Uttar Pradesh act 027 of 1947 : The UNITED PROVINCES INDUSTRIAL DISPUTE ACT, 1947

THE UTTAR PRADESH INDUSTRIAL

DISPUTES ACT, 1947

[U.P. ACT NO. XXVIII or 1947 AS AMENDED BY U.P. ACT NO. XXV

OF 1950 1 2 3 4 5 , No. XXIII OF 1953*, ACT NO. 1 OF 1957*, ACT

No. XXIII OF 1957*, ACT NO. 2 OF 1966*, U.P. ACT

34 OF 1978, 26 OF 1983 AND U.P. ACT 3 OF 1991]

CONTENTS

Preamble

1. Short title, extent and commencement

2. Definitions

2 A. Dismissal etc., of an individual workman, to be deemed to be an industrial dispute

3. Power to prevent strikes, lock-outs, etc.

3- A Control of trade or business of public utility service or a subsidiary undertaking

3- B Person exercising control under Section 3 (/) to be deemed to be appointed under Section 3-A

4.

4- A. Labour Court

4- B. Tribunal

4- C. Disqualifications for the Presiding Officer of Labour Court or Tribunal 4-D. I.ist of persons for appointment as Presiding Officer of Labour Court and Tribunal 4-E. Committee to prepare lists under Section 4-D

4-F. Conciliation Officer

4 0. Feeling of Vacancies

4-H. Finality of orders

4-1. Notice of change

4- J. Power of Government to exempt

4 K. Reference of disputes to Labour Court or Tribunal

4. Power to include other undertakings in any adjudication

5- A. Special composition of Tribunal

5- B. Voluntary reference of disputes to arbitration

5- C. Procedure and powers of Boards, Labour Courts and Tribunals

5. Awards and action to be taken thereon

1

6- A. Commencement of the award

6. B. Settlement outside conciliation proceedings

6- C. Award of Labour Court or tribunal or arbitration add its operation

6- D. Commencement and conclusion of proceeding 6-E. Conditions of service, etc. to remain unchanged in certain rireumsfnets during the pendency of proceedings

6-F. Special provision for adjudication as to whether the conditions of service, etc. changed during the pendency of proceedings

6-G. Power to transfer certain proceedings

6-H. Recovery of money due from an employer

6-1. Representation of the parties

6-J. Non-application of the provision for lay-off in certain cases

6-K. Right of workmen laid-off for compensation

6-L. Duty of an employer to maintain muster rolls of workmen

6-M. Workmen not entitled to compensation in certain cases

6-N. Conditions precedent to retrench- ment of workmen

6-0. Special provisions relating to workmen employed in undertakings which are transferred 6-P. Procedure for retrenchment

6-Q. Re-employment of retrenched workmen

6-R. Effect of laws inconsistent with Sections 6-J to 6-Q

6-S. Prohibition of illegal strikes and lock-outs

6-T. Illegol strikes and lock-outs ■

6-V. Application of Sections 6-W and 6-X

6-W. Procedure for closing down and undertaking

6-X. Special provisions as to the restarting certain undertakings

6. Power to continue order passed under other enactments

7. Power to obtain information

8. False statements

9. Power to require production of books, etc.

10. Prohibition against disclosing information 11-A. Delegation of powers

11 B. Powers to remove difficulties 11-C. Interpretation, etc. of standing orders 11-D. Conciliation Officers and certain others to be public servants 11-E. Labour Court or Tribunal to be deemed Civil Court for certain purpores

2

11- F. Powers of the Labour Court or Tribunal in relation in contempt

11. Power under Industrial Disputes Act, 1947 to continue

12- A.

12. Arbitration Act, 1940 not to apply

13. Penalty 14-A. Penalty for breach of term of award 14-B.

14. Offence to be deemed cognizable

15. Cognizance of offence

16. Effect of provisions inconsistent with other enactments

17. Attempt and abetment

18. Publication, affixation and deface ment of notice

19. Offence by a corporation

20. Saying g

21. Protection

22. Rule-making power

3

(2156)

UNITED PROVINCES INDUSTRIAL DISPUTE ACT, 1947¹

[ U. P. ACT No. XXVII OF 1947 ]

Amended by the

U. P. Act No. XXV of 1950

U. P. Act No. XXIII of 1953

U. P. Act No. I of 1957

U. P. Act No. XXIII of 1957

U. P. Act No. II of 1966

U. P. Act No. 34 of 1978

U. P. Act No. 26 of 1983

U. P. Act No. 03 of 1991

U. P. Act No. 21 of 2000

U. P. Act No. 02 of 2007

Adopted and modified by the Adaptation of Laws Order, 1950 [ Passed by the U. P. Legislative Assembly on November 10[ 1947 and by the United Provinces Legislative Council on November 17[

1947. ]

[ Received the assent of the Governor General on December 21, 1947 under section 76 of the Government of India Act, 1935 as adapted and modified by the Indian (Provisional Constitution Order, 1947, and was published in the U. P. Government Gazette of January

10, 1948.]

AN

ACT

to provide for powers to prevent strikes and lock-outs to settle industrial disputes and for other incidental matters

—————

Preamble WHEREAS it is necessary to provide for powers to prevent strikes and lock-outs, and for the settlement of industrial disputes and other incidental matters ;

It is hereby enacted as follows :

Short title,

extent and

commen-

cement

1. (1) This Act may be called the "the United Provinces Industrial Disputes Act, 1947."

(2) It extends²to the whole of [Uttar Pradesh]³. ——————————————————————————————————————————

(2157)

la;qDr çkUrh; vkS|ksfxd >xM+ksa dk ,sDV] 1947¹ [ la;qDr izkUrh; ,sDV ua0 28 lu] 1947 bZŒ ] m0 iz0 vf/kfu;e la[;k 25] 1950

m0 iz0 vf/kfu;e la[;k 23] 1953

m0 iz0 vf/kfu;e la[;k 01] 1957

m0 iz0 vf/kfu;e la[;k 23] 1957

m0 iz0 vf/kfu;e la[;k 02] 1966

m0 iz0 vf/kfu;e la[;k 34] 1978

m0 iz0 vf/kfu;e la[;k 26] 1983

m0 iz0 vf/kfu;e la[;k 03] 1991

m0 iz0 vf/kfu;e la[;k 21] 2000

m0 iz0 vf/kfu;e la[;k 02] 2007

}kjk la'kksf/kr

,MsIVs'ku vkQ ykt vkMZj] 1950 }kjk vuqdwfyr rFkk ifj'd̀r [ la;qDr izkUrh; ysftLysfVo vlsEcyh rFkk ysftLysfVo dkSfUly us Øe'k% 10 uoEcj] lu~ 1947 bZŒ rFkk 17 uoEcj] lu~ 1947 bZŒ dh cSBd esa Lohd̀r fd;k A ] [ Hkkjrh; ¼vLFkk;h fo/kku½ vkns'k] lu~ 1947 bZŒ }kjk la'kks/ku djds voLFkkuqdwy ifjofrZr Hkkjr "kklu&fo/kku lu~ 1935 bZŒ dh /kkjk 76 ds vUrxZr xouZj tujy us rkjh[k 21 fnlEcj] lu~ 1947 bZŒ dks Lohd̀fr iznku dh vkSj la;qDr izkUrh;

"kkldh; xtV es rjh[k 10 tuojh] lu~ 1948 bZŒ dks izdkf'kr gqvk A ] gM+rkyksa vkSj }kjkojks/kksa ¼ykdvkmV~l½ dks jksdus ds fy;s vf/kdkj izkIr djus] vk|ksfxd >xM+ksa dk fuiVkjk djus rFkk vU; lacaf/kr fo'k;ksa dh O;oLFkk djus ds fy;s] çLrkouk

,d

,sDV

D;ksafd ;g vko';d gS fd gM+rkyksa vkSj }kjkojks/kksa dks jksdus ds fy;s vf/kdkjh izkIr djus] vkS|ksfxd >xM+ksa dk fuiVkjk djus rFkk vU; lacaf/kr fo'k;ksa dh O;oLFkk dh tk; (

blfy;s fuEufyf[kr dkuwu cuk;k tkrk gS (

1- ¼1½ bl ,sDV dk uke la;qDr izkUrh; vkS|ksfxd >xM+ksa dk ,sDV] lu~ 1947 bZŒ gksxk A

¼2½ ;g leLr [mRrj izns'k]²es ykxw³gksxk A

laf{kIr uke]

foLrkj vkSj çkjEHk

——————————————————————————————————————————

(2158)

(3) It shall come into force on such date ¹

as the [State Government]²may, by notification in the Official Gazette, appoint in this behalf.

Definition³

[ 2. (a) "Apprentice" means a person employed in an industry for the purpose of training therein in accordance with a scheme prepared in that behalf and approved by the State Government ;

(b) "Average pay" means the average of the wages payable to a workman —

(i) in the case of monthly paid workman, in the three complete calendar months ;

(ii) in the case of weekly paid workman, in the four complete weeks ;

(iii) in the case of daily paid workman in the twelve full working days ;

Preceding the date on which the average pay becomes payable if the workman had worked for three complete calendar months or four complete weeks or twelve full working days, as the case may be, and where such calculation cannot be made, the average shall be calculated as the average of the wages payable to a workman during the period he actually worked ;

———————————————————————————————————

Act or Order Notification, if Date from

Areas under which any, under which

extended which enforced enforced

———————————————————————————————————

1 2 3 4

———————————————————————————————————

1. Rampur Rampur (Applica District -tion of Laws) - - 30-12-1949 Act, 1950.

2. Banaras Banaras (Applica No. 3262(1)/ District -tion of Laws) XVII, dated 30-11-1949 Order, 1949 November 30,

1949.

3. Tehri- Tehri-Garhwal (Ap- No. 3262(2)/ Garhwal plication of La XVII, dated 30-11-1949 District Order, 1949. November 30,

1949.

——————————————————————————————————————————

(2159)

¼3½ ;g ml rkjh[k¹ls iz;ksx es vk;sxk tks²[jkT; ljdkj] ljdkjh xtV esa foKfIr nsdj bl laca/k es fu;r djs A

3 [ 2- ¼d½ Þf"kf"k{kß (Apprentice) ls rkRi;Z dksbZ O;fDr] tks fdlh m|ksx esa izf"k{k.k ds iz;kstu ds fy;s] rnFkZ fufer vkSj jkT; ljdkj }kjk vuqeksfnr ;kstuk ds vuqlkj fu;qDr gks (

¼[k½ ÞvkSlr osruß ls rkRi;Z gS etnwj dks ns; (payable) etnwjh dk vkSlr&&

¼1½ ,sls etnwj dh n"kk esa] ftls ekfld osru fn;k tkrk gks] rhu iwjs dysaMj eklksa esa (

¼2½ ,sls etnwj dh n"kk esa] ftls lkIrkfgd osru fn;k tkrk gks] ckjg iwjs dk;Z&fnolksa esa (

¼3½ ,sls etnwj dh n"kk esa] ftls nSfud osru fn;k tkrk gks] ckjg iwjs dk;Z&fnolksa esa (

tks ml fnukad ls igys iM+rs gksa] ftl ij vkSlr osru ns; gksrk gks] ;fn etnwj us] ;FkkfLFkfr] rhu iwjs dysaMj eklksa ;k pkj iwjs lIrkgksa ;k ckjg iwjs dk;Z&fnolksa esa dk;Z fd;k gS rks vkSj tgka ,slk fglkc ugh yxk;k tk ldrk gks rks vkSlr dk fglkc ml etnwjh ds vkSlr ls yxk;k tk;xk tks fdlh etnwj dks ml vof/k ds fy;s ns; gks ftlesa mlus okLro esa dk;Z fd;k gks ( ———————————————————————————————————

vf/kfu;e vFkok vkns"k foKfIr ;fn dksbZ frfFk] ftlls

{ks= ftuds vUrxZr gS] ftuds varxZr izHkkoh fd;k

izlkfjr fd;s x;s izHkkoh fd;k x;k x;k

———————————————————————————————————

1 2 3 4

——————————————————————————————————— 1& ftyk jkeiqj jkeiqj ¼,Iyhds"ku 30&12&49 vkQ ykt½ ,sDV] & &

1950

2& ftyk cukjl cukjl ¼,Iyhds"ku la0 3262¼1½@ 30&11&49 vkQ ykt½ vkMZj] l=g] fnukad 30

1950 uoEcj] 1949

3& ftyk Vsgjh Vsgjh&x<+oky la0 3262¼2½@ 30&11&49 x<+oky ¼,Iyhds"ku vkQ ykt l=g] fnukad 30 vkMZj] 1949 uoEcj] 1949

——————————————————————————————————————————

(2160)

(c) "Award" means an interim or final determination of any industrial dispute or of any question relating thereto by any Labour Court or Tribunal and includes an arbitration award made under section 5-B ;

Act No. X of

1897

(d) "Board" means a Conciliation Board constituted under clauses (d) of section 3 ;

(e) "Central Government" means Central Government as defined in clause 8 of section 3 of the General Clauses Act, 1897 ; ¹[ (ee) "closure" means the permanent closing down of a place of employment or part thereof ; ]

(f) "Conciliation Officer" means a Conciliation Officer appointed under section 4-F ;

(g) "Continuous service" means uninterrupted service and includes service which may be interrupted merely on account of sickness or authorized leave or an accident or a strike which is not illegal, or a lock-out or a cessation of work which is not due to any fault on the part of the workman, and a workman, who, during a period of twelve calendar months has actually worked in an industry for not less than two hundred and forty days shall be deemed to have completed one year of continuous service in the industry. Explanation — In computing the number of days on which a workman has actually worked in an industry, the days on which — Act No. XX of

1946

(i) he has been laid-off under an agreement or as permitted by standing orders made under the Industrial Employment (Standing Orders) Act, 1946, or under this Act or under any other law applicable to the industrial establishment, the largest number of days during which he has been so laid-off being taken into account for the purposes of this clause ;

(ii) he has been on leave with full wages earned in the previous year ; and

(iii) in the case of a female, she has been on maternity leave so however that the total period of such maternity leave shall not exceed twelve weeks.

Act No. XIV

of 1947

(h) "Controlled Industry" will have the meaning assigned to it in clause (ee) of section 2 of the Industrial Disputes Act, 1947 ;

(i) "Employer" includes —

(i) an association or a group of employees ;

(ii) where an industry is conducted or carried on by a department of the State Government, the authority specified in that behalf, and where no such authority has been specified the head of such department ;

——————————————————————————————————————————

(2161)

¼x½ Þiap fu.kZ;ß (Award) ls rkRi;Z gS fdlh vkS|ksfxd >xM+s ;k mlls lac) fdlh iz"u dk fdlh Je U;k;ky; Labour Court) ;k U;k;kf/kdj.k (Tribunal) }kjk vUrfje (Interim) ;k vfUre vo/kkj.k (determination) vkSj blds vUrxZr /kkjk 5&[k ds v/khu fd;k x;k e/;LFk fu.kZ; (Arbitration award) Hkh gS ( ¼/k½ ÞcksMZß ls rkRi;Z gS /kkjk 3 ds [kaM ¼?k½ ds v/khu la?kfVr le>kSrk&cksMZ (Conciliation Board) (

¼M+½ ÞdsUnzh; ljdkjß ls rkRi;Z gS tujy Dyktst ,sDV] 1897 dh /kkjk 3 ds [kaM 8 es ifjHkkf'kr lsaVªy xouZesaV (

1 [ ¼M+M+½ ÞcUnhß dk rkRi;Z jkstxkj ds fdlh LFkku ;k mlds Hkkx dks LFkk;h :i ls cUn djus ls gS ( ]

¼p½ Þle>kSrk vf/kdkjhß ls rkRi;Z gS /kkjk 4&p ds v/khu fu;qDr le>kSrk vf/kdkjh (

¼N½ Þvuojr lsokß (Continuous service) ls rkRi;Z gS v[kafMr (Uninterupted) lsok vkSj blds vUrxZr og lsok Hkh gS tks dsoy chekjh ;k vf/kd̀r vodk"k (Authorized leave) ;k nq?kZVuk ;k ,slh gM+rky] tks voS/k u gks] ;k }kjkojks/k (Lockout) ;k ,slh dk;Z&lekfIr (Cessation of work) ds dkj.k tks etnwj ds lEcU/k esa] ftlus ckjg dysaMj eklksa dh vof/k esa] fdlh m|ksx esa nks lkS pkyhl ls vU;wu fnolksa rd okLro esa dk;Z fd;k gks] ;g le>k tk;sxk fd mlus m|ksx esa ,d o'kZ dh vuojr lsok iwjh dj yh gS A

Li'Vhdj.k&& mu fnolksa dh lax.kuk djus esa] ftlesa fdlh etnwj us fdlh m|ksx esa okLro esa dk;Z fd;k gks os fnol ftuesa &&

¼1½ fdlh djkj ds v/khu vFkok baMfLVª;y bEIyk;esaV ¼LVSafMx vkMZlZ½ ,sDV] 194+6 ds vUrxZr fufeZr LFkk;h vkns"kksa ds v/khu vFkok bl ,sDV ds vFkok vkS|ksfxd laLFkk (Establishment) ij izòRr fdlh fof/k ds v/khu nh x;h vuqKk ls mldh dke cUnh gqbZ gS (Laid off) ¼vkSj bl [kaM ds iz;kstuksa ds fy,] mldh dkecUnh ds fnuksa dh vf/kd ls vf/kd laLFkk fglkc esa yh tk;sxh½ (

vf/kfu;e la[;k

20] 1946

¼2½ xr o'kZ esa mikftZr iw.kZ etnwjh i jog NqV~Vh ij jgk gS ( vkSj ¼3½ L=h gksus dh n"kk esa] og izlwfr dh NqV~Vh ij jgh gS] fdUrq ,slh izlwfr dh dqy NqV~Vh dh vof/k ckjg lIrkg ls vf/kd u gksxh] lfEefyr fd;s tk;saxs A ¼t½ Þfu;af=r m|ksxß dk ;g vFkZ gksxk fd tks bUMfLVª;y fMLI;wV~l ,sDV] 1947 dks /kkjk 2 ds [kaM ¼bZbZ½ esa "Controlled industry" dk gS] ¼>½ Þekfyd (Employer) ß ds vUrxZr gS &&

,sDV la[;k 14]

1947

¼1½ dksbZ laLFkk vFkok ekfydksa dk lewg ( ¼2½ ;fn m|ksx jkT; ljdkj ds fdlh foHkkx }kjk lapkfyr vFkok fu'ikfnr fd;k tkrk gks rks rnFkZ mfYyf[kr izkf/kdkjh] vkSj ;fn dksbZ ,slk izkf/kdkjh mfYyf[kr u fd;k x;k gks rks ,sls foHkkx dk v/;{k (

——————————————————————————————————————————

1& mRrj izns"k vf/kfu;e laŒ 26] 1983 dh /kkjk 2 ¼M+½ }kjk izfrLFkkfir A

(2162)

(iii) where an industry is conducted or carried on by or on behalf of a local authority, the chief executive officer of such authority ;

(iv) where the owner of any industry in the course of or for the purpose of conducting the industry contracts with any person for the execution by or under such person of the whole or any part of any work which is ordinarily part of the industry, the owner of such industry ;

(j) a person shall be deemed to be independent for the purpose of his appointment as the chairman or other member of a Board, Court or Tribunal, if he is unconnected with the industrial dispute referred to such Board. Court or Tribunal, or with any industry directly affected by such dispute ;

Provided that no person shall cease to be independent by reason only of the fact that he is a share-holder of an incorporated company which is connected with or likely to be affected by such industrial dispute ; but in such case he shall disclose to the State Government the nature and extent of the share held by him in such company ;

(k) "Industry" means any business, trade, undertaking, manufacture or calling of employers and includes any calling, service, employment, handicraft, or industrial occupation or avocation of workman ;

(l) "Industrial dispute" means any dispute or difference between employers and employers, or between employers and workmen employers and employers, or between employers and workmen or between workmen and workmen, which is connected with the employment or non-employment or the terms of employment or with the conditions of labour of any person ; but does not include an industrial dispute concerning —

(i) any industry carried on by or under the authority of the Central Government or by a Railway Company ; or

(ii) such controlled industry as may be specified in the Industrial Disputes Act, 1947 ; or

Act no. XIV

of 1947

(iii) banking and insurance companies as defined in the Industrial Disputes Act, 1947 ; or

(iv) a mine or an oil-field ;

(m) "Labour Court" means a Labour Court constituted under section 4-A ;

(n) "Lay-off" (with its grammatical variations and cognate expressions) means the failure, refusal or inability of an employer on account of shortage of coal, power or raw materials or the accumulation of stock or the break-down of machinery, or for other reason to give employment to a workman whose name is borne on the muster-rolls of his industrial establishment and who has not been retrenched ;

(2163)

¼3½ ;fn m|ksx LFkkuh; izkf/kdkjh (Local authority) }kjk vFkok mldh vksj ls lapkfyr ;k fu'ikfnr fd;k tkrk gks rks ,sls izkf/kdkjh dk ew[; dk;Zikfydk vf/kdkjh (Chief Executive Officer) (

¼4½ ;fn fdlh m|ksx dk Lokeh] m|ksx ds lapkyu ds nkSjku esa ;k ,sls m|ksx ds lapkyu ds iz;kstu ds fy;s] fdlh O;fDr ls] ,sls O;fDr ds }kjk ;k mlds v/khu] fdlh lEiw.kZ dk;Z ds vFkok mlds fdlh ,sls Hkkx ds fu'iknu ds fy;s tks lkekU;rk mDr m|ksx dk ,d Hkkx gks] lafonk djs] rks ,sls m|ksx dk Lokeh ( ¼´½ dksbZ O;fDr fdlh cksMZ] U;k;ky; vFkok U;k;kf/kdj.k ds ps;jeSu vFkok vU; lnL; ds :i esa viuh fu;qfDr ds iz;kstu ds fy;s ÞLora=ß le>k tk;xk ;fn mldk ,sls cksMZ] U;k;ky; vFkok U;k;kf/kdj.k esa vfHkfo'V vkS|ksfxd >xMs+ ls vFkok fdlh ,sls m|ksx ls ftl ij ,sls >xM+s dk izR;{k :i ls izHkko iM+rk gks] dksbZ lEcU/k u gks A

fdUrq izfrcU/k ;g gS fd fdlh O;fDr dk dsoy blh rF; ds dkj.k Lora= u jguk ugh le>k tk;xk fd ;g fdlh ,slh fuxfer dEiuh (incorporated company) dk fgLlsnkj gS tks ,sls vkS|ksfxd >xM+sa ls la;qDr gS vFkok ftl ij mldk izHkko iM+us dh laHkkouk gS ( fdUrq ,slh n"kk esa og jkT; ljdkj dks ;g lwfpr djsxk fd ,slh dEiuh esa mlds fdl izdkj ds vkSj fdl vk;fRr (extent) rd fgLls gS ( ¼V½ Þm|ksxß ls rkRi;Z gS ekfydksa dk dksbZ dkjckj] O;kikj] /ka/kk] fuekZ.k (manufacture) ;k vkthfodk (calling) vkSj blds vUrxZr etnwjksa dks dksbZ vkthfodk] lsok] jkstxkj] nLrdkjh vFkok vkS|ksfxd O;olk; vFkok mi&O;olk; (avocation) gS (

¼B½ ÞvkS|ksafxd >xM+ksaß ls rkRi;Z gS ekfydksa vkSj ekfydksa vFkok ekfydksa vkSj etnwjksa vFkok etnwjksa vkSj etnwjksa ds chp dksbZ ,slk >xM+k ;k erHksn tks fdlh O;fDr ds jkstxkj vFkok vjkstxkj (employment or unemployment) vFkok fu;kstu ds fucU/kuksa (terms) vFkok Je dh "krksZ (conditions) ls lEcU/k j[krk gks] fdUrq blds vUrxZr ,slk vkS|ksfxd >xM+k ugh gS tks fuEufyf[kr ds lEcU/k es agks && ¼1½ dksbZ m|ksx tks dsUnzh; ljdkj ds izkf/kdkj }kjk ;k mlds v/khu vFkok fdlh jsyos dEiuh }kjk fu'ikfnr fd;k tkr gks ( vFkok

¼2½ ,slk fu;af=r m|ksx tks dsUnzh; ljdkj }kjk ,rnFkZ mfYyf[kr fd;k tk; ( vFkok

¼3½ baMfLVª;y fMLI;wV~l ,sDV] 1947 esa ifjHkkf'kr cSfdax rFkk chek dEifu;ka ( vFkok

¼4½ [kku vFkok rsy {ks= (oil-field) (

¼M+½ ÞJe U;k;ky;ß ls rkRi;Z gS] /kkjk 4&d ds v/khu la?kfVr Je U;k;ky; ( ¼<½ ÞdkecUnhß ¼blds O;kdj.k lEcU/kh "kCn&Hksnksa rFkk ltkfrh; inksa ds lfgr½ ls rkRi;Z gS ekfyd dk fdlh ,slos etnwj dks ftldk uke mlds vkS|ksfxd laLFkk dh mifLFkfr ukekofy esa ntZ gks vkSj ftldh Nvuh u gkqbZ gks] dks;ys] fctyh vFkok dPps eky dh deh gksus ls vFkok LVkd tek gks tkus ls vFkok e"khu ds VwV tkus ls vFkok vU; dkj.ko"k dke nsus esa vlQy jguk] dke nsus ls bUdkj djuk vFkok dke nsus esa vleFkZ gksuk (

(2164)

