Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Kolkata Port Trust Employees (Leave) Amendment Regulations, 2009 [31 March 2009] CONTENTS 1. Short Title And Commencement 2 . Throughout The Calcutta Port Trust Employees (Leave) Regulations, 1985 (Hereinafter Refer To As The Said Regulations) 3. I n The Said Regulations, In Regulation 36, For Sub-Regulation (1), The Following Sub-Regulation Shall Be Substituted, Namely 4 . I n The Said Regulations, After Regulation 36, The Following Regulation Shall Be Inserted, Namely Kolkata Port Trust Employees (Leave) Amendment Regulations, 2009 [31 March 2009] In exercise of the powers conferred by sub-section (1) of Section 124, read with sub-section (1) of Section 132 of the Major Port Trusts Act, 1963 (38 of 1963), the Central Government hereby approves the Calcutta Port Trust Employees' (Leave) Amendment Regulations, 2009 made by the Board of Trustees for the Port of Calcutta as set out in the Schedule annexed to this notification:- SCHEDULE In exercise of the powers conferred by clause (b) of Section 28 of the Major Port Trust Act, 1963 (38 of 1963) and with the approval of the Central Government as required under sub- section (1) of Section 124 thereof, the Board of Trustees for the Port of Calcutta hereby makes the following regulations further to amend the Calcutta Port Trust Employees' (Leave) Regulations, 1985, namely:- 1. Short Title And Commencement :- ( 1 ) These regulations may be called the Kolkata Port Trust Employees (Leave) Amendment Regulations, 2009. (2) They shall come into force on the date of publication in the Official Gazette. 2. Throughout The Calcutta Port Trust Employees (Leave) Regulations, 1985 (Hereinafter Refer To As The Said Regulations) :- (a) for the word "Calcutta", wherever it occurs, the word "Kolkata" shall be substituted. (b) for the figure "180", wherever it occurs, the figure "300" shall be substituted. (c) for the figure "90", wherever it occurs, the figure "150" shall be substituted. 3. In The Said Regulations, In Regulation 36, For Sub- Regulation (1), The Following Sub-Regulation Shall Be Substituted, Namely :- "(1) a female employee, including an apprentice, having not more than two surviving children may be granted maternity leave for a period of 135 days by the authority competent to grant leave: Provided that during the peri6d of such leave, the employee shall be paid salary equal to the pay drawn by her immediately before proceeding on such leave."- 4. In The Said Regulations, After Regulation 36, The Following Regulation Shall Be Inserted, Namely :- "36A. Paternity Leave. - (1) A male employee, including an apprentice, having not more man two surviving children may be granted paternity leave for a period of 15 days during the confinement of his wife by the authority competent to grant leave: Provided that during the period of such leave, the employee shall be paid salary equal to the pay drawn by his immediately before proceeding on such leave. (2) Paternity leave shall not be debited against the leave account and may be combined with any other kind of leave. (3) Paternity leave may not be normally refused." R A K E S H SRIVASTAVA, Jt. Secy. Footnote: - The principal regulations were published vide number G.S.R. 495(E), dated the 14th June, 1985 and subsequently amended vide number G.S.R. 861(E), dated the 16th October, 1987.