Section 2(iv) in Mahatma Gandhi National Rural Employment Guarantee Scheme, Bihar -Compensation to workers for the delay in Wage Payment Rules, 2017
(iv)"Wage Rate", means the wage rate notified by the Government of India in exercise of power conferred under Section 6(1) of Mahatma Gandhi National Rural Employment Guarantee Act, 2005 for unskilled labour for the State of Bihar or wage rate notified by state government or Rural Development Department, Bihar;
