Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com PAYMENT OF WAGES (MANNER OF RECOVERY OF EXCESS DEDUCTIONS) RULES, 1966 CONTENTS 1. Short title, application and extent. 2. Definition 3. Manner of recovery of amount of deduction in excess of limits prescribed under sub- section (3) of section 7. PAYMENT OF WAGES (MANNER OF RECOVERY OF EXCESS DEDUCTIONS) RULES, 1966 PAYMENT OF WAGES (MANNER OF RECOVERY OF EXCESS DEDUCTIONS) RULES, 1966 1. Short title, application and extent. :- (1)PThese rules may be called the Payment of Wages (Manner of Recovery of Excess Deductions) Rules, 1966. (2) These rules shall apply to the persons employed on railways, mines, oil-fields and air transport services. (3) They extend to the whole of India. 2. Definition :- In these rules,- (a) 'Act' means the Payment of Wages Act, 1936. (b) 'section' means a section of the Act. 3. Manner of recovery of amount of deduction in excess of limits prescribed under sub- section (3) of section 7. :- Where the total amount of deduction which have to be made under sub-section (2) of section 7 of the Act in any wage period from the wages of any employed person exceeds the limit specified in clause (i) or, as the case may be, clause (ii) of sub-section (3) of that section, the excess shall be carried forward and recovered from the wages for succeeding wage period in such number of instalments, not exceeding six, as may be necessary to enable the deductions to be made in compliance with the said limits. Illustration - The wages of a monthly rated employed person for January are one hundred rupees and deductions (which include deductions on account of dues of a co- operative society) amount to ninety rupees. His maximum deduction from the wages for January will be seventy-five rupees. The excess amount of fifteen rupees will be carried forward and recovered in not more than six instalments by limiting other deductions for those months so that the total deduction does not exceed seventy-five rupees in any month.