Supreme Court: State Must Be Impleaded When Relief is Sought From Public Exchequer || SC: Student Fees Cannot Be Increased Mid-Course Except in Exceptional Circumstances || Supreme Court: ED's Delay in Sending Arrest Order Does Not By Itself Invalidate Arrest || Supreme Court: Appeal Limitation Runs From NCLAT Order Pronouncement, Not Certified Copy Receipt || Gujarat High Court: Waqf Tribunal Has No Supervisory Authority Over Waqf Board || Kerala High Court Orders Aadhaar Fingerprint Comparison to Trace Sreekrishnapuram Murder Culprits || Delhi High Court: Unnatural Death at Police Station Alone Cannot Establish Police Negligence || Orissa High Court: Teacher Scolding Student for Intoxicant Use is Not Suicide Abetment || Supreme Court: Drug Users are Victims and Focus Must Be on Breaking the Supply Chain || Supreme Court: Non-Signatories May Join Arbitration When the Dispute Affects Their Rights

Increase in monthly salary threshold to Rs. 24,000 as wages under Section 1(6) of Payment of Wages Act, 1936- (Ministry of Labour and Employment) (29 Aug 2017)

MANU/LABR/0101/2017

Labour and Industrial

S.O.2806(E).--In exercise of the powers conferred by sub-section (6) of section 1 of the Payment of Wages Act, 1936 ( 4 of 1936), the Central Government, on the basis of figures of the Consumer Expenditure Survey published by the National Sample Survey Organization, hereby specifies rupees twenty four thousand per month as the wages under said sub-section (6).

Tags : INCREASE MONTHLY SALARY THRESHOLD

Share :