Year : 2001
[Act, No. 56 of 2001] [13th December, 2001]
PREAMBLE
An Act further to amend the Cine-workers Welfare Fund Act, 1981.
Be it enacted by Parliament in the Fifty-second Year of the Republic of India as follows: -
(1) This Act may be called the Cine-workers Welfare Fund (Amendment) Act, 2001. (2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
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-workers Welfare Fund (Amendment) Act, 2001, does not exceed such sum, whether monthly or by way of lump sum or installments, as may be specified by the Central Government by notification in the Official Gazette;
