95
mRrj izns"k izfrLFkkuh etnwj fu;kstu vf/kfu;e] 1978 ¿mRrj izns"k vf/kfu;e la[;k 4] 1978À
THE UTTAR PRADESH EMPLOYMENT OF SUBSTITUTE
WORKMEN ACT, 1978
[U. P. Act No, IV of 1978]
96
mRrj izns"k izfrLFkkuh etnwj fu;kstu vf/kfu;e] 1978
1
¿mRrj izns"k vf/kfu;e la[;k 4] 1978À mRrj izns"k fo/kku lHkk us fnukad 30 ekpZ 1978 bZ- rFkk mRrj izns"k fo/kku ifj'kn~ us fnukad 11 vizSy] 1978 bZ- dh cSBd esa Lohdr̀ fd;kA
^^Hkkjr dk lafo/kku** ds vuqPNsn 200 ds vUrxZr jkT;iky us fnukad 16 vizSy] 1978 dks Lohdf̀r iznku dh rFkk mRrj izns"k izns"kh; ljdkjh vlk/kkj.k xtV esa fnukad 18 vizSy] 1978 dks izdkf"kr gqvkA
dfri; vkSn~;ksfxd vf/k'Bkuksa esa izfrLFkkuh etnwjksa ds fu;kstu vkSj mlls lEc) fo'k;ksa dk mica/k djus ds fy;s
vf/kfu;e
Hkkjr x.kjkT; ds mUrhlosa o'kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&&& 1&& ¼1½ ;g vf/kfu;e mRrj izns"k izfrLFkkuh etnwj fu;kstu vf/kfu;e] 1978 dgk tk;sxkA
Lkaf{kIr uke] foLrkj vkSj
izkjEHk
¼2½ bldk foLrkj lEiw.kZ mRrj izns"k esa gksxkA
¼3½ bls 26 tuojh] 1978 ls izoR̀r le>k tk;xkA
2&& bl vf/kfu;e esa] &&&& IkfjHkk'kk;sa
¼1½ ^^fofu;qfDr HkRrk** dk rkRi;Z ml /kujkf"k ls gS] tks fdlh etnwj dks ,d fnu ds fy;s ns; etnwjh ds rSarhl izfr"kr ds cjkcj gks(
¼2½ ^^vkSn~;ksfxd vf/k'Bku** dk rkRi;Z lwr] twV] Åu] oL=] df̀=e js"kk] df̀=e /kkxk ds dkj[kkuksa ls lEcaf/kr fdlh vf/k'Bku ls gS vkSj blesa ,sls vU; vf/k'Bku Hkh lfEefyr gSa] ftUgsa jkT; ljdkj }kjk bl fufeRr vf/klwfpr fd;k tk;(
¼3½ ^^vkjf{kr lewg etnwj** dk rkRi;Z ml O;fDr ls gS] ftls bl vf/kfu;e ds izkjEHk ds Bhd iwoZorhZ pkSchl dyS.Mj ekl ds nkSjku ekfyd }kjk fdlh LFkkbZ izdkj ds dke ij 300 fnu ;k mlls vf/kd fnu ds fy;s fu;ksftr fd;k x;k gks(
¼4½ ^^etnwjh** dk rkRi;Z /ku ds :Ik esa vfHkO;Dr lHkh ikfjJfed ls gS] ¼pkgs og osru] HkRrk ;k vU; izdkj ls gks½ tks fu;kstu d s Li'V ;k miyf{kr fuca/kuksa dh iwfrZ gks tkus ij etnwj dks mlds fu;kstu ds ;k ,sls fu;kstu esa fd;s x;s dk;Z ds laca/k esa ns; gks(
¼5½ "kCn ^^ekfyd** vkSj ^^etnwj** ds dze"k% ogha vFkZ gksaxs] tks la;qDr izkUrh; vkS|ksfxd >xM+ksa dk ,sDV] 1947 esa mlds fy;s fn;s x;s gSa( ¼6½ "kCn ^^dkj[kkuk** dk ogh vFkZ gksxk] tks dkj[kkuk vf/kfu;e] 1948 esa mlds fy;s fn;k x;k gSA
