Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Amendment Act, 1985*
| [Tamil Nadu Act No. 44 of 1985] | [25th September, 1985] |
An Act further to amend the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fiftieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 20th September, 1985 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 375, dated September 25, 1985.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Amendment Act, 1985.
(2) It shall be deemed to have come into force on the 1st day of January, 1982.
2. Amendment of section 3, Tamil Nadu Act 46 of 1981.- In section 3 of the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981 (Tamil Nadu Act 46 of 1981) (hereinafter referred to as the principal Act),-
(1) in the Explanation, for the opening portion beginning with the words "For the purposes of this section" and ending with the word "include the days on which-" the following shall be substituted, namely:-
"For the purposes of computing the continuous service preferred to in sub-sections (1) and (2), a workman shall be deemed to be in continuous service during the days on which-"
(2) the Explanation shall be numbered as Explanation-I and after Explanation-I as so numbered, the following Explanation Shall be added, namely:-
"Explanation II.-For the purposes of this section, ‘law’ includes any award, agreement, settlement, instrument or contract of service whether made before or after the commencement of this Act"
3. Validation.- Not withstanding anything contained in any judgment, decree or order of any court or other authority, all acts done or proceedings taken in pursuance of section 3 (including the Explanation) of the principal Act at any time on or after the 1st day of January, 1982 and before the date of publication of this Act, in the Tamil Nadu Government Gazette in relation to every workman in an industrial establishment for the purpose of conferment of permanent status to such workman by any officer or authority shall for all purposes, be deemed to be, and to have always been, validly done or taken in accordance with law as if section 3 of the principal Act as amended by this Act had been in force at all Material times when such acts or proceedings were done or taken.