Section 2(35) in The M.P. Industrial Relations Act, 1960
(35)"wages" means remuneration of all kinds capable of being expressed in terms of money and payable to the employee in respect of his employment or work done in such employment and includes-(i)any bonus, allowances (including dearness allowance), reward or additional remuneration;(ii)the value of any house accommodation, light, water, medical attendance or any other amenity or service;(iii)any wages payable for the period of leave;(iv)any compensation payable for lay-off or retrenchment;(v)any contribution by the employer to any social security scheme, pension or provident fund;(vi)any gratuity payable on discharge;(vii)any travelling allowance or value of any travelling concession;(viii)any sum paid or payable to or on behalf of an employee to defray special expenses entailed on him by the nature of his employment; and(ix)any amount payable to an employee under any law for the time being in force for the protection of rights of employees or for regulating their relations with the employers, or under any award, settlement or agreement.
