Tamil Nadu Industrial Establishments (National and Festival Holidays) Amendment Act, 2007*
| [Tamil Nadu Act No. 11 of 2007] | [24th May, 2007] |
An Act further to amend the Tamil Nadu Industrial Establishments (National and Festival Holidays) Act, 1958
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 24th May, 2007 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 (National and Festival Holidays) Amendment Act, 2007.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 5.- In section 5 of the Tamil Nadu Industrial Establishments (National and Festival Holidays) Act, 1958 (Tamil Nadu XXXIII of ???) (hereinafter referred to as the ??? Act), in sub-section (1), the following shall be added at the end, namely:-
"Such wages shall be paid along with the wages for the wage period in which such holiday falls.".
3. Amendment of section 7.- In section 7 of the principal Act, after clause (b), the following clause shall be inserted, namely:-
"(bb) seize or take copies of such registers, records or notices or portions thereof which he considers relevant in respect of an offence under this Act, on giving the employer a receipt therefor. The registers, records or notices or portions thereof so seized shall be returned by the Inspector, on completion of examination or inquiry or proceeding under this Act:
Provided that such registers, records or notices or portions thereof shall not be retained by the Inspector for more than thirty days except with the permission of the Commissioner of Labour.".
4. Substitution of section 8.- For section 8 of the principal Act, the following section shall be substituted, namely:-
"8. Penalties.- Any employer who contravenes any of the provisions of sections 3 or 5 shall be punishable with fine which, for the first offence, shall not be less than five hundred rupees but which may extend to one thousand rupees and for the second and subsequent offences, shall not be less than one thousand rupees but which may extend to two thousand and five hundred rupees.".
5. Insertion of new section 11-A.- After section 11 of the principal Act, the following section shall be inserted, namely:-
"11-A. Protection of action taken in good faith.- No suit, prosecution or other legal proceeding shall lie against the Government or any officer of the Government for anything which is in good faith done or intended to be done under this Act or any rule or order made thereunder.".
6. Amendment of section 12.- In section 12 of the principal Act, in sub-section (2), for the words "fifty rupees", the words "five hundred rupees" shall be substituted.