Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Kerala Headload Workers (Amendment) Act, 1994 8 of 1994 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 15 3. Amendment Of Section 18 Kerala Headload Workers (Amendment) Act, 1994 8 of 1994 An Act to Amend the Kerala Headload workers' Act, 1978 WHEREAS it is expedient to amend the Kerala Headload workers' Act, 1978, for the purposes hereinafter appearing; BE it enacted in the Forty- fifth Year of the Republic of India as follows: 1. Short Title And Commencement :- ( 1 ) This Act may be called the Kerala Headload Workers (Amendment) Act, 1994. (2) It shall come into force at once. 2. Amendment Of Section 15 :- I n section 15 of the Kerala Headload Workers Act, 1978 (20 of 1980) (hereinafter referred to as the principal Act), in sub-section (1), in item (a), for the word "or" the words "except the person appointed as the Chief Executive of the Board, or" shall be substituted. 3. Amendment Of Section 18 :- I n section 18 of the principal Act, after sub-section (8), the following sub-section shall be inserted, namely: - "(9) In the exercise of the powers and the discharge of its functions, the Committee shall be bound by such directions as the Board may give to it from time to time ".