Section 39 in Tamil Nadu Shops and Establishments Act, 1947
39. Deductions for recovery of advances.
- Deductions under clause (f) of subsection (2) of section 34 shall be subject to the following conditions, namely:-(a)recovery of an advance of money given before employment began shall be made from the first payment of wages in respect of a complete wage period, but no recovery shall be made of such advances given for travelling expenses;(b)recovery of advances of wages not already earned shall be subject to any rules made by the [State] [Substituted for 'Province' by the Adaptation Order of 1950] Government regulating the extent to which such advances maybe given and the instalments by which they may be recovered.
