Preamble
Punjab Industrial Establishments (National and Festival Holidays and Casual and Sick Leave) Haryana Amendment Act, 2007*
| [Haryana Act No. 9 of 2007] | [28th March, 2007] |
An Act further to amend the Punjab Industrial Establishments (National and Festival Holidays and Casual and Sick Leave) Act, 1965, in its application to the State of Haryana.
Be it enacted by the Legislature of the State of Haryana in the fifty-eight Year of the Republic of India as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Punjab Industrial Establishments (National and Festival Holidays and Casual and Sick Leave) Haryana Amendment Act, 2007.
Section 2. Substitution of section 9 of Punjab Act 14 of 1965
2. Substitution of section 9 of Punjab Act 14 of 1965.- In the Punjab Industrial Establishments (National and Festival Holidays and Casual and Sick Leave) Act, 1965 (hereinafter referred to as the principal Act), for section 9, the following section shall be substituted, namely:-
"9. Penalties.- Any employer who contravenes any of the provisions of sections 3, 4, 5 and 6, shall be punishable, for the first offence, with a fine which may extend to two thousand rupees but not less than one thousand rupees and for a second or subsequent offence, with a fine which may extend to four thousand rupees but not less than two thousand rupees.".
Section 3. Amendment of section 11 of Punjab Act ??? of 1965
3. Amendment of section 11 of Punjab Act ??? of 1965.- In section 11 of the principal Act, for the words "five hundred rupees", the words "live thousand rupees but not less than two thousand rupees" shall be ???.
Section 4. Amendment of section 13 of Punjab Act 14 of 1965
4. Amendment of section 13 of Punjab Act 14 of 1965.- Clause (a) of sub-section (1) of section 13 of the principal Act shall he omitted.