| [Maharashtra Act 25 of 1976] |
[First published, after having received the assent of the President, in the ‘Maharashtra Government Gazette" on the 12th July, 1976]
An Act further to amend the Minimum Wages Act, 1948, in its application to the State of Maharashtra
Whereas it is expedient further to amend the Minimum Wages Act, 1948 (11 of 1948), in its application to the State of Maharashtra, for the purpose hereinafter appearing;
It is hereby enacted in the Twenty-sixth Year of the Republic of India as follows, namely:-
1. Short title and commencement.-(1) This Act may be called the Minimum Wages (Maharashtra Amendment) Act, 1975.
(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
2. Amendment of Section 20 of Act XI of 1948.-In Section 20 of the Minimum Wages Act, 1948 (11 of 1948), in its application to the State of Maharashtra, to sub-section (1), the following proviso shall be added, namely:
"Provided that the State Government may, by notification in the Official Gazette, appoint any Block Development Officer, Tahsildar, Additional Tahsildar or Naib-Tahsildar to be the Authority to hear and decide for any area specified in the notification all such claims of employees employed or paid in employment in agriculture in the area so specified.
Explanation.- For the purposes of this proviso, the expression "Block Development Officer" has the meaning assigned to it in the Maharashtra Zila Parishads and Panchayat Samitis Act, 1961 (Mah. 5 of 1962).".