Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Manual Workers (Regulation Of Employment And Conditions Of Work) Amendment Act, 2003 32 of 2003 CONTENTS 1. Short Title And Commencement 2. Insertion Of New Section 6-A Tamil Nadu Manual Workers (Regulation Of Employment And Conditions Of Work) Amendment Act, 2003 32 of 2003 An Act further to amend the Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982. BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-fourth Year of the Republic of India as follows:- Statement of Objects and Reasons2 Section 6(1) of the Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982 (Tamil Nadu Act 33 of 1982) provides for the establishment of Boards, for any scheduled employment in any area and that one or more Boards may be appointed for one or more scheduled employments and for one or more areas. However, there is no enabling provision in the said Act for the amalgamation of Boards in the public interest or for securing the proper management of any Board when the Government are satisfied that such amalgamation is necessary. 2. The Government have decided to amend the said Act to make provision for amalgamation of Boards. 3. The Bill seeks to give effect to the above decision. 1. Received the assent of the Governor on the 14th November, 2003 - Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Page 158, dated 16th November, 2003. 2. Vide T.N. Bill No.30 of 2003 - Published in T.N. Government Gazete dated 3.11.2003, issue No.302. 1. Short Title And Commencement :- ( 1 ) This Act may be called the Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Amendment Act, 2003. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Insertion Of New Section 6-A :- After Section 6 of the Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982 (Tamil Nadu Act 33 of 1982), the following Section shall be inserted, namely: "6-A. Amalgamation of Boards: (1) Where the Government are satisfied that it is necessary in the public interest or for the purpose of securing the proper management of any Board, that two or more Boards should be amalgamated, the Government may formulate a proposal for amalgamation and shall publish such proposal in the Tamil Nadu Government Gazettee and in not less than one Tamil daily newspaper having wide circulation in the State. (2) Any member of the Board concerned, any manual worker registered under any scheme administered by such Boards or any other person likely to be affected, may, within thirty days from the date of publication of the proposal for amalgamation in the Tamil Nadu Government Gazettee or in the Tamil daily newspaper, whichever is later, file objection or suggestion to the proposed amalgamation before the Government. (3 ) The Government may, after considering the objections and suggestions, if any, pass an order approving or modifying the proposal or pass such other order as they deem fit. The order shall specify the constitution and authorities of the Board and shall contain the duties, liabilities and obligations of such Board and such other incidental, consequential and supplemental provisions as may, in the opinion of the Government, be necessary to give effect to the order. (4) Every order made under sub-section (3) shall be published in the Tamil Nadu Government Gazettee, (5) On and from the date of order of amalgamation, the assets, liabilities, properties, rights and interests and the records, registers and other documents of the Boards so amalgamated shall stand transferred to the amalgamated Board."