नबधंन सं या पी0ट0-40 ॢबहर गजट
[सधरण [क
ॢबहर सरकर हर क०शत 3 क०तZक 141 श स पटन 12 पटन व५ह! प०तव र 21 नव" बर 21 fof/k foHkkx
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vf/klwpuk 21 uoEcj 2019 laŒ ,yŒthŒ&01&13@2018&8351@yst—fcgkj fo/kku eaMy }kjk ;Fkkikfjr dk fuEufyf[kr vf/kfu;e] ftlij egkefge jk"Vªifr fnukad 28 vDrwcj 2019 dks vuqefr ns pqds gS] blds }kjk loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gSA
fcgkj&jkT;iky ds vkns'k ls
enu fd'kksj dkSf'kd]
ljdkj ds lfpoA
1
2 ॢबहर गजट [सधरण 2 1 नव" बर 2 1 ¼fcgkj vf/kfu;e 17] 2019½
vkS|ksfxd fookn ¼fcgkj la'kks/ku½ vf/kfu;e] 2018 vkS|ksfxd fookn vf/kfu;e] 1947 ¼vf/kfu;e 14] 1947½ dk la'kks/ku djus ds fy, vf/kfu;eA Hkkjr&x.kjkT; ds mugÙkjosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks & 1- laf{kIr uke] foLrkj ,oa izkjaHkA& ¼1½ ;g vf/kfu;e vkS|ksfxd fookn ¼fcgkj la'kks/ku½ vf/kfu;e] 2018 dgk tk ldsxkA
¼2½ bldk foLrkj laiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g blds jkti= esa izdk'ku dh frfFk ls izòÙk gksxkA
2- dsUnzh; vf/kfu;e 14] 1947 dh /kkjk&2 esa la'kks/ku &vkS|ksfxd fookn vf/kfu;e] 1947 dh /kkjk&2 dk [kaM&¼/k½ fuEufyf[kr }kjk izfrLFkkfir fd;k tk,xk %& ¼/k½ ^^deZdkj** ls vfHkizsr gS dksbZ ,slk O;fDr ¼f'k{kq lfgr½] tks fdlh m|ksx esa HkkM+s ;k buke ds fy, dksbZ 'kkjhfjd] vdq'ky] dq'ky] rduhdh] lafØ;kRed] fyfidh; ;k i;Zos{kh dk;Z ;k foØ; lao/kZu ds fy, fu;ksftr gks] pkgs fu;kstu ds fuca/ku vfHkO;Dr gksa ;k foof{kr] vkSj fdlh vkS|ksfxd fookn ds laca/k esa bl vf/kfu;e ds v/khu dh fdlh dk;Zokgh ds iz;kstukFkZ mlesa dksbZ Hkh O;fDRk 'kkfey gS tks ml fookn ds laca/k esa ;k muds ifj.kkeLo#i inP;qr ;k mUeksfpr dj fn;k x;k gks ;k ftldh NaVuh dj nh xbZ gks vFkok ftldh inP;qfr] mUekspu ;k NaVuh fd, tkus ls og fookn mRiUu gqvk gks] fdUrq mlesa dksbZ ,slk O;fDRk 'kkfey ugha gS tks&
¼i½ ok;q lsuk vf/kfu;e] 1950 ¼1950 dk 45½ ;k lsuk vf/kfu;e] 1950 ¼1950 dk 46½ ;k ukSlsuk vf/kfu;e] 1957 ¼1957 dk 62½ ds v/;/khu gks; vFkok
¼ii½ iqfyl lsok esa ;k fdlh dkjkxkj ds vf/kdkjh ;k vU; deZpkjh ds #i esa fu;ksftr gks; vFkok
¼iii½ eq[;r% izca/kdh; ;k iz'kklfud gSfl;r esa fu;ksftr gks; vFkok
¼iv½ i;Zos{kh gSfl;r esa fu;ksftr gksrs gq, izfrekl nl gtkj #i;s ls vf/kd etnwjh ysrk gks vFkok ;k rks in ls layXu dÙkZO;ksa dh izÑfr ds ;k vius esa fufgr 'kfDr;ksa ds dkj.k ,sls ÑR;ksa dk iz;ksx djrk gks tks eq[;r% izcU/kdh; izÑfr ds gSaA enu fd'kksj dkSf'kd]
ljdkj ds lfpoA
21 uoEcj 2019
laŒ ,yŒthŒ&01&13@2018&8352@yst fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jk"Vªifr }kjk fnukad 28 vDrwcj 2019 dks vuqer vkS|ksfxd fookn ¼fcgkj la'kks/ku½ vf/kfu;e] 2018 dk fuEufyf[kr vaxzth vuqokn fcgkj jkT;iky ds izkf/kdkj ls blds }kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku ds vuqPNsn 348 ds [kaM ¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kÑr ikB le>k tk;sxkA fcgkj&jkT;iky ds vkns'k ls
enu fd'kksj dkSf'kd]
ljdkj ds lfpoA
[Bihar Act 17, 2019] Industrial Disputes (Bihar Amendment) Act, 2018
AN
ACT
To amend The Industrial Disputes Act, 1947 (Act 14 of 1947).
Be it enacted by the Legislature of the State of Bihar in the sixty nineth year of the Republic of India as follows :-
1. Short title, extent and commencement.— (1) This Act may be called The Industrial Disputes (Bihar Amendment) Act, 2018;
(2) It shall extend to the whole of the State of Bihar.
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3 ॢबहर गजट [सधरण 21 नव" बर 21
(3) It shall come into force from the date of its publication in official gazette.
2. (2) Amendment of Section 2 Central Act 14 of 1947: Clause (S) of Section 2 of the Industrial Disputes Act, 1947, shall be substituted by the following :-
" (s) 'workman' means any person (including an apprentice) employed in any industry to do any manual, unskilled, skilled, technical, operational, clerical or supervisory work or for the promotion of sales for hire or reward, whether the terms of employment be express or implied, and for the purposes of any proceeding under this Act in relation to an industrial dispute, includes any such person who has been dismissed, discharged or retrenched in connection with, or as a consequence of, that dispute, or whose dismissal, discharge or retrenchment has led to that dispute, but does not include any such person -
(i) Who is subject to the Air Force Act, 1950(45 of 1950), or the Army Act, 1950 (46 of 1950), or the Navy Act, 1957 (62 of 1957); or
(ii) Who is employed in the police service or as an officer or other employee of a prison; or
(iii) Who is employed mainly in a managerial or administrative capacity; or
(iv) Who, being employed in a supervisory capacity, draws wages exceeding ten thousand rupees per mensem or exercises, either by the nature of the duties attached to the office or by reason of the powers vested in him, functions mainly of a managerial nature.
MADAN KISHORE KAUSHIK,
Secretary to Government of Bihar.
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[ध¡क स०चव लय म१ण लय ॢबह र पटन ह र क ०शत eव म१ॢ त?
ॢबह र गजट #[स ध रण$ 1251+4 %ड'ट('प'?
Website: http://egazette.bih.nic.in
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