Section 32 in Tamil Nadu Shops and Establishments Act, 1947
32. Time of payment of wages.
(1)The wages of every person employed shall be paid before the expiry of the fifth day after the last day of the wage period in respect of which the wages are payable.(2)Where the employment of any person is terminated by or on behalf of the employer, the wages earned by such person shall be paid before the expiry of the second working day from the day on which his employment is terminated.(3)The [State] [Substituted for 'Province' by the Adaptation Order of 1950] Government may, by general or special order, exempt an employer from the operation of this section in respect of the wages of any person employed or class of persons employed, to such extent and subject to such conditions as may be specified in the order.(4)All payments of wages shall be made on a working day.
