The Assam Tea Plantations Employees Welfare Fund (Amendment) Act, 1990

THE ASSAM GAZETTE
EXTRAORDINARY
'TRI SRSrfTO
PUBLISHED BY AUTHORITY
107 f w j , 27 ^ 1 9 9 1 , 6 1913 (»f »)
No. 107 Dispur, Thursday, 27th June 1991, 6th Asadha,  
1913 (S. E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT LEGISLATIVE BRANCH
NOTIFICATION
The 26th June 1991
No- LGL- 42/90/25 .— The following Act of the Assam 
Legislative Assembly which received the assent of the 
President is hereby published for general information.
 
780 THE ASSAM GAZETTE, EXTRAORDINARY. JUNE 27, 1991
ASSAM ACT NO. I l l  OF 1991
(Received the assent of the President on 19th June, 1991).
THE ASSAM TEA PLANTATIONS EMPLOYEES’  WELFARE 
FUND (AMENDMENT) ACT 1990
A
Act
Further to amend the Assam Tea Plantations Employees’  Welfare 
Fund Act, 1959.
Preamble Whereas it is expedient to amend the Assam Tea Assam Act
Plantatons Employees’  Welfare Fund Act, 1959, i9g 0
X V I ° 
hereinafter called the Principal Act, in the manner 
hereinafter appearing;
It is hereby enacted in the Forty-first Year of the Republic 
of India as follows, nsmely:— -
Short title, 1.(1) This Act may be call' d the Assam Tea Plantations 
extent andE m  D loyeeg* Welfare Fund (Amendment) Act, 1990.commence-
m ent-
(2) It shall have the like extent as the principal Act.
(3) It shall come into force on such date as the State 
Government may, by notification in Official GazeVe, appoint.
Am endm ent 2. In the principal Act, in sub-section (2) of Section 3A, 
of Section 3  A  t words “and the 31st December’’  in between the words the 
Act x t H o f ™ J u n e ” and “ of a calendar year” shall be deleted; 
1660,
3. In the principal Act, in sub-section (3) of section 3A 
clauses (a), (b) and .(c) shall be substituted by the following 
clauses respectively. .
<!(a) Employer’s contribution shall be st such rates as the 
Government may prescribe from time to time by a notification 
in the Official Gazette, but the Employer’s rate of contribution 
shall not be less than two rupees per employee (temporary &  
permanent) and payable as on the 30th June every year ::

THE ASSAM GAZETTE. EXTRAORDINARY, JUNE 27 1991 781
Provided that till such higher rate is prescribed the 
employer’s contributicn ;ball be two rupees per employee as 
on 30m day of Jun: every year and payable are every 
twelve months ending cn 30th day of June every year
(b) Employees contribution shall be at the rate of 
one rupee per employee as on 30th day of June every year, 
and payable for every twelve months ending on 30th day of 
June every year.
(c) The State Government s contribution shall be twice 
of the employee’s contribution as on 30th day of June every 
year and payable for every twelve months ending on 30th day 
of June every year.” .
Amendment 4. In the principal Act, in sub-section (4) of Section 
of Section 3A 3 A  the words ‘‘ and the 15th day of January” in between 
pfAssamAct 'he words “July” and “every year” shall be deleted.XVI of 1960.
5. In the principal Act, in the first proviso to subjection 
(5) of Section 3A  the words “and December” in between 
the words “June” and “ev<ry year” shall be deleted; and 
in the second proviso the word “months” in between the 
words “ for the” and “aforesaid” shall be substituted by the 
word “month” and the words “or months” occurring subse 
quently in between the words “month” and “with” shall 
be deleted.
6. In tbe principal Act,—in subjection (8) of section 3A, the 
words “and January” in between the words “July” and “every 
year” and the words “and the 31st December” in betv een the 
words ‘  30th June” and “every year” shall be deleted and the 
words ‘  equal to the employer’s” occurring in between the 
word “amount” and the word “ contribution” shall bs substi­
tuted by the words “twice the emplojee’s” .
K- LASKAR,
Secretary to the Govt- of Assam, 
Legislative Department-
GUHATI—Printed and publistd by the Cy- Director (P). Directorate of Ptg- ahd
Sty., Assam, Gauhati—21 (Ex. Gazette) No. 2 13-880-500- 27— 6— 1991.

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