LexThe Bombay Labour Welfare Fund Act, 1953 as extended to Union Territory of Delhi
Delhi · state statute
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EXTRAORDINARY
¥TFr II—«^ 3—&1-W3 (i)
PART H—Section 3—Sub-section (i)
PUBLISHED BY AUTHORITY
«o 597] *f fa^, ^*r*Tt, fiefl*3T is, ldselmgww 24, 1908
No. 597] NEW DELHI, MONDAY, DECEMBER 15,1986/AGRAHAYANA 24,1908
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THE GAZETTE OF LNDIA : EXTRAORDINARY [PART: II—SEC. 3(i)]
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THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC 3(i)]
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^ V
THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3'']'
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69 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(IXV
." MINISTRY OF HOME AFFAIRS'
• New Delhi,, the 15th December, .1986 " :
NOTIFICATION J •
G.S.R. 1286(E).—In exercise of the powers .con
ferred by section 2 of the Union Territories (Laws)
.Act,-1950''-(30... of 1950), the Central' Government
hereby extends to the Union territory of Delhi, the
Bombay Labour Welfare Fund Act, 1953 (Bombay
Act XL of 1953), as in force in the State of Maha
rashtra at the date of this notification, subject to the
following, modifications, namely :—
,/.. ___ MODIFICATIONS
1. Throughout the Act,—
(i) for the words "State of Maharashtra",'
wherever they occur,, the words "Union
territory of Delhi" shall be substituted;
(ii) unless otherwise directed, for.. the words
._,_ "State ^Government", wherever they occur,
the word "Administrator" shall be substi
tuted and there shall also be made in any
sentence in which those words occur such
changes as the rules of grammar require;
(iii) for the words "Official Gazette", wherever
they occur, the words "Delhi Gazette" shall
be substituted;
.;. (iv) for the words "Maharashtra Labour Welfare
Board" wherever they occurf the* words
"Delhi Labour Welfare Board" shall be
•substituted;
(v) for the words and figures "the Bombay
Shops and Establishments Act, 1948"
wherever they occur, the words and figures
"the Delhi Shops and Establishments Act,
1954" shall be substituted.
2. In section 1, sub-section (3), the words "in such
area and" shall be omitted.
3. In section 2, clauses (1) and (1A) shall be
renumbered as clauses (1 A) and (1AA), respectively,
and before the clauses as so renumbered, the follow
ing clause shall be -inserted, namely :—
(1) "Administrator" means, the Administrator of
the Union territory of Delhi appointed by
- the President under article 239 of the Con
stitution." -'.-•• k.
4. In section 3, in sub-section (2), in clause (f),
for the words "State Government", the word
"Government", shall be substituted.
5. In section. 4, sub-section (6) shall be omitted.
6. In section 6A,—
(a) in sub-section (7), the words "in Greater
Bombay to the Court of Small Causes and
elsewhere" shall be omitted;
(b) in sub-section (8), the words "the Court
of Small Causes, or as the case may be,"
- shall be omitted.
7. In section 6BB, in sub-sections (1) and-.Wk, .
for the words "State Government", wherever, tley
occur, the word "Government" shall be substituted;
8. In section 12, in sub-section (1), the words,
"whether by a local authority, or the State Govern- f.
ment" shah' be omitted. - •. -' '.
9. In section 13,— .:';••; -.
(a) in sub-section (1),—- •••••-;" ':!
(i) for the words', "Commissioner of Labour,
Bombay", the words "Labour Commis- *
sioner, Delhi" shall be substituted; •
(ii) in clause (a) of the proviso, for the words j
"the Bombay Civil Service Rules", the
Words ".the rules for the time being appli-"','•
cable to persons employed in connection
with the affairs of the Union territory of
Delhi" shall be substituted;
(b) sub-section (2) shall be omitted:
,10. In section 17B, in sub-section (1), for the
words "Presidency Magistrate or a Magistrate of the
first Class", the words "Metropolitan Magistrate" shall
be. substituted.
.11. In section 19, sub-section (3) shall be omitted.
12. In section 23,—
(a) for the words and figures "the Payment of -
Wages Act,. 1936", the words and figures
"the Payment of Wages Act, 193.6, in its
application to the Union territory of Delhi" .
shall be substituted;
- -*I!
(b) in the amendment directed by that section,
= for words and figures "the Bombay Labour
Welfare Fund Act, 1953" the words and
figures "the Bombay Labour Welfare Fund
Act, 1953, as extended to the Union terri
tory of Delhi" shall be substituted.
