Bare Act - The Payment of Wages Act, 1936

The Payment of Wages Act, 1936

(Act no. 4 of 1936)

CONTENTS
Sections	Particulars
	Preamble

1	Short title extent commencement and application
2	Definitions.
3	Responsibility for payment of wages.
4	Fixation of wage-periods.
5	Time of payment of wages.
6	Wages to be paid in current coin or currency notes.
7	Deductions which may be made from wages.
8	Fines.
9	Deductions for absence from duty.
10	Deductions for damage or loss.
11	Deductions for services rendered.
12	Deductions for recovery of advances.
12A	Deductions for recovery of loans.
13	Deductions for payments to co-operative societies and insurance schemes.
13A	Maintenance of registers and records.
14	Inspectors.
14A	Facilities to be afforded to Inspectors.
15	Claims arising out of deductions from wages or delay in payment of wages and penalty for malicious or vexatious claims.
16	Single application in respect of claims from unpaid group.
17	Appeal.
17A	Conditional attachment of property of employer or other person responsible for payment of wages.
18	Powers of authorities appointed under section 15
19	Powers to recover from employer in certain cases [Repealed by Act 53 of 1964]
20	Penalty for offences under the Act.
21	Procedure in trial of offences.
22	Bar of suits.
22A	Protection of action taken in good faith.
23	Contracting out.
24	Application of Act to railways air transport services mines and oilfields.
25	Display by notice of abstracts of the Act.
25A	Payment of undisguised wages in case of death of employed person.
26	Rule-making power.