Orissa act 017 of 1992 : Orissa Industrial Establishments (National and Festival) Holidays (Amendment) Act, 1992

Preamble

*Orissa Industrial Establishments (National and Festival) Holidays (Amendment) Act, 1992**

[Orissa Act No. 17 of 1992][21st March, 1992]

An Act further to Amend the Orissa Industrial Establishments (National and Festival) Holidays Act, 1969.

Be it enacted by the Legislature of the State of Orissa in the Forty-third Year of the Republic of India as follows:-

* For the Bill, see Orissa Gazette, Extraordinary, dated the 13th February, 1992 (No. 148).

** [Received the assent of the Governor on the 21st March, 1992, first published, to an extraordinary issue of the Orissa Gazette, dated the 30th March, 1992]

Section 1. Short title

1. Short title.- This Act may be called the Orissa Industrial Establishments (National and Festival) Holidays (Amendment) Act, 1992.

Section 2. Amendment of section 3

2. Amendment of section 3.- In the Orissa Industrial Establishments (National and Festival) Holidays Act, 1969, (Orissa Act 22 of 1969) section 3 shall be renumbered as sub-section (1) thereof and after sub-section (1) as so renumbered, the following sub-section shall be inserted, namely:-

"(2) In addition to the holidays provided in sub-section (1), in the event of any general election or bye-election to Parliament or the State Legislative Assembly, the date of every such election as notified by the Election Commission shall be allowed as a holiday of one whole day:

Provided that in the case of a bye-election, the date of such election shall be allowed as a holiday only in respect of employees who belong to the concerned constituency,".

SECTIONS