1
2
3
4
5
6
7
8
'ffis +€ + lrflfa cl6 g6* irrE gll-fli (f{il sr6Ers )+ icul ig st-gm. rcis *.2-zz-dv,rq rrsd / 38 fu. i. frdr$, fuii6 co-os-toot."
n*fi*cis
'ffisrE/gli/oqlzotr-zots."
u'ffiwrq rrqr{
(ersrntur)
mFrt,R t rt.rRrd
scis3e l
nagr, gr-
frfq sftrfon*qdfctTFl
t'*mq,r5r+fitrqq,qqlrragi aql sqgt, ftrio z ur+t zota xei+ r rooiS. rt / 21-q/cr6. /8. r./ rs. - edqrre Asrt sql il Freftfua erfrftqcfrsqtfrcio zt-or-zorz* rrwqn rni ftti+ rt-or-rort +inqafrff or-grftur< d gff t, r<
d.+.fdl, qftftR€k{'
77
7A sdsqEwfd, ftci* z s't{t zots Eds.rq sl&fuc
(6'ci6 sq{2018)
v*{rrrE qHFr*tr{v{ (rqrfr !d{r) (dqiT{) qfltFrrrq, zotz B-*srrd ffiFr6 g6qq Gqrd qrt{l q&f{fi, 1e6r (s. 26 vl lrcr) ai ett ri{frfud oti tg srfuftq{.
trrdrrumq*Qr.ssdeq{iE-dstcft qtix!-sdEnrftqft fudsqtqtq&ffidi:-
{{hRqm, fr{ . t. (1) v6 elfrftvede6offifr{ffidi errfrqa{) GSqilEi) q&ftq{,2017r5'6d[Slr. aqr nr{q.
(21 ivcrfr
(3)qe nqqd ivstrsrrt#iltutrgd &r.
sm z cr {nim. 2. Erft$rq ffifi-s ffisi (errseG{) er&ftqq, rsor (s. z6qre6l) (+ E{* qaq IF q&frqc + Fq iftf&t)i,qrr2i,-
(\r{) sq-qnr (1) l, qo-e(sl t, lrq "*e t erfo6" } emqr, rre 'trs Q erfu{"
ckErfudfrqrdIA;
(*) Bq-sr{I(2) +qErd Grqfrfut std:rqlfrdftqrqrn, qqfq:-
"(3) Es q&frqc t{rr6+6 Sanqe, ag*teua sqx frils o&ftqc, 2006 (2006irl27)+ qdq'kFsftf'+sqt e'ft{d ffi erqil qr *dFr*c-*li61il,Lr$&ft:
uQ rrw mmt, ffi qtu vdrru qa vff t +fdrqa$rri +t$qa, erift-+ se Q qr Wfsq t, qrqsi eailft qE sg;il wcrhc d olin t fr *'f fi rn + fr d f tgr wn srqs6 t.
qrr r ei rirrim. l. qlerfrftwffqnr rt,-
(s ) iiq-snn (3)t,lrq'!frrfrfu41*$n"ftqsE ElfoTrfud" t" *rrnqqr, qtf,i fu-t ":" qftrqrft-dfr'qlqla : sltr
(q) sq-qrr (3)+++,Fniftfudvtqdrn, qqf(:-
't(wiwr+n iurr* sre{tm{{imqqft{r t,qEi sA ffi {arc, ern qr qrdil *rffi ur*edaqend silN+ scrftH {{itriil eq{ Fc QFnfuaorftqqqqr*vrim."
qrfl rz er d{im. n. qr o&ftwff qnr rzt,-
(\16) Bq-hn ( r ) +Iqriqt, Frqftfua cfuqrfod fuarvri, auiq:-
"(1) +€Frfc.6, qcirQrm elGfi*i vs q&ftqq + sqdfr + lrgm lrqar str
q-aru 6flr 6qa a-6 6r d e*rnaqr srcirq * sre Kt ff Estt i, srfrtff gcRA, *vqqG-{*qErEtiu-+sffi, ftrt**ffi erc{sqrt
10
ddsrrq{reqd, ftri+ z q"rqQzols78 (r)
(i) sq-qm(z) Srqnqr, trqftfua cfuqrfod fr{ srn, eufE:-
" (21 ft1{ffi-s6, * lql{ qrt{+ 36isit +$wd6,w tfr at gnft t, i q*sEqriFqAQq,crra&nft -gElc-qr€esnsqir*otte*{rdk qq
(di) irq-qnr (3)+Prmqr, ftmftfua cemqlfrd ftat vri, eulq:-
" ( 3 ) * +i$ w srfu frqc qI v€+ qtff i E-fln :ri ffi ftqc * wdq] 6I saiqi qttrtfr +Esq-qrrr(2)+emddirl+qrAnm-difuiqlc-fr t,-
(s) grhQ, *
(€) eq{tr}Hrti6iff <{ri, eTPdtfi gdin, +cqcQc*qvq t€l-&'sfu ,ft ns+A{iercitsqr0{6drt,*fr A\rdEsriFqA tq,c ifi en fr-{ * i ssn sqi iro clt s+il, sft-s( ftqrvrfun."