Explanation — Every workman whose name is borne on the muster-rolls of the industrial establishment and who presents himself for work at the establishment at the time appointed for the purposes during normal working hours on any day and is not given employment by the employer within two hours of his so presenting himself shall be deemed to have been laid-off for that day within the meaning of this clause ;

Provided that if the workmen, instead of being given employment at the commencement of any shift for any day is asked to present himself for the purpose during the second half of the shift for the day and is given employment then, he shall be deemed to have been laid-off only for one-half of that day ;

Provided further that if he is not given any such employment even after so presenting himself, he shall not be deemed to have been laid-off for the second half of the shift for the day and shall be entitled to full basic wages and dearness allowance for that part of the day ;

(o) "Lock-out" means the closing of a place of employment, or the suspension of work or the refusal by an employer to continue to employ any number of persons employed by him ;

(p) "Prescribed" means prescribed by the rules framed under this Act ;

(q) "Public Utility Service" means —

(i) any section of an industrial establishment, on the working of which the safety of the establishment or the workmen employed therein depends ;

(ii) any industry which supplies power, light or water to the public ;

(iii) any system of public conservancy and sanitation ;

(iv) any industry or undertaking which the State Government may, if satisfied that public emergency or public interest so requires by notification in the official Gazette, declare to be a public utility service for the purposes of this Act, for such period as may be specified in the notification ;

Provided that the period s specified shall not, in the first instance exceed six months but may, by a like notification be extended from time to time, by any period not exceeding six months, at any one time, if in the opinion of the State Government public emergency or public interest requires such extension ;

(r) "Registration" as respect any settlement means registration in accordance with section 6-B ;

(s) "Retrenchment" means the termination by the employer of the service of a workman for any reason whatsoever, otherwise than as a punishment inflicted by way of disciplinary action, but does not include —

(2165)

Li'Vhdj.k&& izR;sd etnwj ftldk uke vkS|ksfxd laLFkk dh mifLFkfr ukekofy (muster-roll) esa ntZ gS vkSj tks fdlh fnu laLFkk esa dk;Z djus ds fy;s lkekU; dk;Z ds ?kUVksa es ml iz;kstu ds fy;s fuf"pr le; ij mifLFkr gksrk gS vkSj ekfyd }kjk mls bl izdkj mifLFkr gksus ds nks ?kUVs ds Hkhrj dk;Z ugh fn;k tkrk gS rks bl [kaM ds vFkZ es ;g le>k tk;xk fd ml fnu ds fy;s mldh dke&cUnh (laid off) gqbZ gS (

fdUrq izfrcU/k ;g gS fd ;fn fdlh fnu fdlh ikjh (shift) ds vkjEHk esa etnwj dks dk;Z nsus ds LFkku ij mlls dgk tk; fd og dke ds fy;s ml fnu dh ikjh ds mRrjkbZ esa mifLFkr gks vkSj rc mldks dk;Z fn;k tk; rks ;g le>k tk;xk fd ml fnu mldh dsoy vk/ks fnu ds fy;s dke cUnh gqbZ gS ( vkSj izfrcU/k ;g Hkh gS fd ;fn mls bl izdkj Lo;a mifLFkr gksus ij Hkh mDr dksbZ dke (employment) ugh fn;k tkrk rks mlds ckjs esa ;g u le>k tk;xk fd mldh ml fnu dh ikjh ds mRrjk)Z ds fy;s dke&cUnh (laid off) gS vkSj og fnu ds ml Hkkx ds fy;s iwjh ewy etnwjh (basic wages) rFkk egaxkbZ HkRrk ikus dk vf/kdkjh gksxk A

¼.k½ Þ}kjkojks/kß (lock-out) dk rkRi;Z jkstxkj ds fdlh LFkku dks cUn djuk vFkok dk;Z dks fuyafcr dj nsuk (suspension) vFkok ekfyd }kjk fu;qfDr fd;s x;s O;fDr;ksa esa fdlh Hkh la[;k dks fu;qDr fd;s j[kus ls mldk badkj djuk gS ( ¼r½ Þfu;rß dk rkRi;Z bl vf/kfu;e ds v/khu fufeZr fu;eksa }kjk fu;r ls gS( ¼Fk½ ÞlkoZtfud mi;ksfxrk dh lfoZlß dk rkRi;Z &&

¼1½ fdlh vkS|ksfxd laLFkk dh fdlh ,slh mi"kk[kk ls gS ftlds dk;Z lapkyu ij laLFkk dh vFkok mlesa fu;qDr etnwjksa dh lqj{kk fuHkZj gks ( ¼2½ dksbZ ,slk m|ksx tks turk ds fy;s "kfDr (power) ] jks"kuh vFkok ikuh dk izcU/k djrk gks (

¼3½ lQkbZ vkSj turk ds LokLF; dh j{kk dh dksbZ iz.kkyh ( ¼4½ dksbZ m|ksx vFkok /ka/kk ] ftls jkT; ljdkj] ;fn mldk lek/kku gks tk; fd lkoZtfud vko";drk vFkok lkoZtfud fgr esa ,slk djuk vko";d gS] ljdkjh xtV esa foKfIr }kjk] ,slh vof/k ds fy;s tks foKfIr esa fuf"pr dh tk;] bl vf/kfu;e ds iz;kstu ds fufeRr lkoZtfud mi;ksfxrk dh lfoZl ?kksf'kr djs ( fdUrq izfrcU/k ;g gS fd bl izdkj fuf"pr dh xbZ vof/k izFker% 6 efgus ls vf/kd u gksxh fdUrq mls mi;ZqDr izdkj dh foKfIr }kjk] fdlh Hkh le; 6 eghus ls vuf/kd dh fdlh vof/k ds fy;s] le;≤ ij c<+k;k tk ldrk gS ;fn jkT; ljdkj dh jk; esa ml vof/k dk bl izdkj c<+k;k tkuk lkoZtfud vko";drk ds fy;s vFkok lkoZtfud fgr es t:jh gks (

¼n½ Þiath;uß (registraiton) dk rkRi;Z] tgka rd fdlh fuiVkjs (settlement) dk iz"u gS] /kkjk 6&[k ds vuqlkj iath;u ls gS ( ¼/k½ ÞNaVuhß (retrenchment) dk rkRi;Z vuq"kkluh; dk;Zokgh ds :i esa fn;s x;s n.M ls fHkUu fdlh dkj.k ls Hkh fdlh etnwj dh lsok dks ekfyd }kjk lekIr djuk gS] fdUrq blds vUrxZr]

(2166)

(i) voluntary retirement of the workman ; or

(ii) retirement of the workman on reaching the age of superannuation if the contract of employment between the employer and workman concerned contains a stipulation in that behalf ;

(t) "Settlement" means a settlement arrived at in the course of conciliation proceeding and includes a written agreement between the employer and workmen arrived at otherwise than in the course of conciliation proceeding where such an agreement has been signed by the parties thereto in such a manner as may be prescribed and a copy thereof has been sent to the State Government and the Conciliation Officer ;

(u) "State Government" means the Government of Uttar Pradesh;

(v) "Strike" means a cessation of work by a body of persons employed in any industry acting in combination, or a concerted refusal, or a refusal under a common understanding, of any number of persons who are or have been so employed to continue to work or to accept employment ;

Act No. XVI

of 1926

(w) "Tribunal" means an Industrial Tribunal appointed under section 4-B ;

(x) "Union" means a Trade Union registered under the Indian Trade Unions Act, 1926 ;

(y) "Wages" means all remuneration capable of being expressed in terms of money, which would, if the terms of employment, expressed or implied, were fulfilled, be payable to a workman in respect of his employment, and includes —

(i) such allowances (including dearness allowance) as the workman is for the time being entitled to ;

(ii) the value of any house accommodation, or of supply of light, water, medical attendance or other amenity or of any service or of any concessional supply of feed grains or other articles ;

(iii) any travelling concession, but does not include —

(a) any bonus ;

(b) any contribution paid or payable by the employer to any pension fund or provident fund or for the benefit of the workman under any law for the time being in force ;

(c) any gratuity payable on the termination of his service ;

(z) "Workman" means nay person (including an apprentice) employed in any industry to do any skilled or unskilled manual, supervisory, technical or clerical work for hire or reward, whether the terms of employment be express or implied, and for the purposes of any proceeding under this Act in relation to an industrial dispute,

(2167)

¼1½ etnwj dk LosPNk ls lsok&fuo`Rr (retire) gks tkuk "kkfey ugha gS( vFkok ¼2½ fu;r&lsok&vof/k (superannuation) dh o; izkIr dj ysus ij] ;fn lacaf/kr ekfyd rFkk etnwj ds chp gq, lafons (contract) esa rnFkZ dksbZ lsokof/k fuf"pr dh xbZ gks] etnwj dh lsok&fuo`fRr "kkfey ugh gS ( ¼u½ ÞfuiVkjkß (settlement) dk rkRi;Z le>kSrs dh dk;Zokfg;ksa (conciliation proceedings) ds nkSjku esa gq, fuiVkjs ls gS rFkk blds vUrxZr le>kSrs dh dk;Zokfg;ksa ls fHkUu n"kk esa ekfyd rFkk etnwjksa ds chp gqvk ,slk fyf[kr fuiVkjk Hkh "kkfey gS ftl ij] ,slh jhfr ls tks fu;r dh tk;] mlls lEc) i{kksa ds gLr{kkj gksa rFkk mldh ,d izfr jkT; ljdkj vkSj lacaf/kr le>kSrk vf/kdkjh dks Hkst nh xbZ gks (

¼i½ ÞjkT; ljdkjß dk rkRi;Z mRrj izns"k dh ljdkj ls gS (

¼Q½ ÞgM+rkyß dk rkRi;Z fdlh m|ksx esa fu;qDr O;fDr;ksa ds fdlh leqnk; (body) }kjk] lkewfgd :i ls (in combination) dke dks Bi djuk vFkok fdrsd O;fDr;ksa }kjk tks bl izdkj fu;qfDr gksa vFkok fd;s x;s gksa] cjkcj dk;Z djus ds fy;s vFkok dk;Z Lohdkj djus ds fy;s lkewfgd :i ls vFkok lkewfgd cks/k (common understanding) ls badkj djuk gS (

¼c½ ÞU;k;kf/kdj.kß (Tribunal) dk rkRi;Z /kkjk 4&[k ds v/khu fu;qDr vkS|ksfxd U;k;kf/kdj.k ls gS (

¼Hk½ Þla?kß (Union) dk rkRi;Z bf.M;u VªsM ;wfu;u ,sDV] 1926 ds v/khu iathc) (registered) VªsM ;wfu;u ls gS (

,sDV laΠ16] 1926

¼e½ Þetnwjhß (Wages) dk rkRi;Z ,sls lHkh ikfjJfed (remuneration) ls gS tks /ku ds :i esa izdV fd;s tkus ds ;ksX; gks vkSj tks ukSdjh ds L'iV vFkok miyf{kr (expressed or implied) fucU/kuksa (terms) dh iwfrZ gks tkus ij etnwj ds jkstxkj dh n"kk esa vFkok jkstxkj (employment) es fd;s x;s dk;kZs dh n"kk es mls ns; gksa] vkSj blds vUrxZr &&

¼1½ ,sls HkRrs ¼ftuesa egaxkbZ HkRrk Hkh gS½] ftUgsa rRle; (for the time being) ikus dk og etnwj vf/kdkjh gks (

¼2½ fdlh x̀g vkokl dk] vFkok jks"kuh] ty ;k fpfdRlk lEcU/kh mipkj dk] vFkok vU; fdlh lqfo/kk ;k fdlh lsok dk] vFkok [kk|kUuksa ;k vU; inkFkksZ dk fj;k;rh rkSj ij izcU/k djus dk ewY; (

¼3½ ;k=k lEcU/kh dksbZ fj;k;r lfEefyr gS] fdUrq fuEufyf[kr ugh gS % && ¼d½ dksbZ cksul (

¼[k½ ekfyd }kjk fdlh lsok&fuòRr fuf/k (Pension fund) vFkok Hkfo'; fuf/k (Provident Fund) vFkok rRle; izòRr fdlh fof/k ds v/khu etnwj ds ykHk ds fy;s ekfyd }kjk fn;k x;k vFkok ns; (Paid or payable) dksbZ va"knku ( ¼x½ etnwj dks lsok dh lekfIr ij ns; dksbZ vuqxzg /ku (Gratuity) ( ¼?k½ Þetnwjß (Workman) dk rkRi;Z fdlh ,sls O;fDr ls gS ¼ftlds vUrxZr f"kf"k{K Hkh gS½ tks fdjk;sa ij vFkok iqjLdkj ds :i esa (For hire or reward), fdlh fuiq.k vFkok vfuiq.k (Skilled or unskilled) ] "kkjhfjd Je djus vFkok v/kh{k.kh;] izkfof/kd vFkok fyfid lEcU/kh (Supervisory, technical or clerical) dk;Z djus

(2168)

includes any such person who has been dismissed, discharged ro retrenched in connexion with, or as a consequence of, that dispute, or whose dismissal, discharge or retrenched led to that dispute, but does not include any such person —

Act No. 46 of

1950

Act No. 45 of

1950

Act No. 34 of

1934

(i) who is subject to the Army Act, 1950 or the Air Force Act, 1950, or the Navy (Discipline) Act, 1934 ; or

(ii) who is employed in the police service or as an officer or other employee of a prison ; or

(iii) who is employed mainly in a managerial or administrative capacity ; or

(iv) who, being employed in a supervisory capacity, draws wages exceeding five hundred rupees per menses or exercises, either by the nature of the duties attached to the office or by reason of the powers vested in him, functions mainly of a managerial nature. ]^{1 2}[ 2-A. Where any employer discharges, dismisses, retrenches or otherwise terminates the services of an individual workman any dispute or difference between that workman and his employer connected with or arising out of such discharge, dismissal, retrenchment or termination shall be deemed to be an industrial dispute notwithstanding that no other workman nor any union of workmen is a party to the dispute. ]

Power to

prevent

strikes, lock-

outs, etc.

3. If in the opinion of the State Government it is necessary or expedient so to do for securing the public safety or convenience, or the maintenance of public order or supplies and services essential to the life of the community, or for maintaining employment, it may, by general or special order, make provision —

(a) for prohibiting, subject to the provisions of the order, strikes or lock-outs generally, or a strike or lock-out in connexion with any industrial dispute ;

(b) for requiring employers, workmen or both to observe for such period, as may be specified in the order, such terms and conditions of employment as may be determined in accordance with the order ;

(c) [ * * * * ]³ [ (c) For appointing committees representative both of the employer and workmen for securing amity and good relations between the employer and workmen and for setting industrial disputes by conciliation ; for consultation and advice on matters relating to production, organization, welfare and efficiency ]⁴. ——————————————————————————————————————————

(2169)

ds fy;s fdlh m|ksx esa fu;qDr gqvk gks pkgs jkstxkj lEcU/kh fucZU/ku (Terms) Li'V gksa vFkok miyf{kr] rFkk fdlh vkS|ksfxd >xM+s ds laca/k esa bl vf/kfu;e ds v/khu fdlh dk;Zokgh ds iz;kstuksa ds fy;s etnwj ds vUrxZr ,slk Hkh O;fDr gS tks ml >xM+sa ds laca/k esa vFkok mlds ifj.kkeLo:i cj[kkLr fd;k x;k gks vFkok lsokeqDr fd;k x;k gks] vFkok mldh NVuh dh x;h gks (Dismissed, discharged or retrenched) vFkok ftldh cj[kkLrxh] lsokeqfDr vFkok NVuh ds dkj.k og >xM+k mB [kM+k gqvk gks] fdUrq blds vUrxZr ,slk dksbZ O;fDr ugh gS tks && ¼1½ vkehZ ,sDV] 1950 vFkok ,;j QkslZ ,sDV] 1950 vFkok usoh fMflfIyu ,sDV] 1934 ds v/khu gks ( vFkok

¼2½ iqfyl lfoZl esa vFkok fdlh cUnhx`g ds vf/kdkjh vFkok vU; deZpkjh ds :i esa fu;qDr gks ( vFkok

,sDV la[;k 46]

1950

,sDV la[;k 45]

1950

,sDV la[;k 34]

1934

¼3½ tks eq[;r% izcU/k lEcU/kh vFkok iz"kklhu; :i esa (Managerial or administrative capacity) fu;qDr gks ( vFkok

¼4½ tks v/kh{k.kh; :i esa fu;qDr gksus ds dkj.k 500 :i;s ekfld ls vf/kd etnwjh (wage) ikrk gks vFkok in ls lEc) drZO;ksa ds izdkj ds dkj.k vFkok ml O;fDr esa fufgr vf/kdkjksa ds dkj.k eq[;r% izcU/k lEcU/kh d̀R;ksa dk lEiknu djrk gksA ]¹ 2 [ 2-d- tgka dksbZ ekfyd fdlh ,d etnwj dh lsoksUeqfDr] inP;qfr] NVuh ;k vU; izdkj ls lsok&lekfIr djrk gS] ogka ml etnwj vkSj mlds ekfyd ds chp ,slh lsoksUeqfDr] inP;qfr] NaVuh ;k lsok&lekfIr ls lEc) ;k mRiUu gksus okys fdlh >xM+k ;k erHksn dks vkS|ksfxd >xM+k le>k tk;xk Hkysa gh dksbZ vU; etnwj ;k dksbZ etnwj la?k ml >xM+s esa i{kdkj u gks A^]

3- ;fn izkUrh; ljdkj dh jk; esa ;g vko";d ;k ;qfDrlaxr gks fd lkoZtfud lqj{kk ;k lqfo/kk ds lja{k.k ds fy;s ;k lkoZtfud O;oLFkk cuk;s j[kus ;k lkoZtfud thou ds fy;s vko";d jln rFkk lfoZlksa dh O;oLFkk cuk;s j[kus ds fy;s ;k jkstxkj dks tkjh j[kus ds fy;s ,slk djuk vko";d gS] rks og lk/kkj.k ;k fo"ks'k vkKk }kjk O;oLFkk dj ldrh gS % &&

gM+rkyksa]

}kjkojks/kksa vkfn

dks jksdus dk

vf/kdkj

¼d½ vkKk ds vkns"kksa ds v/khu] lk/kkj.k% gM+rkyksa ;k }kjkojks/kksa ds ;k fdlh vkS|ksfxd >xM+s ls lacaf/kr fdlh gM+rky ;k }kjkojks/k ds fu'ks/k ds fy;s ( ¼[k½ ,slh vof/k ds fy;s tks vkKk es crkbZ xbZ gks] ekfydksa] etnwjksa ;k nksuksa dks ukSdjh dks ,slh "krksZ dk ikyu djus dh vkKk nsus ds fy;s tks mDr vkKk ds vuqlkj fu/kkZfjr dh tk;s (

¼x½ [ * * * * ]³

[ ¼x½ ekfyd vkSj etnwjksa ds chp es lkSgknZ vkSj vPNs lEcU/k cuk;s j[kus vkSj vkS|ksfxd >xM+ksa dks le>kSrs }kjk r; djus ds fy;s ekfyd rFkk etnwjksa ds izfrfuf/k;ksa dks lfefr fu;qDr djus ds fy;s vkSj mRiknu] laxBu] dY;k.k vkSj fuiq.krk ls laca/k j[kus okys fo'k;ksa ij ijke"kZ djus vkSj lykg nsus ds fy;s A ]⁴ ——————————————————————————————————————————

(2170)

[ (d) for constitution and functioning of Conciliation Boards for settlement of industrial disputes in the manner specified in the order]¹.

(e) for requiring any public utility service, or any subsidiary undertaking not to close or remain closed and work or continue to work on such conditions as may be specified in the order ;

(f) for exercising control over any public utility service, or any subsidiary undertaking by authorizing any person (hereinafter referred to as an authorized controller) to exercise with respect to such service, undertaking or part thereof, such functions of control as may be specified in the order ; and on, the making of such order the service, undertaking or part, as the case may be, shall so long as the order continues to be carried on in accordance with any directions given by the authorized controller in accordance with the provisions of the order; and every person having any functions of management of such service, undertaking or part thereof, shall comply with such directions;

(g) for any incidental or supplementary matters which appear to the [State Government]²necessary or expedient for the purposes of the order ;

Provided that no order made under clause (b) —

(i) shall require an employer to observe terms and conditions of employment less favorable to the workmen than those which were applicable to them at any time within three months preceding the date of the order ;

(ii) [ * * * * ]³ Control of

trade or

business of a public utility service or a subsidiary

undertaking

[ 3-A. (1) Where the trade or business of any public utility service or any subsidiary undertaking has closed or is likely to be closed, the State Government, may, on the application of more than one-half of the total number of partners and owning between them more than fifty per cent share therein, by order, published in the Gazette, authorize any person to carry on the trade or business, for the period, in the manner and to the extent provided in the order ; Provided that no such order shall be made unless the State Government is further satisfied that it is necessary for the maintenance of supplies and services essential to the life of the community or for maintaining employment ;

Provided further that the State Government may, from time to time, by order, published in the Gazette, extend the period specified in the order aforesaid.

(2) While a person authorized under sub-section (1) is carrying on the trade or business of the service or undertaking — ——————————————————————————————————————————

(2171)

[ ¼?k½ vkKk esa mfYyf[kr jhfr ls vkS|ksfxd >xM+ksa dk fuiVkjk djus ds fufeRr le>kSrk cksMksZ dk la?kVu rFkk dk;Z lapkyu djus ds fy;s A^]1 ¼M+½ lkoZtfud mi;ksfxrk dh fdlh lfoZl ;k fdlh lgk;d dkjksckj dks ;g vkKk nsus ds fy;s fd og mls cUn u djs ;k cUn u jD[ks vkSj ,slh "krksZ ds vuqlkj dk;Z djs ;k dk;Z djrk jgs tks mDr vkKk esa crkbZ tk;s ( ¼p½ fdlh O;fDr ¼ftls mijkUr vf/kd̀r fu;ked dgk x;k gS½ dks lkoZtfud mi;ksfxrk dh fdlh lfoZl ;k fdlh dkjksckj ;k mlds fdlh Hkkx ds lEcU/k esa fu;a=.k ds ,sls drZO;ksa dk iz;ksx djus dk vf/kdkj nsdj tks mDr vkKk esa crk;s tk;sa] ,slh lfoZl ;k dkjksckj ij fu;a=.k j[kus ds fy;s vkSj ,slh vkKk ls fudkyh tkus ij] mDr lfoZl ;k dkjksckj ;k dksbZ Hkkx] tSlksa fd fLFkfr gks] mDr vkKk ds izpfyr jgus rd] mu vkns"kksa ds vuqlkj pyk;k tk;xk tks vf/kd̀r fu;ked mDr vkKk ds vkns"kksa ds vUrxZr ns vkSj izR;sd O;fDr] tks ,slh lfoZl] dkjksckj ;k mlds fdlh Hkkx ds laca/k esa dksbZ izcU/k dk dk;Z djrk gks] ,sls vkns"kksa dk ikyu djsxk ( ¼N½ fdUgh izkalafxd ;k iwjd fo'k;ksa ds laca/k esa tks mDr vkns"k ds iz;kstuksa ds fy;s [jkT; ljdkj]²dks vko";d ;k mfpr izrhr gksa (

viokn ;g gS fd okD; [k.M ¼[k½ ds v/khu fn;k gqvk dksbZ vkns"k && ¼1½ fdlh Lokeh ¼m|ksxifr½ dks lsok&lEcU/kh ,slh "krksZ vkSj fu;eksa ds ikyu djus ds fy;s ck/; u djsxk tks dke djus okykas ds fy;s mu "krksZ vkSj fu;eksa dh vis{kk de fgrdj gksa] tks vkns"k nsus dh rkjh[k ls iwoZ ds rhu eklksa esa fdlh le; Hkh mu ij ykxw Fks (

¼2½ [ * * * * ]³

[ 3- d - ¼1½ ;fn lkoZtfud mi;ksfxrk dks lfoZl dk dksbZ jkstxkj ;k O;olk; ;k vU; lgk;d /kU/kk cUn gks tk; ;k cUn gksus okyk gks] rks dqy fgLlsnkjksa dh la[;k esa ls ,sls vk/ks ls vf/kd ds] ftudk mDr jkstxkj ;k O;olk; esa dqy feykdj 50 izfr"kr ls vf/kd va"k gks] izkFkZuk&i= ij] jkT; ljdkj xtV esa izdkf"kr vkKk }kjk fdlh O;fDr dks og jkstxkj ;k O;olk;] ,slh vof/k ds fy;s] ml jhfr ls vkSj ml gn rd djus ds fy;s vf/kd̀r dj ldrh gS] tks vkKk esa fufnZ'V gks ( lkoZtfud

mi;ksfxrk lsok

¼lfoZl½ ds jkstxkj

;k O;olk; ,oa

lgk;d /ka/kksa dk

fu;a=.k

fdUrq izfrcU/k ;g gS fd tc rd jkT; ljdkj dks ;g larks'k u gks tk; fd ,slk djuk turk dh vko";d lsokvksa ¼,lsfU"k;y lfoZlst½ vkSj lkefxz;ksa ¼lIykbt½ dks dk;e j[kus vkSj jkstxkj dks cuk;s j[kus ds fy;s vko";d gS] rc rd bl izdkj dh dksbZ vkKk u nh tk;xh (

vkSj ;g Hkh izfrcU/k gS fd jkT; ljdkj le;≤ ij xtV es aizdkf"kr vkKk }kjk mi;qZDr vkKk esa nh gqbZ vof/k dks c<+k ldrh gS A ] ¼2½ mi/kkjk ¼1½ ds v/khu vf/kd̀r O;fDr] tc rd mDr lsok ¼lfoZl½ ;k /kU/kk lEcU/kh jkstxkj ;k O;olk; dj jgk gks &&

——————————————————————————————————————————

(2172)

(a) such person shall be entitled to the management of the affairs of the service or undertaking to the exclusion of any other person acting or purporting to act on behalf of the firm, and for the purposes of such management shall be entitled to employ such staff or other agency as he thinks fit ;

(b) the partners or any other person shall not have the right to control or take part in the carrying on of the trade or business ;

(c) such person shall be deemed to be acting as the agent of the service or undertaking and subject only to such restrictions as the State Government may impose, shall have in relation to the management of the affairs of the service or undertaking all such powers and authority as the service or undertaking itself would have if its trade or business were not taken over under sub-section (1) ;

(d) such person shall not, in respect of such matters relating to the said management as may be specified by order of the State Government, be bound by any obligation or limitation imposed on him as agent of the service or undertaking by or under any law, instrument or contract ;

(e) such person shall be entitled to retain out of the assets of the service or undertaking all costs, charges and expenses of, or incidental to, the said management and such remuneration as may be fixed by the State Government.