ANNEXURE
THE, BOMBAY LABOUR WELFARE FUND ACT,
1953 (BOMBAY ACT XL OF 1953) AS EXTEN
DED TO THE UNION TERRITORY OF DELHI,
An Act to provide for the constitution of a Fund
for the financing of activities to promote welfare of
labour in the State of Maharashtra for conducting . I
such activities and for certain other purposes.
Whereas it is expedient to constitute a Fund for
the financing of activities to promote welfare of labour
in the State of Maharashtra for conducting such acti- JJ
vities and for certain other purposes. It is hereby r
enacted as follows: >
1. Short, title, extent and commencement,—
(1) This Act may be called the Bombay Labour Wel
fare Fund Act, 1953. .
(2) Ii extends
of Delhi.
the whole of the Union territory
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J^3> It shall come into force on such date as the
Sministratpr may, by notification in the Delhi
Gazette, appoint in this behalf.
2. Iii this Act, unless the context othervvise
requires—
(1) "Administrator" means the Administrator of
the Union territory of Delhi appointed by
the President under article 239 of the
Constitution; ,
(1A) "Board" means for Delhi Labour Welfare
Board constituted under section 4;
(1AA) "contribuiii ii means the sum of money pay-;
- able to the Board :n accordance with the
provisions o.l section 6BB;
(2) "employee' means any person who is em
ployed for hire or reward to do any work,
skilled or unskilled, manual, clerical,
supervisory, or technical in an establishment
but does not include any person—
(a) who is employed' mainly in a Managerial
capacity, or
,' (b) 'who, being employed in a supervisory
capacity draw as wages exceeding one
thousand and six..'hundred rupees per
mensem or exercises, either by the nature
of the duties attached to the office, or
by reason of the powers vested in him,
functions mainly of a managerial nature;
(3) "employer" means any person who em
ploys either directly or through another
person either on behalf of himself or any
other person, one or more employees in
an establishment and includes—
:• (i) in a factory, any person named under
section 7 (l)(f) of the Factories Act,
1948 (LXIII of 1948) as the manager;
(ii) in any establishment, any person res
ponsible to the owner for the super
vision and control of the employees ox
for the payment of wages;
(4) "establishment" means—
(i) a factory; v .
(ii) a tramway or motor omnibus service or
a motor transport undertaking to which
the Motojt Transport Workers Act,
1961 applies; and
(hi) any establishment within the meaning
of the Delhi Shops and Establishments
Act, 1954, which employs, or on any
working day during the preceding
twelve months, employed five or more
persons :
Provided that,* any such establishment shall conti
nue to be an establishment for the purposes of this
Act, notwithstanding a reduction In the number of
persons to less than five at any subsequent time :
1296 GI/86—2 .
Provided further that, where for a continuous
period of: not less than three months the number of
persons employed therein has been less than five, such
•establishment shall cease to be an establishment for
the purposes of this Act with effect from the begin
ning of the month following the expiry of the said
period of three months, but the employer shall within
one month,from the date of such cessation, intimate
by registered post the fact thereof to such authority
as the Administrator may specifyjn this behalf :
Explanation.-^For the removal of doubt, it is
hereby declared that where an establishment has diffe
rent branches or departments, all such branches or
departments, whether situated in the same premises
or different premises, shall be treated as parts of the
same establishment;
(5) "Factory" means a factory as defined in
Section 2 (m) of the Factories Act, 1948,
(LXIII of 1948) and includes any place
wherein five or more persons are employ
ed or working, arid—
"*" (i) where in any manufacturing process is
being carried on with the aid of power
or is ordinarily so carried on;
(ii) which is deemed to ba a factory under
section 85 of the said Act;
(6) "Fund" means the Labour Welfare Fund
constituted under section 3;
... (7) "uxiependent member" means a member
. of the Board who is not connected with
the management of any establishment, or
who is not an employee, and includes an
officer of Government nominated as a
member;
(8) "Inspector" means an Inspector appointed
under section 12;
(9) "Prescribed" means prescribed by rules
made under this Act;
(10) "unpaid accumulation" means all pay
ments due to the employees but not made
to them within a period of three years
. from the date on which they became due
whether before or .after, the commence-
, ment of this Act including the wages, and
gratuity legally payable but not including
the amount of contribution, if any, paid
by an employer to a provident fund
established under the Employees' Provi
dent Funds Act, 3952 (XIV of 1952);
(11) "wages" means wages as defined in section
2(vi) of the.Payment of Wages Act*
1936 (4 of 1936) and includes bonus
payment under the Payment of Bonus
Act, 1965 (21 of 1965);/
(12) "Welfare Commissioner" means the Wei- .
fare Commissioner appointed under sec
tion 11.
