t t/ GOVEHNNfiEhlT s6KKffhls
EXTRAOBDINAHY
PUBLISHED BY AUTHORITY
GAZETTE
GanEtok Thursday, 29 September, 2005 No.360 GOVERNlllENT OF SII(KIIlI
LAW DEPANTNlENT
GANGTOK
. NOTIFICATION
Nor 20/LD/2005
Dare,. 24l9l15 The tollowing Aci of ihe S kklm Legislauve Assembly having Ieceived the assent of the Governor on 7th day ol Seplember, 2005 s hereby published fo r general inforrnatio n :' IHE SIKKII\4 LABOUH PROTECTION ACT,2OO5
(Act No.20 oJ 2005)
AN
ACT
lo regulale the employmenl and conditions of seru ces of empLoyed worker / labour and individualwolker/ labour and to protect from exploiiations and for statistical purpose, by registration of individualworker/ labollr and to make provlsions foT ceataln r.attersjn the interesl of public order therelo.
Whereas t is exped ent to requlate the employment and conditlons of services oJ worker/ labour and io protect trom exploilalions and for stalistlca purPose, by registration o{ lndlvidual worker / abo!r and 10 make provjsions forcetain nLalters in the interest oi pLrblic olderthere lol
Be lt onacted by ihe Legislalure of Sikkim in the Fifiy' slxth Year ol the Hepublic of lndja as fol ows ;_ Shorttitle extent,
CHAPTEBI
1. 1) This Act may be called the Sikkim Labour Protectiof Act 2005.
2) t extends to the whole of S kkim.
3) lt shall come inio force on such date or dates as the Staie Government may, by Notlficationln the Oificial Gazette appoint and dlfferent dates may be appointed lor d ff-^rent provlsions oJ the Act.
4)lt shall apply, to al the worker/ laboLrrand indivldualworker/labourworking wiihin ihe Siate of Sikkim but does not include the Musier Ro I and the Work Charged workers in lhe Governmenl Deparlrnents.
z 'n rhrs A'l unless he co la,lolrarw'14 req- €s'
(a) 'Appellaie Author ty" rneans the aulhorily as specilied under Seclior B olthlsActi
1
o ,rpoo...ecole me , .rea s -6.a(e
""j;i":llli l,:" "...".,., '""-""* r.,f."t means lhose who workrn-
":-..,,".""..'.
. TJ;;;: ;,.:;" >orb, n-o4 a,o'^^, lbou e <6-ooreoalc -L'uo{5s
" ;;;;;; .r'-'.,..o Bc cro'i o^n"ro sloos aro rsr"o''sr -e1rs' "'c
(e) "establishmenl' means: ""
-' "iti-",
o"o"t-"nr orr -eco err -on'o'd li :;; ;: ;; ; ;;", r.Js'ndoe ous'res ,"0...r', awo' 'o'oc"uoa 'o' 'sca' edon
t ""
. , ' "r- ."r'. a" /ea|o-me1c 10 o_ I1e1'l oa ' ol pprl'
";; ;" -",,"'aooJ/' r'!ea'| s d v o""pr"obo'rr' wro ed' s' rs"re'r'"'r ood
;.";:;" ;"; ";",r^o\ nc-d,,ob'oou
lee'cc'ro o ra"^o r 5'ors5
"
- ,-.,_. rr'o i,e',,0 t''pag n b' l ooe> nol eoJ' e academ'c o-a 'rc'lro'ar d
: ;;
^;,..
: ",;;* "",.,'"q,,u,"o.,
u-, o,".',,,,u e o'|'|esL'3'i o- 1'ofa,
as cornpele.ce lo do such work s concefned ',"."".,"" _ "".. "" "*"'lo "opo
nleo - 'oe"h'sAcl
^;'::-," . ;.":. l,"., Nr,rq ", ar a d',r.oes c1:'''Ld c'a' t"rasiq"dr'
"l\!."''""U"" -*"t " '"( rica o_ o ro + r'o - I re O'' cial Gazel e' .'r'"";'J:.:;; fi;; ;"";,s *ho are ori(ins n bazars godowns rn estabrishment' o
(s)
(h)
(i)
(i)
(()
frl ipi"s"rlo"o m"an" plescribedbv r!rles madc under lhis Actl
rm) PrlncrpalEmPloYe' merns ' ,, ;;';,''" '",", "'a" e'
6"6' - -erro *C
';" """" ", "'=
'ofe orr'cordb'rpco e-n'e-'orr1n oca a'tno'r' as lhe case 'nay
be' specily in this behaLll
r rnrLa',on ooroLrol aeoa'e'o o_c'por o'IFe'a-lor)'rddlerPa pe so. 'a oee" laaeo a' ra" l'lanaq
, ,',""""t"" ,""ero5lrbrs_ne-:',a'\ oe so|esoo' s o " 'o'(hP
sLpel's'o' a_o _o- ro' o' 're estao
<1r enl_'
" ",.;; ;,* " """'"''." "'ao'| rero-orooo"or essterso ''o'Fd ;"...r"'"' "' '' "'cn rorn "' -al o'soe-
'ed
^ "treo slcr .q Orr:cer -ea 's '' Ol cer cooo lleo u'o"r Se'"o_ 3 o'lhc pc''
. "aa""* "
n eans lle Scneo _re aope rae^ro rl e A .li
', :","",:;";:";;-.", -ed-sa ,6np'orre , r neo sa.zeoo Jro'eazed
qe.lor as 5Pecrled n rhe Sched!le i;:: ;";;' ;--1"rP1'or'aoaD e or o" ns e'o esseo ia -r s o' - o e!
