(1) The Central Government may, by notification in the Official Gazette, frame a scheme to be called the Coal Mines Bonus Scheme for the payment of bonus to 1 [employees] and specify the coal mines to which the said scheme shall apply. (2) A scheme framed under the provisions of sub-section (1) may provide for all or any of the matters specified in the 2 [Fourth Schedule.] 3 [(3) The employer shall pay the bonus in accordance with the Scheme as aforesaid.]Open in Lexace · Ask the AI about this section
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