AGTPS नश्चव -१७०/ ०७१ . Registered No. - 768/97 s T |! वाजनख ST Ty T THE ASSAM GAZETTE ST EXTRAORDINARY AG FES दावों धकांगिंऊ PUBLISHED BY AUTHORITY तश 710 fietsf@, oTWaE, 18w, 2002, 27 Fifs, 1924 (1) No. 710 Dispur, Monday, 18th November, 2002, 27th Kartika, 1924 (S.E.) GOVERNMENT OF ASSAM ORDERS BY THE GOVERNOR LEGISLATIVE DEPARTMENT ::: LEGISLATIVE BRANCH NOTIFICATION The 16th November, 2002 No. LGL.24/98/29.-- The following Act of the Assam Legislative Assembly which received the assent of the Governor is hereby published for general information. ,
5666 THE ASSAM GAZETTEM EXTRAORDINARY, NOV. 18, 2092 THE ASSAM TEA PLANTATIONS PROVIDENT FUND AND PENSION FUND AND DEPOSIT LINKED INSURANCE FUND Preamb Short title, extent and commencement Amendment of Section 3 ASSAM ACT NO. XIV OF 2002 (Received the assent of the Governor on 12th November, 2002) le SCHEME (AMENDMENT) ACT, 2002 AN ACT further to amend the Assam Tea Plantations Provident Fund and Pension Fund and Deposit Linked Insurance Fund Scheme Act, 1955 (Assam Act X of 1955) Whereas it is expedient further to amend the Assam Tea Plantations Provident Fund and Pension Fund and Deposit Linked Insurance Fund Scheme Act, 1955, hereinafter referred to as the Principal Act, in the manner hereinafter appearing, It is hereby enacted in the Fifty-third Year of the Republic of India as follows :- 1. (1) This Act may be called the Assam Tea Plantations Provident Fund and Pension Fund and Deposit Linked Insurance Fund Scheme (Amendment) Act, 2002. (i1) It shall have the like extent as the principal Act. (111) It shall come into force at once. 2. Inthe principal Act, in Section 3, in sub-section 4, after the clause (a), the following provisos shall be inserted, namely :- “Provided that if the employer fails to deposit the contribution which he is required to make under clause (a) within 15 (fifteen) days of the close of every month, the employer shall be liable to pay interest at the rate of 15% per annum on the arrear till it is deposited : Assam Act X of 1955
«~FHE ASSAM GAZETTEMW_ EXTRAORDINARY, NOV. 18, 2002 5667 Provided further that the employer shall be liable to pay the interest along with the required contribution to make under Clause (a).” Amendment 3, [n the principal Act, in the Schedule, in paragraph of the Schedule 9 B (jjj), for the word “ten” occurring in between atparagraph9 - the words “more than rupees” and “thousand”, the word “fifteen” shall be substituted. S. K. SINHA, GOVERNOR OF ASSAM K. D. PHUKAN, Secy. to the Govt. of Assam, Legislative Department. M—MM—GUWAHATI--Primed & published by the Dy. Director (P), Directorate of Ptg. & Sty., Assam, Guwahati (Ex-Gazette) No. 1417-500-600-18-1 1-2002. b Py