1- mn~ns";ksa vkSj dkj.kksa ds fooj.k ds fy;s fnukad 20 ekpZ] 1978 dk mRrj izns"kh; vlk/kkj.k xtV nsf[k;sA
97
¿mRrj izns"k izfrLFkkuh etnwj fu;kstu vf/kfu;e] 1978À ¿/kkjk 3&9À 3&& IkzR;sd ekfyd vkjf{kr&lewg etnwjksa dk jftLVj j[ksxk vkSj mlesa leLr vkjf{kr lewg&etnwjksa dks Js.khokj vkSj ,sls T;s'Brk&dze esa] ftldh x.kuk bl vf/kfu;e ds izkjEHk ds Bhd iwoZorhZ pkSchl dysUMj ekl ds nkSjku vf/kdre dk;Z fnol ds vk/kkj ij dh tk;xh] ntZ djsxkA
Ekkfyd lewg etnwjksa dk
jftLVj j[ksxk
4&& vkjf{kr lewg etnwjksa ds ukeksa dh ,d Js.khokj lwph lEc) vkS|ksfxd vf/k'Bku ds lwpuk iV~V ij bl vf/kfu;e ds izkjEHk ds fnukad ls rhl fnu ds Hkhrj fpidkbZ tk;sxhA
Lkewg etnwjksa dh lwph
iznf"kZr dh tk;sxh
5&& Tkc dksbZ vkjf{kr lewg&etnwj dk;Z ds fy;s mifLFkr gksrk gS vkSj ekfyd mls dk;Z nsus esa foQy jgrk gS] rc og ,sls etnwj dks ,sls izR;sd fnu ds fy;s fofu;qfDr HkRrk nsxk %
dk;Z dh O;oLFkk u gksus
ij fofu;qfDr HkRrk dk
Hkqxrku
IkjUrq dksbZ fofu;qfDr HkRRkk yxkrkj ckjg dys.Mj ekl dh fdlh vof/k esa uCcs fnu ls vf/kd ds fy;s ns; ugha gksxkA
6&& IkzR;sd ekfyd fdlh Js.kh ds laca/k esa] ftlesa fjfDr gks] vkjf{kr lewg etnwjksa dks LFkkbZ :Ik esa fu;qDr djrs le; mlh dze dk vuqlj.k djsxk] ftl dze esa ,sls etnwjksa ds uke /kkjk 3 ds v/khu j[ks x;s jftLVj esa ntZ gksaA
vkjf{kr lewg etnwjksa dh
LFkkbZ fu;qfDr
7&& dksbZ Hkh O;fDr] tks bl vf/kfu;e ds fdlh micU/k dk mYya?ku djrk gS] ,slh vof/k ds dkjkokl ls rhu o'kZ rd gks ldrh gS] ;k tqekZuk ls ;k nksuksa ls naMuh; gksxkA
"kkfLr 8&& ¼1½ dksbZ U;k;ky; bl vf/kfu;e ds v/khu naMuh; fdlh vijk/k dk laKku ftyk eftLVªsV ;k bl fufeÙk mlds }kjk izkf/kdr̀ fdlh vf/kdkjh }kjk dh xbZ vijk/k ds rF;ksa dh fyf[kr fjiksVZ ds fcuk ugha djsxkA
vijk/k dk laKku
¼2½ izFke oxZ ds eftLVsªV ls voj dksbZ U;k;ky; bl vf/kfu;e ds v/khu naMuh; fdlh vijk/k ij fopkj ugha djsxkA
9&& ¼1½ tc dHkh bl vf/kfu;e ds v/khu dksbZ vijk/k fdlh dEiuh }kjk fd;k x;k gks rc ,sls izR;sd O;fDr dks] tks vijk/k fd;s tkus ds le; dEiuh dk izHkkjh jgk gks ;k mlds dk;Z&lapkyu ds fy;s mlds izfr mRrjnk;h jgk gks vkSj dEiuh dks Hkh vijk/k dk nks'kh le>k tk;xk vkSj rn~uqlkj mlds fo#) dk;Zokgh dh tk ldsxh vkSj naM fn;k tk ldsxk %
