(1)The appropriate Government may, by notification, appoint such officers, not below the rank of a Labour Officer, as it thinks fit to be the authorities for the purpose of hearing and deciding—(a)Complaints with regard to the contravention of any provision of this Act;(b)claims arising out of non-payment of wages at equal rates to men and women workers for the same work or work of a similar nature,and may, by the same or subsequent notification, define the local limits within which each such authority shall exercise its jurisdiction.
