Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com PAYMENT OF WAGES (PROCEDURE) APPLICATION TO SCHEDULED EMPLOYMENTS RULES, 1962 CONTENTS 1. Short title 2. Definitions PAYMENT OF WAGES (PROCEDURE) APPLICATION TO SCHEDULED EMPLOYMENTS RULES, 1962 G.S.R. 1569, dated 17th November,19621.-In exercise of the powers conferred by sub-section (1) of Sec. 26 of the Payment of Wages Act, 1936 (IV of 1936), read with the notification of the Government of India in the Ministry of Labour and Employment S.O. 2838, dated 16th November, 1961, the Central Government hereby makes the following rules, the same having been previously published as required by sub-section (3) of the said section, namely: 1. Short title :- These rules may be called the Payment of Wages (Procedure) Application to Scheduled Employments Rules, 1962. 2. Definitions :- The Payment of Wages (Procedure) Rules, 1937, shall apply In relation to claims arising out of deductions from or delay In payment of, the wages payable to employees in the scheduled employments mentioned in Part I of the Schedule to Minimum Wages Act, 1948 , for which the Central Government is the appropriate Government under that Act, as they apply in relation to claims arising out of deductions from or delay in payment of, wages I payable under the Payment of Wages Act, 1936 (4 of 1936).