",,,;:"";"",, ',-"'" "
*- "'"=*'''-"'"dl'l-"
;,;; ;;;,,";" ".""so emo'o eor-espe!ro'I-'se pov'e'(oror'orr done inslrch emP oymenti
rsl "roL€r aoo- er _ea-saoL qo_erodg'd:llneSc'eoLedEmoo/mentw5o t
"rr ""-"" "0 a" *e o '4 ) ear5 a' o doov€ a1o a_) oerso,r emp'or eo r or 'r
."..*,1" -*n,it tt'n "1
any'eslabllsh'menllo doa::::}5 ff::::,r, ", r pP1so., 'o ' c-d" c J sBmpo.ed-a,.1,,'1"
Seclron 2 bur does nol inc ude anv
sucn I
manaoe rial or admin islrat ve ca
pacily
,
2
Appointmentaf ol Regislering Registration of
CHAPTERII
REGJSTBATION
The Stale Governrnent rnay, by notilicat on in the Ollicial Gazetlei_
(a) appoinisuch persons, being Group B Olflcers ofGovernment, asltthinksliilobe Regislering Oflicers for the p!rposes of this Chapter and
(b) deline the limils, wilhin which a Registering Olflcer shall exercise the powers conlerred on him by oI under lhis Act
4. (1) Every Princlpal Emp oyer/ Employer/Contractor/Owners of an estabLishment to which this Act applies shaLl withln such period as I re Stale Government rnay, by Nolillcalon in the Olf cial Gazette, iix in this behalf, rnake an app jcation lo the Begisteling Oificel, in such folms and rnanner and on payrnent ol such iees as rnay be prescrlbed, lol lhe reglstralion oi all indlvidual workers employed'
(2) Every indiv dualworkers or, bazar porlars, carpenters, masons, rag picker, quilt maker, plumbels, iilters, cooks, waiters, chanawalas, electricians drivers (other than govern0lenl drivers), gothalas, donlestlc servant, mechanic' balbers, cobblers, hawkers, urnble la repa rers, scTappaperand bottle colleclors etc who are work ng independently to whom lhis Act app les shall wlthin sLrch peiod, as theslate Government may by notificalion ntheOfficia Gazetie, fixinthis beha i, make an applicallon 10 the Regislering Oiflcer, in such iorm and mannel and on payment of such fees as may be prescr bed' lorlhe registraUon of indivldual workersl
Provided that ihe Reglstering Ofijcer nray enterlain any such application Ior reglstlaiion afterthe expiryol the peliod irxed in lhis behali,lfthe Registering Officer s sal siiedthatlh_"
appllcant was prevented by suificlent caLlse ilom mak ng the applicalion in I me:
Provided lurther lhat possession oi ce.lificate oi reglsiration of abo!r / worker shal nol confer on any individual slatlls or clalm ol being an ordinary residenl oi the State
(3) Wilhln one monlh aftel the.eceipt ot an appllcation for regisiration under sub' section (1) or (2), the Fegistering Officer shall ,-
(a) il lhe appiicauon is completein all respects, register the lndlvidua workers and issue lo individual workels/ LaboL-lrers a Cefiilicate of Registrat on in the ' prescribed Iorm, andloken numbertothe porters;
(b) il lhe applicalion ls not complete, return the application to the applicant'
(4) Where,,!ilhin a perlod ofone month afterlhe recelptof an applicat on for registration oi inclivldualworkers ulrdersub-section (2)ancl (3), the Regislering OJflcerdoes not granlCenificate ot Reglsiral on as applied for underclause (a)ofsub_ seclion
(3) and does not relurn the appLicaUon underc ause (b) of sub'secllon (3) th-' Reglslering Oflicer sha l, wilhln 45 (io'tyiive) days of the receipt of an applicai on
in this behall, reglster the individ ual worker an d lssue ihe Certilicate of Begistrailon 10 the applicant in the plescribed iorm'
5. lt the Registering Olilcer is salislied, elther on a reierence made 10 him in this beha i r H- r th 6 ra^icr.a rl^n
^l
, nr Mr^.kFr h, c heen ofrla ned bV mis Teoresentatlon
3
or sLrppression oi any mate.aliact o.lhal lo. any olher reason the rcgislration has beconreLrseessorlneliecliveandlherelore,rcquireslob€revoked,theBegiste.ing Oflicermay, aflergiving an oppodunrty io lhalworker lo be heard and wilh the prev ous approvaloithe Govenment revoke byorder nw l nO the rcg stration andcommunicate lhe orderto workerand/or employer,
T!o P ncipalEmployer/ Ernp oyerlConkactor/ Owner an eslabtshmentlo which thisAcr applies sha lemploy workerin lhe eslabtshmenis un ess aworker possesses a ceniii.are of Flegislralion and token number underthls Acl. Noindivdualworkerorbazarponarscarpentors,masons,ragpickers,qultnrakers, plumbers, ilters, quill makers, cooks, walerc, chanawaas, elect cians drvers (oiier Ihan gove rimenl d ve6) golho as, domestic soruani mechantc, panwalas, barbers, cobblers, hawkers erc, to which lhis Ad app ies shatt be altowed lo work in Sikk m, unless he or she possesses a Cerli,icate ot Begisvatjon issued under
7. Th e Certilicale oj Hegislralion of workers gra n16d u.der cta use (a) ot sub section (3) ofsectio;4, shan bevalid up Io the end of Firanctat Yea r tor which ii is granled. An apprcallon ror.enewalsha lbesubmned nol less than litieen (1s)days beiore rhe date oi expiryoflhe Reg slrallon Ce.til.ate oroire.ewed registration wilh loken number as rhe case may be, aid sha be accompaf ed bysu.h lees as anybe prescribed.
