Section 2(24) in The Goa, Daman and Diu Shops and Establishments Act, 1973
(24)"wages" means every remuneration, whether by way of salary, allowances, or otherwise expressed in terms of money or capable of being so expressed which would, if the term of employment, express or implied were fulfilled, be payable to an employee in respect of his employment or of work done in such employment, and includes-(a)any remuneration payable under any settlement between the parties or order of a tribunal or court;(b)any remuneration to which the employee is entitled in respect of overtime work or holidays or any leave period;(c)any additional remuneration payable under the terms of employment, whether called a bonus or by any other name;(d)any sum which by reason of the termination of employment of the employee is payable under any law, contract or instrument which provides for the payment of such sums, whether with or without deductions, but does not provide for the time within which the payment is to be made;(e)any sum to which the employee is entitled under any scheme framed under any law for the time being in force, but does not include -(i)any bonus, whether under a scheme of profit sharing or otherwise, which does not form part of the remuneration payable under the terms of employment, or, which is not payable under any award or settlement between the parties or order of a court;(ii)the value of any house accommodation, or of the supply of light, water, medical attendance or other amenity or of any service excluded from the computation of wages by a general or special order of the Government;(iii)any contribution paid by the employer to any pension or provident fund, and the interest which may have accrued thereon;(iv)any travelling allowance or the value of any travelling concession;(v)any sum paid to the employee to defray special expenses incurred by him on account of the nature of his employment; or(vi)any gratuity payable on the termination of employment in cases other than those specified in sub-clause (d) ;