dEifu;ksa }kjk vijk/k
IkjUrq bl mi/kkjk dh fdlh ckr ls bl vf/kfu;e ds v/khu ,slk dksbZ O;fDr naMuh; ugha gksxk] ;fn og lkfcr dj ns fd vijk/k fcuk mldh tkudkjh ds fd;k x;k Fkk ;k mlus ml vijk/k ds fuokj.k ds fy;s lHkh lE;d rRijrk cjrh FkhA ¼2½ mi/kkjk ¼1½ esa fdlh ckr ds gksrs gq;s Hkh] tgka bl vf/kfu;e ds v/khu dksbZ vijk/k fdlh dEiuh }kjk fd;k x;k gks vkSj ;g lkfcr gks tk; fd vijk/k fdlh funs"kd] izca/kd] lfpo ;k vU; vf/kdkjh dh lgefr ;k ekSukuqefr ls fd;k x;k gS ;k mudh vksj ls dksbZ mis{kk fd;s tkus ds dkj.k gqvk gS rks mlds fo#) rn~uqlkj dk;Zokgh dh tk ldsxh vkSj naM fn;k tk ldsxkA
98
¿mRrj izns"k izfrLFkkuh etnwj fu;kstu vf/kfu;e] 1978À ¿/kkjk 10&11À Li'Vhdj.k && bl /kkjk ds iz;kstuksa ds fy;s &&& ¼d½ ^^dEiuh** dk rkRi;Z fdlh fuxfer fudk; ls gS vkSj blesa dksbZ QeZ ;k O;fDr;ksa dk vU; leqnk; Hkh lfEefyr gS( vkSj ¼[k½ fdlh QeZ dsa lca/k esa] ^funs"kd* dk rkRi;Z ml QeZ ds Hkkxhnkj ls gSA
10&& bl vf/kfu;e ds mica/k rRle; izoR̀r fdlh vU; fof/k ds mica/kksa ds vfrfjDr gksaaxs] u fd mudk vYihdj.k djsaxsA
vU; fof/k;ksa ds fo'k; esa
viokn
11&& ¼1½ mRrj izns"k izfrLFkkuh etnwj fu;sktu v/;kns"k] 1978 ,rn~}kjk fujflr fd;k tkrk gSA
fujlu
mRrj izns"k v/;kns"k la0
1] 1978
¼2½ ,sls fujlu ds gksrs gq;s Hkh] mDr v/;kns"k ds v/khu dr̀ dksbZ dk;Z ;k dk;Zokgh bl vf/kfu;e ds v/khu dr̀ dk;Z ;k dk;Zokgh le>h tk;xh ekuksa ;g vf/kfu;e lHkh lkjHkwr le;ksa ij izoR̀r FkkA
99
THE UTTAR PRADESH EMPLOYMENT OF SUBSTITUTE
WORKMEN ACT, 1978
1
[U. P. Act No. IV of 1978]
[Passed in Hindi by the. Uttar Pradesh Legislative Assembly on March 30, 1978 and by the Uttar Pradesh Legislative Council on April 11, 1978. Received the assent of the Governor on April 16, 1978 under Article 200 of 'the Constitution of India', and was published in the Uttar Pradesh Gazette Extraordinary dated April 18, 1978.]
AN
ACT
to provide for the employment of substitute workmen in certain industrial establishments and for matters connected therewith. IT IS HEREBY enacted in the Twenty-ninth Year of the Republic of India as follows:-
Short title and
commencement
1. (1) This Act may be called the Uttar Pradesh Employment of Substitute Workmen Act, 1978.