6.(1)
(2',) I(r)
(4)
(2)
(3)
Any person ag9rieved by an order ol Ihe Fegisleing Oificer relustng lo gra.t Cenlcale ol Begistralon or by an order oi the Feg stering Ofiicer revok ig Certi,icate o, Beg slrallon may preieran appeatagaiis he Orderlothe Secretary ln the Depanment .1 Labour, Govemment ol S kkirn within thidy days lrom lhe daleotcornmLrnicalionoltheorderolreiusatorrevocation,asthecase..aybe, providedrhatanappea maybeadmtiedafi€Ilheexpiryotihepe odollhirty days, if the appellant salsfies the Secrelary lhal he was preventod bysutijcionl causei.ompreferiing lhe app6alw thin Ih€ sald period.
Every appea u nde r this section sh6l be mad6 by a p6Uiion in wr UnE and shatt be accompanied by abrieislalernenlo,lhereasonsforlheorderappeatedaga.sl whore such slalemenl has beenlurn shed by Ihe appe ant and bysuchtees as No appeall led und6rlhls section shallbe disposed ol untilappellant is g ven €asonable oppodunily ol beiig heard.
Every orderol Appellale Aulhorltyconlirmi.g modilying, or reve rsing ihe order aPpealed aga nsl shallbe lina.
4
DUTIES AND
Duties ol Employe Cohtractors/ Owners ol
CH,APTEN III
O.BLIGATION OF PBINCIPAL EillPLOYEF / EIl4PLOYER/ CONTBACTORS/ OWNERS OF ESTABLISHMENT OR OF INDEPENDENT INDIVIDUAL WOR;d;;
9. (1) tr shatJbe lhe duly oi principa Employer /Emptoyer / Contracror/ Owner of estabtishment or of lndependenl individual worl(ers :-
(a) to furn sh such parl cltars and in such form as any be prescribed and shal appty lo lhe specified authority wilhin iifleen (j S) days irom the dale of employment and lor reglslration of workersl
(b) io furnish such particu ars and n such form as any be prescribed to the specified aulhority within iifleen (j5) days where any change occLrrs rn any of the particulars so ,urnished;
(c) tosuftenderthe Cerlifcateof Regiskation ofworkers in lhe oiilce of Registeing Oiiicer after completion oi worl(s if any such worl(er leaves Sikkim on vacalion or lorever as the case may be;
(d) to furnish the llsl ol wort(ers who have leit Sikkim to the Fegisterlng OJilcer with a copy Io nearest potice Slation anct area lnspeclor Station jn s;ch torm as any be prescribed;
(e) tomainlarn a record registerwith pafriculars oiworl(ers namely, names, iather s name / husband name, sex, age, lemporary addr,ess, pennaoent address deslgnalion, rales ol wages, date oiemployment, natureofwork with passpon size pholograph.
CHAPTEF IV
WAGES, WELFARE AND OIHER FACILITIES]'O BE PROVIDED TO WORKEBS Wage rates and l0 (1)
theirconditions
Th e wag e rates, holidays, ho u rs ol r,!o rk and olher condilions of serv ce of wo rl(ers shall,"
(a) ln case where such worker performs in any esiab rshment : the sarne or sirnilar kind of work as is be ng perlo.med by any other worker n that establishment, be the same as those appticab e to such other workersr and .Oi .. d LaSe wrere a I a e *Orl.eI arO a (end.C ,O.{er OO t-e Sane dnd S.T,t JI nalure ol work, lhen the employer has to pay eq!a rem!neration witho!t discriminalion on the ground ot Sex.
