r- ASSAM AC T X OF 1964
TH E ASSAM TEA PLANTATIONS EMPLOYEES WELFARE FUND (AMENDMENT) ACT, 1964.
(Received the assent of the Governor on the 13th May, 1964)
[Published in the A ssam Gazette Extraordinary, dated the 15th May, 1964]
An Act
further to amend the Assam Tea Plantations Employees Welfare Fund Act, 1959.
Preamble Whereas it is expedient further to amend'the Assam Tea Plantations E nployees Welfare Fund Act, 1959, Ac* hereinafter called the principal Act, in the manner ’* hereinafter appearing;
It is hereby enacted in the Fifteenth Year of the Republic of India as follows:—
Short title, (1) This Act may be called the Assam Tea Planta extent and tions Employees Welfare Fund (Amendment) Act, commence- 1964. meat.
(2) I t shall have the like extent as the principal Act.
(3) I t shall come into force a t once.
Amendment 2. In Section 4 of the principal Act, in sub- of Section 4 section (1), for clauses (a;, (b and (c), the following IcvXV* of shall be substituted, namely i960.
•“(a) the Minister of Labour, bv virtue of his office, who shall be the Chairman ;
(b) two persons nominated by the State Government from amongst its officers ;
(c) such number ol representatives of employers and employees as may be prescribed to be nominated by the State Government:
Provided that both employees and employers shall have equal representations on the Board ;
(c) such number of members of the Assam Legislative Assembly as may be prescribed to be nominated by the State Government of whom one shall be a woman.”
Price: '06 Paise. AGP (leg) 30/64—1000 + 37— 28 8 64