Section 4 in The West Bengal Mazdoor, Tindal, Loader, Godownman And Other Workers (Regulation Of Employment And Welfare) Act, 1981
4. Making, variation and revocation of scheme.
- The State Government may, after consultation with the Advisory Committee, by notification and subject to the condition of previous publication, make one or more schemes for any scheduled employment or group of scheduled employments in one or more areas specified in the notification, and may, in like manner, add to, amend, vary or rescind any such scheme or schemes:Provided that no such notification shall come into force unless a period of one month has expired from the date of publication of the notification:Provided further that the State Government may,-(a)if it considers necessary so to do, or(b)if a demand or request is made by a majority of employers or workers in any other scheduled employment that all or any of the provisions of any such scheme or schemes should be applied to such other scheduled employment,after consulting the employers and workers in such other scheduled employment, by notification, apply all or any of the provisions of such scheme or schemes to such other scheduled employment with such modifications, if any, as may be specified in the notification.