(c ) Every worker shal n no case, be paid less lhan the wages iixed as per existing policy and aw oi lhe Siate Governmeni oi Stkktm_
(d) if a worker works w thoul being absent dur n9 the period of 6 (six) days consecutively in a week, he / she sha I be given one paid holiday either on Sunday or any other holtdays
(e) Normal working hours of Wort(ers sha be B (eight) hours a day
(l) No person betowlhe ageof t4 (iourleen) years shaltbe employed in any work.
5
'1
12
(2) The wages oleverr'!e6on empayed in anvworksha be patd betorethe exp .y ol lhe seventh dayoj lhe su.cee.|n! monrtr.
{a) Aiy eslablishment rpon or in which less lhan one rhousand persons are employed, sha lbe pa d beiore rhe expiry of ihe seventh day.
(b) Any orher€stab ishment upon or in which more than one thousand persons emptoyed, shaitbe paia betore rhe expiryofthelenth day.
(3) Nolwilh standnganyrhing conrained in anyolhertaw iorthel me beinginforce, wages payab e to worker u.derrhis se.rion shat be Daid in cash (r ) lt shal be lhe duly of every princ pat Emptoye/ Emptoyer/Conlractor/ or the Owner olesialrllshmenr empoy ngworkers in connecl onwilh lheworr oian esiabtish.neni lowhichthisActappies.
(a) 10 ensue s! ilab e con.l rons otwork tosuchworkers havi.a reoar.lro rhe iact ihar lhey are requtred lo worr.
(b) ro provide and matntain sLrirab e residenlia accommodation lo such workers duri.g the pe.iod oi ihe remptoymenl;
(c) toprovide the prescribed medicat jacitiUes 10 the won
(d) to provdesuch protect ve clorhino and oiheranenilies ro theworkers as may be prescrtbed.
(2) ncaseofrata accidenr or ser ous bodiry intury to any s uch worl(e .whi e on .jr ty enrployer ls iable ro give nol ce ro rhe commiss oner ior workmen,s compensation, Sin(im unde.Se.iion lO (B)ot the Worl( men,s Co.npensation Aci,I S23
(1) An emp oyerloonrra.lor/Owner or esla bt shment sha be responsibte ior payrnent of wages lo each won(ers emp oyed by h m a nd such waqes shalt be Dai.j beio.e lhe expi.y ol period as specitied in crauses (a)and (b) orsub-secrion(2)oiseorion
10,
(2) Every P rincipal Emp oyer shat nomnareareprese.tarived!yaurho.is,adbyhir. ro be prcsent ar lhe i me ot disb!rsedjenr ofwages by the contractorand tt shaLt be rhe dlty ot such represenralve tocerritythe anounls paid aswages in sr ch manneras may be prescribed
. ' ._al be.teoutvotrheCo .!cjo.loersretn-dsorr5ere,totwaoeq - rne piesence oflho aurhorsed representaiive o,ihe principa s Employe..
(4) ln casethe CoDtractorrats ro make ft y.rent of wag6s whhi. rhe prescribed pe.iod or makes sho.i payment lhen th6 pr nc pat Emptoyer shal be liabte to mako payme.totwages in tul or rhe pa].rbatanco due, as the case may be, ro lhe worl(ers employed by the Conrracror and recoverlhe amount so patd trom rhe conlEcio'erlher by deduct o. from.lryamouft payabt6 ro the contractorunder o.y Jon,rd.r o.d.,d-r ..a!ab e by tn4 Lo-ractor
6
Appointment
CHAPTER V
INSPECTION AND ENFORCEITIENT
13. {1) The Stale Governmenl may, by notiticali0n in the Oflic al Gazette, appo nt such p0rsoos as it deems Irt lo be lnspeclors lor the purposes oi lhis Act, and define the local timits w thin whrch they sha exe.cise thek powers under this Act. (2) subrecr 1o any rures made in this behari, wrrhin the Ioczr iirniis for which he/sne is appointed, an nspeclor raay,-
(a) il he has reasons to betieve thal any worker is employed in an estab,shment, prernises or place to enter, at all teasonable hoLIS, with such assistants (if any), being persons ln the serutce of the Government or any oca or oiher public authority as he thlnks tit, such premises, establishmenl or p ace for tho purpose ol, -
o sarisrying himsel wheiher the provisions oi this Act in reraron ro the regrstration ot workers, condilions of servlce, payrnent ol wages or otherjacilities to be provided to such workers are berng complied w th;
(ii) oxarnine any register or record or notices required lo be kept or exhlbited by the provtsions oj Ihls Act or the rules rnade there under, and requirjng the produciion Ihere Ior inspection;
(iii) examine any person fo!nd rn any such premises, estabrishrnent or prace for the purposes oi deterrninjng whether such person is worker;
(iv) selze or take copies of such register, record ot wages or notices or parliculars ot wotkers or portions there as he may consideaed televant in Tespect of an ofience under ihis Act which he has reason to beljeve has been committed by principal Enrployer, Emp oyer, Conlraclor or Owner of estab ishmenlsi
(v) exercise s-cn olne powe.s. as .ray oe prFscr,beo:
Provided that no one shaltbe required underthls section to ans!./er any questton orgtve any slaiemenl tending to incriminate himselJ, for lhe pLrrpose oi investigation of olJences underthisAcl, shal have same powers as an Oiiicer_in"Charge of a police Siation irnderthe Code of Criminal procedure, 1973 for investigation oicognizable oifence except that he shal r]ol have lhe power lo a(es1,
15.
