Section 6 in The Mahatma Gandhi National Rural Employment Guarantee Act, 2005
6. Wage rate.—
(1)Notwithstanding anything contained in the Minimum Wages Act, 1948 (11 of 1948), the Central Government may, by notification, specify the wage rate for the purposes of this Act:Provided that different rates of wages may be specified for different areas:Provided further that the wage rate specified from time to time under any such notification shall not be at a rate less than sixty rupees per day.(2)Until such time as a wage rate is fixed by the Central Government in respect of any area in a State, the minimum wage fixed by the State Government under section 3 of the Minimum Wages Act, 1948 (11 of 1948) for agricultural labourers, shall be considered as the wage rate applicable to that area.
