Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Payment Of Bonus (Maharashtra Amendment) Act, 2010 [11 March 2011] CONTENTS 1. Short Title And Commencement 2. Insertion Section 11A In Act 21 Of 1965 3. Amendment Of Section 19 Of Act 21 Of 1965 4. Repeal Of Mah. Ord. Xii Of 2010 Payment Of Bonus (Maharashtra Amendment) Act, 2010 [11 March 2011] In pursuance of clause (3) of article 348 of the Constitution ofIndia, the following translation in English of the Payment of Bonus(Maharashtra Amendment) Act, 2010 (Mah. Act No. III of 2011), ishereby published under the authority of the Governor. By order and in the name of the Governor of Maharashtra H. B. Patel, Secretary to Government, Law and Judiciary Department Maharashtra Act No. III of 2011. (First Published, after havingreceived the assent of the assent of the president in the"Maharashtra Government Gazette", on the 11th March 2011). An Act further to amend the Paymentof Bonus Act, 1965, in its application to the State ofMaharashtra. Whereas both Houses of the StateLegislature were not in session; 21 of 1965 And Whereas the Governor of Maharashtra was satisfied thatcircumstances existed which rendered it necessary for him to takeimmediate action further to amend the Payment of Bonus Act, 1965,in its application to the State of Maharashtra, for the purposeshereinafter appearing; and, therefore, promulgated the Payment ofBonus (Maharashtra Amendment) Ordinance, 2010, on the 17thSeptember 2010; Mah. Ord. XII of2010. And Whereas it is expedient to replace the said Ordinance by anAct of the State Legislature; it is hereby enacted in theSixty-first Year of the Republic of India as follows:- 1. Short Title And Commencement :- T h i s Act may be calledthe Payment of Bonus (Maharashtra Amendment) Act, 2010. (2) It shall be deemed to have come into force on the 17thSeptember 2010. 2. Insertion Section 11A In Act 21 Of 1965 :- Aftersection 11 of the Payment of Bonus Act, 1965, in its application tothe State of Maharashtra (hereinafter referred to as "the principalAct"), the following section shall be inserted, namely:- "11A. Mode of Payment of Bonus:- All amounts payable toan employee by way of bonus under this Act shall be paid either byan account payee cheque drawn in favour of the employee or bycrediting the same in the bank account of an employee." 3. Amendment Of Section 19 Of Act 21 Of 1965 :- In section19 of the principal Act, the words "in cash" shall be deleted. 4. Repeal Of Mah. Ord. Xii Of 2010 :- (1) The Payment ofBonus (Maharashtra Amendment) Ordinance, 2010 is herebyrepealed. (2) Notwithstanding such repeal, anything done or any actiontaken under the provisions of the principal Act, as amended by thesaid Ordinance, shall be deemed to have been done or taken, as thecase may be, under the corresponding provisions of the principalAct, as amended by this Act.