(2) It extends to the whole of Uttar Pradesh.
(3) It shall be deemed to have come into force on January 26, 1978. Definitions 2. In this Act,-
(1) "disappointment allowance" means an amount equal to thirty-three per cent of the wages payable to a workman for one day;
(2) "industrial establishment" means any establishment pertaining to cotton, jute, woolen, textiles, synthetic fibres, synthetic yarn factories, and includes such other establishments as may be notified by the State Government in this behalf ;.
(3) "reserve pool workman" means a person, who was employed by an employer for 300 day's or more during the twenty-four calendar months immediately preceding the commencement of this Act on a job of permanent nature;
(4) "wages" means all remuneration (whether by way of salary, allowances or otherwise) expressed in terms of money, which would, if the terms of employment express or implied were ful-filled, be payable to a workman in respect of his employment of work done in such employment;
(5) the words "employer" and "workmen" shall have the meanings respectively assigned to them in the U. P. Industrial Disputes Act, 1947 ;
(6) the word "factory" shall have the meaning assigned to it in the Factories Act, 1948.
1. For Statement of Objects and Reasons see U. P. Gazette Extraordinary, dated March 20, 1978.
100
[The Uttar Pradesh Employment of Substitute Workmen Act, 1978] [Section 3-9]
Employer to
maintain
register of pool
workmen
3. Every employer shall maintain a register of reserve pool workmen and shall enter therein the names of all reserve pool workmen category-wise and arrange in order of seniority reckoned on the basis of the highest number of days worked during the twenty-four calendar months, immediately preceding the commencement of this Act.
List of pool
workmen to be
displayed
4. A list of the names of the reserve pool workmen category wise shall be pasted on the notice board of the industrial establishment concerned within thirty days from the date of commencement of this Act.
Payment of
disappointment
allowance on
fail work to
provide
5. When a reverse pool workman presents himself for work and the employer fails to give work to him, he shall pay to such workman disappointment allowance for every such day :
Provided that no disappointment allowance shall be payable for more than ninety days, during any period of continuous twelve calendar months. Permanent
appointment of
reserve pool
workmen
6. Every employer shall while making permanent appointment of reserve pool workmen in relation to any category in which vacancy occurs, follow the order in which the names of such workmen are entered in the register maintained under section 3.
Penalty 7. Whoever contravenes any provision of this Act shall be punishable with imprisonment for a term which may extend to three years, or with fine or with both.
Cognizance of
offence
8. (1) No court shall take cognizance of any offence punishable under this Act except on a report in writing of the facts constituting such offence made by the District Magistrate or any officer authorized by him in this behalf.
(2) No Court inferior to that of a Magistrate of the first class shall try any offence punishable under this Act.
Offence by
companies
9. (1) Whenever an offence under this Act has been committed by a company, every person who at the time the offence was committed was incharge of, or was responsible to the company for the conduct of the business of the company, as well as the company, shall be deemed, to be guilty of the offence and shall be liable to be ,proceeded against and punished accordingly :
Provided that nothing contained in this sub-section shall render any such person liable to any punishment under this Act, if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.
(2) Notwithstanding anything contained in sub-section (1), where an offence under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of, any director, manager, secretary or other officer, the shall be liable to be proceeded against and punished accordingly.
101
[The Uttar Pradesh Employment of Substitute Workmen Act, 1978] [Section 10-11]
Explanation-- For the purpose of this section-
(a) "company" means any body corporate and includes a firm or other association of individuals; and'
(b) "Director" in relation to a firm, means a partner in the firm. Savings for
other laws
10. The provisions of this Act shall be in addition to and not in derogation of the provisions of any other law for the time being in force.
Repeal of
Ordinance no.
1 U.P. of 1978
11. (1) The Uttar Pradesh Employment of Substitute Workmen Ordinance, 1978 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act as if this Act were in force at all material times.