Preamble
| [Goa Act No. 3 of 1989] | [25th February, 1989] |
An Act to amend the Goa, Daman and Diu (Absorbed Employees) Act, 1965.
Be it enacted by the Legislative Assembly of Goa in the Thirty-ninth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Goa (Absorbed Employees) (Amendment) Act, 1988.
(2) It shall come into force at once.
Section 2. Amendment of section 2
2. Amendment of section 2.- In section 2 of the Goa, Daman and Diu (Absorbed Employees) Act, 1965 (Central Act 50 of 1965) (hereinafter referred to as the "principal Act") after clause (b), the following clause shall be inserted, namely:-
"(c) "Government" means the Government of Goa".
Section 3. Amendment of section 3
3. Amendment of section 3.- In section 3 of the principal Act,-
(i) in sub-section (1), after the words "Central Government", the words "or the Government" shall be inserted;
(ii) in clause (b), after the words "Union territory of Goa, Daman and Diu", the ‘Words’ "Or the State of Goa" shall be inserted;
(iii) in sub-section (3)-
(a) after the words "House of Parliament", the words "or the State Legislature as the case may be" shall be inserted;
(b) after the words "both Houses" wherever they occur, the words "or the State Legislature as the case may be" shall be inserted.