Industrial Disputes (Banking Companies) Decision (Repeal) Act, 20011
| [Act 19 of 2001] | [3rd August, 2001] |
2[Repealed by Act 2 of 2018, S. 2 and Sch. I]
An Act to repeal the Industrial Disputes (Banking Companies) Decision Act, 1955
Be it enacted by Parliament in the Fifty-second Year of the Republic of India as follows:-
1 Received the assent of the President on 3-8-2001 and published in the Gazette of India, Extra., Part II, Section 1, dated 4-8-2001, p.1, No. 25.
2 Repealed by Act 2 of 2018, S. 2 and Sch. I, dated 8-1-2018.
Prefatory Note-Statement of Objects and Reasons.-The Industrial Disputes (Banking Companies) Decision Act, 1955 was enacted to provide for the modification of the decision of the Labour Appellate Tribunal, dated the 28th April, 1954, in accordance with the recommendations of the Bank Award Commission and for giving effect to the award accordingly. Under Section 3 of the said Act, the recommendations in Chapter XI of the Report of the Bank Award Commission in relating to the banking companies incorporated in the former State of Travancore-Cochin (as it existed immediately before the 1st November, 1956) specified in the chapter were modified and were deemed to have been modified in the manner provided in that section in this regard.
2. In terms of Section 4 of the said Act, the award of the All India Industrial Tribunal (Bank Disputes), Bombay, as modified by the decision of the Appellate Tribunal in the manner referred to in said Section 3, had to remain in force until the 31st day of March, 1959 and, as such, the Act has now become redundant. The P.C. Jain Commission on Review of Administrative Laws, set up by the Government of India, has also recommended the repeal of the said Act.
3. The Bill seeks to repeal the aforesaid Act.
1. Short title.-This Act may be called the Industrial Disputes (Banking Companies) Decision (Repeal) Act, 2001.
2. Repeal of Act 41 of 1955.-The Industrial Disputes (Banking Companies) Decision Act, 1955 is hereby repealed.