Creating credible data on Inter-State Migrants- (Press Information Bureau) (18 Jul 2018)

MANU/PIBU/1050/2018

Civil

In Order to safeguard the interest of the Migrant workers, the Central Government has enacted the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Services) Act, 1979 which, inter alia, provides for registration of certain establishments employing Inter State Migrant Workers, licensing of contractors etc. by the appropriate Government. Workers employed with such establishment are to be provided payment of minimum wages, journey allowance, displacement allowance, residential accommodation, medical facilities and protective clothing etc. Registers and records are to be maintained giving particular of the Inter-State Migrant Workers, the nature of work performed by such workmen, the rates of the wages paid to the workmen etc. Every principal employer and every contractor is to keep exhibited within the premises of the establishment where the Inter-State Migrant Workmen is employed, notices in the prescribed form containing the particulars about the hours of work, nature of work etc.

Tags : DATA INTER-STATE MIGRANTS CREATION