Rajasthan act 019 of 2014 : Contract Labour (Regulation and Abolition) (Rajasthan Amendment) Act, 2014

Section 1. Short title, extent and commencement

1. Short title, extent and commencement.- (1) This Act may be called the Contract Labour (Regulation and Abolition) (Rajasthan Amendment) Act, 2014.

(2) It shall extend to the whole of the State of Rajasthan.

(3) It shall come into force at once.

Section 2. Amendment of Section 1, Central Act 37 of 1970

2. Amendment of Section 1, Central Act 37 of 1970.- For the existing sub-section (4) of Section 1 of the Contract Labour (Regulation and Abolition) Act, 1970 (Central Act 37 of 1970), in its application to the State of Rajasthan, the following shall be substituted, namely-

"(4) It applies-

(a) to every establishment in which fifty or more workmen are employed or were employed on any day of the preceding twelve months as contract labour;

(b) to every contractor who employs or who employed on any day of the preceding twelve months fifty or more workmen:

Provided that the State Government may, after giving not less than two months' notice of its intention so to do, by notification in the Official Gazette, apply the provisions of this Act to any establishment or contractor employing such number of workmen less than fifty as may be specified in the notification.".