ANDHRA PRADESH LABOUR WELFARE FUND (AMENDMENT) ACT, 2015

Preamble - ANDHRA PRADESH LABOUR WELFARE FUND (AMENDMENT) ACT, 2015

THE ANDHRA PRADESH LABOUR WELFARE FUND (AMENDMENT) ACT, 2015

[Act No. 07 of 2015]

[08th April, 2015]

PREAMBLE

An act further to amend the andhrapradeshlabour welfare fund act, 1987.

Be it enacted by the Legislature of the State of Andhra Pradesh in the Sixty-sixth Year of the Republic of India as follows :-

 

Section 1 - Short title and commencement

(1)     This Act may be called the Andhra Pradesh Labour Welfare Fund (Amendment) Act, 2015.

 

(2)     It shall come into force on such date as State Government may, by notification, appoint.

 

Section 2 - Amendment of section 2

In the Andhra Pradesh Labour Welfare Fund Act, 1987 (Act No. 34 of 1987) (hereinafter called as the principal Act), in section 2,-

(a)      in sub-section (2), in item (i), clause (b) shall be omitted;

 

(b)      in sub-section (4), for item (i), the following new item shall be substituted, namely :-

"(i) a factory as defined in clause (m) of section 2 and /or a factory as notified under subsection (1) of section 85 of the Factories Act, 1948 (Act No. 63 of 1948);";

(c)      in sub-section (4) so amended, to item (iii), the following proviso shall be added, namely :-

"Provided that the Government may, by notification, include any kind of establishment or establishments as it may think fit."

 

Section 3 - Amendment of section 8

In section 8 of the principal Act,-

(a)      in sub-section (3), -

 

(i)       in clause (b), the word 'and' shall be omitted; (ii) clause (c) shall be omitted;

 

(b)      in sub-section (5), for the words "within a period of four years from the date of first publication of the notice in respect of such claim", the words "within a period of one year from the date of publication of the notice in respect of such claim" shall be substituted.

 

Section 4 - Amendment of section 10

In section 10 of the principal Act,-

(a)      in sub-section (1), for the words "two rupees", the words "thirty rupees" and for the words "five rupees", the words "seventy rupees" shall be substituted ;

 

(b)      to sub-section (1) so amended, the following proviso shall be added, namely :-

"Provided that the Government may, by notification, revise from time to time the amount of contribution payable by every employee and every employer in respect of all such employees to the Fund".

Section 5 - Amendment of section 26

In section 26 of the principal Act, in sub-section (2), for the words "a Magistrate of first class", the words "a Magistrate of second class" shall be substituted.

 

Section 6 - Insertion of new section 30-A

After section 30 of the Principal Act, the following section shall be inserted, namely:-

30-A. "Compounding of offences

The Government may, by notification, empower the Inspectors to compound the offences punishable under the provisions of the Act or the rules made thereunder, at such rates, as may be prescribed by the Government from time to time.".