Industrial Employment (Standing Orders) (1[Tamil Nadu] Amendment) Act, 1960*
| 1[Tamil Nadu Act No. 24 of 1960]2 | [2nd November, 1960] |
An Act further to amend the Industrial Employment (Standing Orders) Act, 1946, in its application to the 3[State of Tamil Nadu].
Whereas it is expedient further to amend the Industrial Employment (Standing Orders) Act, 1946 (Central Act XX of 1946), in its application to the 3[State of Tamil Nadu] for the purpose hereinafter appearing;
Be it enacted in the Eleventh Year of the Republic of India as follows:-
1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
2 For Statement of Objects and Reasors, see Fort St. George Gazette Extraordinary, dated the 18th April, 1960, Part IV-A, pages 158-159.
3 This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
* Received the assent of the President on the 21st October, 1960; first published in the St. George Gazette on the 2nd November, 1960 (Kartika 11, 1882)
1. Short title, extent and commencement.- (1) This Act may be called the Industrial Employment (Standing Orders) 1[Tamil Nadu] Amendment Act, 1960.
(2) It extends to the whole of the 3[State of Tamil Nadu].
(3) It shall come into force on such date as the State Government may, by notification, appoint.
1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
3 This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
2. Amendment of section 2, Central Act XX of 1946.- To clause (c) of section 2 of the Industrial Employment (Standing Orders) Act, 1946 (Central Act XX of 1946), the following proviso shall be added, namely:-
"Provided that the State Government may, in relation to industrial establishments in respect of which it is the appropriate Government, appoint, by notification in the Official Gazette, any officer subordinate to the Labour Commissioner to exercise, in such area as may be specified in the notification, the functions of a Certifying Officer under this Act, and any other appointed as aforesaid may exercise those functions, whether or not the Labour Commissioner is absent."