Tamil Nadu Shops and Establishments (Amendment) Act, 2008*
| [Tamil Nadu Act No. 44 of 2008] | [3rd June, 2008] |
An Act further to ament, the Tamil Nadu Shops and Establishments Act, 1947
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-ninth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 2nd June, 2008 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 172, dated June 3, 2008.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Shops and Establishments (Amendment) Act, 2008.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Insertion of new section 41-A.- After section 41 of the Tamil Nadu Shops and Establishments Act, 1947 (Tamil Nadu Act XXXVI of 1947) (hereinafter referred to as the principal Act), the following section shall be inserted, namely:-
"41-A. Payment of full wages to person employed pending proceedings in Higher courts.- Where in any case, the appellate authority, by its decision under Section 41, directs reinstatement of any person employee and the employer prefers any proceeding against such decision in a High Court or the Supreme Court, the employer shall be liable to pay such person employed, during the period of pendency of such proceedings in the High Court or the Supreme Court, full wages Iasi drawn by him, inclusive of any maintenance allowance admissible to him under any rule if the person employed had not been employed in any establishment during such period and an affidavit by such person employed had been filed to that effect in such Court:
Provided that where it is proved to the satisfaction of the High Court or the Supreme Court that such person employed had been employed and, had been receiving adequate remuneration during any such period or part thereof, the Court shall order that, no wages shall be payable under this section for such period or part, as the case may be.".
3. Insertion of new section 45-A.- After section 45 of the principal Act, the following section shall be inserted, namely:-
"45-A. Penalty for failure to comply with the provisions of section 41-A.- Any employer who fails to comply with the, provisions of Section 41-A shall be punishable with imprisonment for a term which may extend to six months, or with fine, or wilt both and where such failure is a continuing on, with a further fine which may extend to two hundred rupees for every day during which such failure continues after the conviction for the first and the court trying the offence, if it fines the offender, may direct that the whole or any part of the fine realised from him shall be paid, by way of compensation, to any person who, in its opinion, has been injured by such failure.".