Section 23 in The West Bengal Mazdoor, Tindal, Loader, Godownman And Other Workers (Regulation Of Employment And Welfare) Act, 1981
23. Application of the Maternity Benefit Act, 1961, to unprotected workers.
- Notwithstanding anything contained in the Maternity Benefit Act, 1961 (hereinafter referred to in this section as the said Act), the State Government may by notification direct that all or any of the provisions of the said Act or the rules made thereunder shall apply to an establishment wherein registered unprotected women workers are employed in any scheduled employment to which this Act applies; and for that purpose the workers concerned shall be deemed to be women within the meaning of the said Act; and in relation to such women, employer shall mean, where a Board makes the payment of wages to any such woman, the Board, and in any other case, the employer as defined in this Act; and on such application of the provision or provisions of the said Act or the rules made thereunder, an Inspector appointed under this Act shall be deemed to be an Inspector for the purpose of enforcement of such provision or provisions of the said Act or the rules made thereunder within the local limits of his jurisdiction.
