Section 13 in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979
13. Wage rates and other conditions of service of inter-State migrant workmen.—
(1)The wage rates, holidays, hours of work and other conditions of service of an inter-State migrant workman shall,—(a)in a case where such workman performs in any establishment, the same or similar kind of work as is being performed by any other workman in that establishment, be the same as those applicable to such other workman; and(b)in any other case, be such as may be prescribed by the appropriate Government:Provided that an inter-State migrant workman shall in no case be paid less than the wages fixed under the Minimum Wages Act, 1948 (11 of 1948).(2)Notwithstanding anything contained in any other law for the time being in force, wages payable to an inter-State migrant workman under this section shall be paid in cash.