14. Every lnspector or any other olllcer as nay be appointed by the Registering Ofticer shall be deemed to be a ,public Servant, wlthin the rneaning oj Section 21;j ihe lndian Penal Code. 1860_
Any p€rson required 10 produce any docurnents or th ng or to gjve any information requir6d, by the Hegistering Ollcerand lnspector shallbe deemedlo be legalty bound to doso wllhin the meaning oi Secl on 175and Seciion 176olthe lndian penalCode {5 o'l86Or.
The provisions oltheCode ol Crimjnal procedure I973 (2 or 1974)shaltsotarmaybe, apply lo any search or a seizure under sub-ctaL.rse (lv) of Clause (a) oi suU-section 1e; sdruant.
C mihal
16.
7
18.
or Section 13, as app led lo anv search or seizure mad6 underlhe alllrority o1a wa(ani issued under Soclon s4 ofthe saidCode' No suil, pros€cltio. o1legalProceedlngs sha liie agai'st anv person ior anyllring *i,"n ," l"*," *" "'i'' "r
inrended io be do'e un'ler thls Act or r!]es made rhere
L.,.^, pn.. rbal Ero ovp' 'E1p o)e' 'Con'ra^lo'/O^'qol ps'db Eha"'l'a-d'n r "
;:. ;" ;;;"."r": r. c, d,ee sh., o- denand. orooLce'or n"pe*ol ro a-
l1;:;";,; ;;'.;- .""o o.'".0 no'."" -0,'"o,o oe oo -nde aro o'I'h6
CHAPTEFVI
OFFENCES, COGNISANCE O F OFFENCES
AND PEN ALTIES
1q Non cor plat" o' a1l p'ovB oaso' S€clo's 4' o 7' 9 rO'1"'"5"8 2i 25 o'a4V
orqF. p,ovjro1" u.oF h's A_ s'ral, b€ ar 0r'6r ce
20.
21.
coon:sa-cFororrenceccoa-'ll'otld"rt1' A!' Ta) o''a^'rolconcorlr'l€o Lt'.,""" i""i
"i , r."", ,asiskate bv a ressreredworkerora Government fil:o;,"i-;;;;"raiorsanrzatron oran tnspectorapponred undelthsAct af,d such Cou shalitry lhe oll€nce'
A.vPe'sorBro.o-r'a.e'esl_poro\ sor o"rs
aLl s'1a'oep'"rs edaccordlqlo
;"'J":"-;,;"":; ,h" pua's\'e-ror 'r ote"a.a/ be c"reqor sed as
':l'i';,.
"," """"r -'t,rousor: or s"c1ol d 6'-d 7 c'ai' b6 a' o,,elce ano'e
_
.i"**'."'o"o-'= "b'e wir
s -ole no"so'ror 'w5'!h -av e'ero _oro'wo ;;;;;;i'";;;i" ""
25oor or bolh and in d.laurr lo pav rh€ irne s mpre imorisonme nl lor a p€riod oi 20 days' ,", .";-;;,; :"";,', "''; o'o'
s'ons o' ss('ron e'o' dnd s'2'r 06'1 o.ence ' ;:#";;
" -; ",-'l'o1trf , rb a oo' oo d oe troq'|- o'a "-e up'o Fs
uoOO'.*au*'"* "_'(
norrso"nel o_ 20 davs'
," ;,:::" ; ;;o;, ; - ".o,s:o-s o, s6. io. 15.r8. 24 aid ?c s-o' oe'- otence
"
""..i"i." *',"' "o'" .o"oarenr'plo a 06''0o o"s ddvs or a'rre or's
".OOO'- 0","" "."""
I ' ap e iTp' so'r 6r I 'or ' 5 davs' ,nr ro seconda1drtoc6q-o_rolF_ce\ovcoanrllr9a'?o'theoi'ercesu-de lhe
" #";;;;,;,;" ";"D€ rp"oneelr idve' "rororlo r's'"'"Isrcr :# ::.:;,;; ";'6 666u 6, o6" "no, d6'du I s'rore rp' 5o-re'r Loro o-e O, ri"" **u"" "t"
*opcl to chango bvwav ol issua ol Notr cation bvlhe No JudioialMagisiral6 shalltak6 cognisance oJ an ollenc€ Underlhis Aci or 'ule
or
)ill""#"'"i.r-n"t ttl"'"ol is m;dewirhin 6 (sit) monrhs rromth€ dareonwhich22.
8
Appeal, the alleged commiss on oi lhe olience Iirst come to the know edge of registered wolker or ernployet or an lnspector appoinled under this Act.
23, Anappealshal ietotheDislrictandSessionsCourlottherespectlveiurisdiclioniithe party s n01 satlslled with the order ol tho Judicial [,4a9]strate. The period o{ lirnitatlon !nder th s Seclon shall be 60 (sixty) days.