qr er&ftie # w
" r z -q. qq{S qr qlrri. - qq q&ftqc * ffienq sqiisi t sidff s ffi
(qs ) srnldqitR{d Hvri*q{, fr qlqtart d qq{S* e$Tfr fud rdfrqr vrftn *tqE erftRfrIt t, deti*m frqwim;
(d) sr0r+s{{R{dffi vri*qgrEftqrdtdrtit0 erqtrq*we-i*IqqrE srRr$ffAqgkEtft."
aqr {rqg{, ft{is z q-r+t zote
xli+ r ror /d.zr /zr-srfirs./B. rI./18.- qnalliBqnt wg+( 348+qrs(3) * arg{riq tgeftqmff qc{q6 efuqa-{re-{is z-z-zom m eim q-g{Errsqra }clfu+Rtgqemu-drQnfrqlvmt. edwre * {rqqra* aniam on?mgun,
d'+.d-dr, qfrfffiqFrq.
<*i qm r7-g
qiit:ttnrFl.
11
78 (2) Ed€qE {qqd, ftri* z q.+0 zots
CHIIATTISGARH ACT
(No. 5 of 2018)
TTM CHHAITISGARH INDUSTRIAL EMPI.TOYMENT (STANDING ORDERD
(AME|IDMENT) ACT,20r7
AnAct fnrtherto amend the Chhattisgarh Industrial Employment (Standing Orden) Act, 1961 (No.26 of1961)'
Be it enacted by the Chhattisgarh Legislature in the Sixty-eigth Year ofthe Republic of India, as follows :-
short ritle, €xtent l. 0) ThisAct may be calted the Chhattisgarh Industrial Emplol, nent (Standing end commencement. Orders) (Amendment) Acl"20l7.
@ It extends to the whole State of Chhattisgarh.
(3) It shall come into force from the date ofits publication in the Officia! Gazette. Amenarment oI 2. In the Chhattisgarh lndustrial Employment( Standing Orders ) Act,1961 section 2. (No. 26 of1961), (hereinafter referred to as the Principal Act), in Section 2, - (D in sub-section (1), in clause (a), for the words "more than twenty", the words 'tnore than thirty" shall be substituted;
(D after sub-section (2), the following shall be inserted, namely :-
'(3) Nothing in this Act shall apply to an establishment or industrial entity classifledas "Micro Indwtry" under the Micro, Small and
Medium Enterprises Development Act, 2006 (No. 27 of2006):
hovided that the State Government may withdraw, paxtially
or fufly, any exemption granted to any Micro Industry or category ofMicro Industries, ifit is satisfied that it is so required in the interest ofworkers."
Amendment of 3. ln Section 8 ofthe PrincipalAct,-
Sectioll E.
(a) in sub-section (3), after the word "employees", for punctuation fulI stop ""' the punctuation colon ":" shall be substituted; and
(b) below sub-section (3), the following shall be added, namely i
"Provided that where the Government has made any amendment in the Standard Order, the same shall be deemed to be duly incorporated in any award, agreement or settlement and in the certifred amendment to the standing orders applicable to an undertaking."
Amenalm€nt oI 4. In Section 17 ofthe PrincipalAct,-
Sectiotr17,
O for sub-section (l), the following shall be substituted, namely :-
I '(l) Any employer modfuing his standing orders otherwise than in
. accordance with the provisions ofthisAct, shall be punishable with fine which shall not be less than twenty-five thousand rupees but which may ixtend to fifty thousand rupees, and in the case ofa continuing offence with a firther fine which shall not be less than
12
E$eord {rsqd, ftti* z wtqo zott 78 (3)
5.
one thousand rupees but which may extend to two thousand rupees, for every day after the first during which the offence continues."
(D for sub-section (2), the following shall be substituted, narnely i
"A) Any employer who does any act in contravention of standing order shall be punishable with fine which shall not be less than twenty-five thousand rupees but which may extendto fifty thousand rupees, and in the case ofa continuing offence with a further fine which shall not be less than one thousand rupees but which may extend to two thousard rupees, for every day after tlle first during which the offence continues."
(iii) for sub-section 3, the following shall be substituted, namely :-
"(3) Whoever contravenes the provisions ofthis Act or of anyrule made thereunder, in cases other than those falling under sub-section (2), shall be punished,-
(a) with fine which shall not be less than ten thousand rupees but which may extend to twenty-flve thousand rupees, and in the event of such person being previously convicted of an offence under this Act, with hne which shall not be less than twenty-five thousand rupees but which may extend to fifty thousand rupees; and
O) in the case of a continuing offence with flrtherfine which shall not be less tJnn one thousand rupees but whichmay extend to two thousand rupees, for every day after the first during which the offence continues."
