Section 9 in The Orissa Payment of Wages Rules, 1936
9. Prescribed authority.
- [Section 26(3)(e), (f) and (h)] - The Labour Commissioner, Orissa shall be the authority competent to approve, under Sub-section (1) of Section 8, acts and omissions in respect of which fines may be imposed, and under Sub-section (8) of Section 8, the purposes in which the proceeds of fines shall be expended.