(3) No person authorized under sub-section (1) to carry on the trade or business of any service or undertaking shall be personally liable for acts done by him in good faith in the course of management of such trade or business.

(4) Upon the publication of the order under sub-section (1), the State Government shall, by order, direct the partners, directors, secretary, manager or any other person in charge of the management of the said service or undertaking to handover the management of the trade or business of the said service or undertaking to the person mentioned in the said order.

(5) The Collector may, at the request of the person, authorized under sub-section (1), deliver charge of the service or undertaking to the said person and may take or cause to be taken such steps and use or cause to be used such force as may be necessary for this purpose. Person

exercising

control under

section f(3)

to be deemed

to be

appointed

under section

3-A

3-B. Where on the date immediately preceding the date of the commencement of the Uttar Pradesh Industrial Disputes (Amendment) Act, 1950, any person was, in pursuance of an order made under clause (f) of section 3, exercising control over any public utility service or any subsidiary undertaking, he shall, notwithstanding anything in the said clause or section 3-A, be deemed from the commencement of the said Act to have been a person validity authorized under and in accordance with section 3-A and the order aforesaid shall have effect

(2173)

¼d½ rc rd ,slk O;fDr ,slh lsok ¼lfoZl½ ;k /kU/kk ds lc dkeksa ds izcU/k dk vf/kdkjh gksxk vkSj QeZ dh vksj ls dk;Z djrs gq, ;k dk;Z djus ds fy;s vfHkizsr fdlh nwljs O;fDr dh dksbZ Hkh vf/kdkj u gksxk A iwokZsDr vf/kd̀r O;fDr dks ;g vf/kdkj gksxk fd og izcU/k ds fy;s ,sls deZpkjh ;k vfHkdj.k ¼,tsUlh½ fu;qDr dj lds] ftls og mfpr le>s (

¼[k½ fgLlsnkjksa ;k fdlh nwljs O;fDr dks ;g vf/kdkj u gksxk fd og jkstxkj ;k O;olk; ds dke dks vius fu;a=.k esa j[ks ;k mlds pykus esa dksbZ Hkkx ysa ( ¼x½ ,sls O;fDr ds fo'k; esa ;g le>k tk;xk fd og mDr lsok ¼lfoZl½ ;k /kU/ksa ds ,tsUV ds :i esa dke dj jgk gS vkSj ml O;fDr dks dsoy ,sls izfrcU/kksa ds v/khu] tks jkT; ljdkj ml ij yxkos] mDr lsok ¼lfoZl½ ;k /kU/ks ds dkeksa ds izcU/k ds laca/k esa ,sls lc lkeF;Z vkSj vf/kdkj gksaxs tks mDr lsok ;k /ka/ks ds gksrs] ;fn mldk jkstxkj ;k O;olk; mi/kkjk ¼1½ ds v/khu u ys fy;k x;k gksrk ( ¼?k½ mi;ZqDr izcU/k ls laca/k j[kus okys ,sls ekeyksa ds fo'k; esa] tks jkT; ljdkj dh vkKk }kjk fufnZ'V fd;s tk;sa] ,slk O;fDr fdlh ,sls vkHkkj ;k cU/ku ls ckf/kr u gksxk] tks ml ij ,slh lsok ¼lfoZl½ ;k /ka/ks ds ,tsUV ds :i esa fdlh fof/k] vkys[; ;k lafonk ds }kjk ;k v/khu yxk;s x;s gksa (

¼M+½ ,sls O;fDr dks vf/kdkj gksxk fd og ,slh lsok ¼lfoZl½ ;k /ka/ks dh lEifRr ls] mi;qZDr izcU/k ds vFkok mlds vkuq'kafxd lc ykxr] Hkkj vkSj O;; vkSj ,slk osru] tks jkT; ljdkj fuf"pr djs] j[k ysos A

¼3½ dksbZ O;fDr] tks mDr lsok ;k /ka/ks lEcU/kh jkstxkj ;k O;olk; djus ds fy;s mi/kkjk ¼1½ ds v/khu vf/kd̀r fd;k x;k gks] ,sls jkstxkj ;k O;olk; ds izcU/k djus esa ln~Hkkouk ls fd;s gq, dk;kZs ds fy;s tkrh rkSj ls mRrjnk;h u gksxk A ¼4½ mi/kkjk ¼1½ ds v/khu vkKk ds izdkf"kr gksus ij jkT; ljdkj vkKk }kjk mDr lsok vkSj /ka/ks ds fgLlsnkjksa] MkbjsDVjksa] lsdsVjh vkSj eSustj dks ;k fdlh nwljs ,sls O;fDr dks] tks mlds izcU/k dh ns[k&js[k djrk gks] ;g vkns"k nsxh fd og mDr lsok ;k /ka/ks ds jkstxkj ;k O;olk; dk izcU/k mDr vkKk esa mfYyf[kr O;fDr dks lkSai ns A ¼5½ mi/kkjk ¼1½ ds v/khu vf/kd̀r O;fDr ds fuosnu ij dysDVj mDr lsok ;k /ka/ks ;k dke mDr O;fDr dks lkSai nsxk vkSj ,slk dk;Z dj ;k djk ldsxk vkSj ,sls cy dk iz;ksx dj ;k djk ldsxk] tks bl iz;kstu ds fy;s vko";d gks A

3-[k- ;fn mRrj izns"k vkS|ksfxd >xM+ksa dk ¼la"kks/kd½ vf/kfu;e] 1950 bZŒ ds izkjEHk ds fnukad ls Bhd ifgys ds fnukad ij] dbZ O;fDr /kkjk 3 ds [k.M ¼p½ ds v/khu nh x;h ek=k ds vuqlkj lkoZtfud mi;ksfxrk dh lsok ¼lfoZl½ ;k fdlh lgk;d /kU/ks ds fo'k; esa fu;a=.k mi;ksx esa ykrk jgk gks] rks mDr [k.M ;k /kkjk 3&d ds fdlh ckr ds jgrs gq, Hkh mlds fo'k; esa ;g le>k tk;xk fd mDr ,sDV ds izkjEHk ls gh og ,slk O;fDr jgk gS] tks /kkjk 3&d ds vuqlkj vkSj mlds v/khu oS/k :i ls vf/kd̀r fd;k x;k Fkk vkSj mi;qZDr vkKk dk mlh izdkj izHkko gksxk ekuks og /kkjk /kkjk 3 ¼p½ ds

vfu;a=.k dks

miHkksx esa gq,

O;fDr dks /kkjk d

ds v/khu fu;qDr

gq, le>k tkuk

(2174)

as if it were an order duly or validly passed under section 3-A. ]¹

4. [ * * * * ]² Labour Court³[ 4-A. (1) The State Government may, by notification in the official Gazette, constitute one or more Labour Courts for the adjudication of industrial disputes relating to any matter specified in the First Schedule and for performing such other function as may be assigned to them under this Act.

(2) A Labour Court shall consist of one person only to be appointed by the State Government.

(3) A person shall not be qualified for appointment as the Presiding Officer of a Labour Court unless — [ (a) he has, for a period of not less than three years, been a District Judge or an Additional District Judge ; or

(b) he has held the office of the Chairman or any other member of the Labour Appellate Tribunal constituted under the Industrial Disputes (Appellate Tribunal) Act, 1950, or of any Tribunal, for a period of not less than two years ; or

(c) he has been a Presiding Officer of a Labour Court constituted under any Provincial Act or State Act for a period of not less than five years ; or ]⁴

(d) he has held any judicial office in India for not less than seven years ; or

(e) he is enrolled in the list prepared under section 4-D. Tribunal 4-B. (1) The State Government may, by notification in the official Gazette, constitute one or more Industrial Tribunals for the adjudication of industrial disputes relating to any matter whether specified in the First Schedule or the Second Schedule.

(2) A Tribunal shall, except where otherwise provided under section 5-A, consist of one person only to be appointed by the State Government.

(3) A person shall not be qualified for appointment as the Presiding Officer of a Tribunal unless —

(a) he is or has been a Judge of a High Court ; or [ (aa) he has, for a period of not less than three years, been a District Judge or an Additional District Judge ; or ]⁵ ——————————————————————————————————————————

(2175)

3&d ds v/khu ;Fkkor vkSj oS/k :i ls nh x;h Fkh A ]¹ 4- [ * * * * ]²

3 [ 4-d- ¼1½ jkT; ljdkj] ljdkjh xtV esa foKfIr }kjk] izFke vuqlwph es mfYyf[kr fdlh ekeys ds laca/k esa vkS|ksfxd >xM+ksa ds fu.kZ; ds fy;s rFkk fdlh ,sls vU; dk;Z ds laiknu ds fy;s tks bl vf/kfu;e ds v/khu mUgsa lkSik tk;] ,d ;k ,dkf/kd U;k;ky;ksa dks la?kfVr dj ldrh gS A

Je U;k;ky;

¼2½ Je U;k;ky; es dsoy ,d O;fDr gksxk ftls jkT; ljdkj fu;qDr djsxhA ¼3½ dksbZ Hkh O;fDr Je U;k;ky; ds ihBklhu vf/kdkjh (Presiding Officer) ds :i esa fu;qDr gksus ds fy;s rc rd vgZ u gksxk tc rd &&

[ ¼d½ og rhu o'kksZ ls vU;wu vof/k rd ftyk tt ;k vij ftyk tt u jgk gks ( vFkok

¼[k½ mlus nks o'kksZ ls vU;wu vof/k rd bUMfLVª;y fMLI;wV~l ¼vihysV VªhC;quy½ ,sDV] 1950 ds v/khu la?kfVr Je vihy U;k;f/kdj.k ¼yscj vikysV VªhC;quy½ ds ;k fdlh U;k;kf/kdj.k ds ps;jeSu vFkok fdlh vU; lnL; dk in u xzg.k fd;k gks ( vFkok

¼x½ og ikap o'kksZ ls vU;wu vof/k rd fdlh izkUrh; vf/kfu;e vFkok jkT; vf/kfu;e ds v/khu la?kfVr Je U;k;ky; dk ihBklhu vf/kdkjh u jgk gks ( vFkok ]⁴ ¼?k½ mlus lkr o'kksZ ls vU;wu vof/k rd ds fy;s Hkkjr esa dksbZ U;kf;d in (Judicial Office) u xzg.k fd;k gks ( vFkok

¼M+½ /kkjk 4&?k ds v/khu rS;kj dh x;h lwph es mldk uke ntZ u gks A 4- [k - ¼1½ jkT; ljdkj ljdkjh xtV es foKfIr }kjk izFke vFkok f}rh; vuqlwph es mfYyf[kr fdlh Hkh ekeys ds laca/k es vkS|ksfxd >xM+h dk fu.kZ; djus ds fy;s ,d vFkok ,dkf/kd vkS|ksfxd U;k;kf/kdj.k la?kfVr dj ldrh gS A U;k;kf/kdj.k

¼2½ U;k;kf/kdj.k esa flok; ml n"kk ds tc fd /kkjk 5&d ds v/khu dksbZ vU; O;oLFkk dh xbZ gks] dsoy ,d O;fDr gksxk ftls jkT; ljdkj fu;qDr djsxh A ¼3½ dksbZ Hkh O;fDr fdlh U;k;kf/kdj.k dk ihBklhu vf/kdkjh gksus ds fy;s rc rd vgZ u gksxk tc rd fd &&

¼d½ og fdlh gkbZdksVZ dk tt u gks vFkok u jgk gks] vFkok [ ¼dd½ og rhu o'kksZ ls vU;wu vof/k rd ftyk tt ;k vij ftyk tt u jgk gks] vFkok ]⁵

——————————————————————————————————————————

(2176)

Act No. 48 of

1950

(b) he has held the office of the Chairman or any other member of the Labour Appellate Tribunal constituted under the Industrial Disputes (Appellate Tribunal) Act, 1950, for a period of not less than two years or of any Tribunal constituted under the U. P. Industrial Disputes Act, 1947, for a period of not less than five years ; or

(c) he is enrolled in the list prepared in accordance with section 4-D.

(4) The State Government may, if it so thinks fit, appoint up to two persons as assessors to advise the Tribunal in the proceedings before it.

Disqualifica-

tions for the

Presiding

Officer of

Labour Court

or Tribunal.

4-C. No person shall be appointed to, or continue in, the office of the Presiding Officer of a Labour Court or Tribunal, if —

(i) he is not an independent person ; or

(ii) he has attained the age of 65 years. List of

persons for

appointment

as Presiding

an Officer of

Labour Court

and Tribunal.

4-D. For the purpose of constituting a Labour Court under section 4-A and an Industrial Tribunal under section 4-B, the State Government shall cause to be prepared —

(i) a list of all persons who may be appointed Presiding Officer of a Labour Court, and

(ii) a list of all persons who may be appointed Presiding Officer of an Industrial Tribunal.

and shall maintain the list by making such alterations therein as may, from time to time, be reported by the Committee appointed under section 4-E.

Committee

to prepare

lists under

section 4-D.

4-E.¹[ (1) The State Government shall constitute a committee consisting of the following :—

(a) two Judges of the High Court nominated by the Chief Justice of the High Court. The Judge, who is senior, shall be the Chairman ;

(b) the Chief Secretary to the State Government ;

(c) the Principal Secretary or Secretary as the case may be, to the State Government in the Labour Department ;

(d) the Principal Secretary to the State Government in the Legislative Department ;

(e) the Principal Secretary to the State Government in the Judicial Department ;

(f) the Labour Commissioner, Uttar Pradesh ;

(g) a person who is or has been, a member of a Public service Commission, appointed by the State Government. ] ——————————————————————————————————————————

(2177)

¼[k½ og baMfLVª;y fMLI;wV~l ¼vihysV VªhO;wuy½ ,sDV] 1950 ds v/khu la?kfVr fdlh Je vihy U;k;kf/kdj.k (Labour Appellate) dk nks o'kZ ls vU;wu vof/k ds fy;s vFkok la;qDr izkUrh; vkS|ksfxd >xM+ksa dk ,sDV] 1947 bZŒ ds v/khu la?kfVr fdlh U;k;kf/kdj.k dk ikap o'kZ ls vU;wu fdlh vof/k ds fy;s ps;jeSu vFkok vU; fdlh lnL; ds :i esa inklhu u jgk gks] vFkok

,sDV la[;k 48]

1950

laŒ çkŒ ,sDV la[;k 28] 1947 ¼x½ mldk uke /kkjk 4&?k ds v/khu rS;kj dh xbZ lwph esa ntZ u gks A ¼4½ jkT; ljdkj] ;fn og vko";d le>s] U;k;kf/kdj.k dks mlds le{k izLrqr dk;Zokfg;ksa ds laca/k esa ijke"kZ nsus ds fy;s vlsljksa ds :i esa nks O;fDr;ksa rd dh fu;qfDr dj ldrh gS A

4-x- dksbZ Hkh O;fDr Je U;k;ky; vFkok U;k;kf/kdj.k ds ihBklhu vf/kdkjh ds in ij u rks fu;qDr fd;k tk;xk vkSj u cuk jgsxk ;fn &&

¼1½ og Lora= O;fDr u gks] vFkok

¼2½ mlus 65 o'kZ dh vk;q izkIr dj yh gks A

Je U;k;ky;

vFkok

U;k;kf/kdj.k ds

ihBklhu vf/kdkjh

dh vugZrk,a

4-?k- /kkjk 4&d ds v/khu Je U;k;ky; rFkk /kkjk 4&[k ds v/khu vkS|ksfxd U;k;kf/kdj.k fufeZr djus ds iz;kstu ls jkT; ljdkj &&

¼d½ mu lHkh O;fDr;ks dh ,d lwph tks fdlh Je U;k;ky; ds ihBklhu

vf/kdkjh fu;qDr fd;s tk ldsa ] rFkk

Je U;k;ky; rFkk

U;kkf/kdj.k ds

ihBk lhu

vf/kdkjh ds in

ij fu;qfDr ds

fufeŸk O;fDr;ksa

¼[k½ mu lHkh O;fDr;ksa dh ,d lwph tks fdlh vkS|ksfxd U;k;kf/kdj.k ds ihBklhu vf/kdkjh fu;qDr fd;s tk ldsa ]

Ckuok;sxh rFkk ml lwph dks] mlesa ,sls ifjorZuksa dk lekos"k djrs gq, j[ksxh] ftldh lwpuk /kkjk 4&M+ ds v/khu fu;qDr lfefr le;≤ ij izLrqr djs A dh lwfp;ka

4-M+-¹

[ ¼1½ jkT; ljdkj ,d lfefr la?kfVr djsxh ftlesa fuEufyf[kr gksax%&&

¼d½ mPp U;k;ky; ds eq[; U;k;k/kh"k }kjk uke fufnZ'V mPp U;k;ky; ds nks U;k;k/kh"k] U;k;k/kh"k] tks T;s'B gks] v/;{k gksxk ( ¼[k½ jkT; ljdkj dk ew[; lfpo (

¼x½ JUe fouk"k esa jkT; ljdkj dk ;FkkfLFkfr] izeq[k lfpo ;k lfpo ( ¼?k½ fo/kk;h foHkkx esa jkT; ljdkj dk izeq[k lfpo A ¼M+½ U;k; foHkkx ls jkT; ljdkj dk izeq[k lfpo A

¼p½ Jek;qDr] mRrj izns"k (

¼N½ jkT; ljdkj }kjk fu;qDr dksbZ O;fDr tks fdlh yksd lsok vk;ksx dk lnL; gks ;k jgk gks A ]

——————————————————————————————————————————

(2178)

(2) The Committee constituted under sub-section (1) shall, in the manner prescribed, prepare the lists referred to in section 4-D having regard —

(a) in the case of the list referred to in clause (i) of the said section, to the education and practical experience of the person in matters relating to Labour and Industry, and

(b) in the case of the list referred to in clause (ii) thereof, also to special knowledge of the person in those matters. ¹[ (3) Only such person shall be eligible for enrolment in the lists prepared under sub-section (2) who is or has been a member of the State Higher Judicial Service or the Uttar Pradesh Nyayik Sewa, or is or has been a member of the Indian Administrative Service, or the State Civil Service (Executive Branch) or the State Labour Service and has experience of dispensation of justice for a period of at least three years. ]

Cancelation

Officer

4-F. (1) The State Government may, by notification in the official Gazette, appoint such number of persons as it thinks fit to be Conciliation Officers, charged with the duty of mediating in, and promoting the settlement of, industrial disputes, in the manner to be prescribed.

(2) A Conciliation Officer may be appointed for specified area or areas.

Filling of

vacancies

4-G. If, for any reason a vacancy occurs in the office of the Presiding Officer of a Labour Court or Tribunal, the State Government shall appoint any other person in accordance with the provisions of this Act to fill the vacancy, and the proceedings may be continued before the Labour Court or Tribunal, as the case may be, from the stage at which the vacancy is filled.

Finality of

orders

4-H. No order of the State Government appointing any person on the Board or as the Presiding Officer of a Labour Court or Tribunal shall be called in question in any manner ; and no act or proceeding before any Board, Labour Court or Tribunal shall be called in question in any manner on the ground merely of the existence of any vacancy in, or defect in, the constitution of such Board, Labour Court or Tribunal. Notice of

change

4-I. No employer who proposes to effect any change in the conditions of service applicable to any workman in respect of any matter specified in the Third Schedule, shall effect such change, —

(a) without giving to the workmen likely to be affected by such change a notice in the prescribed manner of the nature of the change proposed to be effected ; or

(b) within twenty-one days of giving such notice ; ——————————————————————————————————————————

(2179)

¼2½ mi/kkjk ¼1½ ds v/khu la?kfVr lfefr /kkjk 4&?k esa mfYyf[kr lwfp;ka fu;r jhfr ls &&

¼d½ mDr /kkjk ds [kUM ¼d½ esa mfYyf[kr lwph dh n"kk esa] Je rFkk m|ksx ls lEc) fo'k;ksa esa O;fDr dh f"k{kk rFkk O;kogkfjd vuqHko dk /;ku j[krs gq,] rFkk ¼[k½ mlds [kUM ¼[k½ esa mfYYkf[kr lwph dh n"kk esa O;fDr dh mu fo'k;ksa dh fo"ks'k tkudkjh dk Hkh /;ku j[krs gq, rS;kj djsxh A

1 [ ¼3½ dsoy ,slk O;fDr mi/kkjk ¼2½ ds v/khu rS;kj dh x;h lwph esa ukekadu ds fy, ik= gksxk tks jkT; mPprj U;kf;d lsok ;k mRrj izns"k U;kf;d lsok dk lnL; gks ;k jgk gks] ;k Hkkjrh; iz"kkluhd lsok] ;k jkT; flfoy lsok ¼dk;Zdkjh

"kk[kk½ ;k jkT; Je lsok dk lnL; gks ;k jgk gks vkSj U;k; O;oLFkk dk rhu o'kZ ls vU;wu vof/k dk vuqHko j[krk gks A ]

4-p- ¼1½ jkT; ljdkj ljdkjh xtV esa foKfIr izdkf"kr djds mrus O;fDr;ksa dks] ftruksa dks og mfpr le>sa] fu;r dh tkus okyh jhfr ls vkS|ksfxd >xM+ksa esa e/;LFkrk djus rFkk mUgsa fuiVkus ds drZO; dk ikyu djus ds fufeRr le>kSrk vf/kdkjh fu;qDr dj ldrh gS A

le>kSrk vf/kdkjh

¼2½ le>kSrk vf/kdkjh fdlh Hkh fufnZ'V {ks= vFkok {ks=ksa ds fufeRr fu;qDr fd;k tk ldrk gS A

4-N- ;fn fdlh dkj.ko"k Je U;k;ky; vFkok U;k;kf/kdj.k ds ihBklhu vf/kdkjh dk in fjDr gks tk; rks jkT; ljdkj bl vf/kfu;e ds micU/kksa ds vuqlkj fdlh vU; O;fDr dks fjfDr iwfrZ ds fufeRr fu;qDr djsxh vkSj ;FkkfLFkfr Je U;k;ky; vFkok U;k;kf/kdj.k ds le{k mlh pj.k (stage) ls] tc dh fjfDr iwfrZ gqbZ gks] dk;Zokgh tkjh jD[kh tk;xh A

fjfDr;ksa dh iwfrZ

4-t- cksMZ esa fdlh Hkh O;fDr dks vFkok Je U;k;ky vFkok U;k;kf/kdj.k esa ihBklhu vf/kdkjh dh fu;qfDr laca/kh jkT; ljdkj dh vkKk ij fdlh Hkh fjrh ls vkifRr u dh tk ldsxh rFkk fdlh Hkh cksMZ] Je U;k;ky; vFkok U;k;kf/kdj.k ds le{k fd;s x;s fdlh Hkh dk;Z vFkok dh x;h fdlh Hkh dk;Zokgh ij fdlh Hkh jhfr ls dsoy bl vk/kkj ij vkifRr u dh tk ldsxh fd ,sls cksMZ] Je U;k;ky; vFkok U;k;kf/kdj.k ds la?kVu esa dksbZ nks'k Fkk vFkok mlesa dksbZ fjfDr jg xbZ Fkh A vkKkvksa dk vfUre

:i nsuk

(finality of

orders)

4->- dksbZ Hkh ekfyd] tks r̀rh; vuqlwph esa mfYYkf[kr fdlh fo'k; ds laca/k esa fdlh etnwj dh lsok ds izfrcU/kksa esa dksbZ ifjorZu djuk pkgs] ,slk ifjorZu && ¼d½ ,sls etnwjksa dks] ftu ij ,sls ifjorZu dk izHkko iM+us dh laHkkouk gks] fd;s tkus okys izLrkfor ifjorZu ds Lo:i dh fu;r jhfr ls lwpuk fn;s fcuk ( rFkk ¼[k½ ,slh uksfVl nsus ds 21 fnu ds Hkhrj]

——————————————————————————————————————————

1& mRrj izns"k vf/kfu;e laŒ 2] 2007 dh /kkjk 4&M+ ¼3½ }kjk izfrLFkkfir A

(2180)

Provided that no notice shall be required for effecting any such change —

(i) where the change is effected in pursuance of any settlement, award or decision of the Appellate Tribunal constituted under the Industrial Disputes (Appellate) Tribunal Act, 1950 ; or [ (ii) where the change is likely to affect workmen who are persons to whom the Fundamental and Supplementary Rules, Civil Services (Classification, Control and Appeal) Rules, Civil Service (Temporary Service) Rules, Civil Service Regulations that may be notified in this behalf by the State Government in the official Gazette, apply. ]¹

Power of

Government

to exempt.

