 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 5. Coal Mines Bonus Schemes.- (1) The Central Government may, by notification in the Official Gazette, frame a scheme to be called the Coal Mines Bonus Scheme for the payment of bonus to 2[employees] and specify the coal mines to which the said scheme shall apply. (2) A scheme framed under the provisions of sub-section (1) may provide for all or any of the matters specified in the 3[Fourth Schedule.] 4[(3) The employer shall pay the bonus in accordance with the Scheme as aforesaid.] 2. Subs. by Act 80 of 1950, s. 4, for "employees in coal mines". 3. Subs. by Act 99 of 1976, s. 8, for "Third Schedule" (w.e.f. 1-8-1976). 4. Ins. by Act 45 of 1965, s. 5 (w.e.f. 1-4-1966).    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back