LexThe Tamil Nadu Manual Workers (Regulation Of Employment And Conditions Of Work) Act,1982
Tamil Nadu · state statute
Open in Lexace · Ask the AI about this actTHE TAMIL NADU MANUAL WORKERS
(REGULATION OF EMPLOYMET AND
CONDITONS OF WORK) ACT, 1982*
(No.33 of 1982)
[1st June, 1982
An Act for regulating the employment of manual workers employed in
certain employments in the State of Tamil Nadu and the conditions
of their work and security of their employments and for certain
other matters connected therewith.
BE in enacted by the Legislature of the State of Tamil Nadu in the
Thirty-third Year of the Republic of India as follows: ---
1. Short title, extent and commencement. --- (1) This Act may
be called the Tamil Nadu Manual W orkers (Regulation of Employment
and Conditions of Work) Act, 1982.
(2) It extends to the employments specified in the Schedule.
(3) It shall come into force on such date as the State Govern -
ment may, by notification, appoint ; and different dates may be appointed
for different areas, for different employments and for different provisions
of this Act.
2. Definitions. ----- In this Act, unless the context otherwise
requires, -----
(1) “ Advisory Committee ” means an Advisory Committee
constituted under section 15;
(2) “ Board ” means a Board established under section 6;
(3) “ child ” means a person who has not completed sixteen
years of age ;
(4) “ contractor ” in relation to a manual worker, means a
person who undertakes to execute any work for an establishment by
engaging such workers on hire or otherwise, or who supplies such
workers either in groups, gangs or as individuals ; and includes a sub -
contractor, an agent, or a maistry ;
(5) “ employer ” in relation to any manual worker engaged by
or through contractor, means the principal employer and in relation to
any other manual worker, the person who has ultimate control over
the affairs of the establishment and includes any other person to whom
the affairs of such establishment are entrusted, whether such person
is called an agent, manager or is called by any other n ame prevailing in
the scheduled employment ;
(6) “ establishment ” means any place or premises including
the precincts thereof, in which or in any part of which any scheduled
employment is being or is ordinary carried on ;
(7) “ family ” in relation to an employer means the spouse,
son, daughter, father, mother, brother or sister of such employer who
lives with him and is wholly dependent on him ;
(8) “Government ” means the State Government ;
(9) “Inspector” means an Inspector appointed under sec
tion 16 ;
(10) “manual worker” means a person who is engaged or to
be eng aged directly or through any agency, in any scheduled
employment whether for wages or not, to do manual work in any
scheduled employment, and includes any person not employed by
under by any employer or a contractor, but working with the permission of, or
under agreement with the employer or contractor and a person who is
given raw materials by an employer or a contractor for making or
altering or for any work, [and a person who directly engages himself
in any scheduled employment but does not include any member of
the family of an employer or any employee who is in the enjoyment
of benefits by or under the Employees‟ State Insurance Act, 1948
(Central Act XXXIV of 1948) or the Employees‟ Provident Funds
and Mis cellaneous Provisions Act, 1952 (Central Act XIX of
1952) ;]
(11) “ principal employer ” means an employer who engages
manual work ers by or through a contractor in any scheduled
employment ;
(12) “ scheduled employment ” means any employment speci-
fied in the schedule wherein any manual work is undertaken by the
.
manual worker or any process or branch of manual work forming part
of such employment ;
(13) “ scheme ” means a scheme made under this Act ;
(14) “ wages ” means all remunerations expressed in terms of
of money or capable of being so expressed which would, if the terms of
contract of employment , express or implied were fulfilled, be payable
to a manual worker in respect of work done in any scheduled
employment but does not include
(i) The value of any house accommodation, supply of light,
water, medical attendance, or any other amenity or any service excluded
from the computation of wages by general or special order of the
Government ;
(ii) any contribution paid by the employer to any pension
fund or provident fund or under any scheme of social insurance and
the interest which may have accrued thereon ;
(iii) Any travelling allowance or the value of any travelling
concession ;
(iv) Any sum paid to the manual worker to defray special
expenses entailed on him by the nature of his employment ; or
(v) Any gratuity payable on discharge.
3. Scheme for ensuring regular employment of manual workers.
___* (1) For the purpose of ensuring an adequate supply and full and
proper utilization of manual workers in scheduled employment s, and
generally for making better provision for the terms and conditions of
employment of such workers, the Government may by means of a
scheme provide for the registration of employers and manual workers
in any scheduled employment or employments, and provide for the
terms and conditions of work of manual workers, and make provision
for the general welfare in such employments.
