APRIL 9, 2015 ANDHRA PRADESH GAZETTE EXTRAORDINARY 3
2 ANDHRA PRADESH GAZETTE EXTRAORDINARY [PART IV:B
73: (b) to sub-section (1) so amended, the following
(2) It shall come into force on such date as tki
Amendment of
section 2,
ActNo. 34 of 1987.
2.
State Government may, by notification,
appoint.
In the Andhra Pradesh Labour Welfare Fund Act,
1987 (hereinafter called as the principal Act), in
section 2,-
(a) in sub-section (2), in item (i), clause (b) shall
proviso shall be added, namely :-
“Provided that the Government may, by
notification, revise from time to time the amount
of contribution payable by every employee and
every employer in respect of all such
employees to the Fund".
be omitted;
In section 26 of the principal Act, in sub-section Amendmentof
(b) in sub-section (4), for item (i), the following new (2), for the words “a Magistrate of first class”, section 26.
item shall be substituted, namely :- the words “a Magistrate of second class” shall
be substituted.
ActNo. 63 of 1948. “(i) a factory as defined in clause (m) of section
2 and /or a factory as notified under sub- After section 30 of the Principal Act, the follow- Insertion of new
section (1) of section 85 of the Factories Act, ing section shall be inserted, namely :- section 30-A.
1948;”;
. . . -A. v a
(c) in sub.-sectlon.(4) S0 a'mended, toitem (1), the “Compounding 23 fiota-!?i‘ceatioeri 2’;?:wmermth)g
following proviso shall be added, namely :- of offences. |Inspectors to compound the
“Provided that the Government may, by notifi- offences punishable under the
cation, include any kind of establishment or provisions of the Act or the rules made there-
establishments as it may think fit.” under, at such rates, as may be prescribed by
the Government from time to time.”.
Amendment of 3. In section 8 of the principal Act,-
section 8.
(a) in sub-section (3), -
(i) in clause (b), the word ‘and’ shall be
omitted ; vV,
(i) clause (c) shall be omitted; T. NARA,'\ANA REDD!’ ~
(b)in sub-section (5), for the words “within a Secretary to Government (FAC),
period of four years from the date of first Law Department.
publication of the notice in respect of such
claim”, the words “within a period of one year
from the date of publication of the notice in
respect of such claim” shall be substituted.
Amendment of 4. In section 10 of the principal Act,-
section 10.
(@) in sub-section (1), for the words “two rupees”,
the words “thirty rupees” and for the words “five
rupees”, the words “seventy rupees” shall be
substituted ;
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THE ANDHRA PRADESH GAZETTE
PART IV-B EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 7] HYDERABAD, THURSDAY, APRIL 9, 2015.
ANDHRA PRADESH ACTS, ORDINANCES AND
REGULATIONS Etc.
The following Act of the Andhra Pradesh
Legislature received the assent of the Governor on the
8" April, 2015 and the said assent is hereby first
published on the 9" April, 2015 in the Andhra Pradesh
Gazette for general information:-
कि No. HSE/49.
ACT NO. 7 OF 2015.
AN ACT FURTHER TO AMEND THE
ANDHRA PRADESH |LABOUR WELFARE
FUND ACT, 1987. १
Be it enacted by the Legislature of the State of
Andhra Pradesh in the Sixty-sixth Year of the Republic of
India as follows :-
1. (1) This Act may be called the Andhra Pradesh Short titie and
Labour Welfare Fund (Amendment) Act, commencement.
2015. -
(1