- The 16th October 1967 No.LJL.8/67/13.—The following Act of the Assam Legislative Assembly which received the assentof the President is hereby published for general information. . ASSAM ACT XVII OF 1967 {Received the assent of the President on the 6th October 1967) THE ASSAM TEA PLANTATIONS PROVIDENT FUND SCHEME (AMENDMENT) ACT, 1967 [Published in the Assam Gazette, Extraordinary, dated the 18th October, 1967] An व Surther to amend the Assam Tea Plantations Provident Fund Scheme Act, 1955 Preamble Whereas it is expedient further to amend the Assam Agsam Act Tea Plantations Provident Fund Scheme Act, 1953, X of 1955. hereinafter called the principal Act, in the manner hereinafter appearing ; It is hereby enacted in the Eighteenth Year of the Republic of India as follows:— Short title, 1, (1) This Act may be called the Assam Tea extentand - plaptations Provident Fund Scheme (Amendment) commence- > s ment. ACt, 1967. ' (2) It shall have the like extent as the principal Act. (3) It shall come into force on such date as the State Government may, by notification in official Gazette, appoint, Amendment 2. In the title, long title and preamble of the of title, long principal Act, between the words “Fund” and P“rtclameab“] e ‘‘Scheme” wherever they occur the words ¢‘and ~f Assam Pension Fund” shall be inserted. Act X of 1855. Amendment 3, In section 2 of the principal Act,— ooffsAecsts'a"mn2 (1) in clause (a), for the word ‘‘fund” occurring ActX of twice the words <“Provident Fund® shall be sub- 1955. stituted ; (2) for clause (c), the following shall be substituted, namely :— TS * (८) ‘Fund’ means the Provident Fund or Pension Fund, as the case may be;’; (3) in clause (€), for the word “fund” occurring at the end, the words “Provident Fund or Pension Fund, as the case may be,” shall be substituted ; (4) in clause (g), between the words “Fund” and “Scheme” the words “and Pension Fund” shall be inserted,
2 Amendment 4, In section 3 of the principal Act,— of section 3 of . XAsosfaml 95A3_°.t (1) in sub-section (1),— (a) between the words ‘“Fund’’ and ‘Scheme” the words “and Pension Fund’ shall be inserted; (b) between the words ‘“fund’’ and ‘“for”’ the words “and pension fund” shall be inserted ; (2) in sub-section (3),— (a) for the word “Fuad” occurring between the words “‘the”” and ¢‘‘shall” the words $Provident ' Fund’> shall be substituted; (b) in the first proviso, for the word “fund’’ occurring between the words “the” and ““established’ the words “Provident Fund” shall be substituted. Amendment 5, In section 6 of the principal Act,— of section 6 f A 3 : : F Xoofslsag5m5_A et (1) in sub-section (1), for the word ‘Fund” occurring between the words “the”” and “shall’’ the words “Provident Fund” shall be substituted ; (2) in sub-section (2),— (a) for the word *Fund’’ occurring between the words ¢‘the” and ‘‘at” the words “Provident Fund” shall be substituted ; (b) in the proviso, for the word “Fund” occurring hetween the words ¢the’ and “at” the words “Provident Fund’ shall be substituted. Amendment 6. In section 14 of the principal Act, for the °“Au°0tl°n 14 word “Fund” occurring between the words “the” of Assam ,nd «established” the words “Provident Fund” Act X of 3 19055, ® shall be substituted. Amendment 7. In section 15 of the principal Act, for the word ofsection 15 «“fund” followed by the punctuation “ ,” occur- AOfCt XA“ofm ring' between the words <the” and ‘“damages” 1955. the 'words “Provident Fund or Pension Fund, as the case may be” followed by the punctuation ¢ ,” shall be substituted.
की . Amendment 8, In section 16 of the principal Act, for the word oot“sAecstsl:mn 16 «“Fund’’ occurring between the words ~“the” and ActX of ‘‘or” the words ‘“Provident Fund” shall be substitu- 1955, ted. Amendment 9, the Schedul inci = e In the Schedule to the priacipal Act, t : लि F . AoctAXssaofm (1) in clause (4), for the word “Fund’ occurring 1955. between the words ‘“the” and ‘““may” the words “Provident Fund or Pension Fund, as the case may pe”’ followed by the punctuation ¢, > shall be substis tuted ; (2) in clause 5,— (a) in sub-clause (a),— (i) initem (i), for the word “Fund” occur- ring between the words “the’> and “in”’ the words ‘“Provident Fund’ shall be substituted ; (ii) in item (iii), for the word “fund” occur- ring between the words ‘‘the’” and ¢and”’ the words “Provident Fund’ shall be subs- tituted ; (b) in sub-clause (b), for the word “fund” occurring between the words ‘the” and “in’’ the words ¢Provident Fund” shall be substituted ; (3) after ciause 9, the following shall be in- serted as clausc 9A, namely:— “9A{a) The amount that shall be set apart for payment as pensionary, retirement or gratuity bene- fits. (b) The manner of investment of the whole or any portion of the amount set apart for pensionary, retirement or gratuity benefits in Government securities by the Board of Trustees.” w B. SARMA, Secy. to the Govt. of Assam, Law Deptt.