*(2) In particular, a scheme may provide for all or any of the
following matters, that is to say -----
(a) for the application of the scheme to such classes of
manual workers and employers, as may be specified therein ;
(b) for defining the obligations of manual workers a nd
employers subject to the fulfillment of which the scheme may apply to
them ;
(c) for regulating the requirement and entry into the scheme
of manual workers and the registration of such workers and employers,
including the maintenance of registers, removal either temporarily or
permanently, of names from the registers, and provision for appeal
against such removal to the prescribed authority, and the imposition of
fees for registration ;
(d) for regulating the employment of manual workers and
the term s and conditions of such employment, including rates of wages,
hours of work, m aternity benefit, overtime payment, leave with wages,
provision for gratuity and conditions as to weekly and other holidays
and pay in respect thereof ;
(e) for securing that, in respect of period during which
employment or full employment is not available to manual workers
though they are available for work, s uch manual workers will, subject
to the conditions of the scheme receive a minimum wage ;
(f) for prohibiting, restricting or otherwise controlling the
employment of manual workers to whom the scheme does not apply,
and the employment of manual workers by employers to whom the
scheme does not apply ;
(g) for the welfare of manual workers covered by the
scheme in so far as satisfactory provision therefore, does not exist, apart
from the scheme ;
(h) for health and safety measures in places where the
manual workers are engaged, in so far as satisfactory provision therefor,
is required but does not exist, apart from the scheme ;
(i) for the constitution of any fund or funds including
provident fund for the benefit of manual workers, the vesting of su ch
funds, the payment and contributions to be made to such funds
[provision for provident fund and rates of contribution being made after
taking into consideration th e provisio ns of the Employees‟ P rovident
Funds and Miscellaneous provisions Act, 1952 (Central Act XIX of
1952) and the scheme framed thereunder with suitable modifications,
where necessary, to suit the conditions of work of such manual
workers] and all matters relating thereto ;
(j) for the manner in which, and the persons by whom,
the cost of operating the scheme i s to be defrayed, including any contri -
butions to the fund by employers and manual workers and the rate of
such contributions ;
(k) for appointing the persons or authorities who are to be
responsible for the administration of the scheme, and for the admini -
stration of funds constituted for the purpose aforesaid ;
(l) for such incidental and supplementary matte rs, as may be deemed
necessary or expedient for giving effect to the purpose of a scheme ;
*(3) The scheme may further provide that a contravention of
any provision thereof shall be punished with imprisonment for such term
as may be specified (but in no case exceeding three months in respect
of a first contravention or six months in respect of any subsequent con -
traventions), or with fine which may extend to such amount as may
be specified (but in no case exceeding five hundred rupees in respect
of a first contravention, or one thousand rupees in respect of any subse -
quent contraventions) or with both imprisonment and fine and if the
contravention is continued after conviction, with a further fine which
may extend to one hundred rupees for each d ay on which the contra -
vention is so continued.
3. Making variation and revocation of scheme. ------The
Government may, after consul tation with the Advisory Committee, by
notification 1[***] make one or more schemes for any scheduled
employment or group of scheduled employments, in one or more areas
specified in the notification ; and in like manner add to, amend, vary or
substitute another scheme for, any scheme made by it :
2[***]
Provided further that, the Government may, -----
a) If it considers necessary, or
b) If a demand or request is made by a majority of the
employers or workers in any other scheduled employment, that the
provisions of any scheme so made for any scheduled employment or
any part thereof should be applied to such other scheduled employment,
the Government , may, after consulting the employers and workers in
such other scheduled employment, by notification, apply the provisions
of such scheme or part thereof to such other scheduled employment,
with such modifications, if any, as may be specified in the notification.
4. Disputes regarding application of the scheme. ------ If any
question arises whether any scheme applies to any class of manual
workers or employers, the matter shall be referred to such authority
as may be prescribed in this behalf and the decision of such prescribed
authority made after consultation with the Advisory Committee on the
question shall be final.
5. Establishment of Board. ------ (1) The Government may, by
notification, establish a Board to be known by such name as may be
specified in the notification for any scheduled employment in any area .
One or more Boards may be appointed for one or more scheduled
employments, and for one or more areas.
(2) Every such Board shall be a body corporate with the name
aforesaid, having perpetual succession and common seal, with power
to acquire, hold and dispose of property, and to contract, and may by
that name sue or be sued.
