Section 8 in The Payment Of Wages (Mines) Rules, 1956
8. Notices of dates of payment
.- (1) The employer shall display in a conspicuous place outside the office of the mine and at the specified place or places, notices in English and Hindi or in the language, if that not be Hindi, of the majority of the persons employed at such place or places showing-(i)[ the wages period for which the wages are payable;] [ Inserted by G.S.R. 99(E), dated 23.2.1983.](ii)[] [ Clauses (i) and (ii) renumbered as Clause (ii) and (iii) respectively by G.S.R. 99(E), dated 23.2.1983.] for not less than two weeks in advance, the days on which wages are to be paid; and(iii)[] [ Clauses (i) and (ii) renumbered as Clause (ii) and (iii) respectively by G.S.R. 99(E), dated 23.2.1983.] the rates of wages and scales of allowances payable to persons employed in the mines concerned in Form IV; [and] [ Inserted by G.S.R. 99(E), dated 23.2.1983.](iv)[ the day or days on which unpaid wages are to be paid, indicating the relevant wage period.] [ Inserted by G.S.R. 99(E), dated 23.2.1983.](2)Copies of all such notices and alterations therein shall be sent to the Inspector .[8-A. Supervision of payment [Inserted by G.S.R. 99(E), dated 23.2.1983. ].- Whenever so directed by the Inspector, the employer or his representative at the work-spot shall pay wages to the employed persons on the notified date of payment under the supervision of the Inspector.]
