Section 42 in The Goa, Daman and Diu Shops and Establishments Act, 1973
42. Appointment of the authority to hear and decide claims arising out of deductions from the employees, etc.
- For any specified area the Government may, in consultation with the Judicial Commissioner, appoint, by notification, any Civil Judge (hereinafter to be referred to as the judicial authority) to hear and decide all claims arising out of deductions from the wages or delay in payment of the wages or gratuity payable under this Act to employees in any establishment in that area.
