PUNJAB GOVT, GAZ (EXTRA), DECEMBER 15,2014 16¢
Co (AGEN 24, 1936 SAKA) | ”
_— PART |
GOVERNMENT OF PUNJAB
DARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 15th December, 2014
BIE
No.36-Leg,/2014.The fo
llowing Act of the Legisla
ture of the State of
punjab received the
assent of the Presiden
t of ro an tis 0
0 Dey of
November, 2014, is hereby pu
blished for general informati
on:-
THE PAYMENT OF WAGES
(PUNJAB AMENDMENT) A
CT, 2013
(Punjab Act No. 33 of 2014)
AN
ACT
further to amend the Paymen
t of Wages Act, 1936, in its application [0
the State of Punjab.
Bi; it enacted by the Legislat
ure of the State of Punjab
in the Sixty-forth
Year of the Republic of Indi
a as follows:-
1. (1) This Act may be called
the Payment of Wages (
Punjab Short title and
Amendment) Act, 2013.
CONVIEnCemIEHL.
(2) It shall come into fo
rce at once.
2. In the Payment of W
ages Act, 1936, in
its application to the
State Amendment in
proviso, for th
e sign ".", the
section 6 of
of Punjab, in sectio
n 6, at the end of the
existing :
5
sign ":" shall be sub
stituted and (herea
fter, the following
proviso shall be add
ed, 1936.
namely :—
provided further
that the State Gover
nment may, by no
tification
in the Official Ga
zette, specify t
he industrial esta
blishments, the
)
employers of whi
ch shall pay to
the persons emplo
yed therein, the
wages cither by
cheque or by cred
iting the wages
1 their bank
D account.”
.P.S. MAHA
L,
Government of
Punjab,
Gecretary 10
and Legislative A
ffairs.
Department
of Legal
653/12-2014/Pb. Govt.
Press, SAS. Nagar