The MATERNITY BENEFIT (ASSAM AMENDMENT) ACT, 1963
Assam · state statute
Open in Lexace · Ask the AI about this actASSAM ACT XII OF 1964
"?:- THE MATERNITY BENEFIT (ASSAM AMENDMENT) ACT, 1963
(Received .the assent of the fresident on the 31st May 1964)
[Published in the Assam Gazette Extraordinary, dated the 2nd June 1964]
An
Act
to amend the Maternit) Benefit Act, 1961 in its application to tlze State q/ A.,,u,.
Preamble WHEREAS it is expedient to amend the Maternity Central Act
~e~eiit Ac!, 1~61 , hereinafter called the principal Act ~:6~~ of
m its application to the State of Assam, m the manner
hereinafter appearing ;
Short title,
extent and
commence·
ment.
It is hereby enacted in the Fourteenth Year of the
Republic of India as follows :-
1. ( 1) This Act may be called the Maternity
Benefit (Assam Amendment) Act, 1963.
(2) It extends to th e whole of the State of
Assam .
(3) It shall come into force on such date as
may be notified in this behalf by the State Govern
ment in the official Gazette. ·
Amend_me1t 2. In sub-sections (1) and (2} of Section 4 ~f the
of Section principal Act for the words "six weeks" wherever
of the Cen• • b ' h d " h " d · d" 1 " tral Act No. occurring etween t e wor s t e an "1mme 1ate y
53 of 1961, the words "eight weeks" spall be substituted.
Amendment 3. For Section 5 of the principal Act, the follow~
of Section 5 ing shall be substituted, namely :-of Central
Act No. 53
of 1961.
!'Right to
payment cf
maternity
benefit.
5. ( 1) Subject to the provision of this Act
every woman sfiall be entitled to, and her employer
shall be liable for, the payment of maternity benefit . ·
at the rate of her wages for the period as prescribed
under sub-section l8). Such payment shall be made
weekly in case of a woman working on daily wage
basis and monthly in the case of a woman working on
monthly wage basis.
Explanation .-For the purpose of this sub
section, weekly payment of wages means in case of
woman working on daily wage basis, such daily wage
multiplied by six.
,2) No woman shall be entitled to mat~rn_ity
benefit unless she has worked directly under the
employer from whom she claims such benefit for a
[Price 0·12 Paise. ]
Amendment
of Sec tion
6 of Central
Act No.53
of 196!.
2
t•Jtai 0f one hun .Jre<l and fihy days durin g 6t.: pcrioJ
of twelve months immediately preceding the date on
which the notice of expected delivery ii. given and
where no notice has been given or in case of miscar
riage dnring the t V'elve months precediug the date of
delivery or the date of miscarriage:
Provided hat the qualifying period of one
hundred and :fifty days aforesaid shz.Jl not apply to a
woman who has immigrated into the State of Assam
and was pregnant at the time of immigration.
EiKplanation. --In computing the number of davs
on which a wom an worked , the day s on which (a) she
has been laid off under an agreement or as permitted Central Act
ily Standing Orders under the Indu strial Emplo yment ~94;62° of
(Stan ding Orders) Act, 1946, or under the Industrial ·
Disputes Act , 1947 and (b) she has been on leave with Central Act
full wages, earned in the previous year or on maternity No. 14 of
leave or on sick leave shall be include d. 1947.
(3) The maximum period for which any
woman shall be entitled to maternity benefit shall be
twelve weeks, that is to say, four weeks upt o and
including the day of delivery and eight weeks inune
diat ely following the day of deli very. '
4. For sub-section ( 5)" of Section 6 of the princi
pal Act, the following shall be substituted , namely:-
"(5) The amount of maternity benefit for the
per iod preceding the date , of her expected delivery
and the amount due for the subsequent period shall
be pai d by the e mployer on producti on of such proof
as may be prescribed regarding pregnancy and delivery
of a child."
,\mendx:iem 5. In Section 9 of the principal Act, for the words
of Section "six weeks" occurring between the words "of" and
~~{ ~~~5~al "immedia tely'' the words "eight weeks" shall be i.ub~
oi 1961. stituted.
6. The Assam M atern ity Benefit Act . 94.4 is hereby
repealed ,
Lex