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