The Payment Of Wages ( West Bengal Amendment ) Act, 1975

GOVERNMENT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Bengal Act XXVI of 1975 
THE PAYMENT OF WAGES (WEST BENGAL 
AMENDMENT) ACT, 1975. 
[Passed by the West Bengal Legislature.] 
[Assent of the President was first published in the Calcutta 
Gazette, Extraordinary, of the 23rd July, 1975.] 
[23rd July, 1975.] 
An Act to amend the Payment of Wages Act, 1936, in its 
application to West Bengal. 
4 of 1936. 	 WHEREAS it is expedient to amend the Payment of Wages Act, 1936, in 
its application to West Bengal, for the purpose and in the manner 
hereinafter appearing; 
It is hereby enacted in the Twenty-sixth Year of the Republic of India, 
by the Legislature of West Bengal, as follows:- 
1. This Act may be called the Payment of Wages (West Bengal Short title. 
Amendment) Act, 1975. 
2. The Payment of Wages Act, 1936 (hereinafter referred to as the Application 
said Act), shall, in its application to West Bengal, be amended in the of the Act. 
manner hereinafter provided. 
3. In sub-section (2) of section 7 of the said Act, after clause (e), the Amendment 
following clause shall be added, namely:— of section 7 
"(p) deductions for contribution to a fund created under a "Death f Act 4 of 1936. 
Benefit Scheme" approved by the State Government and 	 • 
designed to render pecuniary assistance to the dependants of 
a deceased employed person who had been a member of such 
a scheme: 
Provided that no deduction shall be made without written 
authorisation of the employed person in the form and manner 
prescribed in the scheme. 
Explanation.—"dependant" has the same meaning assigned 
to it in clause (d) of sub-section (1) of section 2 of the 
8 of 1923. 	 Workmen's Compensation Act, 1923.". 
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