Preamble
| [M.P. Act 11 of 1963] | [10th May, 1963] |
(Received the assent of the President on 10th May, 1963)
An Act further to amend the Indian Trade Unions Act, 1926 in its application to the State of Madhya Pradesh
Be it enacted by the Madhya Pradesh Legislature in the Fourteenth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.-(1) This Act may be called the Indian Trade Unions (Madhya Pradesh Amendment) Act, 1963.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
Section 2. Amendment of Section 28-J
2. Amendment of Section 28-J.-In Section 28-J of the Indian Trade Unions Act, 1926 (XVI of 1926) in its application to the State of Madhya Pradesh (hereinafter referred to as the principal Act),-
(a) in sub-section (1),-
(i) after the words "in such manner," the words "and on payment of such fee not exceeding ten rupees" shall be inserted; and
(ii) the following proviso shall be added, namely:-
"Provided that no fee shall be payable by the Registrar"; and
(b) after sub-section (2), the following sub-section shall be inserted, namely:-
"(2-a) The costs of and incidental to the proceedings under this section shall be in the discretion of the Industrial Court and the Industrial Court shall have full power to determine by whom the whole or any part of such costs shall be paid.
(2-b) If in any proceeding under this section, the Industrial Court is, after hearing the person making the reference, satisfied that the ground on which the claim has been preferred is false or vexatious, the Court may after recording its reasons for holding such claim to be false or vexatious, make an order for the payment of costs by way of compensation which shall not be less than fifty rupees and not exceeding two hundred rupees to such person or persons as it may specify in the order."
Section 3. Amendment to Section 29
3. Amendment to Section 29.-In clause (d-5) of sub-section (2) of Section 29 of the principal Act, after the words "Industrial Court" the words "and the fee payable therefor" shall be inserted.