Section 24A in The West Bengal Labour Welfare Fund Act, 1974
24A. [ Power to make regulations. [Section 24A inserted by W.B. Act 23 of 1980.]
- The Board may, with the previous approval of the State Government, by notification in the Official Gazette, make regulations, not inconsistent with the provisions of this Act or the rules made thereunder, for discharging its functions under this Act.] [[Sub-Section (2) first substituted by W.B. Act 23 of 1980, then again substituted by W.B. Act 18 of 1997. Previous sub-section (2) was as under :-'(2) For each employee whose name stands on the register of an establishment,-(a)the employers' contribution shall be one rupee, and(b)the employee's contribution shall be fifty paise, payable every six months ending on the thirtieth day of June and the thirty-first day of December.'.]]
