Tamil Nadu Industrial Establishments (National and Festival Holidays) Amendment Act, 1971*
| [Tamil Nadu Act No. 17 of 1971]* | [11th August, 1971] |
An Act further to amend the Tamil Nadu Industrial Establishments National and Festival Holidays Act, 1958.
Be it enacted by the Legislature of the State of Tamil Nadu in the Twenty-second Year of the Republic of India as follow:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 3rd July, 1971, Part IV Section 3, page 468.
* Received the assent of the Governor on the 5th August, 1971, first published in the Tamil Nadu Government Gazette Extraordinary on the 11th August, 1971 (Sravana 20, 1893)
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Industrial Establishments (National and Festival Holidays) Amendment Act, 1971.
(2) Section 2 shall be deemed to have come into force on the 25th April, 1970.
2. [The amendment made by this section has already been incorporated in the principal Act, namely, the Tamil Nadu Industrial Establishments (National and Festival Holidays) Act, 1958 (Tamil Nadu Act XXXIII of 1958).]
3. Curtailment of a holiday in lieu of 1st May to be null and void.- The curtailment by any employer on or after the 25th April, 1970 of a holiday in lieu of the holiday allowed on the 1st May shall be, and shall be deemed always to have been, null and void.