[05th
July 2023] In exercise of the powers
conferred by sub-section (1) of section 19 of the Maharashtra Labour Welfare
Fund Act, 1953 (XL of 1953) and of all other powers enabling it in this behalf,
the Government of Maharashtra hereby, makes the following rules further to
amend the Maharashtra Labour Welfare Fund Rules,1953, the same having been
previously published as required by sub-section (1) of section 19 of the said
Act :-Maharashtra
Labour Welfare Fund (Amendment) Rules, 2023
These rules may be called the Maharashtra Labour Welfare Fund (Amendment)
Rules, 2023.
In rule 18-A of the Maharashtra Labour Welfare Fund Rules,1953, in sub-rule (1),
in clause (c), for the words "by deputation of officers from the cadre of
Deputy Commissioner of Labour or of Assistant Commissioner of Labour" the
words "by deputation of officers from the cadre not below the rank of
Deputy Commissioner of Labour" shall be substituted.