Section 13 in Minimum Rates of Wages in Scheduled Employments, 2009
13. S.O. 57, dated the 19th March, 2010. - In exercise of the powers conferred by Section 3 of the Minimum Wages Act, 1948 (XI of 1948), read with the clause (B) of sub-section(l) of Section-5 of the said Act and also after consulting the Bihar Minimum Wages Advisory Board, the Governor of Bihar is pleased to introduce the formula for variable dearness Allowance in the Minimum Rate of Wages fixed/revised for the different categories of employees employed in the employment mentioned in column 02 of schedule 1(B) here to appended for the months shown in column 2 of the said schedule shall be shown in column-04 of the schedule 1 (A) for the purpose of clause (d) of Section 02 of the said Act.
