The Assam Tea Plantations Employees Welfare Fund (Amendment) Act, 1964

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ASSAM AC T X OF 1964
T H E  ASSAM TEA PLANTATIONS EMPLOYEES WELFARE 
FUND (AMENDMENT) ACT, 1964.
(Received the assent of the Governor on the 13th May, 1964)
[Published in the A ssam Gazette Extraordinary, dated the 15th May, 1964]
An
Act
further to amend the Assam Tea Plantations Employees Welfare  
Fund Act, 1959.
Preamble Whereas it is expedient further to amend'the Assam
Tea Plantations E nployees Welfare Fund Act, 1959, A c*
hereinafter called the principal Act, in the manner ’ *
hereinafter appearing;
It is hereby enacted in the Fifteenth Year of the
Republic of India as follows:—
Short title, (1) This Act may be called the Assam Tea Planta­
extent and tions Employees Welfare Fund (Amendment) Act, 
commence- 1964.meat.
(2) It shall have the like extent as the principal 
Act.
(3) It shall come into force at once.
Amendment 2. In Section 4 of the principal Act, in sub- 
of Section 4  section (1), for clauses (a;, (b and (c), the following 
IcvXV* of shall be substituted, namely 
i960.
•“(a) the Minister of Labour, bv virtue of his 
office, who shall be the Chairman ;
(b) two persons nominated by the State 
Government from amongst its officers ;
(c) such number ol representatives of employers 
and employees as may be prescribed to be 
nominated by the State Government:
Provided that both employees and employers 
shall have equal representations on the Board ;
(c) such number of members of the Assam 
Legislative Assembly as may be prescribed 
to be nominated by the State Government 
of whom one shall be a woman.”
Price: '06 Paise.
AGP (leg) 30/64—1 000 + 3 7 —  28 8 64

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