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Kerala High Court Strikes Down Rule Mandating E-Payment of Wages - (30 Jan 2020)

LABOUR AND INDUSTRIAL

Kerala High Court has struck down Rule 21A (2) of the Kerala Minimum Wages Rules, 2019 which mandated the payment of wages electronically through bank accounts. The Court, however, has upheld the other amendments brought through the Kerala Minimum Wages (Amendment) Rules, 2015 regarding the maintenance of electronic records relating to the wage information of employees and uploading of the same through the 'Wage Payment System" developed by the Department.

Tags : KERALA HIGH COURT   E- PAYMENT OF WAGES  

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