Section 21 in The Goa Labour Welfare Fund Rules, 1990
21.
/25/87-LAB - Whereas the draft of certain rules which the Government of Goa proposes to make in exercise of the powers conferred by section 37 of the Goa, Daman and Diu Labour Welfare Fund Act, 1986 (Act 4 of 1987), was published as required by sub-section (1) of section 37 of the said Act in the Official Gazette, Series I No. 25 dated 21-9-1989, under the Notification No. 21/25/87-ILD dated 28-12-1988 of the Department of Labour, Government of Goa, inviting objections and suggestions from all persons likely to be affected thereby till 15 days from the date of publication of the said Notification in the Official Gazette;And whereas the said Gazette was made available to the public on 21-9-1989;And whereas the suggestions and/or objections received from the public on the said draft have been considered by the Government.Now, therefore, in exercise of the powers conferred by section 37 of the Goa, Daman and Diu Labour Welfare Fund Act, 1986 (Act 4 of 1987), the Government of Goa hereby makes the following rules, namely:-
