MANU/PIBU/1263/2019

Department/Board : PIB

Date : 24.07.2019

Advisory Guidelines to Pay Salary to Unorganised Sector

Advisory/ Guidelines were issued for Payment of Wages through Bank/ digital mode to the employees, as per the details given below:

1) Letter issued by the office of Chief Labour Commissioner, New Delhi's Letter No. 14(87)/2016-Coord dated 25. 11.2016

2) The provisions of Section 6 of the Payment of Wages Act, 1936 were amended vide the Payment of Wages (Amendment) Act, 2O17 as under:

"All wages shall be paid in current coin or currency notes or by cheque or by crediting the wages in the bank account of the employee".

This information was given by Shri Santosh Kumar Gangwar, Minister of State (I/C) for Labour and Employment in written reply to a question in Rajya Sabha today.