(1)The appropriate Government shall, in the manner hereinafter provided,(a)fix the minimum rates of wages payable to employees employed in an employment specified in Part I or Part II of Schedule and in an employment added to either Part by notification under section 27:Provided that the appropriate Government may, in respect of employees employed in an employment specified in Part II of Schedule, instead of fixing minimum rates of wages under this clause for the whole State, fix such rates for a part of the State or for any specified class or classes of such employment in the whole State or part thereof;(b)review at such intervals, as it may think fit, such intervals not exceeding five years, the minimum rates of wages so fixed and revise the minimum rates, if necessary:Provided that where for any reason the appropriate Government has not reviewed the minimum rates of wages fixed by it in respect of any scheduled employment within any interval of five years, nothing contained in this clause shall be deemed to prevent it from reviewing the minimum rates after the expiry of the said period of five years and revising them, if necessary, and until they are so revised the minimum rates in force immediately before the expiry of the said period of five years shall continue in force.
