On November 22, 2021, the U.S. Department of Labor’s Wage and Hour Division announced a final rule that increases the hourly minimum wage for certain federal contractors to $15 effective January 30, 2022.  

 

Executive Order 14026 implements new requirements, including:   

  • Increasing hourly minimum wage for certain federal contractors to $15 beginning January 30, 2022. 
  • Continues to index minimum wage to an inflation measure in future years. 
  • Eliminates tipped minimum wage for federal contractors by 2024. 
  • Ensures a $15 minimum wage for workers with disabilities performing work on or in connection with covered contracts. 
  • Restores minimum wage protections to outfitters and guides operating on federal lands. 

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