(3)In fixing or revising minimum rates of wages under this section,(a)different minimum rates of wages may be fixed for(i)different scheduled employments;(ii)different classes of work in the same scheduled employment;(iii)adults, adolescents, children and apprentices;(iv)different localities;(b)minimum rates of wages may be fixed by any one or more of the following wage-periods, namely:(i)by the hour,(ii)by the day,(iii)by the month, or(iv)by such other larger wage-period as may be prescribed,and where such rates are fixed by the day or by the month, the manner of calculating wages for a month or for a day, as the case may be, may be indicated:Provided that where any wage-periods have been fixed under section 4 of the Payment of Wages Act, 1936 (4 of 1936), minimum wages shall be fixed in accordance therewith.
