(An Ordinance further to amend the Industrial Disputes Act, 1947)
Whereas, the Covid-19 pandemic has deteriorated the Industrial and Economic activities in the State of Bihar and for providing impetus to the Industrial and Economic activities in the State, it is important to provide new opportunities for Industrial investment in the State;
Whereas, the Legislative Assembly and Council of the State is not in Session; And whereas, the Governor is satisfied that circumstances exist which render it necessary for him to take immediate action;
And whereas, the instruction from the President is received to promulgate this Ordinance:
Therefore, the Governor, in exercise of the powers conferred on him under article 213 of the Constitution hereby, promulgates this Ordinance in the Seventy-first year of the Republic of India as follows:
PRELIMINARY
(1) This Ordinance may be called the Industrial Disputes (Bihar Amendment) Ordinance, 2020
(2) It shall come into force at once.
AMENDMENT OF THE INDUSTRIAL DISPUTES ACT
4. Amendment of the Industrial Disputes Act (14 of 1947). In the Industrial Disputes Act, 1947, in Section 25-K, for the words one hundred , the words three hundred shall be substituted.
1. Promulgated by the Governor on July 2, 2020 and published in the Bihar Gazette, dated 2nd July, 2020. Sl. No. 410