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3RT, V5TETTTat ITIvg, 27 if, 1 979 3
No. 1177/XVII-V-1-15-1978
Dated Lucknow, April 27, 1978
hi pursuance of the provisions of clause (3)! of Article 348 of the Constitu-
tian of India, the Governor is pleased to order the publication of the following
English translation of the Uttar Pradesh Shrarn Kalyan Nidhi (Sanshodhan)
. Adhiniyam, 1978 (Uttar Pradesh Adhiniyam Sankhya 17 of 197S), as passed
by the Uttar Pradesh Legislature and assented to, by the President, on April
, 26; 19778 ;
THE UTTAR PRADESH LABOUR WELFARE FUND (AMENDMENT)
ACT, 1978
[U. P. ACT NO. 17 OF 1978]
(As passed by the Uttar Pradesh Legislature)
AN
ACT
further to amend the Uttar Pradesh Labour Welfare Fund Act, 1965.
IT IS HEEREBY enacted in the Twenty-ninth Year of the Republic of India as
. follows :
(1) This Act may be called the Uttar Pradesh Labour Welfare Fund
(Amendment) Act, 1978.
(2) It shall be deemed to have come into force on December 30, 1977.
In section 2 of the Uttar Pradesh Labour Welfare Fund Act, 1965,
;hereinafter referred to as the principal Act, in clause (12), for the words
"three years", the words "two years" shall be substituted.
3. In section 4 of the principal Act, after sub-section (6), the following
..sub-section shall be inserted, namely:—
" (7) The quorum to constitute a meeting of the Board shall be one-
fifth of the total number of members of the Board for the time being:
Provided that, when it becomes necessary to postpone any business at
the meeting for want of quorum, the Chairman shall adjourn the meet-
ing to another date, and the business postponed for want of the quorum
shall be transacted on such date, or, in the event of a further adjourn-
ment of the meeting to a subsequent date, on such subsequent date,
notwithstanding any deficiency in the number of members present."
4. In section 6 of the principal Act,—
(i) for sub-section (4), the following sub-section shall be substituted,
namely
•
"(4) At least once in three months, the notice under sub-sec-
tion (3) shall, during a period of six months from the date of the
payment of the unpaid accumulations to the Board, be—
exhibited on the notice board of the establishment in
which the unpaid accumulations were earned ;
sent to the employee, by registered post, at his perma-
nent address; and
(c) given to the trade union, if any, of the concerned
establishment, if the employee was member thereof;"
(ii) in sub-section (6) , for the words, "within four years from the
date of the first publication in the Gazette of the notice" the words
"within one year from the date of the first notice" shall be substituted.
- 5. In section 7 of the principal Act. in sub-section (2), after clause (n), the
following clause shall be inserted, namely:—
" (o) Subject to a maximum of such percentage as the State Govern-
ment may by notification specify, on the service and publication of notice
under sub-section (4) of section 6."
Short title and
commencement.
Amendment of
section 2 of U. P.
Act no. XIV of
1965.
Amendment of
section 4.
AmendmenIZof
section 6.
Amendment of
section 7.
was az‘n ESTER!” was, 27 win, 1 97s
. ./____—_______
‘ No. ll77/XVII-V-1—15-1978
Dated Lucknow, April 27, 1978
' IN pursuance of the provisions of clause (5)! of Article 348 of the Constitu-
tion of India, the Governor is pleased to order the publication of the following
English translation of the Uttar Pradesh ~Shram Kalyan Nidhi (Sanshodhan)
_A'dhiniyam, 1978 (Uttar Pradesh Adhiniyam Sankhya 17 of 197$), as passed
by the Uttar Pradesh Legislature and assented to, by the President, on April
, 26; 19778;
rTl‘lE UTTAR PRADESH LABOUR “VELFARE FUND (AMENDMENT)
" ' ACT, 1978
[U. P. Act No. 17 or 1978]
(As passed by the UM" Pradcsh Legislature)
AN
Acr
further to amend the Uttar Pradesh Labour Welfare Fund Act, 1965.
"'"‘" IT IS HEEREBY enacted in the Twenty-ninth Year of the Republic of India as
. follows :
,_ . l. (1) This Act may be called the Uttar Pradesh Labour Welfare Fund Short title and
" (Amendment) Act, 1978. Commencement. ‘
(2) It shall be deemed to have come into force on December 30, 1977.
