Section 10(1) in The Sikkim Labour Protection Act, 2005
(1)The wage rates, holidays, hours of work and other conditions of service of workers shall,-(a)In case where such worker performs in any establishment ; the same or similar kind of work as is being performed by any other worker in that establishment, be the same as those applicable to such other workers; and(b)In a case where a male worker and a female worker do the same and similar nature of work, then the employer has to pay equal remuneration without discrimination on the ground of Sex.(c)Every worker shall in no case, be paid less than the wages fixed as per existing policy and law of the State Government of Sikkim.(d)If a worker works without being absent during the period of 6 (six) days consecutively in a week, he / she shall be given one paid holiday either on Sunday or any other holidays.(e)Normal working hours of Workers shall be 8 (eight) hours a day.(f)No person below the age of 14 (fourteen) years shall be employed in any work.
