The Employees State Insurance (Extension to the Tribal Areas of Meghalaya) Act No.2, 1998.

The 27th January, 1999 
No. LL(B) 3/98/32- The Employees’ State Insurance (Extension to the tribal Areas of 
Meghalaya) Act, 1998 (Act No. of 1999) is hereby published for general information. 
MEGHALAYA ACT NO. 2 OF 1999 
            (As passed by the Meghalaya Legislative Assembly) 
(Received the assent of the Governor on the 27th January, 1999 
(Published in the Gazette of Meghalaya, Extra-ordinary issue,  
dated 27th January, 1999) 
THE EMPLOYEES STATE INSURANCE (EXTENSION TO THE TRIBAL AREAS OF 
MEGHALAYA), ACT, 1998 
An 
Act 
to amend the Employees State Insurance Act, 1948 to the tribal areas of  Meghalaya 
WHEREAS, because of the historical and constitutional position of the tribal areas of 
Meghalaya the application of the Employees’ State Insurance Act (Central Act 34 of 1948) in 
those areas has been in doubt. 
AND WHEREAS, it is desirable that the Act which is social security enactment 
should uniformly apply in the whole of the State of Meghalaya including the areas now 
forming the tribal areas. 
AND WHEREAS, to extend the Act to the tribal areas of the State a suitable 
legislation is necessary. 
Be it enacted by the Legislature of the State of Meghalaya in the Forty-ninth Year of 
the Republic of India as follows:- 
Short title and 
Commencement  
 
 
Definition  
1 
 
 
 
2 
 
(a) 
 
 
(b) 
(1) This Act may be called the Employees State Insurance 
Extension to the Tribal Areas of Meghalaya) Act, 1998.  
(2) It shall come into force with immediate effect. 
 
In this Act. 
 
‘Act means the Employees State Insurance Extension to the 
Tribal Areas of Meghalaya) Act, 1998. 
 
‘EISA’ means the Employees’ State Insurance Act, 1984 
(Central Act 34 of 1948) and. 
 
 
 
 
 
Extension of Central 
Act Act 34 of 1948 to 
the Tribal Areas 
 
Validation of action 
taken before the 
application of the Act 
(c) 
 
 
 
3 
 
 
 
4 
‘Tribal Areas’ means the areas in Meghalaya as specified in 
Part II of the Table  appended to paragraph 20 of the Sixth 
Schedule to the Constitution of India. 
 
The EISA shall  extend to and come into force in the tribal 
areas will immediate effect. 
 
 
Notwithstanding anything contained in section 3 of this act no 
action taken or proceeding initiated under the provisions of the 
EISA in any part of the tribal areas before the comm encement 
of this Act shall be invalid merely by reason that the EISA as 
so extended and brought into force by this Act would have had 
a prospective application.  
 
 
 
 
 
 
                                                                                          L.M.SANGMA 
Under Secretary to the Govt. Of Meghalaya,  
                                                                      Law (B) Department. 
 
 
 
 
 
 
 
 
 
 

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