Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Amendment Act, 1999*
| [Tamil Nadu Act No. 17 of 1999] | [16th June, 1999] |
An Act further to amend the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981
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 16th June, 1999 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Amendment Act, 1999.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 2.- In section 2 of the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981 (Tamil Nadu Act 46 of 1981), in clause (4), in sub-clause (c) for the words "draws wages exceeding one thousand rupees per mensem", the words "draws wages exceeding three thousand and five hundred rupees per mensem" shall be substituted.