The ASSAM TEA PLANTATIONS PROVIDENT FUND AND PENSION FUND AND DEPOSIT LINKED INSURANCE FUND SCHEME (AMENDMENT) ACT, 2019

Registered No.-768/97 
THE ASSAM GAZETTE 
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EXTRAORDINARY 
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PUBLISHED BY THE AUTHORITY 
01~ 209 N-t~. ~b'fC'l<lt<l, 28 ~" 2019, 1cm.1941 ~) 
No. 209 Dispur, Tuesday, 28th May, 2019, 7th Jaistha, 1941 (S. E.) 
GOVERNMENT OF ASSAM 
ORDERS BY THE GOVERNOR 
LEGISLATIVE DEPARTMENT : : : LEGISLATIVE BRANCH 
NOTIFICATION 
The 28th May, 2019 
No. LGL.24/1998/179.- The following Act of the Assam Legislative Assembly 
which received the assent of the Governor on 7th March, 2019 is hereby published for general 
information. 
ASSAM ACT NO. V OF 2019 
(Received the assent of the Governor on 7th March, 2019) 
THE ASSAM TEA PLANTATIONS PROVIDENT FUND AND 
PENSION FUND AND DEPOSIT LINKED INSURANCE 
FUND SCHEME (AMENDMENT) ACT, 2019 
966 
Preamble 
Short title, 
Extent and 
commencement 
Amendment 
of Section 3 
Amendment 
of the Schedule 
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 28, 2019 
AN 
ACT 
further to amend the Assam Tea Plantations Provident Fund 
and Pension Fund and Deposit Linked Insurance Fund 
Scheme Act, 1955 
Whereas it is expedient further to amend the Assam Tea 
Plantations Provident Fund and Pension Fund and Deposit 
Linked Insurance Fund Scheme Act, 1955, 
hereinafter referred to as the principal Act, in the manner 
hereinafter appearing; 
It is hereby enacted in the Seventieth Year of the 
Republic of India as follows :-
I. (1) This Act may be called the Assam Tea Plantations 
Provident Fund and Pension Fund and Deposit Linked 
Insurance Fund Scheme (Amendment) Act, 2019. 
(2) It shall have the like extent as the principal Act. 
(3) It shall come into force at once . 
2. In the principal Act, in section 3, in sub-section (I), in 
between the words "Life Assurance coverage" and "for the", 
the words "and health care assurance to the extent and in the 
manner as may be specified in the Scherne" shall be inserted . 
3. In the principal Act, in the Schedule, in para 98,-
(a) in sub-para (iii), for the words "forty thousand" appearing 
after the words "more than rupees', the words "one lakh" 
shall be substituted. 
(b) in sub-para (v), for the punctuation mark"." appearing at 
the end, the punctuation mark ";" shall be substituted, 
and thereafter the following new sub-paras shall be 
inserted, namely :-
"(vi) 'The health care assurance benefit to be provided by 
the hospitals established under the Scheme to the 
extent as may be determined by the Board of Trustees 
under sub-para (viii) of this paragraph, which shall 
be in addition t0 any other benefits as admissible to 
them under the existing Health Care Schemes of the 
State and the Central Governments, respectively; 
Assam Act X 
of 1955 
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 28, 2019 
(vii) The determination of the cost of administration and 
maintenance of such hospitals in consultation with 
the Government of Assam which shall be borne by 
the State Government; 
(viii) The limit of health care assurance to be claimed by an 
employee under sub-para (vi) which shall be within 
the limit as determined under this sub-paragraph by 
the Board of Trustees constituted under para 1 (a) of 
the Schedule to this Act, with the approval of the 
Government of Assam; 
(ix) The manner in which the requirement of land for 
construction of hospitals to be established under the 
Scheme is to be submitted to the Government of 
Assam, which the State Government is to provide 
subject to availability of Government land." 
S. M. BUZARBARUAH, 
Commissioner & Secretary to the Government of Assam, 
Legislative Department, Dispur, 'Guwahati -6. 
967 
Guwahati : Printed and Published by the Dy. Directors (P & S), Directorate of Printing & Stationery, Assam, Guwahati-21. 
Extraordinary Gazette No. 417 - 300 + I 0 - 28 - 05 - 2019. (visit at- dpns.assam.gov.in) 

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