नबधंन सं या पी0ट0-40
ॢबहर गजट [सधरण [क ॢबहर सरकर हर क०शत 2 कॢमZक 142 श (स पटन ) पटन ब१धवर 18 नव बर 2020 fof/k foHkkx
———
vf/klwpuk
18 uoEcj 2020
laŒ ,y0th0&01&10@2020@6335@yst—fcgkj fo/kku eaMy }kjk ;Fkkikfjr dk fuEufyf[kr vf/kfu;e] ftlij egkefge jk"Vªifr fnukad 20 vDrwcj 2020 dks vuqefr ns pqds gSa] blds }kjk loZlk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gSA
fcgkj&jkT;iky ds vkns'k ls] ihŒlhŒpkS/kjh]
ljdkj ds lfpo A
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[सधरण 18 नव बर 2020 ¼fcgkj vf/kfu;e 15] 2020½ vkS|ksfxd fookn ¼fcgkj la'kks/ku½ vf/kfu;e] 2020
vkS|ksfxd fookn vf/kfu;e] 1947 dks la'kksf/kr djus gsrq vf/kfu;eA
izLrkouk A& pw¡fd orZeku esa dksfoM&19 ok;jl egkekjh ds izdksi us fcgkj jkT; esa vkS|ksfxd fØ;kdykiksa ,oa vkfFkZd xfrfof/k;ksa dh xfr dks de fd;k gS ,oa vkS|ksfxd fØ;kdykiksa rFkk vkfFkZd xfrfof/k;ksa dks xfr nsus gsrq izns'k esa u;s vkS|ksfxd fuos'k ds volj iSnk djus dh vko';drk gS; vkSj] pw¡fd fcgkj jkT;iky dk lek/kku gks x;k gS fd ,slh ifjfLFkfr;k¡ fo|eku gS] ftuds dkj.k Je vf/kfu;eksa esa la'kks/ku djus ds fy, rqjar dkjZokbZ djuk vko';d gks x;k gS; vkSj] pw¡fd jk"Vªifr ls izkIr funsZ'k ds vkyksd esa bls v/;kns'k ds :i esa iz[;kfir fd;k tk pqdk gS % blfy,] Hkkjr x.kjkT; ds 71osa o"kZ eas fcgkj jkT; fo/kkueaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gksA
1- laf{kIr uke] foLrkj vkSj izkjaHkA&
¼1) bl vf/kfu;e dks vkS|ksfxd fookn ¼fcgkj la'kks/ku½ vf/kfu;e] 2020 dgk tk;sxkA ¼2) bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
(3) ;g rqjar izòr̀ gksxkA
2- vkS|ksfxd fookn vf/kfu;e] 1947 esa la'kks/kuA&
¼1½ vkS|ksfxd fookn vf/kfu;e] 1947 dh /kkjk&25V esa 'kCn **,d lkS** dks 'kCn **rhu lkS** ls izfrLFkkfir fd;k tk,xkA
¼2½ vkS|ksfxd fookn vf/kfu;e] 1947 esa /kkjk& 36 ¼[k½ ds i'pkr fuEufyf[kr /kkjk tksMh tk;sxhA vFkkZr~ /kkjk&
**36¼x½ ¼yksdfgr esa u;s m|ksxksa dks NwV nsus dh 'kfDr½ tgkWa] jkT; ljdkj dk fdlh u;s vkS|ksfxd LFkkiuk ;k miØe ;k u;s vkS|ksfxd LFkkiuksa ;k miØeksa ds oxZ ds ckjs esa ;g lek/kku gks tkrk gS fd ,slk fd;k tkuk yksdfgr esa vko';d gS] ogkWa og jkti= esa vf/klwpuk }kjk] bl vf/kfu;e ds lHkh ;k fdUgha mica/kksa ls ,sls u;s LFkkiuk ;k miØe ;k LFkkiukvksa ;k miØeksa ds oxZ dks 'kÙkZ lfgr ;k 'kŸkZ ds fcuk ,sls u;s LFkkiuk ;k miØe ;k LFkkiukvksa ;k miØeksa ds oxZ dks] tSlh Hkh fLFkfr gks mudh LFkkiuk ds fnukad ls ,d gtkj fnol ds fy, NwV nh tk ldsxh**A
Li"Vhdj.k%& bl /kkjk ds iz;kstuksa ds fy,] u;s vkS|ksfxd LFkkiuk ;k u;k miØe ;k u;s vkS|ksfxd LFkkiukvkas ;k miØeksa ds oxZ ls vfHkizsr gS fd ,slk vkS|ksfxd LFkkiuk ;k u;k miØe ;k u;s vkS|ksfxd LFkkiukvksa ;k u;s miØeksa ds oxZ tks vSk|ksfxd fookn ¼fcgkj la'kks/ku½ vf/kfu;e] 2020 ds ykxw gksus ls ,d gtkj fnol dh vof/k esa LFkkfir gq, gksaA
3- fof/kekU;dj.k A& vf/kfu;e dh bl /kkjk 25 V ,oa /kkjk 36 esa la'kks/ku gksrs gq, Hkh] blds iwoZ esa fd;k x;k dqN Hkh ;k fofu'p; vkSj dh xbZ dkjZokbZ fof/kekU; :i ls fd;k x;k ;k dh xbZ le>h tk,xh vkSj vf/kfu;e dh /kkjk 25 V ,oa /kkjk 36 ds la'kks/ku ds vk/kkj ij iz'uxr ugha fd;k tk,xk ;k dh tk,xhA 4- fujlu ,oa O;ko`fÙk A&
(i) vkS|ksfxd fookn ¼fcgkj la'kks/ku½ v/;kns'k] 2020 ¼fcgkj v/;kns'k la[;k&07] 2020½ blds }kjk fujflr fd;k tkrk gSA
(ii) ,sls fujlu ds gksrs gq, Hkh mDr v/;kns'k ds }kjk ;k ds v/khu iznÙk fdlh 'kfDr ds iz;ksx esa fd;k x;k dksbZ dk;Z ;k dh x;h dksbZ dkjZokbZ bl vf/kfu;e }kjk ;k ds v/khu iznÙk 'kfDr;ksa ds iz;ksx esa fd;k x;k] ;k dh x;h le>h tk,xh] ekuks ;g vf/kfu;e ml fnu izo`r Fkk] ftl fnu ,slk dk;Z fd;k x;k Fkk] ,slh dkjZokbZ dh x;h FkhA
fcgkj&jkT;iky ds vkns'k ls] ihŒlhŒpkS/kjh]
ljdkj ds lfpo A
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[सधरण 18 नव बर 2020
18 uoEcj 2020
