Section 72 in U.P. Contract Labour (Regulation and Abolition) Rules, 1975
72. Disbursement of wages before authorised representatives of the principal employer [Sections 21 (2) and 35 (2) (1)].
- The principal employer shall ensure the presence of his authorised representative at the place and time of disbursement of wages by the contractor to workmen and it shall be the duty of the contractor to ensure the disbursement of wages in the presence of such authorised representative.