4-J. Where the State Government is of opinion that the application of the provisions of section 4-I to any class of industrial establishments or to any class of workmen employed in any industrial establishment affects the employees in relation thereto so prejudicially that such application may cause serious repercussion on the industry concerned and that public interest so requires, the State Government may, by notification in the official Gazette, direct that the provisions of the said sections hall not apply or shall apply, subject to such conditions as may be specified in the notification, to that class of industrial establishments or to that class of workmen employed in any industrial establishment.

Reference of

disputes to

Labour Court

or Tribunal

4 -K. Where the State Government is of opinion that any industrial dispute exists or is apprehended, it may at any time by order in writing refer the dispute or any matter appearing to be connected with, or relevant to, the dispute to a Labour Court if the matter of industrial dispute is one of those contained in the First Schedule, or to a Tribunal if the matter of dispute is one contained in the First Schedule or the Second Schedule for adjudication ;

Provided that where the dispute relates to any matter specified in the Second Schedule and is not likely to affect more than one hundred workmen, the State Government may, if it, so thinks fit, make the reference to a Labour Court. ]²

Power to

include other

undertakings

in any

adjudication.

5. (1) Where an industrial dispute referred to adjudication [under section 4-K]³has arisen only in a particular undertaking or group of undertakings, the [State Government]⁴

may include in the adjudication proceedings any other undertaking either of its own motion or on an application received in this behalf, whether an industrial dispute exists at the time in that undertaking or not, provided that the [State Government]⁴, is satisfied — ——————————————————————————————————————————

1. Subs. by sec. 3 of U. P. Act no. XXIII of 1957.

2. Sections 4-A to 4-K add. by s. 4 of U. P. act I of 1957.

3. Subs. by sec. 5 (1) of U. P. Act 1 of 1957.

4 . Subs. by A. O. 1950 for (Provl. Govt.).

(2181)

fdUrq izfrcU/k ;g gS fd ,slh n"kk esa mi;qZDr dksbZ ifjorZu dk;kZfUor djus ds fy;s dksbZ uksfVl vko";d u gksxk tc dh &&

¼1½ ifjorZu baMfLVª;y fMLI;wV~l ¼vihysV fVªO;wuy½ ,sDV] 1950 ds v/khu la?kfVr fdlh ikSuokZfnd U;k;kf/kdj.k (Appellate Tribunal) ds fdlh Hkh fuiVkjs] iap&fu.kZ; vFkok fu.kZ; ds vuqlkj gks] vFkok

[ ¼2½ ifjorZu dk izHkko ftu etnwjksa ij iM+us dh laHkkouk gks] os ,sls O;fDr gksa] ftu ij QUMkesaUVy ,sUM lIyhesUVjh :Yl] flfoy lfoZlst ¼DyklhfQds"ku] daVªksy ,sUM vihy½ :Yl] flfoy lfoZlst ¼VsEiksjsjh lfoZl½ :Yl] flfoy lfoZl jsxqys"kUl vFkok dksbZ vU; fu;e vFkok fofu;e ykxw gksrs gksa] tks jkT; ljdkj }kjk ,rnFkZ ljdkjh xtV esa foKkfir fd;s tk;sa A ]¹

4- ´ - tc jkT; ljdkj dh jk; esa vkS|ksfxd laLFkkvksa (Establishments) ds fdlh oxZ ij vFkok fdlh vkS|ksfxd laLFkk es afu;qDr etnwjksa ds fdlh oxZ ij /kkjk 4&> ds micU/kksa ds ykxw gksus ls rRlacaf/kr ekfydksa ij ,slk izfrdwy izHkko iM+s] ftldk fd lEc) m|ksx ij xaHkhj nq'ifj.kke gks ldrk gks vkSj lkFk gh lkoZtfud fgr esa ,slk djuk vko";d gks rks jkT; ljdkj ljdkjh xtV esa foKfIr izdkf"kr djds vkns"k ns ldrh gS fd mDr /kkjk ds micU/k vkS|ksfxd laLFkkvkas ds ml oxZ ij vFkok fdlh vkS|ksfxd laLFkk esa fu;qDr etnwjksa ds ml oxZ ij ykxw u gksaxs vFkok ,sls izfrcU/kksa ds v/khu jgrs gq, ykxw gksaxs tks foKfIr esa fufnZ'V dj fn;s tk;s A Ljdkj dk eqDr

(exempt) djus

dk vf/kdkj

4 -V- tc jkT; ljdkj dh jk; esa dksbZ vkS|ksfxd >xM+k fo|eku gks vFkok mldh vk"kadk gks rks og fdlh Hkh le; fyf[kr vkKk nsdj ml >xM+s dh vFkok mlls lac) vFkok laxr izrhr gksus okys fdlh Hkh fo'k; dks fu.kZ; ds fy;s] ;fn vkS|ksfxd >xM+s dk fo'k; mu fo'k;ksa esa ls ,d gks] tks izFke vuqlwph esa mfYyf[kr gS] rks fdlh Je U;k;ky; dks vkSj ;fn og fo'k; izFke vFkok f}rh; vuqlwph esa mfYyf[kr gks rks mls fdlh U;k;kf/kdj.k dks lkSai ldrh gS (

Je U;k;ky;

vFkok

U;k;kf/kdj.k dks

fooknksa dk vfHkns'k

(reference)

fdUrq izfrcU/k ;g gS fd tc fookn fdlh ,sls fo'k; ls lEc) gks tks f}rh; vuqlwph es fufnZ'V gks vkSj mlls ,d lkS ls vf/kd etnwjksa ij izHkko iM+us dh laHkkouk u gks rks jkT; ljdkj] ;fn og mfpr le>s] mls Je U;k;ky; dks vfHkfn'V dj ldrh gS A ]²

5- ¼1½ tc dksbZ vkS|ksfxd fookn] tks [/kkjk 4&V]³ds v/khu fu.kZ; ds fy;s lkSaik x;k gks] fdlh ,d gh fo"ks'k m|ksx ds laca/k esa vFkok m|ksxksa ds lewg ds laca/k esa mRiUu gqvk gks rks [jkT; ljdkj]⁴dks vf/kdkj gksxk fd og fu.kZ; laca/kh dkjZokbZ esa fdlh vU; m|ksx dk Hkh ;k rks Lo;a gh ;k bl laca/k esa izkIr izkFkZuk&i= ds vk/kkj ij lekos"k djs pkgs ml m|ksx es aml le; dksbZ vkS|ksfxd fookn mifLFkr gks vFkok u gks A viokn ;g gS fd [jkT; ljdkj]⁴bl ckr ls larq'V gks fd && fdlh fu.kZ; laca/kh

dk;Zokgh esa vU;

m|ksxksa dk lekos'k

djus dk vf/kdkj

—————————————————————————————————————————— 1& mRrj izns"k vf/kfu;e laŒ 23] 1957 dh /kkjk 3 }kjk izfrLFkkfir A 2& mRrj izns"k vf/kfu;e laŒ 1] 1957 dh /kkjk 4 }kjk 4&d ls 4&V rd tksM+h x;h A 3& mRrj izns"k vf/kfu;e laŒ 1] 1957 dh /kkjk 5 ¼1½ }kjk izfrLFkkfir A

4 & ,MsIVs"ku vkQ ykt vkMZj] 1950 }kjk ¼izkfofU"k;y xouZesaUV½ ds fy, izfrLFkkfir A

(2182)

(i) that the undertaking to be so included is engaged in the same type of industry or business as the undertaking or the group of undertakings in which the industrial dispute referred for adjudication has arisen ; and

[ * * * * ]¹

(ii) that the issues involved in the industrial dispute referred for adjudication have already given rise, or are such as, in the circumstances, may reasonably be expected to give rise, to a similar dispute in the undertaking to be so included.

(2) When an undertaking has been included in adjudication proceedings under sub-section (1), the provisions of any order made under this Act shall, save as may be expressly provided to the contrary in any such order or award, apply to and in relation to such undertaking as they apply to and in relation to any undertaking or group of undertakings in which the industrial dispute referred for adjudication arose.

Special

composition

of Tribunal.

2 [ 5-A. (1) Where any industrial dispute may be referred to an Industrial Tribunal under section 4-K, the State Government, if, having regard to the nature of the dispute and the effect which its decision is likely to have on industry or any section thereof, or if the dispute is such as is likely to affect more than one industrial establishment, it so considers necessary, may constitute, notwithstanding anything in the said section, a tribunal consisting of three persons of whom one to be designated by the State Government, shall be the Chairman.

(2) Except as provided in sub-section (1) all the provisions of this Act relating to the constitution of an Industrial Tribunal, the qualification and disqualification of persons to be appointed thereto, the powers and duties of such tribunals ; the procedure to be followed by it in the hearing and disposal of industrial disputes, the making of the award, its modification and enforcement shall mutatis mutandis apply to a Tribunal constituted under this section. Voluntary

reference of

disputed to

arbitration.

5-B. (1) Where any industrial dispute exists or is apprehended and the employer and the workmen agree to refer the dispute to arbitration, they may, at any time before the dispute has been referred under section 4-K to a Labour Court or Tribunal by a written agreement, refer the dispute to arbitration and the reference shall be to such person or persons (including the Presiding Officer of a Labour Court or a Tribunal) as an arbitrator or arbitrators as may be specified in the arbitration agreement.

(2) An arbitration agreement referred to in sub-section (1) shall be in such form and shall be signed by the parties thereto in such manner as may be prescribed.

——————————————————————————————————————————

(2183)

¼1½ ml m|ksx esa ftldks bl izdkj lekfo'V djuk gS] mlh 1

¼2½ fu.kZ; djus ds fy;s lkSais gq, vkS|ksfxd fookn ds fopkj.kh; fo'k;ksa ds dkj.k ml m|ksx esa ftldh bl izdkj lekfo'V djuk gS ;k rks igys ls gh mlh izdkj dk fookn mRiUu gks x;k gS ;k os ,sls fo'k; gS ftuds dkj.k orZeku ifjfLFkfr esa mlds mRiUu gksus dks mfpr :i ls vk"kk dh tk ldrh gS A

¼2½ tc mi/kkjk ¼1½ ds v/khu fu.kZ; laca/kh dkjZokbZ esa fdlh vU; m|ksx dk lekos"k dj fy;k tk;] rks tks bl ,sDV ds v/khu fn;s gq, fdlh ,sls vkns"k ds funsZ"k ml n"kk ds vfrfjDr] ftldh O;oLFkk blds foijhr ,sls fdlh vkns"k ;k fu.kZ; esa Li'Vr% dh xbZ gks] ,sls m|ksx ij ;k mlds laca/k esa ml izdkj ls ykxw gksaxs] ftl izdkj os fdlh ,sls m|ksx ;k m|ksx lewg ij ;k muds laca/k es ykxw gksrs gS] ftlesa fu.kZ; djus ds fy;s lkSaik gqvk vkS|ksfxd fookn mRiUu gqvk Fkk A 2 [ 5-d- ¼1½ tc dksbZ vkS|ksfxd >xM+k /kkjk 4&V ds v/khu fdlh vkS|ksfxd U;k;kf/kdj.k dks lkSaik tk; rks jkT; ljdkj] >xMs+ ds izdkj ,oa m|ksx ij vFkok mlds fdlh Hkkx ij mlds fu.kZ; ds lEHkkO; izHkko dk /;ku j[krs gq, vFkok ;fn >xM+k ,slk gks] ftlls lEHkor% ,dkf/kd vkS|ksfxd laLFkkvksa ij izHkko iM+rk gks] ;fn mlds fopkj esa ,slk djuk vko";d gks] rks mDr /kkjk esa fdlh Hkh ckr ds gksrs gq, Hkh rhu O;fDr;ksa dk ,d U;k;kf/kdj.k la?kfVr dj ldrh gS ftlesa ls ,d O;fDr] ftls jkT; ljdkj ukeksfn'V djsxh] v/;{k gksxk A

U;k;kf/kdj.k dh

fo'ks"k jpuk

¼2½ mi/kkjk ¼1½ esa dh xbZ O;oLFkk dks NkM+dj vkS|ksfxd U;k;kf/kdj.k ds la?kVu] fu;qDr fd, tkus okys O;fR;ks dh vgZrkvksa vkSj vugZrkvksa] ,sls U;k;kf/kdj.kksa ds vf/kdj vksj drZO;] muds }kjk vk|ksfxd >xM+ksa dh lquokbZ vkSj foLrkj.k esa vuqlj.kh; izfØ;k] fu.kZ; ds iznku] blds ifj'dkj rFkk bldh dk;kZfUofr ls lEc) bl vf/kfu;e ds leLr micU/k vko";d fijorZuksa lfgr bl /kkjk ds v/khu la?kfVr U;k;kf/kdj.k ij ykxw gksaxs A

5-[k- ¼1½ tc dksbZ vkS|ksfxd >xM+k fo|eku gks vFkok mldh vk"akdk gks rFkk ekfyd vkSj etnwj ml >xM+sa dks e/;LFk fu.kZ; ds fy, vfHkfn'V djus ij ,der gksa rks os /kkjk 4&V ds v/khu fdlh Je U;k;ky; vFkok U;k;kf/kdj.k dks >xM+k vfHkfn'V djus ls iwoZ mls fyf[kr djkj djds e/;LFk fu.kZ; ds fufeRr lkSai ldrs gS rFkk ;g vfHkns"k ,sls O;fDr vFkok O;fDr;ksa dks ¼ftlds vurxZr Je U;k;ky; vFkok U;k;kf/kdj.k ds ihBklhu vf/kdkjh Hkh gS½ e/;LFk vFkok e/;LFkksa ds :i esa gksxk tks e/;LFk fu.kZ; lEcU/kh dkjkj esa mfYYkf[kr gksa A

>xMksa dk e/;LFk

fu.kZ;

(arbitration)

fy, LosPNkiwoZd

lkSaik tkuk

¼2½ mi/kkjk ¼1½ esa vfHkfn'V e/;LFkrklEcU/kh djkj ,sls :i esa gksxk rFkk lEc) i{kksa }kjk ,slh jhfr ls gLrk{kfjr gksxk tks fu;r dh tk; A ——————————————————————————————————————————

(2184)

(3) A copy of the arbitration agreement shall be forwarded to the state Government, the Conciliation Officer and Labour Commissioner, and the State government shall within fourteen days from the date of receipt of such copy published the same in the official Gazette. Act No. X of

1940

(4) The arbitrator or arbitrators shall investigate the dispute and submit to the State Government the arbitration award signed by the arbitrator or all the arbitrators, as the case may be .

(5) Nothing in the Arbitration Act, 1940 shall apply to arbitrations under this section.

Procedure

and powers

of Boards,

Labour

Courts and

Trbunals.

5-C. (1) Subject to any rules that may be made in this behalf, an arbitrator, a Labour Court or a Tribunal shall follow such procedure as the arbitrator, the Labour Court or the Tribunal concerned may think fit.

(2) A Presiding Officer of a Labour Court or a Tribunal may for the purpose of enquiry into any existing or apprehended industrial dispute, after giving reasonable notice, enter the premises occupied by any establishment to which the dispute relates.

Act V of 1908

(3) Every Board, Labour Court and Tribunal shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908, when trying a suit in respect of the following matters namely —

(a) enforcing the attendance of any person and examining him on oath or affirmation or otherwise ;

(b) requiring discovery and production of documents and material objects ;

(c) issuing commissions for the examination of witnesses ;

(d) inspection of any property or thing, including machinery concerning any such dispute ; and

Act XLV of

1860

(c) in respect of such other matters as may be prescribed ; And every enquiry or investigation by a Labour Court or Tribunal shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code.

Power of the

Conciliation

Officer.

5-D. (1) A Conciliation Officer may call for and inspect any document which he has ground for considering to be relevant to the industrial dispute or which he considers necessary for verifying the implementation of any award or for carrying our any other duty imposed on him under this Act, and for the aforesaid purposes, the Conciliation Officer shall have the same powers as are vested in a Civil Court under the Civil Procedure Code, 1908 in respect of compelling the production of document before it.

(2) A Conciliation Officer may, for the purpose of enquiry into any existing or apprehended dispute after giving reasonable notice enter the premises occupied by any establishment.

(2185)

¼3½ e/;LFkrk lEcU/kh djkj dh ,d&,d izfr jkT; ljdkj] lEcfU/kr le>kSrk vf/kdkjh rFkk Je dfe"kuj dks vxzlkfjr dh tk;xh rFkk jkT; ljdkj ,slh izfr ds izkIr gksus ds pkSng fnu ds Hkhrj mls ljdkjh xtV esa izdkf"kr djsxh A ¼4½ e/;LFkk vFkok e/;LFk&x.k >xM+s dh Nkuchuu djsaxs rFkk ;FkkfLFkfr e/;LFk vFkok e/;LFkksa }kjk gLrk{kfjr e/;LFk fu.kZ; jkT; ljdkj ds ikl izLrqr djsaxsA

¼5½ vkfcVªs"ku ,sDV] 1940 dh dksbZ Hkh ckr bl /kkjk ds v/khu e/;LFk fu.kZ; ij ykxw u gksxh A

,sDV la[;k 10]

1940

5-x- ¼1½mu fu;eksa ds v/khu jgrs gq,] tks bl lEcU/k esa cuk, tk;s] dksbZ Hkh e/;LFk Je U;k;ky; vFkok U;k;kf/kdj.k ,slh izfØ;k (procedure) dk vuqlj.k djsaxs ftls e/;LFk vfkok Je U;k;ky; vFkok U;k;kf/kdj.k mfpr le>s A ¼2½ Je U;k;ky; vFkok U;k;kf/kdj.k dk dksbZ ihBklhu vf/kdkjh fdlh fo|eku vFkok vk"kafdr vkS|ksfxd >xM+s dh tkap ds iz;kstu ls mfpr uksfVl ns nsus ds i"pkr~ fdlh ,slh laLFkk (essablishment) }kjk v/;kflr Hkw&x`gkfn esa izos"k dj ldrk gS ftlls fd >xM+k lEc) gks A

cksMksZ] Je

U;k;ky;ksa rFkk

U;k;kf/kdj.kksa dh

çfØ;k rFkk muds

vf/kdkj

¼3½ izR;sd cksMZ] Je U;k;ky; rFkk U;k;kf/kdj.k dks fuEufyf[kr fo'k;ksa ds lEcU/k esa fdlh eqdnesa dk ijh{k.k djrs le; ogh vf/kdkj izIr gksaxs tks dksM vkQ flfoy izkslhtj] 1908 ds v/khu fdlh nhokuh U;k;ky; esa fufgr jgrs gS] ;Fkk && ,sDV la[;k 5]

1908

¼d½ fdlh O;fDr dh mifLFkfr izkIr djuk rFkk mls "kiFk fnyk dj vFkok izfrKku vFkok vU; fdlh izdkj mldk ijh{k.k djuk ( ¼[k½ ys[;ksa rFkk LFkwy oLrqvksa (material objects) dks izkIr djus rFkk mUgsa izLrqr djus dh vis{kk djuk (

¼x½ lkf{k;ksa ds ijh{k.k ds fy, deh"ku tkjh djuk (

¼?k½ fdlh >xM+s ls lEc) laifRr vFkok fdlh oLrq dk] ftlds vUrxzr e"khus Hkh gS] fujh{k.k djuk] rFkk

¼M+½ vU; ,sls fo'k; tks fu;r fd, tk;a]

rFkk fdlh Hkh Je U;k;ky; vFkok U;kkf/kdj.k }kjk dh xbZ izR;sd tkap ;k vuqla/kku bafM;u isuy dksM dh /kkjk 193 rFkk 228 ds iz;kstuksa ds vFkZ esa U;kf;d dk;Zokgh (judicial proceeding) le>h tk;xh A

,sDV la[;k 45]

1860

5-?k- ¼1½ dksbZ le>kSrk vf/kdkjh fdlh Hkh ,sls ys[; dh eaxk ldrk gS vksj mldk fujh{k.k dj ldrk gS ftls og fdUgha dkj.kksa ds vk/kkj ij vkS|ksfxd >xM+sa ls lqlaxr le>rk gks vFkok ftldksa og fdlh iapfu.kZ; dk ifjikyu (implementation) lR;kfir djus vFkok bl vf/kfu;e ds vurxzr vius fdlh vU; dŸkZO; dks iwjk djus ds fufeRr vko";d lee>rk gS vkSj mi;aZwDr iz;kstuksa ds fy, le>kSrk vf/kdkjh dks ogh vf/kdj gksaxs tks fd dksM vkQ flfoy izkslhtj] 1908 ds vUrxZr ys[;ksa (documents) dks vius le{k izLrqr djkus ds fo'k; esa fdlh nhokuh U;k;ky; esa fufgr gksrs gS A

Le>kSrk vf/kdkjh

dk vf/kdkj

¼2½ dksbZ le>kSrk vf/kdkjh fdlh Hkh fo|keu vFkok vk"kafdr >xM+s dh tkap djus ds iz;kstu ls mfpr (reasonable) uksfVl nsus ds Ik"pkr~ fdlh Hkh laLFkk }kjk v/;kfLr fdlh Hkw&x̀gkfn es aizos"k dj ldrk gS A

(2186)

Award of costs. 5-E. Subject to any rules made under this Act, the costs of, and incidental to, any proceeding before an Arbitrator, a Labour Court or a Tribunal shall be in the discretion of the arbitrator, Labour Court or Tribunal, and the Arbitrator, Labour Court or Tribunal, as the case may be, shall have full power to determine by and to whom and to what extent and subject to what conditions, if any, such costs are to be paid, and to give all necessary directions for the purpose aforesaid and such costs may, on application made to the State Government by the person entitled, be recovered by the State Government in the same manner as an arrear of land revenue. ]¹

Awards and

action to be

taken

thereon.

2 [ 6. (1) Where an industrial dispute has been referred to a Labour Court or Tribunal for adjudication, it shall hold its proceedings expeditiously and shall as soon as it is practicable on the conclusion thereof, submit its award to the State Government.

(2) The award of a Labour Court or Tribunal shall be in writing and shall be signed by its Presiding Officer.

3

[ (2-A) An award in an industrial dispute relating to the discharge or dismissal of a workman may direct the setting aside of the discharge or dismissal and reinstatement of the workman on such terms and conditions if any, as the authority making the award may think fit, or granting such other relief to the workman, including the substitution of any lesser punishment for discharge or dismissal, as the circumstances of the case may require. ]

(3) Subject to the provisions of sub-section (4) every arbitration award and the award of a Labour Court or Tribunal shall, within a period of thirty days from the date of its receipt by the State Government, be published in such manner as the State Government thinks fit.

4

[ (4) Before publication of an award of a Labour Court or Tribunal under sub-section (3), fi the State Government is of the opinion that, —

(a) the adjudicating authority has unreasonably refused permission to any party to adduce evidence ; or

(b) any party was prevented by any other sufficient cause from adducing evidence ; or

(c) new and important material fact or evidence has come to notice, which after the exercise of due diligence, was not within the knowledge of or could not be produced by, the party at the time when the award was made ; or

——————————————————————————————————————————

(2187)

5- M+ - bl vf/kfu;e ds v/khu cuk, x, fu;eksa ds v/khu jgrs gq, fdlh e/;LFk vFkok Je U;k;ky; vFkok U;k;kf/kdj.k ds le{k fdlh dk;Zokgh dk O;; vFkok vuq'kafxd O;;] e/;LFk] Je U;k;ky; vFkok U;k;f/kdj.k ds foosdk/khu gksxk rFkk e/;LFk] Je U;k;ky; vFkok U;k;kf/kdj.k] tSlh Hkh n"kk gks] dks iw.kZ vf/kdkj gksxk fd og vo/kkkfjr djsa fd fdlds }kjk vkSj ftldks vkSj fdl lhek rd vkSj fdu izfrcU/kksa ds v/khu] ;fn dksbZ gksa] ,slk O;; vnk fd;k tk; rFkk mls mi;aZqDr iz;kstu ds fufeRr leLr vkns"k nsus dk vf/kdkj gksxk rFkk ,sls O;;] O;; ikus dk vf/kdkj j[kus okys O;fDr }kjk jkT; ljdkj dks izkFkZuk&i= fn, tkus ij eky&xqtkjh dh cdk;k dh Hkkafr olwy fd, tk ldsaxs A ]¹

O;; dk çnku

(Award of

costs)

2

[ 6- ¼1½ tc dksbZ Hkh vkS|ksfxd >xM+k fdlh Je U;k;ky; vfkok U;k;kf/kdj.k ds ikl fu.kZ;kFkZ Hkstk tk; rks og mu ij "kh?kzrk ds lkFk dk;Zokgh djsxk vkSj mldh lekfIr ij ;Fkk"kD; "kh?kz jkT; ljdkj ds ikl iap&fu.kZ; izLrqr djsxk A

Ikap&fu.kZ; rFkk

mu ij dh tkus

okyh dk;Zokgh

¼2½ Je U;k;ky; vFkok U;k;kf/kdj.k d kiap&fu.kZ; fyf[kr gksxk vkSj ml ij ihBklhu vf/kdkjh ds gLrk{kj gksaxs A

3

[ ¼2&d½ fdlh etnwj dh lsoksUewfDr ;k inP;wfr ls lEcfU/kr vkS|ksfxd >xM+s ds iap&fu.kZ; esa lsoksueqfDr ;k inP;qfr dks vikLr djus dk vkSj etnwj dks ,sls fucU/kuksa vkSj "krksZ ij] ;fn dksbZ gksa] ftls iap&fu.kZ; nsus okyk izkf/kdkjh mfpr le>s] cgky djus dk ;k etnwj dks ,slk vU; vuqrks'k fn;s tkus dk ftlesa lsokUeqfDr ;k inP;qfr ds ctk; ekeys dh ifjfLFkfr;ksa dh vis{kkuqlkj dksbZ bYdk n.M nsuk lfEefyr gS] funs"k fn;k tk ldrk gS A ]

¼3½ mi/kkjk ¼4½ ds micU/kksa ds v/khu jgrs gq, izR;sd e/;LFk fu.kZ; rFkk Je U;kky; vFkok U;k;kf/kdj.k dk iapfu.kZ; jkT; ljdkj ds ikl igqapus ds rhl fnu ds Hkhrj ,slh jhfr ls izdkf"kr fd;k tk;xk] ftls jkT; ljdkj mfpr le>s A 4 [ ¼4½ mi/kkjk ¼3½ ds v/khu Je U;k;ky; ;k U;k;kf/kdj.k ds iapfu.kZ; ds izdk"ku ds iwoZ] ;fn jkT; ljdkj dh ;g jk; gks fd &&

¼d½ fu.kkZ;d izkf/kdkjh us fdlh i{k dks fcuk lewfpr dkj.k ds lk{; nsus ds fy, vuqKk nsus ls bUdkj dj fn;k gS] ;k

¼[k½ dksbZ i{k fdlh vU; i;kZIr dkj.k ls lk{; ugh ns ldk Fkk] ;k ¼x½ dksbZ ,slk u;k vkSj egRoiw.kZ lkjoku rF;~ ;k lk{; lwpuk esa vk;k gS tks lE;d~ rRijrk cjrus ds i"pkr~ Hkh] ml le; tc iapfu.kZ; fd;k x;k Fkk] i{k dh tkudkjh esa u Fkk ;k mlds }kjk ia"k u fd;k tk ldk Fkk] ;k

——————————————————————————————————————————

(2188)

(d) the award is likely to disturb the industrial Pease ; ro

(e) the award is likely to affect prejudicially the national or State economy ; or

(f) the award is likely to interfere with the principles of social justice ; or

(g) the award has left undetermined any of the matters referred for adjudication, or where it determines any matter not referred for adjudication and such matter cannot be separated without affecting the determination of the matters referred ; or

(h) the award is so indefinite as to be incapable of being enforced ; or

(i) illegality of the award is apparent upon the face of it, it may after giving the parties reasonable opportunity of being heard, for reasons to be recorded, remit the award for reconsideration of the adjudicating authority, and that authority shall, after reconsideration, submit its award to the State Government, and the State Government shall publish the award in the manner provided in sub-section (3). ]

(5) Subject to the provisions of section 6-A, an award published under sub-section (3) shall be final and shall not be called in question in any court in any manner whatsoever.

