Section 2(gg)(rr) in The Industrial Disputes Act, 1947

Central Government Act

(rr) 4[ " wages" means all remuneration capable of being expressed in terms of money, which would, if the terms of employment, expressed or implied, were fulfilled, be payable to a workman in respect of his employment or of work done in such employment, and includes--

(i) such allowances (including dearness allowance) as the workman is for the time being entitled to;

(ii) the value of any house accommodation, or of supply of light, water, medical attendance or other amenity or of any service or of any concessional supply of food- grains or other articles;

(iii) any travelling concession;

(iv) 2[ any commission payable on the promotion of sales or business or both;] but does not include--

(a) any bonus;

(b) any contribution paid or payable by the employer to any pension fund or provident fund or for the benefit of the workman under any law for the time being in force;

(s) 5[ " workman" means any person (including an apprentice) employed in any industry to do any manual, unskilled, skilled, technical, operational, clerical or supervisory work for hire or reward, whether the terms of employment be express or implied, and for the purposes of any proceeding under this Act in relation to an industrial dispute, includes any such person who has been dismissed, discharged or retrenched in connection with, or as a consequence of, that dispute, or whose dismissal, dischasrge or retrenchment has led to that dispute, but does not include any such person--

(i) who is subject to the Air Force Act, 1950 (45 of 1950 ), or the Army Act, 1950 (46 of 1950 ), or the Navy Act, 1957 (62 of 1957 ); or

(ii) who is employed in the police service or as an officer or other employee of a prison; or

(iii) who is employed mainly in a managerial or administrative capacity; or

(iv) who, being employed in a supervisory capacity, draws wages exceeding one thousand six hundred rupees per mensem or exercises, either by the nature of the duties attached to the office or by reason of the powers vested in him, functions mainly of a managerial nature.

1. Ins. by Act 35 of 1965, s. 2 (w. e. f. 1- 12- 1965 ). 2. Ins. and Subs. by Act 46 of 1982, s. 2 (w. e. f. 21- 8- 1984 ). 3. Subs. by Act 18 of 1957, s. 2, for cl. (r) (w. e. f. 10- 3- 1957 ). 4. Ins. by Act 43 of 1953, s. 2 (w. e. f. 24- 10- 1953 ). 5. Subs. by Act 46 of 1982, s. 2 (w. e. f. 21- 8- 1984 ).