Section 22 in The Kerala Minimum Wages Rules, 1958
22. [ Publicity to the minimum wages fixed under the Act. [Substituted by Notification dated 4-8-1959.]
- Notice in Form IV containing the minimum rates of wages fixed [the wage period and date of payment of wages] together with abstracts of the Act, the Rules made there under and the name and address of the Inspector shall be displayed in English and in language understood by the majority of the workers in the employment [at the main entrance to the establishment and at its office] [Substituted by SRO No. 225/64 dated 11-7-1964.] and shall be maintained in a clean and legible conditions].
