Tamil Nadu Labour Welfare Fund (Amendment) Act, 1997*
| [Tamil Nadu Act No. 59 of 1997] | [1st November, 1997] |
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-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 1st November, 1997 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, 1997.
(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 Labour Welfare Fund Act, 1972 (Tamil Nadu Act XXXVI of 1972), in clause (b), in sub-clause (i), in item (b), for the expression "draws wages exceeding Rs. 1,000 per mensem", the words "draws wages exceeding three thousand and five hundred rupees per mensem" shall be substituted.