Section 6(2) in The Mahatma Gandhi National Rural Employment Guarantee Act, 2005
(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.
