Payment of Bonus (Amendment) Ordinance, 19851
| [Ord. No. 6 of 1985] |
(Promulgated by the President in the Thirty-sixth Year of the Republic of India)
An Ordinance further to amend the Payment of Bonus Act, 1965
Whereas Parliament is not in session and the President satisfied that circumstances exist which render it necessary for him to take immediate action;
Now, therefore, in exercise of the powers conferred by clause (1) of Article 123 of the Constitution and of all other powers enabling him in that behalf, the President is pleased to promulgate the following Ordinance :-
1 Received the assent of the President on 27th Sept., 1985 and published in the Gaz. of India, Extra., Pt. II, S. 1, dt. 27th Sept., 1985, Sl. 76.
1. Short title and commencement.-(1) This Ordinance may be called the Payment of Bonus (Amendment) Ordinance, 1985.
(2) It shall come into force at once.
2. Retrospective omission of Section 12.-The omission of Section 12 of the Payment of Bonus Act, 1965 (21 of 1965) (hereinafter referred to as the principal Act) by Section 2 of the Payment of Bonus (Amendment) Act, 1985 (30 of 1985) shall have effect and shall be deemed always to have had effect in respect of bonus payable to any employee under Section 10 or Section 11 of the principal Act for the accounting year commencing on any day in the year 1984 and every subsequent accounting year.
Explanation.-For the purposes of this section, the expressions "employee" and "accounting year" shall have the same meanings as in the principal Act.