The MINIMUM WAGES (ASSAM AMENDMENT) ACT, 1964

7 
,{ 
!'he 10th August 1964 
No.LJL.20/64.;11.-The following Act of the Assam Legisb.tive Assembly 
1Jhich received the assent of the President, is hereby published for general 
information. 
(Received the assent of the President on the l5th August 19641.) 
ASSAM AC f XIX OF 1964 
THE MINIMUM WAGES (ASSAM AMENDMENT) ACr, 1964 
LPubli:-hed in the As~ am Ga~ette Extraordinary, dated the 11th August 1964-J 
An 
Act 
to a mead the Minimum Wages Act, 1'>48 in its application to tbe 
State of Assam. 
Prea~ble. Whereas it is exp~dient to amend the Minimum 
Wages Act, 1948 (hereinafter referred to as the said Cent r a J 
Act), in its application to the State of Assam, for the Af ~~8 XI 
purpose and in the manner hereinafter appearing; 0 • 
It is hereby enacted in the Fifceenth Y~ar of the 
Republic of India as follows :-:-
Short title, 1.(1) This Act may be called the Minimum Wages 
extent · ~nd (Assam Amt:ndrr,ent) Act, 1964. eommc;11ce-
mcnt. · 
(2) It extends to the whole of Assam. 
(3) It shall come into force at once. 
Amendment 2. In Section 5 of the said Act, at the end of 
of :iec1ion 5 clause (al of sub-section (1), for the comma and the 
o f Ct ntral word "or" after the word "be", a colon shat 1 be sub­
~?~ 94.~~ .XI stituted and the following proviso shall be added, 
namely:-
"Provided the committees and sub-committees 
as so appointed may advise the appro­
priate Governmrnt in respect of fixation 
of wages on interim measure after holding 
such preliminary enquiri es as the commit~ 
tee or the sub -commiuee, as the case 
may be, considers nece>sary in this behalf 
and the appropriate Government after 
considering rnch advice may fix the wag-es 
pen'.:ling the fixation of the minimum rate 
of wages aa required under sub-section (2) 
or". 
U. TAHBILDAR 
Deputy Secretary to the Govt.' of Assan: , 
Law Department. 

‹ Prev All Assam acts Next ›