act 021 of 1965 : Payment of Bonus (Amendment) Act, 2007 [Repealed]

Payment of Bonus (Amendment) Act, 2007 [Repealed]

ACTNO. 21 OF 1965
12 December, 2007

[Repealed by Act 23 of 20162]

An Act further to amend the Payment of Bonus Act, 1965

Be it enacted by Parliament in the Fifty-eighth Year of the Republic of India as follows:

Prefatory Note Statement of Objects and Reasons. The Payment of Bonus Act, 1965 (the Act) provides for payment of bonus to employees under the Act, According to clause (13) of Section 2 of the Act, employee means any person (other than an apprentice) employed on a salary or wage not exceeding three thousand and five hundred rupees per mensem in any industry to do any skilled or unskilled, manual, supervisory, managerial, administrative, technical or clerical work for hire or reward, whether the terms of employment be express or implied. However, according to Section 12 of the Act, the bonus payable to an employee whose salary or wage exceeds two thousand and five hundred rupees per mensem shall be calculated as if his salary or wage were two thousand and five hundred rupees per mensem. The Central Government has been receiving representations from trade unions, individuals and various associations for enhancement or for removal of the above ceilings. After due consideration, the Government has decided to enhance the eligibility limit for payment of bonus from three thousand and five hundred rupees per mensem to ten thousand rupees per mensem and the calculation ceiling from two thousand and five hundred rupees per mensem to three thousand and five hundred rupees per mensem.

2. Section 32 of the Act excludes certain classes of employees from the application of the Act such as employees in Life Insurance Corporation, Seamen, Dock workers, University employees, employees employed through contractors on building operations, etc. Hence, it is felt necessary to omit clause (vi) of Section 32 of the Act so as to bring the employees employed through contractors on building operations within the ambit of the Act.

3. As both the Houses of Parliament were not in session and the President was satisfied that circumstances existed which rendered it necessary for her to take immediate action, the Payment of Bonus (Amendment) Ordinance, 2007 (8 of 2007) was promulgated on the 27th October, 2007 amending the provisions of the Payment of Bonus Act, 1965.

4. The Payment of Bonus (Amendment) Ordinance, 2007 has,

(i) substituted for the words three thousand and five hundred rupees the words ten thousand rupees in clause (13) of Section 2 of the Payment of Bonus Act, 1965 (the Act);

(ii) substituted for the words two thousand and five hundred rupees the words three thousand and five hundred rupees in both the places where they occur in Section 12 of the Act;

(iii) omitted clause (vi) of Section 32.

5. The Bill seeks to replace the aforesaid Ordinance.

Section 1. Short title and commencement

(1) This Act may be called the Payment of Bonus (Amendment) Act, 2007.

(2) It shall be deemed to have come into force on the 1st day of April, 2006.

Section 2. Amendment of Section 2

In Section 2 of the Payment of Bonus Act, 1965 (21 of 1965) (hereinafter referred to as the principal Act ), in clause (13), for the words three thousand and five hundred rupees , the word ten thousand rupees shall be substituted.

Section 3. Amendment of Section 12

In Section 12 of the principal Act, for the words two thousand and five hundred rupees , at both the places where they occur, the words three thousand and five hundred rupees shall respectively be substituted.

Section 4. Amendment of Section 32

In Section 32 of the principal Act, clause (vi) shall be omitted.

Section 5. Repeal and saving

(1) The Payment of Bonus (Amendment) Ordinance, 2007 (Ord. 8 of 2007) is hereby repealed.

(2) Notwithstanding such repeal of the Payment of Bonus (Amendment) Ordinance, 2007 (Ord. 8 of 2007), anything done or any action taken under the said Ordinance shall be deemed to have been done to taken under the corresponding provisions of this Act.

1. Received the assent of the President on 12-12-2007 and published in the Gazette of India, Extraordinary, Part II, Section 1, dated 13-12-2007, pp. 1-2, No. 55.

2. Ed.: Act 45 of 2007 repealed by Act 23 of 2016, S. 2 & Sch. I. See also S. 4 of the Repealing and Amending Act, 2016: 4. Savings. The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to; and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing; nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed or recognised or derived by, in or from any enactment hereby repealed; nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.