laŒ ,y0th0&01&10@2020@6336@yst—fc g kj fo/kk u eaMy } kjk ; F kk i kf jr vkSj e g ke fg e jk "Vªi fr } kj k fn ukad 2 0 vD rwc j 20 2 0 d ks vuqe r vkS|ksfxd fookn ¼fcgkj la'kks/ku½ vf/kfu;e] 2020 d k fuE ufy f [kr vaxzsth vuq okn f cg k j jk T ; iky ds i zk f /kd kj ls b ld s } kjk i zd k f'k r fd ;k tkrk gS] f tl s Hkk jrh ; l afo/kk u ds v uqPNsn &3 4 8 d s [kaM ¼ 3 ½ d s v/kh u mD r vf / kfu; e d k vax zsth Hk k" kk esa izk f /k d̀r i k B le >k tk; sx k A
fcgkj&jkT;iky ds vkns'k ls] ihŒlhŒpkS/kjh]
ljdkj ds lfpoA
(BIHAR ACT 15, 2020)
THE INDUSTRIAL DISPUTES (BIHAR AMENDMENT) ACT, 2020
(An Act 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; And whereas, the Governor is satisfied that circumstances exist which render it necessary for him to take immediate action;
And whereas, it has been promulgated as an Ordinance in the light of the instruction received from the President :
Be it enacted by the Legislature of the State of Bihar in the Seventy First 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, 2020.
(2) It shall extent to the whole of the State of Bihar
(3) It shall come into force at once.
2. Amendment of the Industrial Disputes Act, 1947.—
(1) In the Industrial Disputes Act, 1947, in section 25 K, for the words "one hundred", the words "three hundred" shall be substituted.
(2) In the Industrial Disputes Act, 1947, after the sub section 36 (B), the following section shall be added, namely:-
"36-C (Power to exempt new industries in public interest)- Where the State Government in satisfied in relation to any new industrial establishment or new undertaking or class of new industrial establishments or new undertaking that it is necessary in the public interest to do so, it may, by notification in the official Gazette, exempt, conditionally or unconditionally, any such new establishment or new undertaking or class of new establishments or new undertaking from all or any of the provisions of this Act for a period of one thousand days from the date of the establishment of such new industrial establishment or new undertaking or class of new establishments or new undertakings, as the case may be"
Explanation:- For the puposes of this section, the expression "new industrial establishment or new undertaking or class of new industrial establishment or new undertakings"means such industrial establihsment or undertaking or class of industrial establishemnts or undertakings which are established within a period of one thousand days after the commencement of the Industrial Disputes (Bihar Amendment) Act, 2020.
3. Validation.— Notwithstanding such amendment in section 25 K and the section 36 of the Act, anything done and decision and action taken prior to it shall be deemed to have been validly done or taken and shall not be questioned on the ground of amendment of section 25 K and the section 36 of the Act.
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[सधरण 18 नव बर 2020
4. Repeal and Savings.—
(i) The Industrial Disputes (Bihar Amendment) Ordinance, 2020. (Bihar Ordinance No-07- 2020 is hereby repealed.
(ii) Notwithstanding such repeal, any thing done or any action takent in exercise of any power conferred by or under the said ordinance shall be deemed to have been done or taken in exercise of the powers conferred by or under this Act as if this Act were in force on the days on which such thing was done or action taken. By Order of the Governor of Bihar,
P.C.Choudhary,
Secretary to the Government.
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[ध¡क स०चवलय म१णलय ॢबहर पटन हर क०शत eव# म१ॢ त?
ॢबहर गजट
[सधरण 897%5'1+400%ड+ट,+प+?
Website: http://egazette.bih.nic.in
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