Section 22 in The Punjab Minimum Wages Rules, 1950
22. Publicity to the minimum wages fixed under the Act.
- Notices [in Form IX-A] [Inserted by Punjab Government Notification No. 429/308-C-Lab-56/84914, dated 19.11.1956.] containing the minimum rates of wages together with [abstracts of] [Substituted for the words 'extracts from' by Punjab Government Notification No. 6561-4-Lab-II- 61/16512, dated 15.6.1961.] the Act, the rules made thereunder and the name and the address of the Inspector shall be displayed in Punjab [at the main entrances to the establishments and its office] [Substituted for the words 'at such place as may be selected by the Inspector' by Punjab Government Notification No. 574-4-Lab-II-62/609, dated 16.1.1962.] and shall be maintained in a clean and legible condition. Such notice shall also be displayed on the notice-boards of all sub-divisional and District Offices.
