GOVERNMENT OF INDIA
MINISTRY OF LABOUR
AND EMPLOYMENT
RAJYA SABHA
UNSTARRED QUESTION
NO. 2293
TO BE ANSWERED ON
16.03.2011
VARIATION
OF MINIMUM WAGE RATES IN STATES
2293. SHRI T.K. RANGARAJAN:
Will the Minister of LABOUR AND EMPLOYMENT be pleased to state:
(a) the State-wise details of
the existing minimum wage rates;
(b) whether there are
variations in different States on the rate of minimum wage;
(c) if so, whether Government
consider need based national minimum wage applicable to all the States;
(d) if so, the details thereof;
and
(e) if not, the reasons
therefor?
ANSWER
MINISTER OF LABOUR AND EMPLOYMENT
(SHRI MALLIKARJUN KHARGE)
(a): A
statement giving the minimum rates of wages fixed for unskilled workers engaged
in different scheduled employments by different State Governments/Union
Territory Administrations is Annexed.
(b) to (e): The disparity of minimum rates of wages in various States is due
to differences in socio-economic conditions, prices of essential commodities,
paying capacity, productivity and other local conditions influencing the wage
rate.
In order to
have a uniform wage structure and to reduce the disparity in minimum wages
across the country, the concept of National Floor Level Minimum Wage (NFLMW)
was mooted. The NFLMW per day has been revised from time to time primarily
taking into account the increase in the Consumer Price Index Number for
Industrial Workers. With effect from 01.11.2009 the NFLMW was raised to
Rs.100/- per day. Since the NFLMW is a non-statutory measure, the State
Governments are persuaded to fix/revise minimum wages in such a way that in
none of the scheduled employments, the minimum wage is less than NFLMW.
*
******
Annexure |
||
Annexure
referred to in Reply to Part (a) of the Rajya Sabha Unstarred Question No. 2293
for answer on 16.03.2011. |
||
MINIMUM RATES
OF WAGES FOR UNSKILLED WORKERS FIXED BY DIFFERENT STATE GOVERNMENTS/UNION
TERRITORY ADMINISTRATIONS UNDER THEMINIMUM WAGES ACT, 1948 |
||
(Rs. Per day) |
||
Sl.
No |
State
/ Union Territory |
Unskilled |
1 |
2 |
3 |
1 |
Andhra Pradesh |
68.96
|
2 |
Arunachal Pradesh |
134.62 |
3 |
Assam |
100.00 |
4 |
Bihar |
109.12 |
5 |
Chhattisgarh |
134.15 |
6 |
Goa |
150.00 |
7 |
Gujarat |
100.00 |
8 |
Haryana |
167.23 |
9 |
Himachal Pradesh |
110.00 |
10 |
Jammu and Kashmir |
110.00 |
11 |
Jharkhand |
111.00 |
12 |
Karnataka |
111.83 |
13 |
Kerala |
110.00 |
14 |
Madhya Pradesh |
138.16 |
15 |
Maharashtra |
95.65 |
16 |
Manipur |
81.40 |
17 |
Meghalaya |
100.00 |
18 |
Mizoram |
132.00 |
19 |
Nagaland |
80.00 |
20 |
Orissa |
90.00 |
21 |
Punjab |
141.98 |
22 |
Rajasthan |
135.00 |
23 |
Sikkim |
100.00 |
24 |
Tamil Nadu |
92.54 |
25 |
Tripura |
81.54 |
26 |
Uttar Pradesh |
100.00 |
27 |
Uttarakhand |
91.98 |
28 |
West Bengal |
108.07 |
29 |
Andaman and Nicobar Islands |
190.00 |
30 |
Chandigarh |
176.98 |
31 |
Dadra and Nagar Haveli |
136.60 |
32 |
Daman and Diu |
132.60 |
33 |
Delhi |
203.00 |
34 |
Lakshadweep |
152.20 |
35 |
Puducherry |
100.00 |
*******