Laws - The Payment of Bonus Act

19. Time-limit for payment of bonus - [(Note: Subs. by Act 23 of 1976, (w.e.f. 25^th September, 1975) All amounts] payable to an employee by way of bonus under this Act shall be paid in cash by hi employer.

(a) Where there is a dispute regarding payment of bonus pending before any authority under Sec.22, within a month from the date on which the award becomes enforceable or the settlement comes into operation, in respect of such dispute;

(b) In any other case, within a period of eight months from the close of the accounting year :

Provided that the appropriate Government or such authority as the appropriate Government may specify in this behalf may, upon an application made to it by the employer and for sufficient reasons, by order, extend the said period of eight months to such further period or periods as it thinks fit ; so, however, that the total period so extended shall not in any case exceed two years.

(Note: Sub-sections (2) to (7) inserted by Act 68 of 1972, Sec.4 omitted by Act 23 of 1976, Sec.13 (w.e.f. 25^th September, 1975).

(Note: Sub-section (8) inserted by Act 39 of 1973, Sec.4, omitted by Act 55 of 1973, Sec.2 (w.e.f. 1^st September, 1973).

NOTES

Sub-Section (8) of Section 19 was omitted by Payment of Bonus (Amendment) Act No. 55 of 1973 w.e.f. 1.9.1973 and Section 3 of the above Amendment Act is given below:

"3. Portion of bonus credited in the provident fund account to be refunded. - Where in pursuance of the provisions of Section 19 of the principal Act, any portion of the bonus paid to an employee in respect of the accounting year commencing on any day in the year 1972 has been remitted by the employer before the commencement of this Act to the authority maintaining the provident fund account of such employee for crediting the same in that account, such authority shall, notwithstanding anything contained in any other law (including any scheme) for the time being in force, refund such portion to the employee".