(3) The Board shall consist of members nominated from time
to time by the Government representing the employers, the manual
workers, and the Government.
1[(4) * * *]
(5) The Chairman of the Board shall be one of the members
appointed to represent the Government, nominated in this behalf by the
Government.
(6) After nomination of all the members of the Board including
the Chairman, the Government shall, by notif ication, publish the names
of all the members of the Board.
(7) The term of office of members of the Board shall be such
as may be prescribed.
(8) The meetings of the Board and procedure to be followed
for the purpose and all matters supplementary or ancillary thereto shall,
subject to the approval of the Government be regulated by the Board
itself.
1[6-A. Amalgamation of Bo ards. ------ (1) Where the Government are
satisfied that it is necessary in the public interest or for the purpose of
securing the proper management of any Board, that two or more Boards
should be amalgamated, the Government may formulate a proposal for
amalgamation and shall publish such proposal in the Tamil Nadu
Government Gazette and in not less than one Tamil daily newspaper
having wide circulation in the State.
(2) Any member of the Board concerned, any manual worker
registered under any scheme administrated by such Boards or any other
person likely to be affected, may, within thirty days from the date of
publication of the proposal for amalgamation in the Tamil Nadu
Government Gazette or in the Tamil daily newspaper, whichever is later,
file objection or suggestion to the propose d amalgamation before the
Government.
(3) The Government may, after considering the objections and
suggestions, if any, pass an order approving or modifying the proposal
or pass such other order as they deem fit. The order shall specify the
constitution and authorities of the Board and shall contain the duties,
liabilities and obligations of such Board and such other incidental,
consequential and supplemental provisions as may, in the opinion of the
Government, be necessary to give effect to the order.
(4) Every order made under sub -section (3) shall be published
in the Tamil Nadu Government Gazette.
(5) On and from the date of order of amalgamation, the assets,
liabilities, properties, rights and interests and the records, registers and
other documents of the Boards so amalgamated shall stand tran sferred
to the amalgamated Board.]
7. Power of Government to appoint one -man Board. ------ (1)
Where by reason of employers or manual workers in any scheduled
employment refusing to nominate persons for representing them on the
Board or for any reasons whatsoever, it appears to the Government
that it is unable to establish a Board for such scheduled employment in
accordance with the provisions of section 6, the Government may, by
notification appoint a person who shall hold office until a Board is duly
established under section 6 for such scheduled employment.
(2) The person so appointed shall be deemed to constitute the
Board for the time being, and shall exercise all the powers and
perform and discharge all the duties and functions conferred and
imposed upon the Board by or under this Act. He shall continue in office
until the day immediately preceding the date of the first meetin g of such
Board.
(3) The person constituting the Board shall receive such
remuneration from the fund of the Board, and the terms and other
conditions of services shall be such as the Government may determine.
8. Powers and duties of the Board. ------ (1) The Board shall be
responsible for administering a scheme, and shall exercise such
powers and perform such functions as may be conferred it by the
scheme.
(2) The Board may take such measures as it may deem fit for
administering the scheme.
(3) Notwithstanding anything contained in any other law, the
Board may nominate persons or officers who woul d be competent to
act on behalf of any manual worker to initiate action for making any
claim under any law or rules made thereunder or award or settlement
made und er any such law and appear on behalf of the manual worker
in such proceedings.
(4) Notwithstanding anything contained in section 36 of the
Industrial Disputes Act, 1947 (Central Act XIV of 1947), the Board
may nominate persons or officers who would be competent to act in
an industrial dispute raised individually under section 2 -A or collectively
under section 2 (k) of the said Act to represent the workers in any
conciliation proceedings or proceedings before Labour Courts, Indus -
trial Tribunal or National Tribunal or before an Arbitrator under
section 10 -A of the said Act , if the Board has been authoris ed by the
manual workers.
(5) The Board shall submit to the Government as soon as may
be, after the first day of April every year, the annual report on the
working of the scheme during the proceeding year ending on thirty-first
March of that year, Every report so received shall be laid as soon as
may be after it is received before each House of the State Legislature
if it is in session, or in the session immediately following the date of
receipt of the report.
(6) In exercise of the powers and discharge of its functions
the Board shall be bound by such directions as the Government may,
for reasons to be stated in wiring, give to it from time to time.
