Section 25A in The Punjab Minimum Wages Rules, 1950
25A. [ Part-time Employees.] [Added by Punjab Government Notification No. GSR137/CA.11/48/S.30/65, dated 28.6.1965.]
- Where an employee is employed on part-time basis, with one or more employers, and his minimum wages are fixed by the day, he shall be entitled to claim from each employer for whom he works in a given day for less than the normal working day, wages for the number of hours for which he works, on pro rata basis.
