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US Department of Labor announces final rule to increase minimum wage for workers on federal contracts beginning Jan 30, 2022

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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