(a) fix the minimum rates of wages payable to employees employed in an employment specified in Part I or Part II of the Schedule and in an employment added to either Part by notification under section 27: Provided that the appropriate Government may, in respect of employees employed in an employment specified in Part II of the Schedule, instead of fixing minimum rates of wages under this 1. Ins. by Act 30 of 1957, s. 2. 2. Subs. by the A.O. 1950, for “Crown”. 3. Subs. by Act 26 of 1954, s.3, for sub-section

(a). 4 clause for the whole State, fix such rates for a part of the State or for any specified class or classes of such employment in the whole State or part thereof;]

(b) review at such intervals as it may think fit, such intervals not exceeding five years, the minimum rates of wages so fixed and revise the minimum rates, if necessary: 1 [Provided that where for any reason the appropriate Government has not reviewed the minimum rates of wages fixed by it in respect of any scheduled employment within any interval of five years, nothing contained in this clause shall be deemed to prevent it from reviewing the minimum rates after the expiry of the said period of five years and revising them, if necessary, and until they are so revised the minimum rates in force immediately before the expiry of the said period of five years shall continue in force.] (1A) Notwithstanding anything contained in sub-section

(a) a minimum rate of wages for time work (hereinafter referred to as “a minimum time rate”);

(b) a minimum rate of wages for piece work (hereinafter referred to as “a minimum piece rate”);

(c) a minimum rate of remuneration to apply in the case of employees employed on piece work for the purpose of securing to such employees a minimum rate of wages on a time work basis (hereinafter referred to as “a guaranteed time rate”);

(d) a minimum rate (whether a time rate or a piece rate) to apply in substitution for the minimum rate which would otherwise be applicable, in respect of overtime work done by employees (hereinafter referred to as “overtime rate”). 4 [(2A) Where in respect of an industrial dispute relating to the rates of wages payable to any of the employees employed in a scheduled employment, any proceeding is pending before a Tribunal or National Tribunal under the Industrial Disputes Act, 1947 (14 of 1947) or before any like authority under any other law for the time being in force, or an award made by any Tribunal, National Tribunal or such authority is in operation, and a notification fixing or revising the minimum rates of wages in respect of the scheduled employment is issued during the pendency of such proceeding or the operation of the award, then, notwithstanding anything contained in this Act, the minimum rates of wages so fixed or so revised shall not apply to those employees during the period in which the proceeding is pending and the award made therein is in operation or, as the case may be, where the notification is issued during the period of operation of an award, during that period; and where such proceeding or award relates to the rates of wages payable to all the employees in the scheduled employment, no minimum rates of wages shall be fixed or revised in respect of that employment during the said period.]

(a) different minimum rates of wages may be fixed for—

(i) different scheduled employments; (ii) different classes of work in the same scheduled employment; (iii) adults, adolescents, children and apprentices; 1. Ins. by Act 30 of 1957, s. 3. 2. Certain words, brackets and figure omitted by Act 31 of 1961, s. 2. 3. Subs. by s. 2, ibid., for certain words. 4. Ins. by s. 2, ibid. 5 (iv) different localities; 1 [

(b) minimum rates of wages may be fixed by any one or more of the following wage-periods, namely:—

(i) by the hour, (ii) by the day, (iii) by the month, or (iv) by such other larger wage-period as may be prescribed; and where such rates are fixed by the day or by the month, the manner of calculating wages for a month or for a day, as the case may be, may be indicated:] Provided that where any wage-periods have been fixed under section 4 of the Payment of Wages Act, 1936 (4 of 1936), minimum wages shall be fixed in accordance therewith. STATE AMENDMENT Kerala Amendment of Section 3.—

(i) in the opening words, for the words “The appropriate Government”, the words “The State Government” shall be substituted; (ii) in clause

(a),—

(a) in sub-clauses

(i) and (ii), for the figures, letters and words “31st day of December, 1959”, the figures, letters and words “31st day of December, 1959”, the figures, letters and words “31st day of March, 1961, or such other date, not being later than the 31st day of March, 1962, as the State Government may, from time to time, fix by notification in the Gazette” shall be substituted;

(b) after the existing proviso, the following further proviso, the following further proviso shall be inserted, namely:— “Provided further that where, in fixing the minimum rates of wages of any employment under sub-clause

(i) employees employed in a particular locality in the employment, the minimum rates of wages payable to whom have not been fixed; (ii) employees employed in any process or branch of work which was not in existence in the employment at the time when the minimum rates of wages were fixed; [Vide Kerala Act 18 of 1960, sec. 2 (w.e.f. 22-9-1960)].