(1)Notwithstanding anything contained in any other law for the time being in force, there shall be no deductions from the wages of the employee, except those as are authorised under this Code.Explanation. -For the purposes of this sub-section, -(a)any payment made by an employee to the employer or his agent shall be deemed to be a deduction from his wages;(b)any loss of wages to an employee, for a good and sufficient cause, resulting from -(i)the withholding of increment or promotion, including the stoppage of an increment; or(ii)the reduction to a lower post or time-scale; or(iii)the suspension,shall not be deemed to be a deduction from wages in a case where the provisions made by the employer for such purposes are satisfying the requirements specified in the notification issued by the appropriate Government in this behalf.
