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State of Kerala - Section

Section 8 in Kerala Motor Transport Workers' Payment of Fair Wages Act, 1971

8. Repeal and Saving.

(1)The Kerala Motor Transport Workers’ Payment of Fair Wages Ordinance, 1971 (8 of 1971) is hereby repealed.
(2)Notwithstanding such repeal anything done or any action taken or any proceeding instituted under the said Ordinance shall be deemed to have been done or taken or instituted under this[Schedule A] [Substituted by Kerala Act 5 of 1997]
Category of Employees   Pay Scale
Class of Employers I (Employers owning 25 or lessthan 25 Vehicles) I 1475-10-1525-15-1600-20-1700-25-1825
II 1500-15-1575-20-1675-25-1800-30-1950
IIIA 1525-20-1625-25-1750-30-1900-35-2075
III B 1550-20-1650-25-1775-30-1925-35-2100
IV 1575-25-1700-30-1850-35-2025-40-2225
V 1600-30-1750-35-1925-40-2125-45-2350
VI 1625-35-1800-40-2000-45-2225-50-2475
Class of Employers II (Employers owning 26 ormore Vehicles) I 1475-10-1525-15-1600-20-1700-25-1825
II 1500-15-1575-20-1675-25-1800-30-1950
III A 1525-20-1625-25-1750-30-1900-35-2075
III B 1550-20-1650-25-1775-30-1925-35-2100
IV 1575-25-1700-30-1850-35-2025-40-2225
V 1615-30-1765-35-1940-40-2140-45-2365
VI 1640-3 5-1815-40-2015-45-2240-50-2490
Rules for fixation of Pay. - (1) The initial pay of a motor transport worker shall be fixed in the revised scale by adding the following, namely:-
(a)the basic pay in the existing scale,
(b)an amount of Rs.750 equivalent to dearness Allowance point between 500 and 1000, and
(c)an amount equal to 10% of the total amount mentioned in items (a) and (b)
(2)The pay shall be fixed in the revised scale on the basis of the amount computed under sub-rule (1) if the same is a stage in the revised scale and, if not, at the stage next above the amount so computed.
(3)Every motor transport worker who has put in more than 5 years of service on or before 15l day of January, 1997 shall be paid one increment in the revised scale as weightage on completion of every five years of service. The pay of such worker shall be fixed in revised scale after adding the weightage in the pay fixed under sub-rule (2)
(4)For the purposes of these rules,
(a)"existing scale" means the scale mentioned in the Schedule immediately prior to 15th day of January 1997.
(b)"revised scale" means the scale substituted in the Schedule by the Kerala Motor Transport Worker’s Payment of Fair Wages (Amendment) Act, 1977.
Note:I. Dearness allowance. - The Dearness Allowances shall be paid on the basis of the All India Average Consumer Index Number published by Labour Bureau, Simla for the half years beginning from January to June and July to December every year at the rate of rupees 2 per mensem for every point above 1000 points. The amount of Dearness Allowance for January to June and July to December has to be calculated and paid in September and March respectively.II. House Rent Allowance. - Every worker shall be paid House Rent allowance, at the rate of rupees 30 per mensem.III. Grade. - Every worker who has ten years continuous service in a post without any promotion shall be granted higher grade in the scale of pay of the immediate higher post.IV. Washing Allowance. - Every worker shall be paid Washing Allowance at the rate of rupees 10 per mensem.