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Bombay HC Directs Minimum Wages for Community Health Volunteers, Rejecting Honorarium-Based Pay - (18 Aug 2026)

LABOUR AND INDUSTRIAL

Bombay HC held that Community Health Volunteers engaged by the Mumbai civic body are entitled to minimum wages for their duty hours. The Court ruled that calling their remuneration an “honorarium” or describing them as volunteers cannot deny their employee status for minimum-wage entitlement.

Tags : MINIMUM WAGES ACT; COMMUNITY HEALTH VOLUNTEERS; HONORARIUM  

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