Display ot
Changeof
$avings.
24.
27
26.
0)
\2)
28. 0)
12)
25
CHAPTER VII
I\4ISCELLANEOUS AND SI.JPPLEMENTARY Every reg sieredworkers haveto displaylheirtoken numbsr by wearing on chesl or on. shoulder and if tequired sha I prodLrca such documents or recold as may be the case Every Employer sha I ana ntain such legistors and records asper clause(e) ol sub_ seclion 1l ) of Section I and dlsplay oa the premises/ establ shanents or place, such notices as may be prescribed. All reglslers and recordsshalLbe kept on the premises of the establishment 10 whioh they relate.
-' e reg sl-al o r lees o _o,vid-a wo'-ers a1d re'ewal lees aIe suoleLL Lo cnange bv ,,!ay ol Notil cation by the Government aiter interval oi every compleiion of (5) five years,
Thg Slate Government may, subjeclio plevious publicalion make aules tocarry oul lho purposes oi this Ac1.
ln particular and without prejudice to the generality oi the loregoing prbvisions, slch rules may be made for all or any ol the tollow ng matters, namely:_
(a) The iorm oi applicatlon, lorm oi subrnitting a statement, the lees and other parliculars,lhe manner in whlch the registlalion of ind vidLralworkers ls to be made and iornr oi Registralion Ce ilicale, sample ol token 6xpand iees fo. renewal oi Certiiicate ol Registrqilon and other relevanl iorms.
(b) Fixing the rate of wages.
(c) [rledical ass]stance, iirst ald box, protective clothing and other amenll es.
(d) Qualiicalion of lnspectors appoinled under ihis Ac1 and thelr duties.
(e) Power o'D"g slerlng O'licer "1d dJl es. (l) Regisler and records to be mainiained and notice to be disp ayed.
(g) Any other maller wh ch is 10 be or may be prescribed Al the notifications, rules and olders relating to registraiion oi indlvidual woftersin Sikklm n force i.nmediately belorelhe commencement this Acl are hereby rep€aled- Notwilhstanding such repeal, anything done or any actlon iaken under lhe not flcatlons, rules, regulations, orders on the sublect, shall be deemeC lo have been done io taken, as lar as may be, undeT the corresponding plovislons ol this
9
IHE FIESTSCHEDIJLE
(Seesecrion2(o)
SCHEDULEO EI,IIPLOYMENT
l. Agriculture workers.
2. AutomoblleEnglneerlngworks
3. Bakelies and coniectioneries.
4. Conslruclonand malnle.ance oi Foads and Euildings 5.Co.slrucllonotproieclsincudingdams,lLinnels'thermal'hyd'oeLeclrlcandolhe'mulllpurPose'
6 Dairy, pou tryand anlma hlsbandryrarmng' i
"""r,i *"r"g"- r"tkers ensaged bv Govemrnent Semlgovern meni Govemment undedakings' Pubric sector and Privala sector undariak nqs'
8. Distileriesand Brewees. I Electronicindusl.ies. o Handloom induslrles and eslablishmenls'
1. Holels, Beslauranl Eating housos, Teashopsand S hops and commercia eslabLishmenls'
2. Loading and unloadlng ol goods and other mate 'Ls
4 P vate motor iransporl andpub c motor lransport'
5. I/aking oiqullis, maltress, and 'epa ngorcookeies' 6. Sand,done andchips qua ies,
7. ToulSardlrave and lheir relaled trade/busine9sl
18. CarPenlryandlrasonry. i9, Srnallscalelndustries, lo. lnduslriesandfactories. l1 Cinoma and video and their relaled trade/works'
22. wood wolks and iunrlture. BY oider.
F.K. PUFKAYASTHA (SSJS)
LEGAL FE[4EMBAANCEA. CUM'SECRETARY,
LAW DEPAFTMENT,
FILE NO. 16(82yLD/2005 s.c.P.G.- 33/Gazene/l50 Nos/Dtt 7 10-2405.
10
s{KK{fitil ffi#vffifr-{trdr\fiffi,r..lY
ffiITZH]-TI! EXTIiA{,IT fi Ii$AH V !:]IJ I]L[$}^IED BY I\Ul FIOI1JTY fiarIgtdk
rr''Je.l n es dn:,, lltii;anuIi:yJ-ri6T G OVHfiII It4Il N,,IT Oi: S1I(K!M T-AW DEFATiTUIENT
c,4.t\GTOt.i
l{o. 43 /l-$/2r}07 Daiecri i0.Ei -2007 I,io1fii:tcaTI(}N
'ihe iollowinu Act pzlssed by tire Sikkinr Legjslaiive Assembty having recejved ihe asser]l ol tile Governor o 18ih day of LleiremL,er, 2006 is hereby plrbtislrecl ior genJat infor.rnafion:, TilE StKtdtM Lrx$o*R pRotECfloN {AMENDMEN-I) ACT, 20U6
(Act llo,1S ot 200ti)
a],t
ACT
lo afircnd ihe Sikkinr L:1bo!r Irroieciion Aci, 2000. 8e ii e.acted by t'r.r L.e!isiiriLrrc ol sikkim ifi the Fiity, sciventh year ot india s9 io|ov/s:-
Sirortiit{eit(j)
I\: o. :i
-lhis
401 nll1y tie called lhe Sikkirfl Labour
!rctectioo {Afi renrlnr.r l) Act, 2006.
li e)itencls to ihe whoie ot Siktlirn.