2A. Deleted by Maharashtra Act 36 of
(1961)
® 1<T THE GAZETTE OF INDIA : EXTRAORDINARY [PART H—SEC.
. : t.^sS^Ft^^—C^^K'^s,' Aaministmtor snaE.
constitute a fund.calledTthe Labour Weifar.e Bund,; and;
ribtwitnstahdi'ng anything contained iri any other law'
for the time being in force or in any contract or
instrument, all' unpaid accumulations shall be' paid
at such intervals as may be prescribed^ to the Board,
which shall keep a separate account therefor until
claims thereto have been decided hi-the manner
provided in section 6A, and the other sums specified
in sub-section (2) shall be paid into the Fund.
(2> The Fund shall' consist of—
(a} all fines* realised from the employees";
• (j>) unpaid accumulations transferred to the Fund
under section 6A; "-.-'''•"
(bb) any penal interest paid under section 6B;
(bbb) any contribution, paid under section 6BB;
.; (tLany voluntary donations;,
(d) any fund transferred under sub-section (5)
-v -,,.- - of section 7r:"" ' "
(e) any sum- borrowed-under section 8;
:/-.' (f) any loan, grant-in-aid or sabsidy paid by the
Government. -
(3) Thei-sums specified in sub-section (2), shall be
paid, or collected by such agencies, at such intervals
and in such manner and the accounts of the Fund
shall be. maintained and audited: in such manner as
may be prescribed. ^' ,
4:. (1) The Administrator shall, by notification, in
.'the-Delhi Gazette constitute the Board for the whole
of the Union territory of Delhi for the purpose of ad
ministering the Fund, and to carry on such other
functions assigned Jo: the Board by or under this Act.
The Board shall consist of the following members not
exceeding twenty-six in number, namely.—.
(a) such number as may be prescribed of re
presentatives of, employers and employees
to be nominated by the Administrator :
- Provided that both employers and employees
shall have equal representation on the
* Board;
. (b)'such number of independent members as
.: may be prescribed, nominated by the Ad
ministrator; and
(c)' such; number of independent members as
may be prescribed, nominated by the Ad
ministrator. to represent women. '
_ Mf The members of the Board snail elect one of its
independent members as fte.Chairman of, the Board.
(3) ^Save-as otherwise expressly provided by this
Actv the term of office if the members of the Board
shall be three years commencing on the date on which
the names are notified in the Delhi Gazette.
JS ^ f°uTC5>if ?y' PayabIe t0 themembeis, of the Board shall be such as may be prescribed.
•' name of" the Delhi Labour, Welfare Board having per.-
petual succession and a common seal with power to
acquire property both, moveable and immovable; and
: shall by the said name sue and be sued.
(6) (Deleted by Maharashtra Act 36 o£ 1961)
.'5. Disqualifications and removal. (1) No person -
shall be chosen as, or continue to he a member of the
Board who:—
. (a) is. a salaried official of tha, Board; or
(b) is or at any time has been adjudged insolvent
•Or has suspended payment of his debts or
has compounded with his creditors; or
(c) is found to be a lunatic'or becomes of un
sound mind; or
(d) is or has been convicted of any offence
(2) The Administrator may remove from office any
member who :^^ . --•-'-• "
(a) is or has become subject to any of the dis- . '
: qualifications mentioned: .in sub-section (1);
;" (b*J is. absent without leave: of the; Board for
more than; f^4""c"61is^uftt^etieetirigs of
the Board. ". •.;•_..
6. Resignation of office by member, and filling up
casual vacancies. (1) A member may resign his office .
by giving notice thereof in writing, to the Administra
tor, and on suqh resignation being accepted, shall
deemed to have vacated his office.
(2) A casual vacancy in the office of a member
shall be filledup,. as soon as conveniently may be,
by the authority concerned.and a member so nomi
nated shall hold office for the unexpired portion of the
term of the office of his predecessor.
