1Industrial Disputes (Haryana Amendment) Act, 1976*
| [Haryana Act No. 39 of 1976] | [10th August, 1976] |
An Act to amend the industrial Disputes Act, 1947, in its application to the State of Haryana.
Be it enacted by the Legislature of the State of Haryana in the Twenty-seventh Year of the Republic of India as follows:-
1. For Statement of Objects and Reasons, see Haryana Government Gazette (Extra.), dated the 30 June, 1976, page 1180.
* (Received the assent of the President of India on the 10th August, 1976, and first published for general information in the Haryana Government Gazette (Extraordinary), Legislative Supplement Part I of 12th August, 1976)
1. Short title.- This Act may be called the Industrial Disputes (Haryana Amendment) Act, 1976.
2. Amendment of section 7 of Central Act 14 of 1947.- In sub-section (3) of section 7 of the Industrial Disputes Act, 1947 (hereinafter referred to as the principal Act),-
(i) for clause (b), the following clause shall be substituted, namely:-
"(b) he is qualified for appointment as, is, or has been, a District Judge or an Additional District Judge, or"; and
(ii) after clause (c), the following clause shall be inserted, namely:-
"(cc) he has been a Commissioner of a division or an administrative Secretary to Government or an officer of the Labour Department not below the rank of a Joint Labour Commissioner for a period of not less than two years; or",
3. Amendment of section 7A of Central Act 14 of 1947.- In sub-section (3) of section 7A of the principal Act,-
(i) for clause (aa), the following clause shall be substituted, namely:-
"(aa) he is qualified for appointment as is, or has been, a District Judge or an Additional District Judge; or"; and
(ii) after clause (aa), the following clause shall be inserted, namely:-
"(aaa) he has been a Commissioner of a division or an Administrative Secretary to Government or an officer of the labour Department not below the rank of a Joint Labour Commissioner for a period of not less than two years; or".