1[8-A. Contribution to Fund for benefit of manual workers in
the employment in construction or maintenance of dams, bridges, etc. --- (1)
Notwithstanding anything contai ned in any law for the time
being in force or in any agreement, ------
(a) every person who makes an application for building
permit for any building work to a local authority shall be liable to pay
to the local authority concerned, in addition to the fee for the building
permit ; and
(b) every person who undertakes or is in charge of, any
construction [work other than the building work referred to in clause
(a)] shall be liable to pay,
a sum at such per cent. not exceeding one per cent, of the total
estimated cost of the building or construction work proposed to be
constructed, as may be fixed by the Government by notification, as
contribution to the fund constituted for the benefit of manual workers
in the employment in construction or maintenance of dams, bridges,
roads or in any building operations, under a scheme framed under
section 3.
(2) Notwithstanding anything contained in any law for the time
being in force, every local authority shall, while sanctioning the building
permit, collect the sum specified in clause (a) of sub -section (1), in
such manner as may be prescribed.
(3) (a) Notwithstanding anything contained in any law for the
time being in force, every application made to any local authority for
building permit, shall also be accompanied by a detailed estimated cost
of the building proposed to be constructed for which a building permit
is applied for.
(b) The detailed estimate referred to in c lause (a) shall be
certified by such authority as may be p rescribed as to the correctness
of such estimate.
(4) Every local authority referred to in clause (a) and every
person referred to in clause (b), of sub -section (1) shall, within such
period as may be prescribed, remit the sum collected or liable to pay,
as the case m ay be, under the said sub -section (1), to the Board esta -
blished under section 6 in respect of the manual workers in the employ -
ment in construction or maintenance of dams, bridges, roads or in any
building operations, in such manner as may be prescribed, for being
credited to the fund constituted for the benefit of the said workers under
a scheme framed under section 3.
(5) (a) The provisions of this section shall apply to ------
(i) the City of Madras ;
(ii) the City of Madurai ; and
(iii) the City of Coimbatore,
on the date of the commencement of the Tamil Nadu Manual Workers
(Regulation of Employment and Conditions of Work) Amendment Act,
1993.
(b) The Government may, by notification, direct that this
section shall apply on such date as may be specified in the notification
to the local area comprised in ----
(i) any municipal towm ;
(ii) any township ; or
(iii) any panchayat.
Explanation. ---- for the purpose of this section, ----
(a) “ local authority ” means ----
(i) the Municipal Corporation of Madras, Madurai,
Coimbatore or any other Municipal Corporation that may be constituted
under any law for the time being in force ; or
(ii) a municipal council constituted under the Tamil Nadu
District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) ; or
(iii) a Township Committee constituted under the Tamil
Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) or
the Tamil Nadu panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958)
or the Mettur Township Act, 1940 (Tamil Nadu Act XI of 1940) or the
Courtallam Township Act, 1954 (Tamil Nadu Act XVI of 1954) or the
Bhavani Sagar Township Act, 1954 (Tamil Nadu Act XXV of 1954) or
under any other law for the time being in force ; or
(iv) a panchayat constituted under the Tamil Nadu
panchayat Act, 1958 (Tamil Nadu Act XXXV of 1958) ;
(b) „ person ‟ includes -----
(i) any state Government or Union Territory Admini -
stration;
(ii) local authority including a panchayat Union Council ;
and
(iii) a n individual, a family, a firm, a company or an
association or body of individuals, whether incorporated or not.]
1[8-B. Contribution to Fund for benefit of manual workers other
than those employed in construction or maintenance of dams, bridges,
roads or in any building operations. ----- (1) Notwithstanding anything
contained in any law for the time being in force or any agreement, but
save as otherwise provided in section 8-A, -----
(a) every employer other than an employer operating a
motor transport for carrying passengers or goods by roads, employing
manual worker in any in any scheduled employment, shall be liable to pay, 2[to
the respective Board established under section 6, for any scheduled
employment, other than the scheduled employment in construction or
maintenance of dams, bridges, roads or in any building operations, a
sum at such rate, in such manner and within such time, as specified in
the scheme] ;
(b) every employer operating any motor transport for
carrying passengers or goods by roads, shall be liable to pay, in addition
to the tax payable by him under the Tamil Nadu Motor Vehicles Taxation
Act, 1974 (Tamil Nadu Act 13 of 1974 ). (hereafter in this section referred
to as the said Act), a sum at such rate not exceeding one per cent. of
the tax payable by him under the said Act, as may be fixed by the
Government by notification ;
(c) e very manual worker in any scheduled employment
other than the scheduled employment in construction or maintenance
of dams, bridges, roads or in any building operations, 1[shall pay a sum,
at such rate, in such manner and within such time, as specified in the
scheme in respect of such scheduled employment] ;
(d) t he Government may, from time to time, make grants
to the Board on such terms and conditions as the Government may, in
each case, d etermine, as contribution to the Fund constituted for the
benefit of manual workers in the scheduled employments under a
scheme framed under this Act, other than those employed in constr u-
ction or maintenance of dams, bridges, roads or in any building
operation.
