Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Amendment Act, 2000*
| [Tamil Nadu Act No. 48 of 2000] | [11th December, 2000] |
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 Fifty-first Year of the Republic of India as follows:-
* Received the assent of the Governor on the 11th December, 2000 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Amendment Act, 2000.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 2.- In section 2 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), in clause (4),-
(1) in the opening portion, after the words "whether the terms of employment be express or implied", the words "and includes a badli workman" shall be inserted;
(2) after sub-clause (c), the following Explanation shall be added, namely:-
"Explanation.-"Badli workmen" means a workman who is employed in an industrial establishment in the place of another workman whose name is borne on the muster rolls of the establishment".
3. Amendment of section 3.- In section 3 of the principal Act, in sub-section (2), the expression "or on account of non-employment or discharge of such workman for a period which does not exceed three months and during which period a substitute has been employed in his place by the employer" shall be omitted.