(6) A Labour Court, Tribunal or Arbitrator may either of its own motion or on the application of any party to the dispute, correct any clerical or arithmetical mistakes in the award, or errors arising therein from any accidental slip or omission. Whenever any correction is made as aforesaid, a copy of the order shall be sent to the State Government and the provision of this Act relating to the publication of an award shall mutatis mutandis apply thereto.

Commence-

ment of the

award.

6-A. (1) An award (including an arbitration award) shall become enforceable on the expiry of thirty days from the date of its publication under section 6 ;

Provided that if the State Government is of the opinion that it will be inexpedient, [on public grounds affecting national or State economy or social justice]¹to give effect to the whole or any part of the award, the State Government may, by notification in the official Gazette, declare that the award shall not become enforceable on the expiry of the said period of thirty days ;

Provided further that an arbitration award shall not become enforceable where the State Government after such enquiry, as it considers necessary, is satisfied that the same has been given or obtained through collusion, fraud or misrepresentation.

(2) Where any declaration has been made in relation to an award under the first proviso to sub-section (1), the State Government ——————————————————————————————————————————

(2189)

¼?k½ iapfu.kZ; ls vkS|ksfxd "kkfUr es afo?u iM+us dh lEHkkoukk gS] ;k ¼M+½ iapfu.kZ; ls jk'Vªh; ;k jkT; dh vkfFkZd O;oLFkk ij izfrdwy izHkko iM+us dh lEHkkouk gS] ;k

¼p½ iapfu.kZ; ls lkekftd U;k; ds fl)kUrksa esa O;frØe gksus dh lEHkkouk gS] ;k

¼N½ iapfu.kZ; esa U;k; fu.kkZ;u ds fy, fufnZ'V fdUgha ekeyksa dk vo/kkj.k ugha gqvk gS ;k tgka og ,sls fdlh ekeys dk vo/kkj.k djrk gS tks U;k; fu.kkZ;u ds fy, fufnZ'V u f;dk x;k gks vkSj ,sls ekeys dks fufnZ'V fd;s x;s ekeyksa ds vo/kkj.k ij izHkko Mkys fcuk ìFkd ugh fd;k tk ldrk gS] ;k

¼t½ iapfu.kZ; bruk vfuf"pr gS fd mls ykxw ugh fd;k tk ldrk gS] ;k ¼>½ iapfu.kZ; dh voZ/krk mlds ns[kus ls gh izdV gksrh gS] rks og i{kksa dks lquokbZ dk ;qfDr;qDr volj nsus ds i"pkr~ vfHkfyf[kr fd;s tkus okys dkj.kksa ls] iapfu.kZ; dks fu.kkZ;d izkf/kdkjh ds ikl iqufoZpkjkFkZ izsf'kr jd ldrh gS vksj og izkf/kdkjh iqufoZpkj ds i"pkr~ viuk iapfu.kZ; jkT; ljdkj ds ikl izLrqr djsxk vkSj jkT; ljdkj ml iapfu.kZ; dks mi/kkjk ¼3½ esa nh xbZ jhfr ls izdkf"kr djsxh A ] ¼5½ /kkjk 6&d ds micU/kksa ds v/khu jgrs gq, mi/kkjk ¼3½ ds v/khu izdkf"kr iapfu.kZ; vfUre gksxk vkSj ml ij fdlh Hkh U;kky; es afdlh Hkh jhfr ls vkifRr u dh tk ldsxh A

¼6½ Je U;k;ky;] U;k;kf/kdj.k vFkok e/;LFk] Lor% ;k >xM+s ls lEc) fdlh i{k }kjk izkFkZuk&i= fn, tkus ij iap&fu.kZ; dh fdlh Hkh fyfid vFkok x.kuk dh v"kqf) dh vFkok fdlh Hkh vkdfLed =qfV vFkok pwd ds dkj.k gqbZ fdlh xyrh dks Bhd dj ldrk gS A tc mi;qZDr izdkj ls dksbZ xyrh Bhd dh tk; rks vkKk dh ,d izfr jkt; ljdkj ds ikl Hksth tk;xh rFkk iapfu.kZ; ds izdk"ku lEcU/kh bl vf/kfu;e ds micU/k vko";d ifjorZuksa lfgr ml ij ykxw gksaxs A 6-d- ¼1½ dksBz Hkh iapfu.kZ; ¼ftlds vUrxZr e/;LFk fu.kZ; Hkh gS½ /kkjk 6 ds v/khu mlds izdk"ku ds fnukad ls rhl fnu iwjs gksus ij izorZuh; gks tk;xk ( fdUrq izfrcU/k ;g gS fd ;fn jkT; ljdkj dh jkT; esa¹[jk'Vªh; vFkok jkT; dh vFkZ&O;oLFkk vFkok lkekftd U;k; ij izHkko Mkyus okys lkoZtfud dkj.kksa ls] lEiw.kZ iapfu.kZ; vFkok mlds fdlh va"k dks dk;kZfUor djuk b'Vdj u gks rks jkT; ljdkj ljdkjh xtV es foKfIr izdkf"kr djds ?kksf'kr dj ldrh gS fd iapfu.kZ; mi;qZDr rhl fnu dh vof/k chr thus ij izorZuh; ugha gksxk ( Ikapfu.kZ; dk

çkjEHk

vkSj izfrcU/k ;g Hkh gS fd e/;LFk&fu.kZ; rc Hkh izorZuh; u gksxk tc jkT; ljdkj dk] ,slh tkap djus ds i"pkr~ ftls og vko";d le>s] ;g lek/kku gks tk; fd og diV laf/k] /kks[kk vFkok feF;k O;ins"ku (collusion, fraud or rais representaiton) ds vk/kkj ij fn;k x;k vFkok izkIr fd;k x;k gS A ¼2½ tc mi/kkjk ¼1½ ds izFke izfrcU/kd (proviso) ds v/khu fdlh iapfu.kZ; ds lEcU/k esa dksbZ ?kks'k.kk dh tk; rks jkT; ljdkj /kkjk 6 ds v/khu iapfu.kZ; ds ——————————————————————————————————————————

(2190)

may within ninety days from the date of publication of the award under section 6, make an order rejecting or modifying the award, and shall on the first available opportunity lay the award together with a copy of the order before the Legislature of the State.

(3) Where any award as rejected or modified by an order made under sub-section (2) is laid before the Legislature of the State, such award shall become enforceable on the expiry of fifteen days from the date on which it is so laid and where no order under sub-section (2) is made in pursuance of a declaration under the first proviso to sub- section (1), the award shall become enforceable on the expiry of the period of ninety days referred to in sub-section (2).

(4) Subject to the provisions of sub-sections (1) and (3) regarding the enforceability of an award, the award shall come into operation with effect from such date as Amy be specified therein, but where no date is specified, it shall come into operation on the date when the award becomes enforceable under sub-section (1) or sub- section (3) as the case may be. ]

Settlement

outside

conciliation

proceedings.

1 [ 6-B. (1) A settlement arrived at by agreement between the employer and workmen otherwise than in the course of conciliation proceeding shall, except as provided in sub-section (4), be binding on the parties to the agreement ;

Provided that if the period for which a settlement shall remain in force, has not been laid down in such settlement itself, it shall remain in force for one year from the date of its registration.

(2) As soon as a settlement referred to in sub-section (1) has been arrived at, the parties to the settlement or any one of them may apply to the Conciliation Officer of the area concerned in the prescribed manner for registration of the settlement.

(3) On receipt of application for registration under sub-section

(2) the Conciliation Officer or an authority notified by the State Government in this behalf, either (i) register the settlement in the prescribed manner, or (ii) refuse registration if it considers it to be inexpedient to do so on public grounds affecting social justice, or if the settlement has been brought about as a result of collusion, fraud or misrepresentation.

(4) Where a settlement under sub-section (1) has been refused registration, it shall not be binding under this Act. Award of

Labour Court

or Tribunal

or arbitration

and its

operation.

6-C. An award shall in the first instance remain in operation for a period of one year or such shorter period as may be specified therein; Provided that the State Government may extend the period of operation of an award from time to time, if it thinks fit ; ——————————————————————————————————————————

1. Sections 6-B to 6-R add. by s. 8 of U. P. Act I of 1957.

(2191)

izdk"ku ds fnukad ls uCcs fnu ds Hkhrj iapfu.kZ; dks vLohd̀r vFkok ifj'd̀r djrs gq, ,d vkKk tkjh dj ldrh gS rFkk izFke miyC/k volj ij vkKk dh ,d izfr lfgr iapfu.kZ; dh izfr jkT; fo/kku e.My ds le{k j[ksxh A ¼3½ tc mi/kkjk ¼2½ ds v/khu nh xbZ vkKk }kjk vLohd̀r vFkok ifj'd̀r dksbZ Hkh ianfu.kZ; jkT; fo/kku e.My ds le{k j[kk tk; rks fo/kku e.My es mlds j[ks tkus ds fnukad ls iUnzg fnu O;rhr gks tkus ij] og iapfu.kZ; izorZuh; gks tk;xk vkSj tc mi/kkjk ¼1½ ds izFke izfrcUkd ds v/khu ?kks'k.kk ds vuqlkj mi/kkjk ¼2½ ds v/khu dksbz vkKk u nh xbZ gks rks mi/kkjk ¼2½ esa vfHkfn'V uCcs fnu dh vof/k O;rhr gks tkus ds i"pkr~ iapfu.kZ; izorZuh; gksxk A

¼4½ iapfu.kZ; dh izorZuh;rk ds lEcU/k es mi/kkjk ¼1½ rFkk ¼3½ ds micU/kksa ds v/khu jgrs gq,] iapfu.kZ; ,sls fnukad ls dk;kZfUor gksxk tks mlesa fufn'V dh tk; fdUrq tc dksbZ Hkh fnukad fufn'V u gks rc iapfu.kZ; ml fnukad ls dk;kZfUor gksxk tc ;FkkfLFkfr mi/kkjk ¼1½ vFkok mi/kkjk ¼3½ ds v/khu og izorZuh; gks tk; A ]

1

[ 6-[k- ¼1½ le>kSrk dk;kZokfg;ksa ds nkSjku ls fHkUu n"kk esa ekfyd vkSj etnwjksa esa djkj }kjk fd;k x;k dksbZ Hkh fuiVkjk] flok; mi/kkjk ¼4½ esa nh gqbZ voLFkk ds] djkj ds i{kksa ij cU/kudkjh gksxk (

le>kSrs dh

dk;Zokfg;ksa ds

ckgj fuiVkjk&&

fdUrq izfrcU/k ;g gS fd ;fn ,sls fuiVkjs esa] mlds ykxw jgus dh dksbZ vof/k u nh gqbZ gks] rks og fuiVkjk iath;u dh frfFk ls ,d lky rd ykxw jgsxk A ¼2½ mi/kkjk ¼1½ esa mfYyf[kr fuiVkjk gks tkus ds i"pkr~ rqjUr gh fuiVkjs ds i{k vFkok muesa ls dksbZ lEc) {ks= ds le>kSrk vf/kdkjh ds ikl fu;r jhfr ls fuiVkjs ds iath;u (regsitration) ds fy, izkFkZuk&i= ns ldrk gS A ¼3½ mi/kkjk ¼2½ ds v/khu iath;u dk izkFkZuk&i= izkIr gksus ij le>kSrk vf/kdkjh] vFkok jkT; ljdkj }kjk ,rnFkZ foKkfir dksbZ Hkh vU; izkf/kdkjh ;k rks ¼1½ fu;r jhfr ls fuiVkjs dks iathc) djsxk] ;k ¼2½ ;fn og lkekftd U;k; ij izHkko Mkyus okys lkoZtfud dkj.kksa ls] vFkok bl dkj.k fd fuiVkjk diV laf/k] /kks[kk vFkok feF;kO;ins"ku ds vk/kkj ij gqvk gS fuiVkjs dks iathc) djuk vuqi;qDr (inexpedient) le>rk gS rks og mls iathc) djus ls bUdkj dj nsxk A ¼4½ tc mi/kkjk ¼1½ ds v/khu fuiVkjs dk iath;u vLohd̀r dj fn;k x;k gks rks r cog bl vf/kfu;e ds v/khu cU/kddkjh u jg tk,xk A

6- x - dksbZ Hkh fu.kZ; izFker% ,d o'kZ rd vFkok ,slh y?kqrj vof/k ds fy;s tks] mlesa fufnZ'V gks dk;kZfUor jgsxk (

fdUrq izfrcU/k ;g gS fd jkT; ljdkj le;≤ ij fu.kZ; dh dk;kZfUofr dh vof/k c<+k ldrh gS ;fn ;g ,slk djuk mfpr le>s (

Je U;k;ky;]

U;k;kf/kdj.k

vFkok e/;LFk dk

fu.kZ; rFkk mldh

dk;kZfUofr

Provided further that where the State Government whether of

——————————————————————————————————————————

1& mRrj izns"k vf/kfu;e laΠ1] 1957 dh /kkjk 8 }kjk /kkjk;sa 6&[k ls 6&n rd c<+k;h x;h A

(2192)

its own motion or on the application of any party bound by the award, considers that since the award was made, there has been a material change in the circumstances on which it was based, the State Government may, after such enquiry as it may think fit, shorten the period of operation of the award.

Commence-

ment and

conclusion of

proceedings

6-D. Proceedings before a Labour Court or Tribunal shall be deemed to have commenced on the date of reference of a dispute to adjudication, and such proceedings shall be deemed to have concluded on the date on which the award the award becomes enforceable under section 6-A.

Conditions of

service, etc.

to remain

unchanged in

certain

circumsta-

nces during

the pendency

of

proceedings.

6-E. (1) During the pendency of any conciliation proceeding before a Conciliation Officer or a Board or of any proceeding before a Labour Court or Tribunal in respect of an industrial dispute, no employer shall —

(a) in regard to any matter connected with the dispute, alter to the prejudice of the workmen concerned in such dispute the conditions of service applicable to them immediately before the commencement of such proceeding, or

(b) for any misconduct connected with the dispute, discharge or punish, whether by dismissal or otherwise, any workman concerned in such dispute, save with the express permission in writing of the authority before which the proceeding is pending.

(2) During the pendency of any such proceeding in respect of an industrial dispute, the employer may, in accordance with the standing orders applicable to a workman concerned in such dispute —

(a) alter, in regard to any matter not connected with the dispute, the conditions of service applicable to that workman immediately before the commencement of such proceeding, or

(b) for any misconduct not connected with the dispute, discharge or punish whether by dismissal or otherwise that workman ; Provided that no such workman shall be discharged or dismissed, unless he has been paid wages for one month and an application has been made by the employer to the authority, before which the proceeding is pending, for approval of the action taken by the employer.

(3) Notwithstanding anything contained in sub-section (2) no employer shall, during the pendency of any such proceedings in respect of an industrial dispute take any action against any protected workman concerned in such dispute —

(a) by altering to the prejudice of such protected workman, the conditions of service applicable to him immediately before the commencement of such proceeding, or

(2193)

vkSj izfrcU/k ;g Hkh gS fd tc jkT; ljdkj Lor% vFkok fu.kZ; ls vkc) fdlh i{k ds izkFkZuk&i= ij ;g le>s fd fu.kZ; gks pqdus ds ckn ls mu ifjfLFkfr;ksa esa ftu ij og vk/kkfjr ;k lkjoku ifjorZu gqvk gS] rks jkT; ljdkj ,slh tkap djus ds i"pkr~ ftls og mfpr le>s fu.kZ; dh dk;kZfUofr dh vof/k dks de dj ldrh gSA

6-?k- fdlh Hkh Je U;k;ky; vFkok U;k;kf/kdj.k ds le{k dk;Zokfg;ka ml fnukad ij vkjEHk gqbZ le>h tk;sxh] ftl ij >xM+k fu.kZ;kFkZ mUgsa Hkstk x;k gks rFkk ,slh dk;Zokfg;ksa ml fnukad dks lekIr le>h tk;sxh] ftl ij /kkjk 6&d ds v/khu iapfu.kZ; izorZuh; gksrk gks A

dk;Zokfg;ksa dk

vkjEHk rFkk mudh

lekfIr

6-M+- ¼1½ fdlh Hkh vkS|ksfxd >xM+s ds fo'k; esa fdlh le>kSrk vf/kdkjh vFkok cksMZ ds le{k le>kSrs laca/kh fdlh dk;Zokgh] vFkok fdlh Je U;k;ky; vFkok U;k;kf/kdj.k ds le{k fdlh dk;Zokgh ds] fopkjk/khu jgus ds nkSjku esa dksbZ Hkh ekfyd&&

¼d½ >xM+s ls lEc) fdlh fo'k; esa] ,slh dk;Zokgh ds izkjEHk ds rRdky iwoZ etnwjksa ij ykxw lsok dh "krkZs esa ,sls >xM+s ls lEc) etnwjksa ds fgrksa ds izfrdwy dksbZ ifjorZu u djsxk] vFkok

dk;Zokfg;ksa ds

fopkjk/khu jgus ds

nkSjku esa dqN

ifjfLFkfr;ksa esa lsok

dh 'krksZ bR;kfn

dk vifjorZuh;

jguk

¼[k½ >xM+s ls lEc) fdlh nqO;Zogkj ds fy;s mDr >xM+s ls lEc) fdlh etnwj dks cj[kkLrxh }kjk ;k vU; fdlh izdkj ls nafMr vFkok lsok eqDr (discharge) u djsxk]

flok; ml n"kk ds tc fd ,rnFkZ ml izkf/kdkjks dh] ftlds le{k dk;Zokgh fopkjk/khu gks] fyf[kr :i ls Li'V vuqefr u fey xbZ gks A

¼2½ fdlh vkS|ksfxd >xM+s ds lEcU/k esa ,slh fdlh dk;Zokgh ds fopkjk/khu jgus ds nkSjku es ,sls >xM+sa ls lEc) fdlh etnwj ij ykxw LFkk;h vkns"kksa ds vuqlkj] ekfyd &&

¼d½ >xM+s ls vlEc) fdlh fo'k; es ,slh dk;Zokgh vkjEHk gksus ls rRdky iwoZ etnwj ij ykxw lsok dh "krksZ es ifjorZu dj ldrk gS] vFkok

¼[k½ >xM+s ls vlEc) fdlh Hkh nqO;Zogkj ds fufeRr ml etnwj dks

cj[kkLrxh }kjk ;k vU; fdlh izdkj ls lsok eqDr vFkok nafMr dj ldrk gS ( fdUrq izfrcU/k ;g gS fd ,slk dksbZ Hkh etnwj rc rd lsok eqDr vFkok cj[kkLr u fd;k tk;xk] tc rd fd mls ,d efgus dh etnwjh u ns nh tk; rFkk ekfyd }kjk ml izkf/kdkjh dks ftlds le{k ekfyd }kjk fd;s x;s dk;Z ds vuqeksnu ds fy;s dk;Zokgh fopkjk/khu gks] ,d izkFkZuk&i= u ns fn;k tk; A ¼3½ mi/kkjk ¼2½ esa fdlh ckr ds gksrs gq, Hkh dksbZ Hkh ekfyd vkS|ksfxd >xM+sa ds lEcU/k esa fopkjk/khu ,slh fdlh dk;Zokgh ds nkSjku es ,sls >xM+s ls lEc) fdlh lajf{kr etnwj (protected workman) ds fo:) &&

¼d½ ,slh dk;Zokgh ds izkjEHk ls Bhd iwoZ ,sls lajf{kr etnwj ij ykxw gksus okyh lsok dks "krksZ esa] mlds fgrksa ds izfrdwy] ifjorZu dh] vFkok

(2194)

(b) by discharging or punishing, whether by dismissal or otherwise ; such protected workman,

save with the express permission in writing of the authority before which the proceeding is pending.

Explanation — For the purpose of this sub-section, a protected workman in relation to an establishment means a workman who, being an officer of a registered trade union, connected with the establishment, is recognized as such in accordance with rules made in this behalf.

(4) In every establishment, the number of workmen to be recognized as protected workmen for the purposes of sub-section (3) shall not exceed one per cent of the total number of workmen employed therein subject to a minimum number of five protected workmen and a maximum number of one hundred protected workmen among various trade unions, if any, connected with the establishment and the manner in which they may be chosen and recognized as protected workmen.

(5) Where an employer makes an application to a Board, Labour Court or Tribunal under the proviso to sub-section (2) for approved of the action taken by him, the authority concerned shall, without delay, hear such application and pass, as expeditiously as possible, such order in relation thereto as it deems fit.

Special

provision for

adjudication

as to whether

the

conditions of

service etc.

changed

during the

pendency of

proceedings.

6-F. Where an employer contravenes the provisions of section 6-E during the pendency of proceedings before a Labour Court or Tribunal, any workmen aggrieved by such contravention may make a complaint in writing in the prescribed manner, to the Labour Court or Tribunal as the case may be, and on receipt of such complaint that Labour Court or Tribunal as the case may be, shall adjudicate upon the complaint as if it were a dispute referred to or pending before it in accordance with this Act and shall submit its award to the State Government and the provisions of this Act shall apply accordingly. Power to

transfer

certain

proceedings.

6-G.¹[ (1) The State Government may by order in writing for reasons to be recorded withdraw and transfer a proceeding from —

(i) one Labour Court to another Labour Court or any Tribunal ;

(ii) one Tribunal, to another Tribunal or to a Labour Court, if the dispute is within the jurisdiction of the Labour Court, for the disposal of the proceeding and the Labour Court or Tribunal to which the proceeding is so transferred may, subject to any special directions in the order or transfer, proceed either de nova or from the stage at which the proceeding was so transferred. ]

Provided that where a proceeding under section 6-E or section 6-F is pending before a Tribunal the proceeding may also be transferred to a Labour Court.

