(1) This Act may be called the Orissa Relief Undertakings (Special Provisions) Act, 1983.

(2) It shall come into force on such date as the State Government may by 3notification in the Official Gazette appoint in that behalf.

(3) 4[* * *]

In this Act unless the context otherwise requires,

(1) Government company has the meaning assigned to it in section 617; of the Companies Act, 1956 (1 of 1956).

(2) industry means any business, trade, undertaking, manufacture, calling of employers and includes any calling, service, employment, handicraft or industrial occupation or avocation of workmen, and the word industrial shall he construed accordingly;

(3) relief undertaking means a State industrial undertaking in respect of which a declaration under section 3 is in force;

(4) State industrial undertaking means, an industrial undertaking;

(a) which is started, or which, or the management of which, is under any arrangement or agreement acquired or, otherwise taken over by the State Government, or, by a Government Company, and is run or proposed to be run by, or under the authority of, the State Government or a Government Company; or

(b) to which any loan, advance, or grant has been given, in respect of any loan whereof, a guarantee has been given, by the State Government or Government Company.

The State Government may, if it is satisfied that it is necessary or expedient so to do in the public interest, with a view to enabling the continued running or restarting of a State industrial undertaking as a measure of prventing loss of production, working loss, loss of capital, unemployment, declare, by notification, that the State industrial undertaking shall, an and from such date and for such period as may be, specified in the notification be a relief undertaking.

Provided that the period so specified shall not in the first instance, exceed one year but may, by a like notification, be extended from time to time by period not exceeding one year at any one time, so however, that such period shall not exceed ten years in the aggregate.

The State Government may, if it is satisfied that it is necessary or expedient so to do for the purpose specified in section 3, direct, by notification:

(a) that in relation to any relief undertaking all or any of the enactments specified in the Schedule to this Act shall not apply or stall apply with such adaptions, whether by of modification, addition or omission without, however, affecting the objectives of the said enactments, as may be specified in such notification; or

(b) that the operation of all or any of the contracts, assurances of property agreements, settlements, award, standing orders or other instruments in force (to which any relief undertaking is a party or which may be applicable to any relief undertaking) is immediately before the date on which the State industrial undertaking is declared to be a relief undertaking, shall remain suspended or that all or any of the rights, privileges, obligations and liabilities accruing or arising, thereunder before, the said date, shall remain suspended or shall be enforceable with such modification and in such manner as may be specified in such notification.

A notification issued under section 4 shall have effect notwithstanding anything to the contrary, contained in any, other law, agreement or instrument or any decree or order of a court, tribunal, officer or other authority.

Any remedy for the enforcement, of any right, privilege, obligation or liability referred to in clause (b) of section 4 and suspended br modified by a notification under that section shall, in accordance with the terms of the notification, be suspended or modified, and all proceedings relating thereto pending before any court, tribunal, officer or other authority shall accordingly be stayed or be continued subject to such modification, so, however, that on the notification ceasing to have efect,

(a) any right, privilege, obligation or liability so suspended or modified shall revive and be enforceable as if the notification was never issued; and

(b) any proceeding so stayed shall be proceeded with subject to the provisions of any law which may then be in force from the stage which had been reached when the proceeding was stayed.

In computing the period of limitation for the enforecement of any right privilege, obligation or liability refered to in clauses (b) of section 4, the period during, which it or the remedy for the enforcement thereof was suspended, shall be excluded.

(1) The State Government may, subject to the condition of previous publication, make rules to carry out the provisions of this Act.

(2) In particular and without prejudice to the generality of the foregoing power such ruler may provide for all or any of the following matters, namely:

(a) the rates of wages payable to the workmen and their workloads and the salary payable to the staff, the payment of bonus, gratuity, conpensation and other benefits;

(b) the manner in which the relief undertaking should be run;

(c) the strength of staff and labour to be employed for running the relief under taking economically;

(d) the manner in which the net profits or net losses or surplus fund should be appropriated or disposed of;

(e) the percentage of profits to be utilised for the benefit of the persons employed in the undertaking and the manner of its utilisation; and

(f) the manner in which, and the extent to which the representatives of tat workmen may be associated with, or may participate in the management of the relief undertaking.

[See Section 4(a)]

1. Industrial Disputes Act, 1947 (14 of 1947)

2. The Orissa Shops and Commercial Establishments Act, 1950 (Orissa Act 30 of 1956).

1. For Statement of Objects and reasons see Orissa Gazette, Extraordinary, dated the 16th September, 1963 (1203).

2. [Received the assent of the President on the 12th March, 1984, first published in an extraordinary issue of the Orissa Gazette dated the 14th March, 1984]

3. Came into force with effect from the 30th May, 1984 vide Orissa Gazette Extraordinary dated the 30th May, 1984 (No. 925).

4. Deleted by the Orissa relief unedrtakings (Spl. Provisions) Act (Orissa Act 6 of 1985) s. 2.