Industrial Disputes (Appellate Tribunal) (Bombay Amendment) Act, 19531
| [Bombay Act No. 16 of 1953] | [30th April, 1953] |
An Act to amend the Industrial Disputes (Appellate Tribunal) Act, 1950, in its application to the State of Bombay.
Whereas it is expedient to amend the Industrial Disputes (Appellate Tribunal) Act, 1950 (XLVIII of 1950), in its application to the State of Bombay, for the purpose hereinafter appearing; It is hereby enacted as follows:-
1 For Statement of Objects and Reasons, see Bombay Government Gazette, 1953, Part V, page 20.
1. Short title.- This Act may be called the Industrial Disputes (Appellate Tribunal) (Bombay Amendment) Act, 1953.
2. Insertion of new Section 20A in Act XLVIII of 1960.- After Section 20 of the Industrial Disputes (Appellate Tribunal) Act, 1950 (XLVIII of 1950), in its application to the State of Bombay, the following new section shall be inserted, namely:-
"20A. Application of Section 20 to settlements of Conciliation Officers, Conciliators and Boards of Conciliation.- The provisions of Section 20 shall apply mutatis mutandis to the settlements made by the Conciliation Officers, Conciliators or Boards of Conciliation appointed or constituted under the Industrial Disputes Act, 1947 (XIV of 1947), or under the Bombay Industrial Relations Act, 1940 (Bom. XI of 1947), and for the purposes of the said Section 20 such settlements shall be deemed to be awards or decisions of Industrial Tribunals."