The PAYMENT OF WAGES (ASSAM AMENDMENT) ACT, 1969

• 
'fhe Aaam Gazette 
EXTR.AOf'D INARY 
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 
NOTIFI CATION 
The 21st J anuary 197U 
No.LJL.47/65/13.-The follow ing 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, Extr aordinary, 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 ; · 
1 
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 notwith standing; anything con­
tained in the Paym ent 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 mve sted 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. · 
. . 
8IDLLO?(G •- Pri11ted avd published by the S11pcrinicD4.~. A-t» 
Government Pre11 (Ex-Gazette) No. 11-1,334+20- -2!·1-1970 
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