After Section 17-A ofthe Principal Act, the following shall be inserted, namely :-
"17-B. Compounding ofoffences.- Notwithstanding anyhing contained in any other provisions oftlfs Act. an omcer authorized by the State Govemment by notification may, subject to any general or special order of the State Government in this behalf, compound any offence committed for the first time or after expiry ofa period oftwo years ftom the date of commission of the previous offence (if any), either before or after the institution of the prosecutioq may impose such amount, as he may thinks fit, not exceeding the maximum amouirt offne but shall also not be less than half of the maximum amount offine for the offence as compounding fee; when the offence is compounded, -
(! before the institution ofthe prosecution, the offender shall not be prosecuted and shall, if in custody, be set at liberty;
(ii) after the institution of the prosecution, the composition of an offence shall have the effect of acquittal ofthe accused. Inse ionof
Section 17-8.
r4arae, glur aur tet emff, sdqrrq am vrc&qgewaq, rmg t5tsa au rotka - zoto.
13
'~~~~~~~ ~ 'P@rf(w-fl ~~)~ ~ ~ ~ -~ -;;f\.2·22-&Jlit·lll~ 'Nie / 38 fu. ~- ~ . ~ 30-05-2001."
~~
" ooilw1~/~ / 09/ 2013-201s."
(I\J14SI (~iE-iilii(OI)
~ ~ !.IC':fii~id
~39] ~ . ~ . ~ 2 ~ 201s- .rra 13, ~ 1939 fcrra ~ ~ ffl fu'lWT
~ .~~. -tm~
-fm~.~2~2018
~ 1106/"il. 21 / 21-al/~ ./rJ. -rr./ ts. -m4lt1•1~ lmrr-rnm'fil f.1"'1fi:1Rsk1 atft:tf.1-mrf~m~~ 2s-os-2011
77
0m'lt1•1~ ~~~ -m:i~omai1~~111,t11<, ~- ~-~.~~-
14
78 3ml'tl•I~~. ~2~2018 3dlf!Ji~~
(~ S"'tl-J._2018) u'ffl'tl•I~ <641'4Wicfi ~ (~ ~) ~ft.lPl~ii. 1961 (Iii. 26 ~ 1961) "cfi1 a"ITT mnftra ~ tff, al ft.I Pt~ii.
2.
3.
(1)
3-i·fl'tl•I~~~(~~)~. 1961 (lfi. 26~1961) (sill~~ 1W ~ ~ ~ if~t)if, um2if,-
<~) "3Q-URT (l)if, ~ (cn)if, ~ ".fm ~ ~" ~ ~ 'Q\, ~ "~ ~ ~"
~~~;
(
" (3) ~~if~•Jfq;)f~of@~~.~3ITT~ ~ fcrctirn ~. 2006 (2006cfil27)~~ .. ~~~,,~~if ~~~
~~mcfi"R. ~~~~
fcf;~~Wfif~~~i.
1W~~um8if,-
(cn ) "3Q-URT ( 3) if,~ "~cfil ~"~~~mm~ " 1" ~~'Q\, ctfu;R ~ ":"~~~:3ITT
(~) "3Q-URT (3)~~. f.tJ.1R;iRiia ~~. 31~:-
.. ~~mcfi"R~llrfifi ~if~~~ t, ~ ~ ~ l:fqfc, ~
~~~~ll
tfTU 1 7
(~) "3Q-URT (1) ~~'Q\, f.tJ.1R;iRiia ~~~. '31~:-
" (1) ~~. ~~~
~~.sill~~~~~~~.~~~~~ t
~~~~-~~~-r&'IW'TT~sill
~~-"
15
5.
(~) '3q-Uffi (2)*~-rr-PR, f.lJ.1fc:lRst11 ~~~. &~:-
" ( 2) ~ ~ . -;;n ~ ~ * ~ ih;)fq:;T
w-r, ~~~i:IRTWTTi, *~~~~~~-ltfwm~
-;;n~ ~~ '(1cfi cfif m~. ~ ~~-"
(aR) '3q-Uffi (3) *~~. f.lJ.1fc:lRst11 ~~~. &~:-
''(3) -;;n~~~m~~~.w~mm*~cfiT~
~ t ol~ '3q-UR1 ( 2) * ~ ~~ lITTl'ffi~ ftR lITTl'ffi il, - (~) ~~. -;;n
'dcficfifm~am~~~~il. ~~~*~
~~*~~il~~11mm.~~.-;;n~
~~~~~wm~-;;n'QT.IIB~~'dcficfifm~;
am
(~) ~*~~~~il. ~~~. -;;n>1miw-r*~
~~w-r. ~~~i:IRTWTTi, *~~~~ ~ ~ -ltl wm ~ -;;n ~ ~ ~ '(1cfi cfiT m ~. ~~~-"
~~~um 11-~~ f.l,:.;ifc:lRst11 ~:~~~. aT~:-
.. 17-~- '3llromcfiT 1rnlf.l. -~~~~~~if~~ of@~~ ~ lft,
~m
~~ ~cfiT~-
(~) ~~f.f;ir~*~.~~toT~ciil~oftl~ ~am~&m&llilt. o1~~~~;
(~) ~~f.f;ir~~~~~toT~~~~cfiT~
~~~mm."
