Section 11 in The Punjab Payment of Wages Rules, 1937
11. [ Approval of list of acts and omissions. [Substituted vide No. G.S.R. 18/C.A. 4/36/S. 26/Amd. (2)/81, dated 13th March 1981.]
- The authority appointed under rule 9 may, on receipt of the list referred to in rule 10 and after such enquiry as it considers necessary, pass orders either :-(a)disapproving the list; or(b)approving the list either in its original form or as amended by it in which case such list shall be considered to be approved list :Provided that no order disapproving or amending the list shall be passed unless the employer has been given an opportunity of showing cause as to why the list as submitted by him should not be disapproved or amended.]
