Industrial Disputes (Tamil Nadu Amendment) Act, 1981*
| [Tamil Nadu Act No. 5 of 1988] | [19th July, 1988] |
An Act further to amend the Industrial Disputes Act, 1947, in its application to the State of Tamil Nadu
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-second Year of the Republic of India as follows:-
* Received the assent of the Governor on the 25th June, 1988 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 258, dated July 19, 1988.
1. Short title, extent and commencement.- (1) This Act may be called the Industrial Disputes (Tamil Nadu Amendment) Act, 1981.
(2) It extends to the whole of the State of Tamil Nadu.
(3) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 2-A Central Act XIV of 1947.- In the Industrial Disputes Act, 1947 (Central Act XIV of 1947) (hereinafter referred to as the principal Act) section 2-A shall be re-numbered as sub-section (1) of that section and after the said sub-section (1) as so re-numbered, the following sub-section shall be added, namely:-
"(2) Where no settlement is arrived at in the course of any conciliation proceeding taken under this Act in regard to an industrial dispute referred to in sub-section (1), the aggrieved individual workman may apply, in the prescribed manner, to the Labour Court for adjudication of such dispute and the Labour Court shall proceed to adjudicate such dispute, as if, such dispute has been referred to it for adjudication and accordingly all the provisions of this Act relating to adjudication of industrial disputes by the Labour Court shall apply to such adjudication.".
3. Amendment of section 11 Central Act XIV of 1947.- For sub-section (4) of section 11 of the principal Act, the following sub-section shall be substituted, namely:-
"(4) A conciliation officer may, if he considers that any document or the testimony of any person is relevant or necessary for the settlement of an industrial dispute or for the purpose of verifying the implementation of any award or carrying out any other duty imposed on him under this Act, call for and inspect such document or summon and examine such person. For the aforesaid purposes, the conciliation officer shall have the same powers as are vested in a Civil Court while trying a suit under the Code of Civil Procedure, 1908 (Central Act V of 1908), in respect of the following matters, namely:-
(i) summoning and enforcing the attendance of any person and examining him on oath;
(ii) compelling the production of documents;
(iii) issuing commissions for examination of witnesses.".