Tamil Nadu Labour Welfare Fund (Amendment) Act, 1995*
| [Tamil Nadu Act No. 44 of 1995] | [9th December, 1995] |
An Act further to amend the Tamil Nadu Labour Welfare Fund Act, 1972
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 9th December, 1995 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Labour Welfare Fund (Amendment) Act, 1995.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 15.- In section 15 of the Tamil Nadu Labour Welfare Fund Act, 1972 (Tamil Nadu Act ??? of 1972), for sub-section (1), the following sub-section shall be substituted, namely:-
"(1) Every employee shall contribute a sum not exceeding ten rupees, per year, as may be prescribed, from time to time, to the Fund and every employer shall, in respect of each such employee, contribute a sum not exceeding twenty rupees, per year, as may be prescribed, from time to time, to the Fund and the Government shall, in respect of each such employee, contribute a sum not exceeding ten rupees, per year, as may be prescribed, from time to time, to the Fund."