Payment of Wages (Tamil Nadu Amendment) Act, 1999*
| [Tamil Nadu Act No. 38 of 1999] | [6th August, 1999] |
An Act further to Amend the Payment of wages Act, 1936 in its Application fo the State of Tamil Nadu
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fiftieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 2nd August, 1999 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 622, dated August 6, 1999.
1. Short title, extent and commencement.- (1) This Act may be called the Payment of Wages (Tamil Nadu Amendment) Act, 1999.
(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 18-A.- After section 18 of the Payment of Wages Act, 1936, the following section shall be inserted, namely:-
"18-A. Transfer of cases.- (1) The State Government may, either on their own motion or on an application made in this behalf, order the transfer of any matter arising out of any proceedings pending before an authority to such other authority for disposal. Such authority to whom the matter is so transferred may, subject to any direction in the order of transfer, proceed either de novo or from the stage at which it is so transferred.
(2) The State Government may, by general or special order, authorise any officer of the Labour Department not below the rank of Deputy Con missioner of Labour to exercise such of their powers specified in sub-section (1).".