——————————————————————————————————————————

(2195)

¼[k½ ,sls lajf{kr etnwj dks cj[kkLrxh ;k vU; fdlh izdkj ls n.M ns dj vFkok mUeq[k djus dh] dk;Zokgh ugh djsxk tc rd fd ml izkf/kdkjh dh ftlds le{k dk;Zokgh fopkjk/khu gks fyf[kr Li'V vuqKk izkIr u gks tk; A Li'Vhdj.k&& bl mi/kkjk ds iz;kstuksa ds fufeRr fdlh laLFkk ds lEcU/k es Þlajf{kr etnwjß ls rkRi;Z gS] ,slk etnwj tks ml laLFkk ls leC) jftLVMZ VªsM ;wfu;u dk vf/kdkjh gks vkSj bl lEcU/k es cus gq, fu;eksa ds vuqlkj bl izdkj vfHkKkr gks A

¼4½ izR;sd laLFkk esa mu etnwjksa dh la[;k tks mi/kkjk ¼3½ ds iz;kstuksa ds fufeRr lajf{kr etnwj vfHkKkr fd;s tk;saxs] dqy fu;qDr etnwjksa dh la[;k ds ,d izfr"kr ls vf/kd u gksxh fdUrq de ls de ;g la[;k ikap gksxh vkSj vf/kdkf/kd ,d lkS gksxh rFkk mi;qZDr iz;kstu ds fufeRr jkT; ljdkj laLFkk ls lac) fofHkUu VªsM ;wfu;eksa esa] ;fn dksbZ gksa] lajf{kr etnwjksa ds forj.k dh O;oLFkk ds lEcU/k esa rFkk jhfr] ftlds vuqlkj os pqus tk;saxs rFkk lajf{kr etnwjksa ds :i esa vfHkKkr gksaxs] fu;e cuk ldrh gS A

¼5½ tc dksbZ ekfyd mi/kkjk ¼2½ ds izfrcU/kd ds v/khu cksMZ] Je U;k;ky; ;k U;k;kf/kdj.k ds ikl vius }kjk dh xbZ dk;Zokgh dh Lohd̀fr ds fy, izkFkZuk&i= ns rks lEc) izkf/kdkjh vfoyEc ,sls izkFkZuk&i= dh ;Fkk laHko "kh?kzrk ls lquokbZ djsxk vkSj rn~fo'k;d ,slh vkKk ikfjr djsxk] ftls og mfpr le>s A

6- p - tc fdlh Je U;k;ky; vFkok U;k;kf/kdj.k ds le{k dk;Zokfg;ksa ds fopkj dky esa dksbZ ekfyd /kkjk 6&M+ ds mica/kksa dk mYya?ku djs rc ,sls mYya?ku ls {kqC/k dksbZ Hkh etnwj Je U;k;ky; vFkok U;k;kf/kdj.k ds ikl tSlh Hkh n"kk gksa] fyf[kr :i ls ifjokn izLrqr dj ldrk gS rFkk bl ifjokn dh izkfIr ij Je U;k;ky; vFkok U;k;kf/kdj.k] tSlh Hkh n"kk gks] ml ifjokn ij bl izdkj fopkj djsxk ekuksa fd og bl vf/kfu;e ds v/khu mlds ikl vfHkfn'V vFkok mlds le{k fopkjk/khu >xM+k gks rFkk og viuk iapfu.kZ; jkT; ljdkj ds ikl izLrqr djsxk vkSj bl vf/kfu;e ds mica/k ml ij rn~uqlkj ykxw gksaxs A

dk;Zokfg;ksa ds

fopkjdky esa lsok

vkfn ds çfrcU/kksa

esa ifjorZu ds

laca/k eas fu.kZ; ds

fufeRr fo'ks"k

O;oLFkk

6-N-¹

[ ¼1½ jkT; ljdkj fyf[kr vkns"k }kjk mlesa mfYyf[kr dkj.kksa ls] fdlh dk;Zokgh dks] &&

¼2½ fdlh U;k;kf/kdj.k ls okil ys ldrh gS vkSj mls foLrkj.kk;Z fdlh vU; u;k;kf/kdj.k dks ;k ;fn >xM+k Je U;k;ky; dh vf/kdkfjrk esa gks rks fdlh Je U;k;ky dks laØkfer dj ldrh gS] vkSj og Je U;k;ky; ;k U;k;kf/kdj.k ftls dk;Zokgh bl izdkj laØkfer dh tk;] laØke.k vkKk esa mfYYkf[kr fdlh fo"ks'k funs"k ds v/khu jgrs gq,] ;k rks u;s fljs ls ;k ml pj.k ls ftl ij dk;Zokgh bl izdkj laØkfer dh xbZ Fkh] dk;Zokgh dj ldrk gS A ]

dqN dk;Zokfg;ksa

dks laØkfer djus

dk vf/kdkj

fdUrq izfrca/k ;g gS fd tc /kkjk 6&M+ vFkok /kkjk 6&p ds v/khu dksbZ dk;Zokgh fdlh U;k;kf/kdj.k ds le{k fopkjk/khu gks rks og dk;Zokgh Je U;k;ky; dks Hkh laØkfer dh tk ldrh gS A

——————————————————————————————————————————

(2196)

(2) Without prejudice to the provisions of sub-section (1) any Tribunal, if so authorized by the State Government, may transfer any proceeding under section 6-E or section 6-F pending before it to any one of the Labour Courts specified for the disposal of such proceedings by the State Government by notification in the official Gazette and the Labour Court to which the proceeding is so transferred shall dispose of the same.

Recovery of

money due

from an

employer.

U. P. Act I of

1957

6-H. [ (1) Where any money is due to a workman from an employer under the provisions of sections 6-J to 6-R ro under a settlement or award, ro under an award given by an adjudicator or the State Industrial Tribunal appointed or constituted under this Act before the commencement of the Uttar Pradesh Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956, the workman, may, without prejudice to any other mode of recovery, make an application to the State Government for the recovery of the money due to him, and if the State Government is satisfied that any money is so due, it shall issue a certificate for that amount to the Collector who shall proceed to recover the same as if it were an arrear of land revenue.]¹

(2) Where any workman is entitled to receive from the employer any benefit which is capable of being computed in terms of money, the amount at which such benefit should be computed may, subject to any rules, that may be made under this act, e determined by such Labour Court as may be specified in this behalf by the State Government, and the amount so determined may be recovered as provided for in sub- section (1).

(3) For the purposes of computing the money value of a benefit, the Labour Court may, if it so thinks fit. Appoint a Commissioner in the prescribed manner who shall, after taking such evidence as may be necessary, submit a report to the Labour Court and the Labour Court shall determine the amount after considering the report of the Commissioner and other circumstances of the case. Representa-

tion of the

parties.

6-I. (1) Subject to the provisions of sub-section (2) and (3), the parties to an industrial dispute may be represented before a Board, Labour Court, or Tribunal in the manner prescribed.

(2) No party to any proceeding before a Board shall be represented by a legal practitioner, and no party to any proceeding before a Labour Court or Tribunal shall be represented by a legal practitioner, unless the consent of the other party or parties to the proceeding and the leave of the Presiding Officer of the Labour Court or Tribunal, as the case may be has been obtained.

Act No. XVI

of 1926

[ (3) No officer of a Union shall be entitled to represent any party unless a period of two years has elapsed since its registration under the Indian Trade Unions Act, 1926 and the Union has been registered for one trade only ;

——————————————————————————————————————————

(2197)

¼2½ mi/kkjk ¼1½ ds mica/kksa ij fcuk izfrdwy izHkko Mkys] dksbZ Hkh U;k;kf/kdj.k] ;fn jkT; ljdkj us mls bl izdkj izkf/kd̀r fd;k gks] rks /kkjk 6&p vFkok 6&M+ ds v/khu vius le{k fopkjk/khu fdlh dk;Zokgh dks ,slh dk;Zokfg;ksa ds fuLrkj.k ds fy;s jkT; ljdkj }kjk ljdkjh xtV esa foKfIr djds ,slh dk;Zokgh;ksa ds fy;s fufnZ'V Je U;k;ky;ksa esa ls fdlh dks laØkfer dj ldrh gS rFkk og Je U;k;ky;] ftls bl izdkj dk;Zokgh laØkfer dh x;h gks] mls fuLrkfjr djsxk A

6-t-¹[ ¼1½ tc fdlh ekfyd }kjk /kkjk 6&´ ls 6&n ds micU/kksa ds v/khu] vFkok fdlh fuiVkjs vFkok iap&fu.kZ; ds v/khu] vFkok bl ,sDV ds v/khu fu;qDr ;k la?kfVr iap&fu.kkZ;d (Adjudicator) ;k jkT; vkS|ksfxd U;k;kf/kdj.k (State Industrial Tribunal) }kjk mRrj izns"k vkS|ksfxd >xM+k ¼la"kks/ku vkSj izdh.kZ micU/k½ vf/kfu;e] 1956 ds izkjEHk ls iwoZ fn;s x;s iap&fu.kZ; ds v/khu] dksbZ /kujkf"k fdlh etnwj dks ns; gks] rks olwyh ds vU; fdlh

Ekkfyd }kjk ns;

/kujkf'k dh olwyh

mŒ çŒ vf/kfu;e

laΠ1] 1957

¼2½ tc dksbZ etnwj ekfyd ls dksbZ ,slk ykHk ikus dk vf/kdkjh gks tks /kujkf"k ds :i esa vkdfyr gks ldrk gks rks ,slh /kujkf"k] tks ykHk ds vk/kkj ij vkdyuh; gks mu fu;eksa ds v/khu jgrs gq;s] tks bl laca/k esa bl vf/kfu;e ds v/khu cuk;s tk;a] ,sls Je U;k;ky; }kjk] ftls jkT; ljdkj bl laca/k esa fufnZ'V djs vo/kkfjr dh tk;sxh] rFkk bl izdkj vo/kkfjr /kujkf"k mlh jhfr ls olwy dh tk;sxh] ftldh O;oLFkk mi/kkjk ¼1½ esa dh xbZ gS A

¼3½ fdlh Hkh ykHk dh /kujkf"k dk vkdyu djus ds iz;kstu ls Je U;k;ky;] ;fn og mfpr le>s] fu;r jhfr ls ,d vk;qDr fu;qDr djsxk] tks ,slk lk{; ysus ds i"pkr~] tks vko";d gks] Je U;k;ky; ds le{k vk[;k izLrqr djsxk rFkk Je U;k;ky; vk;qDr dh vk[;k ij rFkk ekeys dh vU; ifjfLFkfr;ksa ij fopkj djus ds i"pkr~ bl /kujkf"k dk vo/kkj.k djsxk A

6->- ¼1½ mi/kkjk ¼2½ rFkk ¼3½ ds v/khu jgrs gq, fdlh vkS|ksfxd >xM+s ds i{k fdlh cksMZ] Je] U;k;ky;] vFkok U;k;kf/kdj.k ds le{k fu;r jhfr ls izfrfuf/kRo ik ldsaxs A

i{kksa dk çfrfuf/kRo

¼2½ fdlh cksMZ ds le{k fopkjk/khu dk;Zokgh dk dksbZ Hkh i{k odhy }kjk izfrfu/kkf;r ugh gks ldsxk rFkk fdlh Je U;k;ky vFkok U;k;kf/kdj.k ds le{k dk;Zokgh ls lac) dksbZ i{k rc rd odhy }kjk izfrfu/kkf;r u gks ldsxk] tc rd og fojks/kh i{k dh] rFkk Je U;k;ky; vFkok U;k;kf/kdj.k ds ihBklhu vf/kdkjh dh] tSlh Hkh n"kk gks] vuqefr u izkIr dj ys A

[ ¼3½ fdlh ;wfu;u dk dksbZ vf/kdkjh rc rd fdlh i{k dk izfrfuf/kRo djus ds fy, vf/kdr̀ u gksxk tc rd fd bafM;u VªsM ;wfu;Ul ,sDV] 1926 ds v/khu ;wfu;u dh jftLVªh gq, nks o'kZ u gks x;s gksa rFkk ;wfu;u ,d gh O;olk; ds fy;s jftLVMZ gq, nks o'kZ u gks rFkk ;wfu;u ,d gh O;olk; ds fy;s jftLVMZ u gqvk gks ( ,sDV la[;k 16]

1926

——————————————————————————————————————————

(2198)

Provided that an officer of a federation of unions may subject to such conditions, as may be, prescribed represent any party. ]¹ Non-

application

of the

provision for

lay-off in

certain cases.

6-J. (1) Sections 6-K to 6-M inclusive shall not apply —

(a) to industrial establishment in which less than fifty workmen on an average per working day have been employed in the preceding calendar month, or

(b) to industrial establishments which are of a seasonal character or in which work is performed only intermittently.

(2) If a question arises whether an industrial establishment is of a seasonal character or whether work is performed therein only intermittently, the decision of the State Government thereon shall be final.

Act No. 63 of

1948

Explanation — In this section and in sections 6-K, 6-L and 6-M

"industrial establishment" means —

(i) a factory as defined in clause (m) of section 2 of the Factories Act, 1948, or

Act No. 25 of

1952

Act No. 69 of

1951

(ii) a mine as defined in clause (j) of section 2 of the Mines Act, 1952, or

(iii) a plantation as defined in clause (f) of section 2 of the Plantation Labour Act, 1951.

Right of

workmen

laid-off for

compensa-

tion.

6-K. (1) Whenever a workman (other than a substitute or a casual workman) whose name is borne on the master rolls of an industrial establishment and who has completed not less than one year of continuous service under an employer is laid-off, he shall be paid by the employer for all days during which he is so laid off, except for such weekly holidays as may intervene, compensation which shall be equal to fifty per cent of the total of the basic wages and dearness allowance that would have been payable to him had he not been so laid-off ;

Provided that the compensation payable to a workman during any period of twelve months shall not be for more than forty-five days.

(2) Notwithstanding anything contained in the proviso to sub- section (1), if during any period of twelve months, a workmen is laid-off for more than forty-five days, whether continuously or intermittently and the lay-off after the expiry of the first forty-five days comprises continuous period of one week or more, the workman shall, unless there is any agreement to the contrary between him and the employer, be paid, for all the days comprised in every such subsequent period of lay-off for one week or more, compensation at the rate specified in sub- section (1) ;

Provided that it shall be lawful for the employer in any case falling within this sub-section to retrench the workman in accordance ——————————————————————————————————————————

(2199)

fdUrq izfrcU/k ;g gS fd ;wfu;u ds fdlh QsMjs"ku dk dksbZ vf/kdkjh ,sls izfrcU/kksa ds v/khu] tks fu/kkZfjr fd;s tk;s] fdlh i{k dk izfrfuf/kRo dj ldrk gS A ]¹ 6-´- ¼1½ /kkjk 6&V ls 6&M ¼ftlesa nksuks lfEefyr gSa½ rd lHkh /kkjk;sa && ¼d½ ml vkS|ksfxd laLFkk ij ftlesa iwoZxkeh dysUMj ekl (Calender month) esa vkSlru 50 ls de etnwj fu;qDr jgs gksa] vFkok

dqN n'kkvksa esa

dkecUnh dh

O;oLFkk dk ykxw

gksuk

¼[k½ mu vkS|ksfxd laLFkkvksa ij tks le; fo"ks'k es dk;Z djrh gksa vFkok tgka lfojke :i (intermittently) dk;Z gksrk gks] ykxw ugh gksxh A

¼2½ ;fn ;g iz"u mBs fd dksbZ Hkh vkS|ksfxd laLFkk ekSleh gS vFkok ogka lfojke :i ls dk;Z gksrk gS rks bl laca/k esa jkT; ljdkj dk fu.kZ; vfUre gksxk A Li'Vhdj.k && bl /kkjk esa rFkk /kkjk 6&V] 6&B vkSj 6&M esa "kCn ÞvkS|ksfxd laLFkkß ls rkRi;Z gS &&

¼1½ QSDVjht ,sDV] 1948 dh /kkjk 2 ds [kaM ¼,e½ esa ifjHkkf'kr QSDVjh] vFkok ,sDV la[;k 63]

1948

¼2½ ekbUl ,sDV] 1952 dh /kkjk 2 ds [k.M ¼ts½ es aifjHkkf'kr ekbu ¼[ku½] vFkok

¼3½ IykUVs"ku yscj ,sDV] 1951 dh /kkjk 2 ds [k.M ¼,Q½ esa ifjHkkf'kr iykUVs"ku A

,sDV la[;k 25]

1952

,sDV la[;k 69]

1951

6-V- ¼1½ tc dHkh dksbZ etnwj ¼izfrLFkkuh; vFkok vkdfLed etnwj ls fHkUu½] ftldk uke vkS|ksfxd laLFkk dh mifLFkfr ukekoyh esa gks vkSj ftlus ekfyd dh v/khurk esa de ls de ,d o'kZ dh vuojr lsok iw.kZ dh gks] dkecUnh ij jgs rks mls ekfyd }kjk chp es iM+us okys lkIrkfgd vodk"kksa dks NksM+ dj mu leLr fnuksa ds fy;s] ftlesa og bl izdkj dkecUnh ij jgs] izfrdj fn;k tk;xk tks egaxkbZ ds HkRrs lfgr mlds ml ewy osru ds ipkl izfr"kr ds led{k gksxk] tks mls ns; gksrk ;fn og dkecUnh ij u gqvk gksrk (

dkecUnh ij jgs

(laid-off) etnwjksa

dk çfrdj dk

vf/kdkj

fdUrq izfrcU/k ;g gS fd ckjg eghuksa dh vof/k es afdlh Hkh etnwj dks ns; izfrdj iSrkfyl fnu ls vf/kd dk ugha gksxk A

¼2½ mi/kkjk ¼1½ ds izfrcU/kd esa fdlh ckr ds gksrs gq, Hkh] ;fn fdlh Hkh ckjg eghuksa dks vof/k esa dksbZ etnwj iSrkfyl fnu ls vf/kd dh vof/k ds fy;s vfojker% vFkok lfojker% dkecUnh ij jgs rFkk izFke iSrkfyl fnu dh vof/k ds i"pkr~ dh dkecUnh ,d lIrkg ;k v/fkd dh gks] rks ml etnwj dks] tc rd fd mlds vkSj ekfyd ds chp dksbZ foijhr djkj u gqvk gks] i"pkr~orhZ ,d lIrkg vFkok mlls vf/kd dh dkecUnh ds fufeRr mi/kkjk ¼1½ es afufnZ'V nj ls izfrdj fn;k tk;xk ( fdUrq izfrcU/k ;g gS fd bl mi/kkjk ds v/khu iM+us okys fdlh ekeys es afdlh Hkh ekfyd ds fy;s ;g oS/k gksxk fd dkecunh ds izFke iSrkfyl fnuksa dh lekfIr ds i"pkr~ /kkjk 6&< esa mfYYkf[kr micU/kksa ds vuqlkj fdlh Hkh le; etnwj ——————————————————————————————————————————

(2200)

with the provisions contained in section 6-N at any time after the expiry of the first forty-five days of lay-off and when he does so, any compensation paid to the workman for having been laid-off during the preceding twelve months may be set-off against the compensation payable for retrenchment.

Explanation — "Substitute workman" means a workman who is employed in an industrial establishment in the place of another workman whose name is borne on the muster rolls of the establishment, but shall cease to be regarded as such for the purposes of this section, if he has completed one year of continuous service in the establishment. Duty of an

employer to

maintain

muster rolls

of workmen.

6-L. Notwithstanding that workman in any industrial establishment have been laid-off, it shall be the duty of every employer to maintain for the purposes of sections 6-J to 6-R a muster roll, and to provide for the making of entries therein by workmen who may present themselves for work at the establishment at the appointed time during normal working hours.

Workmen not

entitled to

compensa-

tion in

certain cases.

6-M. No compensation shall be paid to a workman who has been laid-off —

(i) if he refuses to accept any alternative employment in the same establishment from which he has been laid-off or in any other establishment belonging to the same employer situate in the same town or village or situate within a radius of five miles from the establishment to which he belongs, if, in the opinion of the employer, such alternative employment does not call for any special skill or previous experience and can be done by the workman are offered for the alternative employment also ;

(ii) if he does not present himself for work at the establishment at the appointed time during normal working hours at least once a day;

(iii) if such laying-off is due to a strike or slowing down of production on the part of workmen in another part of the establishment. Conditions

precedent to

retrench-

ment of

workmen.

6-N. No workman employed in any industry who has been in continuous service for not less than one year under an employer shall be retrenched by that employer until —

(a) the workman has been given one month's notice in writing indicating the reasons for retrenchment and the period of notice has expired, or the workman has been paid in lieu of such notice, wages for the period of the notice ;

Provided that no such notice shall be necessary if the retrenchment is under an agreement which specifies a date for the termination of service.

(b) the workman has been paid, at the time of retrenchment compensation which shall be equivalent to fifteen days average pay for every completed year of service or any part thereof in excess of six months ; and

(2201)

dh NVuh dj ns vkSj tc og ,slk djsrks dkecUnh ds fufeRr iwoZxkeh ckjg eghuksa esa etnwj dks fn;k gqvk izfrdj NVuh ds fufeRr fn;s tkus okys izfrdj es ls eqtjk fd;k tk ldsxk A

Li'Vhdj.k&& ÞizfrLFkkuh; etnwjß ls rkRi;Z gS ,slk etnwj tks fdlh vkS|ksfxd laLFkk ds fdlh ml etnwj ds LFkku ij ftldk uke la[;k dh mifLFkfr ukekoyh esa ntZ gks] fu;qDr gqvk gks] fdUrq bl /kkjk ds iz;kstuksa ds fufeRr og izfrLFkkuh; etnwj u ekuk tk;xk ;fn mlus ml laLFkk esa ,d o'kZ dh vuojr lsok dj yh gks A

6-B- bl ckr ds gksrs gq, Hkh] fd fdlh vkS|ksfxd laLFkk ds etnwj dkecUnh ij j[ks tk pqds gSa] izR;sd ekfyd dk ;g drZO; gksxk fd og /kkjk 6&´ ls 6&n rd ds iz;kstuksa ds fufeRr mifLFkfr ukekoyh jD[ks rFkk mu etnwjksa ds fy;s] tks lkekU; dk;Z ds ?kaVksa es afuf"pr le; ij laLFkk es adke djus ds fy;s mifLFkr gksa] ml mifLFkfr ukekoyh esa bUnjkt djus dh O;oLFkk djsa A

çR;sd ekfyd dk

dŸkZO; gksxk fd

og etnwjksa dh

mifLFkfr ukekoyh

dk;e jD[ks

6- M - dksbZ Hkh og etnwj] tks dkecUnh ij jgk gks] izfrdj ikus dk vf/kdkjh u gksxk &&

¼1½ ;fn og mlh la[;k esa] tgka og dkecUnh ij jgk gks] oSdfYid dk;Z Lohdkj u djs vFkok mlh ekfyd ds mlh uxj] xkao vFkok ml laLFkk ls ikap ehy ds v)ZO;kl esa fLFkr nwljh laLFkk esa ,slk oSdfYid dke djus ls badkj dj ns ftlesa ekfyd ds erkuqlkj fdlh fo"ks'k dq"kyrk vFkok iwoZ vuqHko dh vis{kk u gks vFkok tks ml etnwj }kjk fd;k tk ldrk gks] fdUrq izfrcU/k ;g gS fd ml etnwj dks bl oSdfYid dke esa ogh osru fn;k tk; tks lkekU;r% mls feyk gksrk ( dqN ekeyksa esa

etnwj çfrdj ds

vf/kdkjh u gkasxs

¼2½ ;fn og fuf"pr le; ij lkekU; dke ds ?kaVksa esa de ls de fnu esa ,d ckj laLFkk esa dke djus ds fy;s mifLFkr u gks (

¼3½ ;fn ,slh dkecUnh laLFkk ds fdlh vU; Hkkx es aetnwjksa }kjk dh xbZ gM+rky vFkok mRiknu ds f"kfFkyhdj.k ds QyLo:i gksa A

6-<- fdlh m|ksx es fu;qDr fdlh etnwj dh] tks fdlh ekfyd dh v/khurk es a,d o'kZ rd vuorj lsok dj pqdk gks] ekfyd }kjk rc rd NVuh ugh dh tk;xh tc rd fd &&

etnwjksa dks NVuh

ls iwoZ ds çfrcU/k

¼d½ etnwj dks ,d eghus dh fyf[kr uksfVl] ftlesa NVuh ds dkj.k mfYyf[kr gksaxs] u ns nh x;h gks rFkk uksfVl dh vof/k u O;rhr gks x;h gks] vFkok etnwj dks ,slh uksfVl ds miy{k esa uksfVl dh vof/k dk osru u ns fn;k x;k gks ( fdUrq izfrcU/k ;g gS fd tc og NVuh fdlh ,sls djkj ds v/khu gks ftlesa lsok ds volku dk fnukad fufnZ'V fd;k tk pqdk gks rks bl izdkj dh uksfVl vko";d u gksxh A

¼[k½ etnwj dh NVuh ds le; izfrdj u ns fn;k x;k gks tks lsok ds izR;sd o'kZ ds 6 eghus ls vf/kd Hkkx ds fy;s iUnzg fnu ds vkSlr osru ds led{k gks ( rFkk

(2202)

(c) notice in the prescribed manner is served on the State Government.

Special

provisions

relating to

workmen

employed in

under

takings

which are

transferred.

6-O. Notwithstanding anything contained in section 6-N no workman shall be entitled to compensation under that section by reasons merely of the fact that there has been a change of employers in any case where the ownership or management of the undertaking in which he is employed is transferred, whether by agreement or by operation of law, from one employer to another ;

Provided that —

(a) the service of the workman has not been interrupted by reasons of the transfer,

(b) the terms and conditions of service applicable to the workman after such transfer are not in any way less favorable to the workman than those applicable to him immediately before the transfer, and

(c) the employer to whom the ownership or management of the undertaking is so transferred is, under the terms of the transfer or otherwise, legally liable to pay to the workman, in the event of his retrenchment, compensation on the basis that his service has been continuous and has not been interrupted by the transfer. Procedure for

retrench-

ment.

6-P. Where any workman in an industrial establishment, who is a citizen of India, is to be retrenched and he belongs to a particular category of workmen in that establishment, in the absence of any agreement between the employer and the workman in this behalf, the employer shall ordinarily retrench the workman who was the last person to be employed in that category, unless for reasons to be recorded the employer retrenches any other workman. Re-

employment

of retrenched

workmen.

6-Q. Where any workman are retrenched, and the employer proposes to take into his employ any persons, he shall, in such manner as may be prescribed, give an opportunity to the retrenched workmen to offer themselves for re-employment, and the retrenched workmen who office themselves for re-employment shall have preference over other persons.

Effect of laws

inconsistent

with sections

6-J to 6-Q.

