 10 in Meghalaya Shops and Establishment Act, 2003
10. Wages overtime.
- An employee shall be entitled to wages at the rates of twice the ordinary rate of wages in respect of overtime work.Explanation. - For the purpose of this section "Ordinary rate of Wages" means the basic wages plus such allowance, including the cash equivalent of the advantage occurring through the supply of meals and the concessional sale to employee is of food grains and other articles as the employee is for the time being entitled to, but does not include bonus.
