(1)The State Government may, by notification, in the Official Gazette, and subject to previous publication framed a scheme to be called 'Assam Gratuity Fund Scheme' for the establishment of a Gratuity Fund for the employees employed in tea plantations and in tea factories.(2)A Scheme framed under sub-section (1) of this Section may provide for all or any of the matter specified in the Schedule appended to this Act.(3)The Scheme may also provide that any of its provisions shall take effect either prospectively or retrospectively on such date as may be specified in this behalf in the scheme.(4)The Scheme shall have effect notwithstanding anything contained in any other law for the time being in force other than this Act or any instrument having effect by virtue of any law other than this Act.(5)The Government may, by notification in the Official Gazette, add to amend, vary or rescind the Scheme.
