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[Cites 0, Cited by 0] [Section 41(4)] [Section 41] [Entire Act]

State of Punjab - Subsection

Section 41(4)(iv) in The Punjab State Warehousing Corporation Regulations, 1976

(iv)Labour Rates. - If circumstances warrant, labour can be engaged by the Engineering Cell departmentally on the rates given in the Punjab P.W.D. Schedule of rates applicable to the particular Zone. The Executive Engineer will have full power to sanction the rates of departmental labour after considering the non-availability of labour on scheduled rates within the prevailing ceiling for the P.W.D. Zone recording full justification. In case the work-charge staff is to be employed on the supervision of the construction of godown at site, these would be employed at fixed rates. Higher pay can be allowed by the Managing Director on merits.