In section 2 of the Cine- workers Welfare Fund Act, 1981 , in clause (b), for sub- clause (ii), the following sub- clause shall be substituted, namely:-" (ii) whose remuneration with respect to such employment in or in connection with the production of each of any five feature films, not being less than the monthly remuneration or lump sum remuneration stipulated prior to the commencement of the Cine- orkers Welfare Fund (Amendment) Act, 2001 , does not exceed such sum, whether monthly or by way of lump sum or instalments, as may be specified by the Central Government by notification in the Official Gazette;". SUBHASH C. JAIN, Secy. to the Govt. of India.