2. In section 2 of the Uttar Pradesh Labour Welfare Fund Act, 1965, sgfi-‘gfimjfgfif
"JIiEteinafter referred to as the principal Act, in clause (12), for the Words Act no.XIV of
.“'three years”, the words “two years" shall be substituted. 1965.
o
a. In section 4 of the principal Act. alter sub-section (6)., the following Amendment of
..sub—section shall be inserted, namely:— seam“ 4-
u 'r-
(I) The quorum to constitute a meeting of the Board shall be one-
fifth of the total number of members of the Board for the time being:
Provided that, when it becomes necessary to postpone any business at
the meeting for want of quorum, the Chairman shall adjourn the meet-
ing to another date, and the business postponed for want of the quorum
shall be transacted on such date, or, in the event of a further adjourn-
ment of the meeting to a subsequent date, on such subsequent date.
notwithstanding any deficiency in the number of members present."
4. In section 6‘of the principal Act,_ Amendmentflof
section 6.
(i) for sub-section (4), the following sub-section shall be substituted,
namely :—
"(4) At least once in three months, the notice under sub-see
tion (3) shall, during a period of six months from tlte date of the
payment of the unpaid accumulations to the Board. be—
(a) exhibited on the notice board of the establishment in
which the unpaid accumulations were earned;
(b) sent to the employee, by registered post, at his pet-mm
nent address; and
(c) given to the trade union, if any, of the concerned
establishment, if the employee was member thereof;"
(ii) in subsection (6), [or the words, ”within four yearsifrom the
date of the first publication in the Gazette of the notice” the words
“within one year from the date of the first notice” shall be substituted.
5. In section 7 of the principal Act. in subsection (2) , after clause (12) , the Amendment of
fOllowing clause shall be inserted, namely:— section 7.
"(0) Subject to a maximum of such percentage as the State Govern-
ment may by notification specify, on the service and publication of notice
,under sub-section (4) of section 6."
a." -._~.~
4 ZW Atilt zifttEttior Tfa'a, 27 solq, 1978
!/.3
Insertion of new 6. In Chapter of the principal Act, after section 7, the following ',fa
section section shall be inserted,. namely
4!7-A. The Board may with the previous approval of the State Govern-
Advance from mein withdraw, out of the unpaid accumulations, an
unpaid at curnu- amount not exceeding five per cent thereof for the pur-
lations. poses of defraying the expenditure in inviting claims of
the employees on publication of notice under sub-
section (4) of section 6."
Repeal and say- 7. (1) The Uttar Pradesh Labour Welfare Fund (Amendment)
:114
By order,
R. C. DEO SHARMA,
Sachiv.
ings. Ordinance, 1977, is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken
under the principal Act, as amended by the Ordinance referred to in sub- 44,1
section (1), shall be deemed to have been done or taken under the correspond-
ing provisions of the principal Act, as amended by this Act, as if the provisions lirlg
Of this Act, were in force at all material times. 24
o Tiro 9O to—'TO tit o 41 Er o facno--27-4-78--( 372)--.1978-650 (*TO) '
4 ' fit sin mam! 1131,27 573751,! 973
Insertion of new 6.
55‘3“” 7'A- section shall be inserted, namely ’ 3
‘-‘7—A. The Board ma _with,thc previous approval of the State Govern- 4
Advance from ment withdraw, out of the unpaid accumulations, an
unpaid atcumu- amount not exceeding five per cent thereof for the pur-
‘a‘ions~ poses of defraying the expenditure in inviting claims of
the employees on publication of notice under sub-
section (4) of section 6.”
,Repealand Sav- 7. (l) The Uttar Pradesh Labour Welfare Fund (Amendment):
“335- Ordinance, 1977, is hereby repealed. '
(2) Notwithstanding such repeal, anything done or any action taken
under the principal Act, as amended by the Ordinance referred to in sub- _
section (1) , shall be deemed to have been done or taken under the correspond-
ing provisions of the principal Act, as amended by this Act, as if the provisions "
of this Act, were in force at all material times. -
In Chapter Ill of the principal Act, after section 7, the following "
By order,
R. C. DEO SHARMA,
Sachiv.
0-—27—4—78-—(372)——1978-—650(i$0)'
enema =10 w’to—uow’to 41 mofam
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