On March 01, 2021, the Ministry of Labour and Employment (MOLE) issued the Code on Wages (Central Advisory Board) Rules, 2021.
Key features of the Rules are mentioned below:
- Constitution of the Board: The Board shall consist of the persons to be nominated by the Central Government representing employers and employees as specified in section 42 of Code on Wages, 2019 and the independent persons and representatives of the State Governments.
- Additional Functions of the Board: The Board on reference by the Central Government advise that Government on the issue relating to the fixation of minimum wages in respect of-
- working journalists in the Working Journalists and other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act,1955; and
- sales promotion employees as defined in the Sales Promotion Employees (Conditions of Service) Act, 1976.
- Quorum: No business shall be transacted at any meeting unless at least one-third of the members and at least one representative member each of both the employers and an employee are present.
- Disposal of business of the Board: All business of the Board shall be considered at a meeting of the Board, and shall be decided by a majority of the votes of members present and voting and in the event of an equality of votes, the Chairperson shall have a casting vote.
- Travelling Allowance: The travelling allowance of an official member of the Board shall be governed by the rules applicable to him for journey performed by him on official duties and shall be paid by the authority paying his salary.
- Disqualification: A person shall be disqualified for being nominated as, and for being a member of the Board–
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- if he is declared to be of unsound mind by a competent court; or
- if he is an un-discharged insolvent; or
- if before or after the commencement of the Code, he has been convicted of an offence involving moral turpitude.