Assam act 014 of 2009 : The Assam Tea Plantation Provident Fund and Pension Fund and Deposit Linked Insurance Fund Scheme (Amendment) Act, 2009

Department
  • Labour and Welfare Department
Summary

No

X1V भंखीढू उन तत्व -१७४/७१ Registered No. - 768/97 THE ASSAM GAZETTE ST EXTRAORDINARY A1G FEQT 79 AT PUBLISHED BY THE AUTHORITY न 205 =i, BRI, 14 ऊजूनडि, 2009, 23 जाडाब, 1931 (लक ) No.205 Dispur, Tuesday, 14th July, 2009, 23rd Asadha, 1931 (S.E.) GOVERNMENT OF ASSAM ORDERS BY THE GOVERNOR LEGISLATIVE DEPARTMENT :: LEGISLATIVE BRANCH NOTIFICATION The 14th July 2009 No. LGL.24/98/113.— The following Act of the Assam Legislative Assembly which received the assent of the President/Governor is hereby published for general information. ASSAM ACT NO. XIV OF 2009 (Received the assent of the President on 26th June, 2009) THE ASSAM TEA" PLANTATIONS PROVIDENT FUND AND PENSION FUND AND DEPOSIT LINKED INSURANCE FUND SCHEME (AMENDMENT) ACT, 2009 AN ACT further to amend the Assam Tea Plantations Provident Fund and Pension Fund and Deposit Linked Insurance Fund Scheme Act, 1955.

1072 THE ASSAM D7 1HE ASSAM GAZETTE, EXTRAORDINARY, JULY 14, 2009 Preamble | A Whereas it is expedient further to amend the Assam Assam Act Tea Plantations Provident Fund and Pension Fund and X of 1955. Deposit Linked Insurance Fund Scheme Act, 1955, herein-alter referred to as the principal Act, in the manne; hereinafter appearing 4 ; It is hereby enacted in the Sixtieth Year of the Republic of India as tollows :- Short title, 1. (1) This Act may be called the Assam Tea Plamatibns extent and commencement (2) (3) Amendment 2. 'ए section 2 (1) (8) (b) (c) (0) (1) (8) (0) Amendment 3. of Schedule Provident Fund and Pension Fund and Deposit Linked Insurance Fund Scheme (Amendment) Act, 2009. {t shall have the like extent as the principal Act. It shall come into force at once . In the principal Act, in section 2, in clause (t’),— in sub-clause (1) . - lor the figure “10” appearing in between the words “than” and “hectres™ , the figure *5™ shall be substituted; lor the word “twenty” appearing in between the words “where™ and -or more”, the word “ten”™ shall be substituted;. for the figure and word ~S11 Kg.” appearing in between the words “more than™ and “per hectre™, the figure and word 255 Kg.” Shall be substituted; tor the figure and word 2044 Kg.” appearing in between the words “more than” and “per hectre”, the figure and word 1022 Kg.” Shall be substituted. . in sub-clause (ii), - ' ः for the figure “20™ appearing in between the words * less than™ and “hectres”, the figure 107 shall be substituted: tor theé word “twenty” appearing in between the words “where” and “or more™, the word “ten” shall be substituted.: in the Principal Act, in the Schedule, inpara2. in between the words “the appointment™ and ~of oflicers™, the words “and conditions of services™ shall be inserted. I@—' MOHD. A. HAQUE, Secretary. to the Government of Assam, Legislative Department, Dispur. GUWAHATI- Printed & Published by the Dy. Director (P&S), Directorate of Ptg. & Sty., Assam, Cmmmm.mwahati-fl (Ex-Gazette) No. 409-500-600-14-7-2009.

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