Payment of Bonus Act, 1965


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Section
 Section Title
  INTRODUCTION
  Statement of Object
  1 Short title, extent and application View Judgements
  2 Definitions View Judgements
  3 Establishments to include departments, undertakings and branches View Judgements
  4 1 Computation of gross profits View Judgements
  5 Computation of available surplus View Judgements
  6 Sums deductible from gross profits View Judgements
  7 Calculation of direct tax payable by the employer View Judgements
  8 Eligibility for bonus View Judgements
  9 Disqualification for bonus View Judgements
  10 1 [Payment of minimum bonus] View Judgements
  11 1 [Payment of maximum bonus] View Judgements
  12 1 [Calculation of bonus with respect to certain employees] View Judgements
  13 1 [Proportionate reduction in bonus in certain cases] View Judgements
  14 Computation of number of working days View Judgements
  15 1 [Set on and set off of allocable surplus] View Judgements
  16 Special provisions with respect to certain establishments View Judgements
  17 Adjustment of customary or interim bonus against bonus payable under the Act View Judgements
  18 Deduction of certain amounts from bonus payable under the Act View Judgements
  19 Time-limit for payment of bonus View Judgements
  20 Application of Act to establishments in public sector in certain cases View Judgements
  21 Recovery of bonus due from an employer View Judgements
  22 Reference of disputes under the Act View Judgements
  23 Presumption about accuracy of balance-sheet and profit and loss account of corporations and companies View Judgements
  24 1 [Audited accounts of banking companies not to be questioned] View Judgements
  25 Audit of accounts of employers, not being corporations or companies View Judgements
  26 Maintenance of registers, records, etc View Judgements
  27 Inspectors View Judgements
  28 Penalty View Judgements
  29 Offences by companies View Judgements
  30 Cognizance of offences View Judgements
  31 Protection of action taken under the Act View Judgements
  31A 1 [Special provision with respect to payment of bonus linked with production or productivity] View Judgements
  32 Act not to apply to certain classes of employees View Judgements
  33 Act to apply to certain pending disputes regarding payment of bonus View Judgements
  34 1 [Effect of laws and agreements inconsistent with the Act] View Judgements
  35 Saving View Judgements
  36 Power of exemption View Judgements
  37 Power to remove difficulties View Judgements
  38 Power to make rules View Judgements
  39 Application of certain law not barred View Judgements
  40 Repeal and saving View Judgements
  SCHEDULE I
  SCHEDULE II
  SCHEDULE III
  SCHEDULE IV



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