Payment of Wages (Tamil Nadu Amendment) Act, 1974*
| [Tamil Nadu Act No. 47 of 1974]* | [8th November, 1974] |
An Act further to amend the Payment of Wages Act, 1936, in its application to the State of Tamil Nadu
Be it enacted by the Legislature of the State of Tamil Nadu in the Twenty-fifth Year of the Republic of India as follows:-
* Received the assent of the President on the 4th November, 1974, first published in the Tamil Nadu Government Gazette Extraordinary on the 8th November, 1974 (Aippasi 22, Anantha (2005-Tiruvalluvar Andu))
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 22nd August, 1974, Part IV-Section 1, Page 264.
1. Short title, extent and commencement.- (1) This Act may be called the Payment of Wages (Tamil Nadu Amendment) Act, 1974.
(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. 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 (g), the following clause shall be inserted, namely:-
"(gg) deductions of profession tax payable by the employed person to any local authority;".
3. Insertion of new section 11-C in Central Act IV of 1936.- After section 11-B of the principal Act, the folio wing section shall be inserted, namely:-
"11-C. Deductions in respect of profession tax.-The employer shall, if so required by a requisition in writing, by the local authority concerned or by an officer authorised by it in this behalf, make the deductions authorised under clause (gg) of sub-section (2) of section 7 from the wages of the employed person and remit the amount so deducted to the credit of the local authority concerned in such manner as the State Government may, by general or special order, specify.".