(2) Notwithstanding anything contained in any law for the time
being in force, every Officer appointed under the said Act shall, while
collecting the tax under the said Act, also collect the s um specified under
sub-section (1) and remit such sum 2[within such time as may be
prescribed] to the Board referred to in sub -section (1), in such manner
as may be specified in the scheme.
(3) Any sum paid under sun -section (1) or remitted under sub -
section (2) shall be credited to the Fund constituted for the benefit of
the manual workers, under a scheme framed under this Act, other than
those employed in construction or ma intenance of dams, bridges, roads
or in any building operations].
9. Accounts and audit . ----- (1) The Board shall maintain proper
accounts and other relevant records and prepare an annual statement
of accounts, including a balance -sheet in such from as may be
prescribed.
(2) The accounts of the Board shall be audited annually
by such qualified person as the Government may appoint in this
behalf.
(3) The auditor shall at all reasonable time have access to the
books of accounts and other documents of the Board. and may for the
purposes of the audit. Call for such explanation and information as he
may require or examine any member or officer of the Board.
(4) The accounts of the Board certified by the auditor, together
with the audited report thereon shall be forwarded annually to the
Government before such date as the Government may specify in this
behalf.
(5) The Board shall comply with such directions as the
Government may after perusal of the report auditor, think fit to
issue.
(6) The cost of audit, as determined by the Government, shall
be paid out of funds of the Board.
10. Disqualification and removal. ----- No person shall be chosen
as, or continue to be, member of the Board who -----
(a) is a salaried officer of the Board ; or
(b) is or at any time has been as judged insolvent ; or
(c) is found to be a lunatic or becomes of unsound mind ; or
(d) is or has been convicted of any offence involving moral
turpitude.
(2) The Government may remove from office any member
who -----
(a) is or has become subject to any of the disqualifications
mentioned in sub-section (1) ; or
(b) is absent without leave of the Board for more than t hree
consecutive meetings of the Board.
11. Resignation by members. ----- Any member of the Board may
at any time resign his office by writing under his hand addressed to
the Government, and his office shall, on acceptance of resignation by
the Government, become vacant.
12. Filling up of vacancy . ----- In the event of day vacancy
occurring on account of death, resignati on, disqualification or removal
or otherwise. the Board shall forthwith communicate the occurrence
to the Government and the vacancy shall be filled not later than ninety
days from the date o f the occurrence of the vacancy, and the person
nominated to fill in the vacancy shall hold office so long only as the
member in whose place he is nominated would have held it if the
vacancy had not occurred :
Provided that during any such vacancy, the continuing members
may act as if no vacancy has occurred.
13. Proceedings presumed to be good and valid . ----- No act or
proceedings of the Board shall be questioned or invalidated merely by
reason of any vacancy in its membership or by reason of any defect in
the constitution thereof.
14. Recovery of dues to the Board. ----- (1) On an application made
by the Board for the recovery of arrears of any sum payable to it under
this Act or any scheme and on its furnishing a statement of accounts
in respect of such arrears, the Collector may, after making such inquiries
as he deems fit grant a certificate for the recovery of the amount stated
therein to be due as arrears.
(2) A certificate by the Collector shall be final and conclusive
as to the arrears due. The arrears stated to be due therein shall then be
recovered as arrears of land revenue by the Collector and remitted to
the Board.
15. Advisory Committee . ----- (1) The Government may constitute
an Advisory Committee to advise upon such matters arising out of the
administration of this Act or any scheme made under this Act or relating
to the application of the provisions of this Act to any particular class
of manual workers and employers, or co -ordination of the work of
various Boards, as the Advisory Committee may itself consider to be
necessary or as the Government may refer it for advice.
(2) The members of the Advisory Committee shall be appointed
by the Government and shall be of such number and chosen in such
manner as may be prescribed :
Provided that the Advisory Committee shall include an equal
number of members representing employers, manual workers and the
Legislature of the State and members representing the Government not
exceeding one-fourth of its total number of members.