It $hallire deemed io have come tnto lorce on thei.,dayoiJune,
200c
lfi the Sikkim Laborr protectlon, Act, 2005 (herelnajlor refefied to a9 the said Aci) in Sedion 4
(1) oi sLir-seciion (31for ihe v,/orcls,,one t.-lonih,, the words ,,a period not exce€din9 six lronths,,shail be substitLrted.
(2) | r sub-gefiio 1 (4) for the v.rords.,one r.l,lonilr,,the wods,.six rtro,rths,, aiicl [or tie worcls and the iiglrre ,45 Cay$, the figure & ihe wc,rds '160 (sixty) days, respectjvety sha be substituted.
12)
(31
$eciio 4,
11
Arrle!ldmEnt oa Sectior ig.
3.
(3) Aiier sob-sectiofi (4) ahe foltou/trg proviso shi: bo deenleit slvrays to l-rave been inserteci narnely:-
"Nohlithst.lnding alything coaiairreLl iD sub"se.rirjlr (3) ar.lcr (4i .ii applillation caln be rnade ro the arthority to e)xeL1d ra ireri.rd r.Lrfitrel by arother 30 ilhid!4 days ior which necessary gL-ouncls Lnay be indicaled by the applicant ahd ihe authorily also tnily in cieger-vlng ,rases extend the tinrc. by aperiodof OrJ (thiltyj dey-.r fordisposrjci srucr applicalion.
lflhelaidAciingeciiotllStfefollovl,in{rirrovisos.tsLiDeCeenel.r.ii,!.1y9 ta nJ\c beei r. seded. rar rely:.
''Providr-d lhai llo cogniz:]fiCe oloife c-r slra be takefl iti Llris rcgarciLintess coftlraini in lhis regard fras been fited:
l)rovideal iLrrther lhat vvherc an applicatio ) harg ireen mr.te joi rg9iltr:ilior or whcre aD individual workerl vr,od(er entptoyed vollrnlariiy urrde-tallo:
lo sLlbfirit necei;ssry pape rs/clocLlrne 1is lor ih_a l)urposc ol reg,str.a ian cognizance oi offence srall no1 ll,:, taken.
in thc sit d,.\cl iI Section 2U the wol1ls,a reoisiereciv!/o (eior:i ULl?em'rierri rccogrlzed nolr.govi oroarrizaliori rJr,,shall lre onriiied a ct aiter the vlo lrl ' Inspeclor" tlle words. or.ruch otherolJioer oi the i airor, DrSpa[trient as rnllyi:]e" shall be irse{.,Jci
BY ')rder.
fi .K. Purkayasahr i$:i.JSi
l,.R--cllrfi -Sei-:retz\r,
fjcveflrrlreilt of Sikk;oi, Gar,gro(
File No. 16 (82i LtI u006
Seotiori i0.
S.c.p.G. - 0A Gazeie /lso N.s,/ot! ft).2ito?.
12
GOVERNMENT
SIKKIM
EXTBAORDINARY
PUBLISHED BY AUTHORITY
GAZETTE
G an gtok No. 12JLDlP l2OO7 GOVEBNMENT OF SIKKIII,l
LAW DEPARMTENT
GANGTOK
NOTIFICATION
Saturday 2'1st Aprn No. 156 Datet 21.04.20A7
The torrowing aci passed by the srkkrm Legisrarive Assembry and having recerved rhe asseni ofrhe covernor on I6th day or Aprit. i0o7 is hereoy pirbrished fo. geneiat inf.;;*..;, - - THE StKKltll LABOUR pBOTECTTON (At\4ENOMENT) ACT, 2007
(Act No.12 of 2007)
ACT
Fu(herlo amend the Sikkim Labour prolection Act,2005. Be it enacted by lhe legistaiu.e oi Sikkinr in the Fity, eighth year o, Repubtic tndia as fo tows i_ Shorttnle and. t. (t)ThisActmaybecaledTheskkimLabour prolection (Amend me nr) commencemenl Ac1, 2007. (2)it exlends to the whote ot Sikkinr.
(3)li sha lbe deenred to have come rnro force on the lsLday ofJune,2006. n rhe SL"iT _aoour Protection Acl 2005 (.re.ei1a,l.r re.er.edrodsrfe pnlcpal A,l) rt'ro"gfoJl tre p,irc.pa Acr,-rtess olletu.se e
l;:l::[*
** rre words lohe. o. reLe:pr oi sJcr app rcairon.. shal De
in the prifc palAct, in Section 4,
1) nclause (a)o'suo-secto. /3),o. tl.e\{o,ds !e9 sle.lle.id.t oJctwo.ke.s an0.ssJe lo :rd v d_.two.,{ers,taboLrers a ce'1i,iLare o. egigt,atiol - r,e oresclbeolor-drrroalotelnLnoerlo.fepon",s,lne fotowrgshJi,oe slrost Iuted, name y -
Subslitution of 2.
relerence to certain
exPresslon by
certain oiher other
Amendment of B.