Act XX of

1946

6-R. (1) The provisions from sections 6-J to 6-Q shall have effect notwithstanding anything inconsistent therewith contained in any other law (including Standing Orders) made under the Industrial Employment (Standing Orders) Act, 1946 ;

Act XI of

1948

Provided that nothing contained in this Act shall have effect to derogate from any right which a workman has under the Minimum Wages Act, 1948, or any notification or order issued thereunder or any award for the time being in operation or any contract with the employer.

(2) For the removal of doubts, it is hereby declared that nothing contained in sections 6-J to 6-R shall be deemed to affect the provision

(2203)

¼x½ jkT; ljdkj ij fu;r jhfr ls uksfVl rkehy dj nh x;h gks A 6-.k- /kkjk 6&< esa fdlh ckr ds gksrs gq, Hkh dksbZ Hkh etnwj ml /kkjk ds v/khu dsoy blh dkj.k izfrdj ikus dk vf/kdkjh u gksxk fd ml laLFkk dk LokfeRo vFkok izcU/kd oxZ] pkgs djkj ds QyLo:i] pkgs fof/k izorZuo"k ,d ekfyd ls nwljs ekfyd dks laØkfer gks x;k gks (

mu O;olk;ksa esa

fu;qDr etnwjksa ds

laca/k esa] tks

laØkfer gks] fo'ks"k

O;oLFkk,a

fdUrq izfrcu/k ;g gS fd &&

¼d½ bl laØe.k ds QyLo:i etnwj dh lsok esa dksbZ fo?u u iM+k gks] ¼[k½ ,sls laØe.k ds i"pkr~ etnwj ij ykxw lsok dh "krsZ vkSj izfrcU/k laØe.k ls rRdky iwoZ etnwj ij ykxw lsok dh "krksZ vkSj izfrcU/kksa ls fdlh Hkh izdkj de ykHkdj u gksa] rFkk

¼x½ og ekfyd ftls O;olk; dk LokfeRo vFkok izcU/k laØkfer gqvk gks] laØe.k ds izfrcU/kksa ds v/khu vFkok vU; fdlh izdkj ls] etnwj dks NVuh gksus dh n"kk esa mldh lsok vfojke rFkk laØe.k }kjk ck/kkxzLr u gksus ds vk/kkj ij izfrdj dk oS/k:is.k nsunkj gks A

6-r- tc fdlh vkS|ksfxd laLFkk ds fdlh etnwj dh tks Hkkjr dk ukxfjd gks] NVuh djuh gks vkSj og ml laLFkk esa etnwjksa dh fdlh fo"ks'k Js.kh esa gks] rks ekfyd vius rFkk etnwj d e/; bl laca/k es afdlh djkj ds vHkko esa lk/kkj.kr;k ml etnwj dh gks NVuh djsxk tks ml Js.kh esa lc ls vk[khj es fu;qDr gqvk gks tc rd fd ekfyd ,sls dkj.kksa o"k] ftUgsa og vfHkfyf[kr djsxk] vU; fdlh etnwj dh NVuh u dj ns A

NVuh dh çfØ;k

6-Fk- tc fdUgha etnwjksa dh NVuh dh x;h gks] rFkk ekfyd fdlh O;fDr dks vius ikl fu;qDr djus dk izLrko djs rks og ,slh jhfr ls] tks fufnZ'V dh tk;] NVuh fd;s x;s etnwjksa dks mudh iqufuZ;qfDr ds fy;s volj nsxk rFkk NVuh fd;s x;s etnwjksa dks] tks vius dh iqufuZ;qDr djkuk pkgas] vU; O;fDr;ksa dh vis{kk vf/keku feysxk A

NVuh fd;s x;s

etnwjksa dh

iqufuZ;qfDr

6-n- ¼1½ 6&´ ls ysdj 6&Fk rd dh /kkjkvksa ds micU/k fdlh vU; fof/k esa] ftlds vUrxZr b.MfLVª;u bEIyk;esUV ¼LVAfMax vkMZlZ½ ,sDV] 1946 ds v/khu LFkk;h vkns"k Hkh gS] dksbZ vlaxr (inconsistent) ckr gksrs gq, Hkh izHkkoh gksaxs ( fdUrq izfrcU/k ;g gS fd bl vf/kfu;e esa mfYyf[kr fdlh ckr dk ;g izHkko u ugha fd og fdlh Hkh etnwj dks fdlh ,sls vf/kdkj ls oafpr jD[ks] tks mls fefuee ostst ,sDV] 1948 vFkok rnUrxZr izpkfjr fdlh foKfIr vFkok vkKk ds v/khu vFkok ekfyd ds lkfkj rRle; fØ;k"khy (in operation) fdlh iapfu.kZ; vFkok lafonk ds v/khu mls miyC/k gks A

6&v ls 6&Fk rd

/kkjkvksa ls vlaxr

fof/k;ksa dk çHkko

,sDV laLFkk 20]

1946

,sDV la[;k 11]

1948

¼2½ lUnsgkas ds fuokj.kkFkZ ,ro~}kjk ?kksf'kr fd;k tkrk gS fd /kkjk 6&´ ls 6&n rd esa mfYyf[kr dksbZ Hkh ckr rRle; izpfyr fdlh vU; fof/k ds micU/kksa ij ml lhek rd izHkko u Mkysxh tgak rd ml fof/k esa vkS|ksfxd >xM+ksa dks fuiVkus dh

(2204)

of any other law for the time being in force so far as that law provides for the settlement of industrial disputes, but the rights and liabilities of employers and workmen in so far as they relate to lay-off and retrenchment shall be determined in accordance with the provisions of sections 6-J to 6-Q. ]¹

Prohibition

of illegal

strikes and

lock-outs.

2 [ 6-S. (1) No person employed in an industrial establishment shall go on strike —

(a) without giving to the employer a notice of strike within thirty days before striking ; or

(b) within fourteen days of giving such notice ; or

(c) before the expiry of the date of strike specified in any such notice as aforesaid ; or

(d) during the pendency of any conciliation proceeding before a Conciliation Officer or Board and thirty days after the conclusion of such proceeding, if he is concerned in the dispute which is the subject- matter of such proceeding ; or

(e) between the commencement and the conclusion of proceeding before a Labour Court or a Tribunal if he is concerned in the dispute which is the subject-matter of such proceeding ; or

(f) during any period in which a settlement or award is in operation, in respect of the matters covered by the settlement or award.

(2) No employer shall lock-out any of his workmen —

(a) without giving him notice of lock-out within thirty days before locking out ; or

(b) without fourteen days of giving such notice ; or

(c) before the expiry of the date of lock-out specified in any such notice as aforesaid ; or

(d) during the pendency of any conciliation proceeding before a Conciliation Officer or Board and thirty days after the conclusion of such proceeding, if the workman is concerned in the dispute which is the subject matter of such proceeding ; or

(e) between the Commencement and the conclusion of proceeding before a Labour Court or a Tribunal, if the workman is concerned in the dispute which is the subject-matter of such proceeding ; or

(f) during any period in which a settlement or award is in operation, in respect of any of the matters covered by the settlement or award.

——————————————————————————————————————————

(2205)

O;oLFkk dh x;h gks] fdUrq ekfydksa vkSj etnwjksa ds vf/kdkj vkSj nkf;Ro] tgka rd dh mudk laca/k dkecUnh (lay-off) rFkk NVuh ls gks] /kkjk 6&´ ls 6&Fk rd ds micU/kksa ds vuqlkj vo/kkfjr fd;s tk;saxs A ]¹

2 [ 6- /k - ¼1½ fdlh vkS|ksfxd laLFkk esa fu;qDr dksbZ O;fDr ( ¼d½ gM+rky djus ds iwoZ rhl fnu ds Hkhrj ekfyd dks gM+rky dk uksfVl fn;s fcuk ( vFkok

çkfof/kd gM+rkyksa

rFkk }kjk vojks/kksa

dk fu"ks/k

¼[k½ ,slh uksfVl fn;s tkus ds pkSng fnu ds Hkhrj ( vFkok

¼x½ ,slh fdlh uksfVl esa fufnZ'V gM+rky ds fnukad dh lekfIr ds iwoZ ( vFkok ¼?k½ fdlh le>kSrk vf/kdkjh ;k cksMZ ds le{k le>kSrs dh fdlh dk;Zokgh ds fopkjk/khu gksus ds nkSjku esa rFkk ,slh dk;Zokgh dh lekfIr ls rhl fnu ds mijkUr rd] ;fn og O;fDr ml vkS|ksfxd >xM+s ls lacaf/kr gS tks ml dk;Zokgh dk fo'k; gS ( vFkok

¼M+½ fdlh Je U;k;ky; ;k U;k;kf/kdj.k ds le{k fdlh dk;Zokgh ds izkjEHk ls ysdj mldh lekfIr rd ds dky esa] ;fn og O;fDr ml vkS|ksfxd >xM+sa ls lacaf/kr gS tks ml dk;Zokgh dk fo'k; gS ( vFkok

¼p½ ,sls dky es tc fd dksbZ le>kSrk vFkok iap&fu.kZ; ykxw gS rks ml le>kSrs vFkok iap&fu.kZ; ds vUrxZr vkus okys fdlh ekeys ij] gM+rky u djsxk A ¼2½ dksbZ Hkh ekfyd vius fdlh etnwj dks &&

¼d½ }kjkojks/k djus ds iwoZ rhl fnu ds Hkhrj mls }kjkojks/k dh uksfVl fn;s fcuk ( vFkok

¼[k½ ,slh uksfVl fn;s tkus ds pkSng fnu ds Hkhrj ( vFkok ¼x½ ,slh fdlh uksfVl esa fufnZ'V }kjkojks/k ds fnukad dh lekfIr ds iwoZ ( vFkok

¼?k½ fdlh le>kSrk vf/kdkjh ;k cksMZ ds le{k le>kSrs dh fdlh dk;Zokgh ds fopkjk/khu gksus ds nkSjku esa rFkk ,slh dk;Zokgh dh lekfIr ls rhl fnu ds mijkUr rd] ;fn og O;fDr ml >xM+s ls lacaf/kr gS tks ml dk;Zokgh dk fo'k; gS ( vFkok ¼M+½ fdlh Je&U;k;ky; ;k U;k;kf/kdj.k ds le{k fdlh dk;Zokgh ds izkjEHk ls ysdj mldh lekfIr rd ds dky esa] ;fn og etnwj ml >xMs+ ls lacaf/kr gS tks ml dk;Zokgh dk fo'k; gS ( vFkok

¼p½ ,sls dky esa tc dksbZ le>kSrk ;k iapfu.kZ; ykxw gS rks ml le>kSrk vFkok iapfu.kZ; ds vUrxZr vkus okys fdlh ekeys ij] }kjkojks/k }kjk dke ij vkus ls u jksdsxk A

——————————————————————————————————————————

(2206)

(3) The notice of strike or lock-out under this section shall not be necessary where a lock-out or as the case may be, a strike already exists in the industrial establishment, but the employer shall send intimation of the lock-out or strike on the day on which it is declared to such authority as may be prescribed.

(4) Every notice of strike or lock-out under his section shall specify a date within three days of which, if no strike or lock-out takes place in pursuance of the notice, the notice shall cease to have effect and fresh notice shall have to be given for a strike or lock-out.

(5) The notice of strike, referred to in sub-section (1) shall be given by such number of persons to such person or persons and in such manner, as may be prescribed.

(6) The notice of lock-out referred to in sub-section (2), shall be given in such manner as may be prescribed.

Illegal strikes

and lock-outs

6-T. (1) A strike or lock-out shall be illegal if it is commenced or declared in contravention of section 6-S or is continued beyond the date on which the industrial dispute to which the strike or as the case may be, the lock-out relates, is taken up by a Board or is referred for adjudication to a Labour Court or Tribunal.

(2) A strike declared in consequence of an illegal lock-out or a lock-out declared in consequence of an illegal strike in an industrial establishment, shall not be deemed to be illegal. Prohibition

of instigation

or incitement

to illegal

strikes and

lock-outs

6-U. No person shall, aid, instigate or incite others to take part in or otherwise act in furtherance of any strike lock-out which is, or when commenced, will be in contravention of the provision of this Act.] 1 "Application

of sections 6-

W and 6-X"

1 [ 6-V. (1) The provisions of section 6-W and 6-X shall apply to an industrial establishment pertaining to an industry other than an industry referred to in sub-clause (i) of clause (a) of section 2 of the Industrial Disputes Act, 1947 (not being an establishment of a seasonal character or in which work is performed only intermittently) in which not less than three hundred workmen were employed on an average per working day for the preceding twelve months ;

(2) If a question arises whether an industrial establishment is of a seasonal character or whether work is performed therein only intermittently; the decision of the State Government thereon shall be final.

Procedure for

closing down

an

undertaking

6-W. (1) An employer who intends to close down an undertaking of an industrial establishment shall, in the prescribed manner, apply, for prior permission, at least ninety days before the date on which the intended closure is to become effective, to the State Government, stating clearly the reasons for the intended closure of the ——————————————————————————————————————————

1. Ins. by s. 6-U of U. P. Act 26 of 1983.

(2207)

¼3½ bl /kkjk ds v/khu gM+rky ;k }kjkojks/k dh uksfVl ml n"kk esa vko";d u gksxh tc fd vkS|ksfxd laLFkk esa }kjkojks/k ;k gM+rky] tSlh Hkh n"kk gks] ifgys ls py jgh gks] fdUrq ekfyd ,sls }kjkojks/k ;k gM+rky dh lwpuk] bl laca/k esa fu;r izkf/kdkjh dks ml fnu ns nsxk ftl fnu gM+rky ;k }kjkojks/k ?kksf'kr fd;k tk; A ¼4½ bl /kkjk ds v/khu nh x;h gM+rky ;k }kjkojks/k dh izR;sd uksfVl esa ,d ,slk fnukad fufnZ'V fd;k tk;xk ftlds rhu fnu ds Hkhrj ;fn uksfVl ds vuqlkj gM+rky ;k }kjkojks/k u fd;k tk;] rks uksfVl izHkkoh u jg tk;xh vkSj gM+rky ;k }kjkojks/k ds fy;s ,d u;h uksfVl fQj nsuh gksxh A

¼5½ mi/kkjk ¼1½ eas mfYyf[kr gM+rky dh uksfVl O;fDr;ksa dh ,slh la[;k }kjk ,sls

6-u- ¼1½ dksbZ Hkh gM+rky ;k }kjkojks/k vfof/kd gksxk ;fn og /kkjk 6&/k dk mYya?ku djds vkjEHk ;k ?kksf'kr fd;k tk; vFkok ml fnukad ds ckn rd tkjh j[kk tk; tc fd ml gM+rky ;k }kjkojks/k ls] tSlh Hkh n"kk gks] lacaf/kr vkS|ksfxd >xM+sa ij dksbZ cksMZ fopkj djuk vkjEHk djs ;k og fdlh Je U;k;ky; ;k U;k;kf/kdj.k ds ikl fu.kZ; ds fufeRr vfHkfn'V fd;k tk; A

vfof/kd gM+rkysa

rFkk }kjkojks/k

¼2½ fdlh vkS|ksfxd laLFkk esa fdlh vfof/kd }kjkojks/k ds QyLo:i ?kksf'kr dh xbZ gM+rky ;k fdlh vfof/kd gM+rky ds QyLo:i ?kksf'kr fd;k x;k }kjkojks/k vfof/kd u le>k tk;xk A

6-i- dksbZ O;fDr vU; O;fDr;ksa dks fdlh gM+rky ;k }kjkojks/k esa] tks bl vf/kfu;e ds micU/kksa ds foijhr gks ;k tks vkjEHk gksus ij mlds foijhr gksxk] Hkkx ysus ;k mlds vxzlkj.k ds fy;s vU; izdkj ls dk;Z djus esa u lgk;rk nsxk] u mHkkM+sxk vkSj mdlk;sxk A

vfof/kd gM+rkyksa

;k }kjkojks/kks ds

fy;s mHkkj us ;k

mdlkus dk fu.kZ;

1 [ 6-Q- ¼1½ /kkjk 6&c vkSj 6&Hk ds micU/k ml vkS|ksfxd laLFkk ij ykxw gksaxs tks vkS|ksfxd fookn vf/kfu;e] 1947 dh /kkjk 2 ds [k.M ¼d½ ds mi[k.M ¼1½ esa fufnZ'V m|ksx ls fHkUu m|ksx ls laca/k j[krh gks fdUrq ,slh laLFkk u gks tks ekSleh izdkj dh gks ;k ftlesa dsoy vkUrjkf;d :i ls dk;Z fd;k tkrk gks vkSj ftles iwoZorhZ ckjg eghuksa esa vkSlru izfrdk;Z fnol de ls de rhu lkS etnwj lsok;ksftr jg gksa A

¼2½ ;fn ,slk dksbZ iz"u mBrk gS fd D;k dksbZ vkS|ksfxd laLFkk ekSleh izdkj dh gS ;k D;k mlesa dsoy vkUrjkf;d :i ls dk;Z fd;k tkrk gS] rks bl laca/k esa jkt; ljdkj dk fofu"p; vfUre gksxk A

6-c- ¼1½ dksbZ ekfyd tks fdlh vkS|ksfxd laLFkk ds fdlh miØe ¼vUMjVsfdax½ dks cUn djuk pkgrk gks] ftl fnukad dks cUn djus dk vHkh'V dk;Z izHkkoh gksuk gS mlds de ls de uCcs fnu igys jkT; ljdkj dks iwoZ vuqKk izkIr fdlh miØe dks

cUn djus dh

çfØ;k

undertaking and a copy of such application shall also be served ——————————————————————————————————————————

1& mRrj izns"k vf/kfu;e la[;k 26] 1983 dh /kkjk 6&i }kjk c<+k;k x;k A

(2208)

simultaneously on the representatives of the work-men in the prescribed manner ;

Provided that nothing in this sub-section shall apply to an undertaking set up for the construction of buildings, bridges, roads, canals, dams or for other construction work.

(2) Where an application for permission has been made under sub-section (1), the State Government, after making such enquiry as it thinks fit and after giving a reasonable opportunity of being heard to the employer, the workmen and the persons interested in such closure may, having regard to the genuineness and adequacy of the reasons stated by the employer, the interests of the general public and all other relevant factors, by order and for reasons to be recorded in writing, grant or refuse to grant such permission and a copy of such order shall be communicated to the employer and the workmen.

(3) Where an application has been made under sub-section (1) and the State Government does not communicate the order granting or refusing to grant permission to the employer within a period of sixty days from the date on which such application is made, the permission applied for shall be deemed to have been granted on the expiration of the said period of sixty days.

(4) An order of the State Government granting or refusing to grant permission shall, subject to the provisions of sub-section (5), be final and binding on all the parties and shall remain in force for one year from the date of such order.

(5) The State Government may, either on its own motion or on the application made by the employer or any workman, review its order granting or refusing to grant permission under sub-section (2) or refer the matter to a Tribunal for adjudication ;

Provided that where a reference has been made to a Tribunal under this sub-section, it shall pass an award within a period of thirty days from the date of such reference.

(6) Where no application for permission under sub-section (1) is made within the period specified therein, or where the permission for closure has been refused, the closure of the undertaking shall be deemed to be illegal from the date of closure and the workmen shall be entitled to all the benefits under any law for the time being in force as if the undertaking had not been closed down.

(7) Notwithstanding anything contained in the foregoing provisions of this section, the State Government may, if it is satisfied that owing to such exceptional circumstances as accident in the undertaking or death of the employer or the like it is necessary so to do, by order, direct that the provisions of sub-section (1) shall not apply in relation to such period as may be specified in the order.

(2209)

djus ds fy, fofgr jhfr ls vkosnu&i= nsxk ftlesa miØe dk;Z ds fy, dkj.kksa dk mYys[k Li'V :i ls fd;k tk;sxk vkSj lkFk gh lkFk ,sls vkosnu&i= dh ,d izfr etnwjksa ds izfrfuf/k;ksa dks Hkh fofgr jhfr ls nh tk;sxh ( izfrcU/k ;g gS fd bl mi/kkjk dh dksbZ ckr Hkouksa] iqyksa] lM+dksa] ugjksa] cka/kksa ds fuekZ.k ds fy, ;k vU; fuekZ.k dk;Z ds fy;s LFkkfir fdlh miØe ij ykxw ugh gksxh A

¼2½ tgka mi/kkjk ¼1½ ds v/khu vuqKk ds fy, vkosnu&i= fn;k x;k gks] ogka jkT; ljdkj ,slh tkap djus ds i"pkr~ ftls og mfpr le>s] vkSj ekfyd] etnwjksa vkSj bl izdkj cUn fd;s tkus esa fgrc) O;fDr;ksa dks lquokbZ dk ;qfDr;qDr volj nsus ds i"pkr~ ekfyd }kjk dfFkr dkj.kksa dh ;FkkFkZrk vkSj i;kZIrrk] lkekU; turk ds fgrksa vkSj vU; leLr lqlaxr ckrksa dks /;ku esa j[krs gq,] vkns"k }kjk vkSj ,sls dkj.kksa ls ftUgsa vfHkfyf[kr fd;k tk;xk] ,slh vuqKk ns ldrh gS ;k nsus ls badkj dj ldrh gS vkSj ,sls vkns"k dh ,d izfr ekfyd vkSj etnwjksa dks Hksth tk;sxh A ¼3½ tgka mi/kkjk ¼1½ ds v/khu dksbZ vkosnu&i= fn;k x;k gks vkSj jkT; ljdkj ml fnukad ls tc ,slk vkosnu&i= fn;k tk;] lkB fnu dh vof/k ds Hkhrj ekfyd dks vuqKk nsus ;k nsus ls badkj djus dk vkns"k lalwfpr ugh djrh gS] ogka lkB fnu dh mDr vof/k dh lekfIr ij vuqKk ftlds fy;s vkosnu fd;k x;k Fkk] Lohd̀r le>h tk;sxh A

¼4½ vuqKk nsus ;k nsus ls badkj djus dk jkT; ljdkj dk dksbZ vkns"k] mi/kkjk ¼5½ ds micU/kksa ds v/khu jgrs gq,] vfUre gksxk vksj leLr i{kksa ij ck/;dkjh gksxk vkSj ,sls vkns"k ds fnukad ls ,d o'kZ ds fy, izòRr jgsxk A ¼5½ jkT; ljdkj Loizsj.kk ls ;k ekfyd ;k fdlh etnwj }kjk fn;s x;s vkosnu&i= ij] mi/kkjk ¼2½ ds v/khu vuqKk nsus ;k nsus ls bUdkj djus ds vius vkns"k dk iqufoZyksdu dj ldrh gS ;k ekeys dks U;k; fu.kZ;u ds fy, fdlh U;k;kf/dkj.k dks fufnZ'V dj ldrh gS (

izfrcU/k ;g gS fd tgka bl mi/kkjk ds v/khu dksbZ funs"k U;k;kf/kdj.k dks fd;k x;k gks] ogka og ,sls funsZ"k ds fnukad ls rhl fnu dh vof/k ds Hkhrj iapfu.kZ; nsxk A

¼6½ tgka mi/kkjk ¼1½ ds v/khu vuqKk ds fy, dksbZ vkosnu&i= mlesa fofufnZ'V vof/k ds Hkhrj u fn;k tk; ;k tgka cUn djus dh vuqKk dks vLohdkj dj fn;k tk;] ogka miØe dks cUn djuk] cUn djus ds fnukad ls voS/k le>k tk;sxk vkSj etnwj rRle; izo`Rr fdlh fof/k ds v/khu lHkh ykHk ikus ds gdnkj bl izdkj gksaxs ekuks miØe dks cUn ugh fd;k x;k Fkk A

¼7½ bl /kjk ds iwoZorhZ micU/kksa esa fdlh ckr ds gksrs gq, Hkh] ;fn jkT; ljdkj dk ;g lek/kku gks tk; fd miØe esa nq?kZVuk ;k ekfyd dh e`R;q ;k blh izdkj dh vkiokfnd ifjfLFkfr;ksa ds dkj.k ,slk djuk vko";d gS rks og vkns"k }kjk] funs"k ns ldrhy gS fd mi/kkjk ¼1½ ds micU/k ,slh vof/k ds ckjs esa ykxw ugha gksaxs] tks vkns"k esa fofufnZ'V dh tk; A

(2210)

(8) Where an undertaking is permitted to be closed down under sub-section (2) or where permission for closure is deemed to be granted under sub-section (3), every workman who is employed in that undertaking immediately before the date of application for permission under this section, shall be entitled to receive compensation which shall be equivalent to fifteen day's average—pay for every completed year of continuous service for any part thereof in excess of six months. Special

provisions as

to the

restarting of

certain

undertakings

6-X. (1) If the State Government is of opinion in respect of any undertaking of an industrial establishment which has been closed down before or after the commencement of the Uttar Pradesh Industrial Disputes (Amendment) Act, 1983 —

(a) that such undertaking was closed down otherwise than on account of unavoidable circumstances beyond the control of the employer ;

(b) that there are possibilities of restarting the undertaking ;

(c) that it is necessary for the rehabilitation of the workmen employed in such undertaking before its closure or for the maintenance of supplies and service essential to the life of the community to re-start the undertaking or both ; and

(d) that the restarting of the undertaking will not result in hardship to the employer in relation to the undertaking ; it may, after giving an opportunity to such employer and workmen for reasons to be recorded in writing direct, by order published in the Gazette, that the undertaking shall be restarted within such time (not being less than one month from the date of the order) as may be specified in the order.

