MINIMUM
WAGES [KARNATAKA] RULES, 1958
Rule - 1. Applicability.
To
all Scheduled Employments (irrespective of number of employees employed) as
notified by the State / Central government, from time to time. Presently,
minimum rates of wages have been fixed for 65 scheduled employments some of
which are:-
· Automobile Industry
(including servicing and repairs)
· Ceramics,
Stoneware and Potteries work.
· Chemical
Industry
· Construction or
maintenance of Roads or Building Operations.
· Electronics
· Engineering
industry
· Food Processing
· Foundaries
· Hospitals &
Nursing Homes
· Metal Rolling
and re rolling.
· Mini-cement.
· Residential
Hotel and eating house.
· Rubber Products
· Shops and
Commercial Establishments.
· Tanneries and
Leather Industry.
· Tailoring
Industry
· Textile (Silk)
Industry
Rule - 2. Duties and Obligations.
(a) To pay the minimum
rates of wages [Basic + DA] as fixed by the Government, from time to time.
[
Note: DA is linked to the Average Consumer Price Index Number in the state and
consequently the rate of DA changes every year from 1st April]
(b) To maintain: -
Combined Muster Roll cum Wages Register
· Register of
Overtime Payment
· Register of
Fines, Deductions for Damages or Loss and Advances and
· Wage Slip in
Form 6
(c) To exhibit notices
containing minimum rates of wages, abstract of the Act and the state Rules in
Form X, Name and Address of the Inspector and a Notice in Form 13 furnishing
particulars of weekly holidays, working hours and time for payment of wages.
(d) To submit Annual
Return.
Rule - 3. Consequence of Non-Compliance of the Requirements.
Failure
to pay the minimum rate of wages, overtime work at double the normal rate, fix
the hours of work and the day of rest, violation of any Section or Rule may
attract penalty of imprisonment upto 6 months or fine of Rs. 500/- or both.
Rule - 4. Administering authority.
The
Labour Department.