| [M.P. Act 16 of 1968] | [24th September, 1968] |
(Received the assent of the President on 24th September, 1968)
An Act further to amend the Trade Unions Act, 1926 in its application to the State of Madhya Pradesh
Be it enacted by the Madhya Pradesh Legislature in the Nineteenth Year of the Republic of India as follows:
1. Short title and commencement.-(1) This Act may be called the Trade Unions (Madhya Pradesh Amendment) Act, 1968.
(2) It shall come into force on such date as the State Government may by notification appoint.
2. Amendment of Section 6.-For clause (ee) of Section 6 of the Trade Unions Act, 1926 (XVI of 1926) (hereinafter referred to as the principal Act) the following clause shall be substituted, namely:
"(ee) the payment of subscription by members of the trade union which shall be not less than twenty-five paise per month per member:
Provided that the minimum rate of subscription in the case of members of a trade union of agricultural workers shall be five paise per month per member."
3. Amendment of Section 28-C.-For sub-section (1) of Section 28-C of the principal Act, the following sub-section shall be substituted, namely:-
"(1) Any representative Union or where there is no representative Union any registered Trade Union in any industry other than an industry for which the Central Government is the appropriate Government within the meaning of sub-clause (i) of clause (a) of Section 2 of the Industrial Disputes Act (XIV of 1947) may apply in the prescribed form for being entered in the approved list."
4. Insertion of new Sections 28-K and 28-L.-After Section 28-J of the principal Act, the following sections shall be inserted, namely:-
"28-K. Certain officers to be public servants.-The Registrar, Additonal Registrar and Deputy Registrar of Trade Unions appointed under Section 3 and members of the staff of the office of the aforesaid officers shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code, 1860 (XIV of 1860).
28-L. Protection of action under the Act.-No suit, prosecution or other legal proceedings shall lie against any person for anything which is in good faith done or purported to be done under this Act."