Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Amendment Act, 2003*
| [Tamil Nadu Act No. 9 of 2003] | [17th May, 2003] |
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-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 17th May, 2003 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, 2003.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 6.- In section 6 of the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981 (Tamil Nadu Act 46 of 1981),-
(1) sub-section (2) shall be renumbered as sub-section (3);
(2) before sub-section (3) as so renumbered, the following sub-section shall be inserted, namely:-
"(2) every employer who contravenes the provisions of any rule made under section 10 shall be punishable, for a first offence, with fine which may extend to five hundred rupees, and for a second or subsequent offence, with fine which may extend to one thousand rupees.".