Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Goa Labour Welfare Fund (Amendment) Act, 2015 [26 August 2015] CONTENTS 1. Short title and commencement 2. Amendment of long title and preamble 3. Amendment of section 1 4. Amendment of section 2 5. Amendment of section 4 6. Amendment of section 14 7. Amendment of section 16 8. Amendment of section 24 9. Amendment of section 39 10. Amendment of section 40 Goa Labour Welfare Fund (Amendment) Act, 2015 [26 August 2015] (Goa Act 9 of 2015) AN ACT further to amend the Goa, Daman and Diu Labour Welfare Fund Act, 1986 (Act 4 of 1987). Be it enacted by the Legislative Assembly of Goa in the Sixty-sixth Year of the Republic of India, as follows:- 1. Short title and commencement :- (1) This Act may be called the Goa Labour Welfare Fund (Amendment) Act, 2015. (2) It shall come into force at once. 2. Amendment of long title and preamble :- In the Goa, Daman and Diu Labour Welfare Fund Act, 1986 (Act No. 4 of 1987) (hereinafter referred to as the "principal Act"),- (i) in the long title, the figure and words ", Daman and Diu" shall be omitted; (ii) in the preamble, for the expression "Union territory of Goa, Daman and Diu", the expression "State of Goa" shall be substituted. 3. Amendment of section 1 :- In section 1 of the principal Act,- (i) in sub-section (1), the figure and words ", Daman and Diu" shall be omitted; (ii) in sub-section (2), for the expression "Union territory of Goa, Daman and Diu", the expression "State of Goa" shall be substituted. 4. Amendment of section 2 :- In section 2 of the principal Act,- (i) in clause (a), the figure and words ", Daman and Diu" shall be omitted; (ii) in clause (g), the figure and words ", Daman and Diu" shall be omitted; (iii) in clause (i), the figure and words ", Daman and Diu" shall be omitted; (iv) in clause (j), the figure and words ", Daman and Diu" shall be omitted. 5. Amendment of section 4 :- In sub-section (1) of section 4 of the principal Act, for the expression "Union territory of Goa, Daman and Diu" by the name "the Goa, Daman and Diu Labour Welfare Board", the expression "State of Goa" by the name "the Goa Labour Welfare Board" shall be substituted. 6. Amendment of section 14 :- In section 14 of the principal Act, for sub-section (1), the following sub-section shall be substituted, namely:- "(1) Every employee shall contribute rupees one hundred and twenty per year to the Fund and every employer and the Government shall, in respect of each such employee, contribute rupees three hundred and sixty and rupees two hundred and forty, respectively, per year to the Fund." 7. Amendment of section 16 :- In section 16 of the principal Act, in sub-section (2), in clause (q), for the word "closure", the words "layoff or closure" shall be substituted. 8. Amendment of section 24 :- In section 24 of the principal Act, the figure and words ", Daman and Diu" shall be omitted. 9. Amendment of section 39 :- In section 39 of the principal Act, the figure and words ", Daman and Diu" shall be omitted. 10. Amendment of section 40 :- In section 40 of the principal Act, the figure and words ", Daman and Diu" shall be omitted.