Industrial Disputes (Tamil Nadu Amendment) Act, 2008*
| [Tamil Nadu Act No. 45 of 2008] | [29th September, 2008] |
An Act further to amend the Industrial Disputes Act, 1947 in its application to the State of Tamil Nadu
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-ninth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 18th September, 2008 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 292, dated September 29, 2008.
1. Short title, extent and commencement.- (1) This Act may be called the Industrial Disputes (Tamil Nadu Amendment) Act, 2008.
(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. Insertion of new sec. 11-B.- After section 11-A of the Industrial Disputes Act, 1947 (Central Act XIV of 1947), the following section shall be inserted, namely:-
"11-B. Power of a Labour Court or Tribunal to execute its award by decree.- A Labour Court or a Tribunal shall have the power of a civil court to execute its own award as a decree of a civil court and also to execute any settlement as defined in clause (p) of section 2 as a decree.".