| [Tamil Nadu Act 47 of 1981] |
(Tamil Nadu Govt. Gaz., Entry No. 276, dt. 10-8-1981, Pt. IV, S. 2, p. 525)
[Received the assent of the President on the 5th August, 1981]
An Act further to amend the Minimum Wages Act, 1948, in its application to the State of Tamil Nadu
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-second Year of the Republic of India as follows:-
1. Short title, extent and commencement.-(1) This Act may be called the Minimum Wages (Tamil Nadu Amendment) Act, 1981.
(2) It extends to the whole of the State of Tamil Nadu.
(3) It shall come into force on such date as the State Government may, by notification appoint.
2. Insertion of new Section 9-A, Central Act XI of 1948.-In the Minimum Wages Act, 1948, after Section 9, the following section shall be inserted, namely:-
"9-A. Saving.-No order of the State Government nominating any person as the Chairman or a member of the Advisory Board or a Committee or sub-committee shall be called in question in any manner and no act or proceeding before any Board, Committee or sub-committee shall be called in question in any manner in any Court of law on the ground merely of the existence of any vacancy in or of any defect or irregularity in the constitution of such Board, Committee or sub-committee."