The Assam Tea Plantations Employees Welfare Fund (Amendment) Act, 1963

The 11th September 1963
No.LJL.42/63/5.— The following Act of the Assam Legislative Assembly 
which received the assent of the Governor is hereby published for general 
information.
(R eceived the assen t o f th e G overnor on th e 10th Septem ber 1963)
ASSAM ACT No.X XII OF 1963
THE ASSAM TEA PLANTATIONS EMPLOYEES WELFARE FUND 
(AMENDMENT) ACT, 1963.
(As passed by the Assembly) 
[Published in the Assam Gazette Extraordinary, dated the 12th September 
1963].
An
Act
to amend the Assam Tea Plantations Employees Welfare Fund  
Act, 1959.
Preamble. Whereas it is expedient to amend the Assam Assam  Act 
Tea Plantations Employees Welfare Fund Act, 1959, XVI of 
hereinafter called the principal Act, in the manner 
hereinafter appearing ;
 
 
It is hereby enacted in the Fourteenth Year of the 
Republic of India as follows:—
Short title, 
extent and 
commence­
ment.
Substitution 
of sub-sec­
tion (2) of 
Section 4 
of Assam 
Act XVI 
of 1960.
I. (1) This Act may be called the Assam Tea 
Plantations Employees Welfare Fund (Amendment) 
Act, 1963.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
2, For sub-section (2) of Section 4 of the principal 
Act, the following shall be substituted, namely :—
“ (2) The term of office of the Members of the Board 
shall ordinarily be three years commencing lrom the 
date on which their names are notified in the Offi­
cial Gazette:
Provided that the State Government may, if in 
their opinion, it is necessary to do so, dissolve and 
reconstitute the Board at any time before the expirv 
of the three years.”
Deletion of 3. Section 13 of the principal Act, shall be deleted,,
S rction 13
of Asiam
Act X VI or
1960.
R. G. GHAUDHURI,
Joint Secy, to the Govt, of Assam, Law Depth

‹ Prev All Assam acts Next ›