(3) The Chairman of the Advisory Committee shall be one of
the members appointed to represent the Government, nominated in this
behalf by the Government.
(4) The Government shall publish in the Tamil Nadu Govern-
ment Gazette the names of all the members of the Advisory Committee.
(5) The meetings of the Advisory Committee and procedure
to be followed for the purpose shall be regulated according to rules
made under this Act.
(6) The term of office of members of the Advisory Committee
shall be such as may be prescribed.
16. Inspectors. ----- (1) The Board may appoint such persons as it
think fit to be Inspectors possessing the prescribed qualifications for
the purposes of this Act or of any scheme and may define the limits of
their jurisdiction.
(2) Subject to any rules made by the Government in this behalf,
an Inspector may –
(a) enter and searc h at all reasonable hours, with such
assistants as he thinks fit, any premises or place, where manual workers
are employed , or work is given out to manual workers in any scheduled
employment, for the purpose of examining any register, record of wages
or notices required to be kept or exhibited under any scheme, and require
the production thereof, for inspection ;
(b) examine any person whom he finds in any such
premises or place and who, he has reasonable cause to believe, is a
manual workers employed therein or a manual worker to who m work
is given out therein ;
(c) require any person giving any work to manual worker
or to a group of manual workers to give any information, which is in
his power to give, in respect of the names and addresses of the persons
to whom the work is given, and in respect of payments made, or to be
made, for the said work;
(d) seize or take copies of such registers, records of wages
or notices or portions thereof as he may consider relevant, in respect
of an offence under this Act or scheme, which he has reason to believe
has been committed by an employer: and
(e) exercise such other powers as may be prescribed:
Provided that no one shall be required under the provisions of this
section to a nswer any question or make any statement tending to
incriminate himself.
(3) Every Inspector appointed under this section shall be
deemed to be a public servant within the meaning of section 21 of the
Indian Penal Code (Central Act XLV of 1860)
17. Information required by the Inspector . ----- The employer of
an industrial premises shall f urnish any information that an I nspector
may require for the purpose of satisfying himself whether any provision
of this Act, or the rules made thereunder has been complied with or
whether any order of an Inspector has been duly carried out. Any
demand by an Inspector of any such information if made during the
course of an inspectio n shall be complied with forthwith if the infor -
mation is available in the industrial premises or if made in writing shall
be complied with, within seven days of receipt thereof.
18. Prohibition of employment of children. ----- No c hild shall be
required or allowed to work in any scheduled employment.
19. Cognizance of offences. ----- No Court shall take cognizance
of any offence made pu nishable by a scheme or of any abetment thereof
except on a complaint in writing made by an Inspector or by a person
specially authorized in this behalf by the Board or Government with in
three months of the date on which the alleged commission of the
offence came to the knowledge of the Inspector :
Provided that if the offence consists of disobeying a written order
made by the Inspector, complaint thereof may be made within six
months of the date on which the offence is alleged to have been
committed.
20. Application of Workmen’s Compensation Act, 1923 to
manual workers. ----- The provisions of the Workmen‟s Compensation
Act, 1923 (Central Act VIII of 1923) and the rules made from time to
time thereunder, shall mutatis mutandis apply to manual workers
employed in any scheduled employment to which this Act applies, and
for that purpose they shall be deemed to be workmen within the meaning
of that Act; and in relation to such workmen, employer shall mean
where a Board makes payment of wages to any such workmen, the
Board, and in any other case, the employer as defined in this Act.
21. Application of the Payment of Wages Act, 1936 to manual
workers. ----- (1) Notwithstanding anything contained in the Payment of
Wages act , 1936 (Central Act IV of 1936) the Government may by
notification direct that all or any of the prov isions of the said Act or
the rules made thereunde r shall apply to all any class of manual
workers employed in any scheduled employment to which this Act
applied. With the modification that in relation to manual workers.
employer shall mean where a Board makes payment of wages to any
such worker, the B oard, and in any other case, the employer as defined
in this Act; and on such application of the provisions of the said Act
an Inspector appointed under this Act shall be deemed to be the
Inspector for the purpose of the enforcement of such provisions of
the said Act within the local limits of his jurisdiction.
(2) The Government may, by a like notification, cancel or vary
any notification issued under sub-section (1)
22. Application of the Maternity Benefit Act, 1961 to manual
workers. ----- Notwithstanding anything contained in the MateExcerpt shown. Open the full act in Lexace.