Section 4
13
l ' the authoriry may aonsid_er.ro k eep a record in €gister or n such oth e r form as may be consideted expodient and may also issue,,e ther aloken or receipt ofs tcr aopl'car o. 'l
(2) n sub. sectior (4) tor thb Words,register the individuat workers and issue rie cenif care or regtst.alo,r tol.e appt:carl l the o.escr oed ior.l,,,the Jo towing shdllbe strbstiiuted, namety:-
"th e authorlly may considei 10 keep a .ecord in reg isier o r in s uch oth er lorm as may be considered expedienl and may atso issue eithera loken or recetpt ol sLc app rcauo'r .
'.(3) aiter proviso to slb section (4), the lolow n9 shatl at!.]ays be,deemed 10 haJe beer '_se.leo' ra_ eiv ;
,provided funher that the aulhorry mayalits dscreltoffor Teasons to De recorded may deat lrith appiicarons b€yond the period sitpLrlaled heretn above tn a manner as may be conside.eil expedienl.
amendmentof 4 n the principalAct, n Sectio.6, in sub-secron (I), torthe wo rds,,C ertiiicate ot Section 6 registra|on andtoken nLrmbe/,, the worcjs,, ioken or rsceipt ol appt catio n', shal be sLbs( r-red
t|mendment of 5. ln the principa Act, in Sedion 7, ,or rhe e.,isting marg nal heading the words SectionT "Appllcaionlorrenewat"shatlbeofsLrbslirutdd:
Amendment of 6. lntheprincpaAct,tn;eclion22,thewords,registeredworl(eroremployerot seclion 22 shall be onrified.
A$endm ent oi 7. ln the prlncipal Act, ir I S eclion 24, lor the words registered wort(ers,, the wo rds Section 24 "worke€/ tabourers who haveapptied tor r€gist.at on,, s ha be substliuled. Ahendrreot of 8 nrheprinclpaiAcr,inslb-secuon(1) ofseclton 27, the words,,subje4tto Sectjon 27 previols publicaUon", shattbe omi ed,.
By Order.
14
SIKKIM
GOVERNMENT GAZETTE
EXTHAORDINARY
P U BLISH ED BY AUTHORITY
Gangtok Wednesday 16th April, 2008No, 135 GOVERNMENT OF SIKKII\,'I
LAW DEPARTI!1ENT
GANGTOK
No.23lLD/P/z008
Date:1O.04.2008,
NOTIFICATION
The lollow ng Act of the S kkim Legislal ve Assembly hav ng recel\red the assent ollhe Governol on the 28" day ol [,1arch, 2008 ]s hereby publ shed ior genera ifiormalion:'
THE SIKKII\4 LABOUR PROTECTION (AMENDMENT) ACT,2OO8
(ACT NO.07 OF2008)
AN
ACT
Jurlher lo anrend lhe Sikklm Labour Proleciion Acl' 2005, 8e I enacied bv the Legislaiure ol Sikkim in the Filly-nlnlh Year of the Repub ic 01 !nd a as io lows Short title, extent, 1 (1) Thls Acl may be caLled Sikklm LaboLrr Protectlon (Amendment) A€1, 2008
(2) Ll exlends io the whole oi Sikkrn.
(3) ll shalL come inio lorce at once. iai tt sh att app ly, to att workers/labou re rs and individ ual wo rkels/labo Lr rers wo rking wlthin lhe Stale ol Slkkim bul does nol include the Musler FoL and the work Chargedurorkers in the Govornment Departmenl
2. ln lhe Sikkim Labour Protecilon Act, 2005, the exisling seclion 19 shalL be renumbered as sub'section(1) ol that seciion and alier the sub'seclion (1)as so renumberedthe folowing sub-seclion (2)shaLlbe inse ed namely:
"(2) The Author ty/F€gistering Olficer or s!ch olher olficers as nray be authorisedin tt',lr t"f,"lt.uy
"ornpound any ora lthe ollences on rea izallon oJ minimurn amouni of line$,hich sha lnol b€ less than rupees one thousand lrorn lhe person concernedwho ls accused olcommillng the ol{ence oI oiiences."
By Order.
B.K. PUHKAYASTHA (SSJS)
L,N.CUM.SECRETARY
LAW DEPARTI\,1EN-T FrLE NO.15 (82) LD/2008 S-G.P.G. - 135/ Gazettel 15a Cps./16 04.2044
THE SUBSEQUENT AMENDMENTS TO THE SIKKIM LABOUR PROTECTION ACT, 2005 (ACT NO. 20 OF 2005) AMENDED AND UPDATED UPTO APRIL, 2008.
15