Tamil nadu act 020 of 1963 : Payment of Wages (Tamil Nadu Amendment) Act, 1963

Preamble

Payment of Wages (1[Tamil Nadu] Amendment) Act, 1963*

1[Tamil Nadu Act No. 20 of 1963]2[6th November, 1963]

An Act further to amend the Payment of Wages Act, 1936, in its application to the 3[State of Tamil Nadu]

Be it enacted by the Legislature of the 3[State of Tamil Nadu] in the Fourteenth Year of the Republic of India, as follows:-

1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of laws (Second Amendment) Order, 1969.

* Received the assent of the President on the 25th October, 1963, first published in the Fort St. George Gazette on the 6th November, 1963 (Kartika 15, 1885)

2 For Statement of Objects and Reasons, see Fort St. George Gazette Extraordinary, dated the 9th August, 1963, Part IV-Section 3, page 114.

3 This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order) 1969.

Section 1. Short title and extent

1. Short title and extent.- (1) This Act may be called the Payment of Wages (1[Tamil Nadu] Amendment) Act, 1963.

(2) It extends to the whole of the 3[State of Tamil Nadu].

1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of laws (Second Amendment) Order, 1969.

3 This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order) 1969.

Section 2. Amendment of section 7, Central Act IV of 1936

2. Amendment of section 7, Central Act IV of 1936.- In sub-section (2) of section 7 of the Payment of Wages Act, 1936 (Central Act IV 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 4[Tamil Nadu State Electricity Board] constituted under section 5 of the Electricity (Supply) Act, 1948 (Central Act LIV of 1948) (hereinafter in this Act referred to as the State Electricity Board);"

4 This expression was substituted for the impression "Madras State Electricity Board" by paragraph 3(1) of, and the schedule to, the Tamil Nadu Adaptation of Laws Order, 1970.

Section 3. Insertion of new section 11-B in Central Act IV of 1936

3. Insertion of new section 11-B in Central Act IV of 1936.- After section 11-A of the principal Act, the following section shall be inserted, namely:-

"11-B. Deductions in respect of electricity.-The employer shall, if so required by a requisition in writing, by the State Electricity Board or by an officer authorized by it in this behalf, make the deductions authorized 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 general or special order, specify."

SECTIONS