Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Wage Laws (Rajasthan Amendment) Act, 1976 11 of 1976 [10 February 1976] CONTENTS 1. Short title, extent and commencement 2. Amendment of Sec. 15, Central Act 4 of 1936 3. Amendment of Sec. 20, Central act 11 of 1948 4. Repeal and savings Wage Laws (Rajasthan Amendment) Act, 1976 11 of 1976 [10 February 1976] An Act to amend the Payment of Wages Act, 1936 and tie Minimum Wages Act, 1948, their application to the-State of Rajasthan. Be it enacted by the Rajasthan State Legislature in the Twenty- seventh Year of the Republic of India as follows :- 1. Pub. in Raj. Govt. Gaz. Ext. Pt. 4(A) dated 13.2.1976. 1. Short title, extent and commencement :- (1) This Act may be called the Wage Laws (Rajasthan Amendment) Act, 1976. (2) It shall extent to the whole of the State of Rajasthan. (3) It shall come into force on such date as the State Government may, by notification in the official Gazette, appoint. 2. Amendment of Sec. 15, Central Act 4 of 1936 :- In the payment of Wages Act,. 1936 (Central Act 4 of 1936), in its application to the State of Rajasthan, in Sec. 15; in sub-section (1), after the expression "Stipendiary Magistrate", the expression "or a Vikas Adhikari appointed under the Rajasthan Panchayat Samitis And Zila Parishads Act, 1959 (Rajasthan Act 37 of 1959)" shall be inserted. 3. Amendment of Sec. 20, Central act 11 of 1948 :- In the Minimum Wages Act, 1948 (Central Act 11 of 1948), in its application to the State of Rajasthan, in Sec. 20, in sub-section (1), after the expression "Labour Commissioner", the expression "or a Vikas Adhikari appointed under the Rajasthan Panchayat Samitis And Zila Parishads Act, 1959 (Rajasthan Act 37 of 1959)" shall be inserted. 4. Repeal and savings :- (1) The Wage Laws (Rajasthan Amendment) Ordinance, 1975 is hereby repealed. (2) Notwithstanding such repeakall things done and action taken under the Payment of Wages Act, 1936 (Central Act 4 of 1936) and the Minimum Wages Act, 1948 (Central Act 11 of 1948) as amended by this Ordinance, in their application to the State of Rajasthan, shall be deemed to have been taken under the said Acts, as amended by this Act.