22D.
Payment of undisbursed amounts due to employees -
All amounts payable by an employer to an employee as the amount of minimum wages of
the employee under this Act or otherwise due to the employee under this Act or any rule or
order made thereunder shall if such amounts could not or cannot be paid to the employee on
account of his death before payment or on account of his whereabouts not being known be
deposited with the prescribed authority who shall deal with the money so deposited in such
manner as may be prescribed. |
