Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Shram Kalyan Nidhi (Sanshodhan) Adhyadesh, 2014 8 of 2014 CONTENTS 1. Short title and commencement 2. Madhya Pradesh Act No. 36 of 1983 to be temporarily amended 3. Substitution of Section 28 4. Insertion of Section 14D Madhya Pradesh Shram Kalyan Nidhi (Sanshodhan) Adhyadesh, 2014 8 of 2014 Promulgated by the Governor in the sixty-fifth year of the Republic of India, An Ordinance further to amend the Madhya Pradesh Shram Kalyan Nidhi Adhiniyam, 1982. Whereas the State Legislature is not in session and the Governor of Madhya Pradesh is satisfied that circumstances exist which render it necessary for him to take immediate action; Now, therefore, in exercise of the powers conferred by clause (1) of article 213 of the Constitution of India, the Governor of Madhya Pradesh is pleased to promulgated the following Ordinance :- 1. Short title and commencement :- (1) This Ordinance may be called the Madhya Pradesh Shram Kalyan Nidhi (Sanshodhan) Adhyadesh, 2014. (2) It shall come into force on the date of its publication in the Madhya Pradesh Gazette. 2. Madhya Pradesh Act No. 36 of 1983 to be temporarily amended :- During the period of operation of this Ordinance, the Madhya Pradesh Shram Kalyan Nidhi Adhiniyam, 1982 (No. 36 of 1983) (hereinafter referred to as the principal Act), shall have effect subject to the amendments specified in Section 3 and 4. 3. Substitution of Section 28 :- For Section 28 of the principal Act, the following section shall be substituted, namely :- "28. Exemption. (1) Nothing in this Act shall apply to an establishment or industrial entity classified as Micro Industry under the Micro, small and Medium Enterprises Development Act, 2006 (No. 27 of 2006). (2) Notwithstanding the provisions of sub section (1), the State Government may withdraw, partially or fully, any exemption granted to any Micro Industry or category of Micro Industries, if it is satisfied that it is so required in the interest of workers.". 4. Insertion of Section 14D :- After Section 14-C of the principal Act, the following section shall be inserted in chapter III, namely :- "14-D. Consolidated forms to maintain registers and records and furnishing of report and returns by employers. Notwithstanding anything contained in any other provision of the Act, Government may by order, devise or notify consolidated forms for maintaining registers and furnishing reports and returns by an employer or establishment : Provided that the Government may allow the registers and records to be maintained in computerised or digital formates.".