Section 25 in The West Bengal Mazdoor, Tindal, Loader, Godownman And Other Workers (Regulation Of Employment And Welfare) Act, 1981
25. Exemptions.
- The State Government may, after consulting the Advisory Committee, by notification exempt, subject to such conditions and for such period as may be specified in the notification, from the operation of all or any of the provisions of this Act or any scheme any class of unprotected workers employed in any scheduled employment or in any establishment, if in the opinion of the State Government such unprotected workers are in receipt of benefits not less favourable than the benefits under this Act or any scheme:Provided that before any such notification is issued, the State Government shall, by a notice, published in the Official Gazette, of its intention to exempt from the operation of all or any of the provisions of this Act or any scheme any class of unprotected workers as aforesaid, invite objections and suggestions in respect thereto, and no such notification shall be issued until a period of one month has expired from the date of publication of the notice in the Official Gazette and the objections and suggestions, if any, received by it during such period have been considered:Provided farther that the State Government may, at any time, by notification and for reasons to be specified therein, rescind any such notification as aforesaid.