(3) No act or proceedings of the Board shall be
questioned on the ground merely of the existence of
any vacancy in, or any defect in constitution of the
Board. - - :
6AA. Power to appoint Committees. For the pur- ' •
pose of advising the Board in the discharge of its
functions and also for carrying into effect any of the '
matters specified in sub-section (2) of section 7, the
Board may constitute one or more Committees of
which at least one on each; Committee shall be a mem-
• per.of the Board. ; ,*
.6A. Unpaid accumulations and claims thereto (1)
• All. unpaid accumulations shall be deemed to be
abandoned property. ---. '-.'-'; —*
(2) Any upaid accumulat-ibtis paid to the Board in '•
accordance with the provisions of section 3 shall on
such payment, discharge an employer of the liability to
make payment to an employee in respect thereof
but to tne extent only of the amount paid to the -
^Z.ff. *e ha^mt^ 1° ms^' Payment To the
•''t** '/^e to the e.-..ent aiorssaid sliall subject to the
succeeding provisions of this section be deemed to he,
transferred to the Board. -
•-- •
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11:
;.
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.-•
Jfc(3) As soon as possible after the payment of any
. ouipaid accumulations is made to the Board, the Board
shall by notice (containing such particulars as may be
prescribed)— ' "'
(a) exhibited on the notice-board of the factory
or establishment in - which the unpaid ac
cumulation was earned and "
(b) (deleted by Maharashtra Act 22 of 1964)
•(e) also published in any two newspapers cir
culating and in the language commonly un
derstood'in the area in which the factory or
establishment in which the unpaid accumula
tion was earned is situate, or in such other
manner as may be prescribed, regard being
had to the amount of the claim,
. Invite claims by employees for any payment due to
them. The notice shall be inserted in the manner afore-
: said in June and December of ever/ year, for a period
of three years Jfrom the date of the payment of the
unpaid accumulation to the Board.
(4)"If any question arises whether the notice re
ferred to in sub-section (3) was, given as required by
that sub-section, a certificate of the Board that it was
so given shall be conclusive.
(5) If a claim is received whether in answer to the
notices or otherwise, within a period of four years from
the date of first publication of the notice in respect of
such claim, the Board shall transfer such claim, to the
Authority appointed under section 15 of the payment
of Wages Act, 1936 (IV of 1936), having jurisdiction .
in the area in which the factory or establishment is
•situated, and the Authority shall proceed to adjudicate
upon and decide, such claim. In hearing such claim,
the Authority shall have the powers conferred by, and
follow the procedure (in so far as it is applicable) for
lowed in giving^effect to the provisions of that Act.
(6) If the Authority aforesaid is satisfied that any
. such claim is valid so that the right to receive pay
ment is established, it shall decide that the unpaid
accumulation in relation to which the claim is made
shall cease to be deemed to be abandoned property,
and shall order the Board to pay the whole of the dues
claimed, or such part thereof as the Authority decides
rare properly due, to the employees; and the'Board
tshall snake -.payment accordingly :
Provided that, the Board shall not be liable to pay
any sum in excess of that .paid under sub-section (1)
of section 3, to the Board as unpaid,accumulations, in..
respect of .the claira.
(7) If a.claim for payment is refused, the em
ployee shall .have a right of .appeal to the District
Court, and the Board shall comply with any-order.
made in appeal. An appeal sliall lie within sixty days
; of the decision of the Authority.
1 .: (?) "The decision or" the Authority, subject to appeal
-'•f.feresaid^tratd the decision in appeal of the District
Court, shall be fin?,! and concIt2s*ve nr to the fi"ht to
"receive payment, the liability of the Board to pay and
also as to the amount, if any.
(9) If no claim is made within the time specified in
sub-section (5), or a claim has been duly .refused as
. aforesaid bythe Authority, or on appeal by the Court,
• then the unpaid accumulations in respect of such claim.
shall accrue to, and vest in, the State as bona vacantia
and shall thereafter, without further assurance be deem
ed to be transferred to, form part of, the Fund.
6BB. Contributions (1) The contribution payable.
under this Act in respect of an employee in an esta
blishment shall comprise contribution, payable by the
' employers (here-in-after referred to as 'the employers
contribution') contribution payable by such employee
(here-in-after referred to as 'the employee's contribu
tion') and the contribution payable by the Adminis-"
trator and shall be paid to the Board and form part
of the Fund.
(2) -The amount of contribution payable every six
months in respect of every employee shall be 75paise,
only if. the name of such employee stands on the re-,
gister of an establishment on 30th June and 31st
December, respectively; and in -respect of an employer
for each such employee shall be 225 paise payable
every six months..
(3) Every employer shall pay to the Board both the
employer's contribution of 225 pais©* and the em
ployee's contribution -of 75 paise^ -before the 15th day;
of July and 15th day of January.
(4) Notwithstanding anything contained in any
other enactment but subject to the provisions of this
Act and any rules, the employeExcerpt shown. Open the full act in Lexace.