.rm~.~ 2 ~ 2018
78 (1)
~ '-im 17-~1 a:1-
3iffi
~- ~- mffi, ~ ~ -
16
78 (2)
CHHATTISGARH ACT
(No. 5 of 2018)
THE CI-Il-IATIISGARH INDUSTRIAL EMPLOYMENT (STANDING ORDERS) (AMENDMENn ACT,2017
An Act further to amend the Chhattisgarh Industrial Employment (Standing Orders) Act, 1961 (No. 26 of1961).
Be it enacted by the Chhattisgarh Legislature in the Sixty-eigth Year of the Republic of India, as follows:-
Short title, extent I. (1) ThisAct may be called the Chhattisgarh Industrial Employment (Standing Orders) (Amendment)Act, 2017. and commencement.
Amendment Sec tion 2. Amendment Section 8. Amendment Section 17. of
of
of
2.
3.
4.
(2) It extends to the whole State of Chhattisgarh.
(3) It shall come into force from the date of its publication in the Official Gazette. In the Chhattisgarh Industrial Employment ( Standing Orders ) Act, 1961 (No. 26 of 1961 ), (hereinafter referred to as the Principal Act), in Section 2, -
(i) in sub-section (1 ), in clause (a), for the words "more than twenty", the words
"more than thirty" shall be substituted;
(ii) after sub-section (2), the following shall be inserted, namely :-
"(3) Nothing in this Act shall apply to an establishment or industrial entity classified as " Micro Industry" under the Micro, Small and Medium Enterprises Development Act, 2006 (No. 27 of2006):
Provided that the State Government may withdraw, partially or fully, any exemption granted to any Micro Industry or category of Micro Industries, if it is satisfied that it is so required in the interest of workers."
In Section 8 of the Principal Act,-
(a) in sub-section (3), after the word "employees", for punctuation full stop ".".
the punctuation colon " :" shall be substituted; and
(b) below sub-section (3), the following shall be added, namely:-
"Provided that where the Government has made any amendment in the Standard Order, the same shall be deemed to be duly incorporated in any award, agreement or settlement and in the certified amendment to the standing orders applicable to an undertaking."
In Section 17 of the Principal Act,-
(i) for sub-section ( I), the following shall be substituted, namely :-
17
5.
one thousand rupees but which may extend to two thousand rupees, for every day after the first during which the offence continues."
(ii) for sub-section (2), the following shall be substituted, namely :-
"(2) Any employer who does any act in contravention of standing order shall be punishable with fine which shall not be less than twenty-five thousand rupees but which may extend to fifty thousand rupees, and in the case of a continuing offence with a further fine which shall not be less than one thousand rupees but which may extend to two thousand rupees, for every day after the first during which the offence continues."
(iii) for sub-section 3, the following shall be substituted, namely :-
"(3) Whoever contravenes the provisions of this Act or of any rule made thereunder, in cases other than those falling under sub-section (2), shall be punished,-
(a) with fine which shall not be less than ten thousand rupees but which may extend to twenty-five thousand rupees, and in the event of such person being previously convicted of an offence under this Act, with fme which shall not be less than twenty-five thousand rupees but which may extend to fifty thousand rupees; and
(b) in the case of a continuing offence with further fme which shall not be less than one thousand rupees but which may extend to two thousand rupees, for every day after the first during which the offence continues."
After Section 17-A of the Principal Act, the following shall be inserted, namely:-
"17-B. Compounding ofoffences.- Notwithstanding anything contained in any other provisions of this Act, an officer authorized by the State Government by notification may, subject to any general or special order of the State Government in this behalf, compound any offence committed for the first time or after expiry of a period of two years from the date of commission of the previous offence (if any), either before or after the institution of the prosecution, may impose such amount, as he may thinks fit, not exceeding the maximum amount of fine but shall also not be less than half of the maximum amount of fine for the offence as compounding fee; when the offence is compounded, -
(i) before the institution of the prosecution, the offender shall not be prosecuted and shall, if in custody, be set at liberty;
(ii) after the institution of the prosecution, the composition of an offence shall have the effect of acquittal of the accused.
78 (3)
Insertion of . new Section 17-B.
18