| [Pondicherry Act No. 9 of 1970] | [5th May, 1970] |
An Act to amend the Payment of Wages Act, 1936 in its application to the Union territory of Pondicherry.
Be it enacted by the Legislative Assembly of Pondicherry in the Twentieth Year of the Republic of India as follows:-
1. Short title and extent.- (1) This Act may be called the Payment of Wages (Pondicherry Amendment) Act, 1970.
(2) It extends to the whole of the Union territory of Pondicherry.
2. Amendment of section 7.- In sub-section (2) of section 7 of the Payment of Wages Act, 1936 (Central Act 4 of 1936) (hereinafter referred to as the principal Act), after clause (d), the following clause shall be inserted, namely:-
"(dd) deductions for electricity supplied to the employed person by the Electricity Department of the Government of Pondicherry;"
3. Insertion of new section 11A.- After section 11 of the principal Act, the following section shall be inserted, namely:-
"11-A. Deductions in respect of electricity.- The Employer shall, if so required by a requisition in writing, by the Electricity Department of the Government of Pondicherry or by an officer authorised by it in this behalf, make the deductions authorised under clause (dd) of sub-section (2) of section 7 from the wages of the employed person and remit the amount so deducted in such manner as the State Government may, by genera or special order, specify".