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Union of India - Section
Section 16 in The Mica Mines Labour Welfare Fund Act, 1946
16.
/742Statement of Objects and Reasons.-It is urgently necessary to improve the living and working conditions of the labour employed in the Mica-mining Industry. Though the industry is one of great importance to the country, labour conditions are most deplorable and Government are convinced that they must intervene by initiating a scheme of welfare measures. A member of the Labour Investigating Committee was deputed to study the labour conditions in the mica-mining areas and he has submitted a report making a number of recommendations. These inter alia include the working out of a comprehensive welfare scheme designed to improve the standard of living of the workers and to secure them the requisite medical, educational, housing, water-supply and other facilities. The present proposals relate only to the welfare of labour employed in the mines as distinct from factory labour for which the responsibility lies with the Provincial Governments. The mining industry has been consulted and there is a general agreement that a cess should be imposed on all exports of mica to finance the welfare scheme. While it may not be possible to find out immediately large sums of money required for the purpose, Government feel that a start in this direction must be made at once by the creation of a Fund by the imposition of an ad valorem duty on all exports of mica. The Bill is designed to give effect to these proposals.Amendment Act 51 of 1980-Statement of Objects and Reasons.-The Mica Mines Labour Welfare Fund Act, 1946 constitutes a fund for the financing of activities to promote the welfare of labour employed in the Mica mining industry. Section 6 of the Act empowers the Central Government to make rules to carry into effect the purposes of the Act. The Act does not require the rules made by the Central Government to be laid before Parliament.2. The Committee on Subordinate Legislation (Fifth Lok Sabha) in their Fourteenth Report desired that the Government should undertake a review of all Acts to find out which of them do not contain a provision for laying of rules framed thereunder before Parliament and should incorporate such provision in those Acts. The Committee on Subordinate Legislation (Sixth Lok Sabha) in their Nineteenth Report further desired that the necessary amending legislation be brought up at an early date. It is proposed to accept these recommendations of the Committees on Subordinate Legislation and make a suitable amendment in the Mica Mines Labour Welfare Fund Act, 1946. The Bill seeks to achieve this object.[23rd April, 1946]An Act to constitute a fund for the financing of activities to promote the welfare of labour employed in the mica mining industry.Whereas it is expedient to constitute a fund for the financing of activities to promote the welfare of labour employed in the mica mining industry;It is hereby enacted as follows:-| 1. This Act has been extended to the new provinces and merged States by the Merged States (Laws) Act 59 of 1949 and to the States of Manipur, Tripura and Vindhya Pradesh by the Union Territories (Laws) Act 30 of 1950. Manipur and Tripura are States now, see Act 81 of 1971.2. Brought into force on 1.4.1947. |