Assam act 001 of 1970 : The PAYMENT OF WAGES (ASSAM AMENDMENT) ACT, 1969

• 'fhe Aaam Gazette EXTR.AOf'DINARY PlJBLIS.EIED BY AU'l110 R1TY No.6 aa.m .. ,, Thursday, January 22, 1970, 2ad Maglla, 1191 ( >. . I!..)

GO VERNMENT OF ASS.A:M

ORDERS SY THE GOVERNOR

LAW DEPARTMENT

NOTIFICATION

The 21st J anuary 197U No.LJL.47/65/13.-The following Act of the Assam Legislative Assem• bly whic;h received the asseni of the President is hereby published for general infonnation.

ASSAM ACT I OF 1970

[llecelved the aHent of the President on the 15th January, 1970] (Publbhcd in the Assa7/I Ga;:,ette, Extraordinary, dated the 22nd January 1970) THE PAYMENT OF WAGES (A~SAM AMENDMENT) ACT, 1969

....

Act

furtla.•r te am.end the Paym.ent of Wages Act, 1936 in it• application to the ltate of AHam •rcamlillc. Whereas it is expedien~ further to uua4 6• Payment of Wages Act, 1936, hereinafter called 1h• Ccatral Act principal Act, in its applicalion to the State of ~~3 6 IV of Assam, in the manner hereinafter appearing ; ·

It is hereby enacted in the Twentieth Year of the Republic of India as follows:-

Short title, I. - (i: This Act may be called the Payment of cXomtent aeiad Wages (Assam Amendment) Act, 1969. c menc •

ment.

(2) h extends to the State "f Assam.

(S) I~ shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.

Amen~mu1t 2. In s~ction 6 of the principal Act, the following ~f;:~:.¹;y. 11 ~ proviso and the Explanation shall be added, HIZCi. namely :-

"Provided th11t notwithstanding; anything con- tained in the Payment cf Bonus Act, 1965, one-third of the amount bf any bonus payable to an employed person in a particular year in excess of rupees forty may be paid or mvested into the National Defence t.:ertificates or National Savings Certificates (First Issue), if the said employed person records his assent by furnishing a1no-objection certificate, in the manner to be prescribed, to hi5 employer.

Explanation.-Fcr the purposes of this section, the expression (1 J "Wages" shall include any bonus of the description given in sub-clause (1) of clause (vi) ef section 2 ; and (2) "bonus'' means bonus payable to an employed person under the terms of employment or under an award or settlement or order of a Court, and also includes any bonus of the description

"given_in !ub-clauso (1) of clause (vi) of section !."

B. SARMA,

Secy. to the Go..-t. of Assam, Law Departm~t. ·

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8IDLLO?(G •- Pri11ted avd published by the S11pcrinicD4.~. A-t» Government Pre11 (Ex-Gazette) No. 11-1,334+20--2!·1-1970