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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(2)(a) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

(a)In case the workman is employed by the contractor in production or maintenance jobs which are not permanent in industrial establishments, the workman will be paid the same wages and allowed the same facilities in respect of leave, holidays and hours of work, as are allowed to the workman employed directly by the said establishment for same or similar jobs. If there is disagreement about "the same or similar nature of jobs", the matter will be referred to the Commissioner of Labour whose decision shall be final.