(2) Where the employer is aggrieved from an order passed under sub-section (1), he may refer the matter in the prescribed manner to the Tribunal for adjudication and the Tribunal may pass such orders as it thinks proper and reasonable in the circumstances of the case. ] Power to

continue

order passed

under other

enactments

7. Without prejudice to the generality of the powers vesting under sections [the provisions of this Act]¹the [State Government]² may, by order, for the purposes contemplated in section 3 —

(i) continue, with such modifications as it may consider necessary, under such conditions, and for such period as may be specified in the order, any order which was previously passed under any other enactment in force, enforcing all or any of the decisions of an adjudicator or recommendations of a conciliator or any agreement reached in conciliation proceedings between the parties to an industrial dispute.

——————————————————————————————————————————

(2211)

¼8½ tgka fdlh miØe dks mi/kkjk ¼2½ ds v/khu cUn djus dh vuqKk nh tk; ;k tgka mi/kkjk ¼3½ ds v/khu cUn djus ds fy;s vuqKk nh x;h le>h tk;] ogka izR;sd etnwj tks bl /kkjk ds v/khu vuqKk ds fy;s vkosnu&i= ds fnukad ds Bhd iwoZ ml miØe esa lsok;ksftr gks] izfrdj ikus dk gdnkj gksxk tks vuojr lsok ds izR;sd iw.kZ o'kZ ds fufeRr ;k mldk dksbZ Hkkx tks N% ekl ls vf/kd gks mlds fufeRr iUnzg fnu ds vkSlr osru ds cjkcj gksxk A

6- Hk - ¼1½ ;fn fdlh vkS|ksfxd laLFkk ds fdlh miØe ds ckjs esa ftls mRrj izns"k vkS|ksfxd >xM+k ¼la"kks/ku½ vf/kfu;e] 1983 ds izkjEHk ds iwoZ ;k i"pkr~ cUn fd;k x;k gS] jkT; ljdkj dh jk; gS fd &&

dfri; miØeksa

dks iqu% pkyw djus

ds ckjs esa fo'ks"k

micU/k

¼d½ ,sls miØe ekfyd ds fu;a=.k ls ijs fdlh vifjotZuh; ifjfLFkfr ds dkj.k ls vU;Fkk cUn fd;k x;k gS (

¼[k½ miØe ds iqu% pkyw fd;s tkus dh lEHkkouk;sa gS (

¼x½ ,sls miØe ds cUn fd;s tkus ds iwoZ mlesa lsok;ksftr etnwjksa ds iquokZl ds fy;s ;k tuleqnk; ds thou ds fy;s vko";d iznk; vkSj lsok;sa cuk, j[kus ds fy;s ;k nksuksa ds fy;s miØe dks iqu% pkyw djuk vko";d gS ( ¼?k½ miØe dks iqu% pkyw djus ds ifj.kkeLo:i ekfyd dks ml miØe ds laca/k esa d'V u gksxk (

rks og ,sls ekfyd vkSj etnwjksa dks volj nsus ds i"pkr~ vfHkfyf[kr fd;s tkus dkj.kksa ls xtV es aizdkf"kr vkns"k }kjk ;g funs"k ns ldrh gS fd miØe ,sls le; ds Hkhrj ¼tks vkns"k ds fnukad ls ,d ekl ds de dk u gks½ tks vkns"k esa fofufnZ'V fd;k tk;] iqu% pkyw fd;k tk;sxk A

¼2½ tgka dksbZ ekfyd mi/kkjk ¼1½ ds v/khu fn;s x;s fdlh vkns"k ls O;fFkr gks ogka fofgr jhfr esa og U;k;&fu.k;u ds fy;s ekeyk U;k;kf/kdj.k dks fufnZ'V dj ldrk gS vkSj U;k;kf/kdj.k ,slk vkns"k ikfjr dj ldrk gS tks ekeys dh ifjfLFkfr;ksa esa mfpr vkSj ;qfDrlaxr izrhr gks A ]

7- jkT; ljdkj¹dks vf/kdkj gksxk fd [og bl vf/kfu;e ds micU/kksa]²ds v/khu izkIr vf/kdkjksa dks lkekU;r% ckf/kr u djrs gq,] rhljh /kkjk esa fufgr iz;kstuksa dh flf) ds fy;s vkns"k nsdj &&

vU; fo/kkuksa ds

v/khu çpkfjr

vkns'kksa dks çpfyr

j[kus dk vf/kdkj

¼1½ fdlh ,sls vkns"k dks ,sls ifjorZuksa lfgr ftUgs og vko";d le>s mu n"kkvksa es vkSj ml vof/k ds fy;s ftudk fooj.k vkns"k es afn;k x;k gks] izpfyr jD[ks tks fdlh vU; izpfyr fo/kku ds v/khu igys fn;k x;k gks vkSj tks fdlh fu.kkZ;d ds lc fu"p;ksa ;k muesa ls fdlh ,d dks ;k fdlh laf/k djkus okys ds vuqjks/kksa dks ;k fdlh izfrKk ;k le>kSrs dks tks fdlh vkS|ksfxd fookn ds i{kksa ;k nyksa es lafU/k lacaf/k O;ogkj ;k dk;Zokgh ds le; gqvk gks] ykxw djrk gks A

——————————————————————————————————————————

(2212)

(ii) enforce [in the prescribed manner] 1 for such period as may

be specified, the whole or any part of an agreement reached in conciliation proceedings between the parties to an industrial dispute. Power to

obtain

information

8. Without prejudice to any other provision contained in this Act the [State Government]²or an officer authorized by it in this behalf may —

(i) require by order any person to furnish or produce before any specified authority or person such information or article in his possession as may be specified in the order being information or article which the [State Government]²or such officer considers necessary or expedient to obtain or examine for the purposes of this Act ;

(ii) authorize any person to enter or search any premises, or to inspect and seize any books or other documents or articles belonging to or under the control of any person which the [State Government]²or the officer making the order may consider necessary for enforcing such order.

False

statement

9. If any person —

(i) when required by order to make any statement or furnish any information, makes any statement or furnishes any information which he knows or has reasonable cause to believe to be false, or not true, in any material particular ; or

(ii) makes any such statement as aforesaid in any account, declaration, estimate, return or other document which he is required by order to furnish, he shall be punishable with imprisonment for a term which may extend to three years ro with fine or with both. Power to

require

production of

books, etc.

10. Where any person is required by order to make any statement or furnish any information to any authority, that authority may by order with a view to verifying the statement made or the information furnished by such person, further require him to produce any books, accounts or other documents relating thereto which may be in his possession or under his control.

Prohibition

against

disclosing

information

11. (1) No person who obtains any information by virtue of this Act, shall, otherwise than in connexion with the execution of the provisions of this Act or any of order made in pursuance thereof, disclose that information to any other person except with permission granted by or on behalf of the [State Government]².

(2) If any person contravenes the provisions of sub-section (1), he shall be punishable with imprisonment for a term which may extend to two years or with fine or with both. Delegation of

powers

3

[ 11-A. The State Government may, by notification in the official Gazette, direct that any power exercisable by it under this Act ——————————————————————————————————————————

1. Subs. by s. 9 (ii) of U. P. Act I of 1957.

2 . Subs. by A. O. 1950 for (Provl. Govt.)

3. Sections 11-A to 11-F added. by s. 10 of U. P. Act I of 1957.

(2213)

¼2½ fdlh izfrKk ;k le>kSrs dks iw.kZ:i ls ;k mlds fdlh Hkkx dks tks fdlh vkS|ksfxd fookn ds i{kksa esa lfU/k lEcU/kh O;ogkj ;k dkjZokbZ ds le; gqvk gks] [fu/kkZfjr 1fu/kkZfjr vof/k ds fy;s ykxw djs A

8- bl ,sDV es anh gqbZ fdlh nwljs vkns"k ij izHkko Mkys fcuk [ jkT; ljdkj ]² ;k fdlh vQlj dks ftls mlus bl laca/k es vf/kdkj fn;k gks] vf/kdkj gksxk fd og&& lwpuk çkIr djus

dk vf/kdkj

¼1½ fdlh O;fDr ds fy, ,d gqDe }kjk ;g vfuok;Z dj ns fd og fdlh vf/kdkjh ;k O;fDr ds lEeq[k ,slh lwpuk ns ;k ,slh oLrq mifLFkr djs ftls og tkurk gks ;k tks mlds ikl gks vkSj ftlds ckjs esa mDr gqDe es Li'V dj fn;k tk; vkSj tks ,slh lwpuk ;k oLrq gks tks [izkUrh; ljdkj]²;k mDr vf/kdkjh bl ,sDV ds iz;kstuksa ds fy;s izkIr djuk ;k mldh tkap djuk mfpr vkSj vko";d le>rh gks ;k le>rk gks (

¼2½ fdlh O;fDr dks bl ckjs esa vf/kdkj ns fd og fdlh vgkrs esa tk; vksj mldh ryk"kh ys ;k ,slh cfg;ksa ;k nwljks nLrkostksa ;k oLrqvksa dk fujh{k.k djs vkSj mUgsa tCr dj ys tks fdlh O;fDr dh lEifRr gks ;k tks fdlh O;fDr ds vf/kdkj esa gks vkSj ftUgsa [jkT; ljdkj]²;k mDr gqDe nsus okyk vf/kdkjh ,sls gqDe dks ykxw djus ds fy;s vko";d le>s A

9- ;fn dksbZ O;fDr &&

¼1½ ftls dksbZ c;ku nsus ;k dksbZ lwpuk nsus ds fy;s gqDe fd;k x;k gks dksbZ ,slk c;ku nsrk gS ;k dksbZ ,slh lwpuk nsrk gS ftldh eq[;&eq[; ckrksa ds >wBk gksus dk mldks Kku gS ;k ml ds ikl mUgsa >wBk le>us ds mfpr dkj.k gksa ( ;k >wBk c;ku

¼2½ tks fdlh ,sls fglkc] c;ku] vuqeku] uD"kk ;k nwljs nLrkost ds flyflys esa tks mls gqDe ds v/khu vfuok;Z :i ls izkIr djuk gks] dksbZ ,slk c;ku nsrk gS ftdk Åij mYys[k fd;k x;k gS] rks mls ,sls dkjkokl dk nUM] ftldh vof/k rhu o'kZ rd gks ldrh gS ;k tqekZuk dk n.M ;k nksuks n.M fn;s tk ldrs gS A 10- tc fdlh O;fDr dks fdlh vf/kdkjh ds lEeq[k dksbZ c;ku nsus ;k dksbZ lwpuk nsus dk gqDe fn;k tk; rks mDr vf/kdkjh dks vf/kdkj gksxk fd ,d gqDe }kjk ,sls O;fDr ds fn;s gq, c;ku ;k nh gqbZ lwpuk dh rlnhd djus ds vfHkizk; ls mDr O;fDr ls ;g Hkh dgs fd og mlls lacf/kr dksbZ ,sls cgh] fglkckr ;k nwljs nLrkost mifLFkr djs tks mlds ikl gksa ;k tks mlds vf/kdkj esa gksa A Ckgh bR;kfn ryc

djus dk vf/kdkj

11- ¼1½ fdlh O;fDr ds fy;s tks bl ,sDV ds }kjk dksbZ lwpuk izkIr djs pg ckr ekU; gksxh fd bl ,sDV ds vkns"kksa ds ikyu vFkok mlds ikyu djus ds flyflys esa tkjh fd;s gq, fdlh gqDe ds vfrfjDr fdlh nwljs O;fDr dks mDr lwpuk u crk;s dsoy ,slh vkKk ls tks Lo;a [jkT; ljdkj]²ns ;k mldh vksj ls nh tk; A ¼2½ ;fn dksbZ O;fDr mi/kkjk ¼1½ ds vkns"kksa dk mYya?ku djsxk rks mls ,sls dkjkokl dk nUM ftldh vof/k nks o'kZ rd gks ldrh gS ;k tqekZuk dk nUM ;k nksuks nUM fn;s tk ldrs gS A

3 [11- d - ¼1½ jkT; ljdkj ljdkjh xtV esa foKfIr izdkf"kr djds ;g vkns"k ——————————————————————————————————————————

1& mRrj izns"k vf/kfu;e laŒ 1] 1957 dh /kkjk 9 ¼2½ }kjk izfrLFkkfir A

2 & ,MsIVs"ku vkQ vky vkMZj] 1950 }kjk ¼izkfof"k;y xouZesaUV½ ds fy;s izfrLFkkfir 3& mRrj izns"k vf/kfu;e la[;k 1] 1957 dh /kkjk 10 }kjk /kkjk;sa 11&d ls 11&p rd c<+k;h x;h A

(2214)

or rules made thereunder shall, in relation to such matter and subject to such conditions, if any, as may be specified, in the direction, be exercisable also by such officers or authorities subordinate to the State Government as may be specified in the notification. Power to

remove

difficulties

11-B. (1) If in the opinion of the State Government any difficulty or doubt arises as to the interpretation of any provision of an award or settlement, it may refer the question to such Labour Court or Tribunal as it may think fit.

(2) The Labour Court or Tribunal to which such question is referred, shall after giving the parties an opportunity of being heard, decide such question and its decision shall be final and binding on all such parties.

Interpreta-

tion, etc. of

standing

orders

Act No. 20 of

1946

11-C. If any question arises as to the application or interpretation of a standing order certified under the Industrial Employment (Standing Orders) Act, 1946 any employer or workman may refer the question to any one of the Labour Courts specified for the disposal of such proceedings by the State Government by notification in the official Gazette, and the Labour Court to which the question is so referred shall, after giving the parties an opportunity of being heard, decide the question and such decision shall be final and binding on the parties.

Conciliation

Officers and

certain

others to be

public

servants

Act No. 45 of

1860

11-D. Every Conciliation Officer and every member and Chairman of a Board and every Presiding Officer of a Labour Court or Tribunal shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.

Labour Court

or Tribunal

to be deemed

Civil Court

for certain

purposes

Act No. 5 of

1898

11-E. Every Labour Court or Tribunal shall be deemed to be a Civil Court for the purposes of section 480 and 482 of the Code of Criminal Procedure, 1898.

Powers of the

Labour Court

or Tribunal

in relation to

contempt

11-F. (1) If any person —

(a) when ordered by a Labour Court or Tribunal to produce or deliver up any document, being legally bound, intentionally omits to do so, or

(b) when required by a Labour Court or Tribunal to bind himself by an oath or affirmation to state the truth, refuses to do so, or

(c) being legally bound to state the truth on any subject to a Labour Court or Tribunal refuses to answer any question put to him touching such subject by such Labour Court or Tribunal, or

(d) refuses to sign any statement made by him when required to do so by a Labour Court or Tribunal, or

(e) intentionally offers any insult or causes any interruption to a Labour Court or Tribunal at any stage of its judicial proceedings,

(2215)

ns ldrh gS fd bl vf/kfu;e ds vFkok rnUrxZr cuk;s x;s fu;eksa ds v/khu ,sls fo'k;ksa ds laca/k esa rFkk ,slh "krksZ ds ;fn dksbZ gksa] v/khu jgrs gq, tks vkns"kksa esa fufnZ'V dh tk;a] mlds }kjk iz;ksDrO; (exercisable) dksbZ Hkh vf/kdkj jkT; ljdkj ds v/khuLFk mu vf/kdkfj;ksa rFkk izkf/kdkfj;ksa }kjk Hkh iz;ksx esa yk;s tk ldsxs tks foKfIr esa fufnZ'V fd;s tk;s A

vf/kdkjksa dk

çfrfu/kk;u

(delegation)

11-[k- ¼1½ ;fn jkT; ljdkj dh jk; esa iapfu.kZ; vFkok fuiVkjs ds fdlh

micU/k ds fuoZpu (interpretation) ds laca/k esa dksbZ dfBukbZ vFkok lUnsg mRiUu gks rks og bl iz'u dks ml Je U;k;ky; vFkok U;k;kf/kdj.k dks vfHkfn'V djsxh ftls og mfpr le>s A

dfBukbZ;ksa ds

fuokj.k dk

vf/kdkj

¼2½ Je U;k;ky; vFkok U;k;kf/kdj.k ftls ,sls iz"u lkSisa tk;s] i{kksa dks lquokbZ dk volj nsus ds i"pkr~ ml iz"u dk fu.kZ; djsxk vkSj mldk fu.kZ; vfUre rFkk leLr i{kksa ij cU/kdkjh gksxk A

11-^x- ;fn baMfLVª;y bEIyk;esaV ¼LVSfMax vkMZlZ½ ,sDV] 1946 ds v/khu

izekf.kr LFkk;h vkns"K ds ykxw gksus vFkok mlds fuoZpu ds laca/k esa dksbZ iz"u mBs rks dksbZ Hkh ekfyd vFkok etnwj ml iz"u dks] ljdkjh xtV esa foKfIr }kjk ,slh dk;Zokgh;ksa ds fuLrkj.k ds fy;s jkT; ljdkj }kjk fufnZ'V Je U;k;ky;ksa esa ls fdl ,d dks lkSai ldrk gS] rFkk og Je U;k;ky; ftls mDr iz"u lkSaik tk; i{kksa dh lquokbZ dk volj nsus ds i"pkr~ mDr iz"u dk fu.kZ; djsxk vkSj ,slk fu.kZ; vfUre rFkk i{kksa ij cU/kddkjh gksxk A

,sDV la[;k 20]

1946 LFkk;h

vkns'kksa dk fuoZpu

bR;kfn

11-?k- izR;sd le>kSrk vf/kdkjh rFkk cksMZ dk izR;sd lnL; rFkk v/;{k

(Chairman) rFkk Je U;k;ky; vFkok U;k;kf/kdj.k dk izR;sd ihBklhu vf/kdkjh bafM;u ihuy dksM dh /kkjk 21 ds vFkZ esa tulsod (public servant) le>k tk;xkA ,sDV la[;k 45]

1860 le>kSrk

vf/kdkfj;ksa rFkk

dqN vU; O;fDr;ksa

dk tulsod gksuk

11-M+- dksM vkQ fØfeuy izkslhtj] 1898 dh /kkjk 480 rFkk 482 ds iz;kstuksa ds fufeRr izR;sd Je u;k;ky vFkok U;k;kf/kdj.k nhokuh U;k;ky; le>k tk;xk A ,sDV la[;k 5]

1898 dqN ç;kstuks

ds fufeRr Je

U;k;ky; rFkk

U;k;kf/kdj.k dk

nhokuh U;k;ky;

le>k tkuk

11-p- ¼1½ ;fn dksbZ O;fDr &&

¼d½ tc mls fdlh Je U;k;ky; vFkok U;k;kf/kdj.k }kjk dksbZ ys[; izLrqr

djus vFkok nsus ds fufeRr vkKk nh tk; vkSj og mlds ikyu ds fy, fof/kd :i ls ck/; gksrs gq, Hkh tkucw> dj ,slk u djs] vFkok

voeku ds laca/k esa

Je U;k;ky;

vFkok

U;k;kf/kdj.k ds

vf/kdkj

¼[k½ tc msl "kiFk vFkok izfrKku }kjk lR; cksyus ds fufeRr vius dks ck/; djus ds fy, dksbZ Je U;k;ky; vFkok U;k;kf/kdj.k vkns"k ns ijUrq og oSlk djus ls budkj djs] vFkok

¼x½ fdlh Je U;k;ky; vFkok U;k;kf/kdj.k ds le{k fdlh Hkh fo'k; ij

fof/kr% lR; dgus ds fy, ck/; gksus ij Hkh vius ls ml fo'k; ij ,sls Je U;k;ky; vFkok U;k;kf/kdj.k }kjk iwNsa x;s iz"u dk mRrj nsus ls budkj djs] vFkok ¼?k½ vius }kjk fn;s x;s fdlh oDrO; ij] Je U;k;ky; vFkok U;k;kf/kdj.k

}kjk ml ij gLrk{kj djus dh vis{kk djus ij gLrk{kj djus ls bUdkj djs] vFkok ¼M+½ fdlh Hkh Je U;k;ky; vFkok U;k;kf/kdj.k ds izfr muds le{k gksus okyh

(2216)

he shall be deemed to be guilty of contempt of such Labour Court, Tribunal, as the case may be.

(2) If any person commits any act or publishes any writing, which is calculated to improperly influence a Labour Court or Tribunal, or to bring such Labour Court or Tribunal, or the Presiding, Officer thereof into disrepute or contempt or to lower its or his authority, or interfere with the lawful process of any such Labour Court or Tribunal such person shall be deemed to be guilty of contempt of such Labour Court or Tribunal, as the case may be.

(3) The Labour Court or Tribunal shall have and exercise the same jurisdiction, power and authority in accordance with the same procedure and practice in respect of contempt of itself as the High Court has and exercises in respect of itself. ] Power under

Industrial

Disputes Act,

1947 to

continue

Act No. XIV

of 1947

[ 12. Unless any order made under this Act makes express provision to the contrary, nothing in this Act shall affect the power of the State Government to refer any industrial dispute or matters connected therewith under the Industrial Disputes Act, 1947 or to deal with any report or settlement in accordance with the provisions of that Act.

Removal of

doubts

12-A. For the removal of doubts it is hereby declared that nothing in this Act shall be deemed to preclude the Central Government from constituting a National Tribunal under the Industrial Disputes Act, 1947 for the time being in force or any such Tribunal from exercising any powers conferred upon it under that Act. ]¹ Arbitration

Act, 1940

not to apply

under this

Act

Act X of

1940

13. Nothing in the Arbitration Act, 1940, shall apply to any proceeding under any order made under this Act. Penalty

[ 14. Whoever contravenes any of the provisions of this Act or any rule or order made thereunder shall, if no other penalty is provided by or under the Act for such contravention, be punishable with imprisonment for a term which may extend to three years, or with fine, or with both. ]²

"Penalty for breach of term of

award"

3 [ 14-A. Any person who commits a breach of any term of any settlement or award, which is binding on him under this Act, shall be punishable with imprisonment for a term which may extend to six months, or with fine, or with both, and where the breach is a continuing one, with further fine which may extend to two hundred rupees for every day during which the breach continue after the conviction for the first ; and the court trying the offence, if it fines the ——————————————————————————————————————————

(2217)

U;kf;d dk;Zokgh ds fdlh Hkh Lrj ij tkucw>dj vieku djs vFkok dksbZ fo?u Mkys] rks og ;FkkfLFkfr ,sls Je U;k;ky ;k U;k;kf/kdj.k ds vieku dk nks'kh le>k tk;xkA ¼2½ ;fn dksbZ O;fDr ,slk dk;Z djs vFkok dksbZ ,slk ys[k izdkf"kr djs ftlls fdlh Je U;k;ky vFok U;k;kf/kdj.k ij vuqfpr izHkko iM+ ldrk gks] vFkok ftlls ,sls Je U;k;ky; vFkok U;k;kf/kdj.k vFkok mlds ihBklhu vf/kdkjh dh cnukeh vFok voeku vFkok mlds izkf/kdkj esa ghuRo gksus dh laHkkouk gks] vFkok ftlls fdlh Je U;k;ky; vFkok U;k;kf/kdj.k ds fof/kd O;ogkj esa ck/kk iM+us dh laHkkouk gks] rks og O;fDr ;FkkfLFkfr Je U;k;ky; vFkok U;k;kf/kdj.k ds voeku dk nks'kh le>k tk;xk A

¼3½ Je U;k;ky; vFkok U;k;kf/kdj.k dks vius izfr fd;s x;s voeku ds laca/k esa ogh {ks=kf/kdkj] "kfDr rFkk izkf/kdkj izkIr gksaxs rFkk og mlh izfØ;k ,oa izFkk ds vuqlkj mUgsa iz;qDr djsxk tks gkbZdksVZ dks bl laca/k esa izkIr gS rFkk ftudk gkbZdkVZ vius laca/k eas iz;ksx djrk gS A ]

[ 12- tc rd fd bl vf/kfu;e ds v/khu nh x;h fdlh vkKk esa blds foijhr Li'V O;oLFkk u dh x;h gks rc rd bl vf/kfu;e esa dksbZ Hkh ckr jkT; ljdkj ds fdlh Hkh vkS|ksfxd >xM+sa dks vFkok rRlaca/kh fo'k;ksa dks baMfLVª;y fMLI;wV~l ,sDV] 1947 ds v/khu vfHkfn'V djus ds vf/kdkj ij vFkok ml ,sDV ds micU/kksa ds vuqlkj fdlh vk[;k vFkok fuiVkjs ds laca/k esa dk;Zokgh djus ds vf/kdkj ij izfrdwy izHkko u Mkysxh A

bUMfLVª;y

fMLI;wV~l ,sDV]

1947 ds v/khu

vf/kdkjksa dk tkjh

j[kuk ,sDV laŒ

14] 1947

12-^d- lUnsgksa ds fuokj.kkFkZ ,ro}kjk ?kksf'kr fd;k tkrk gS fd bl vf/kfu;e esa dksbZ Hkh ckr dsUnzh; ljdkj dks rRle; izpfyr baMfLVª;y ,sDV] 1947 ds v/khu us"kuy fVªC;wuy ¼jk'Vªh; U;k;kf/kdj.k½ cukus ls vFkok ,sls fVªC;wuy dks ml ,sDv ds v/khu ,sls fdlh Hkh vf/kdkj ds iz;ksx ls] oafpr djus okyh u le>h tk;xh A ]¹ Laknsgksa dk fuokj.k

13- bl ,lzDSV ds v/khu fn;s x;s fdlh gqDe ds v/khu fdlh dkjZokgh ij lkylh ,sDV] lu~ 1940 bZΠdh dksbZ ckr ykxw u gksxh A ,sDV laΠ10 lu~

1940 bZΠlkylh

,sDV lu~ 1940

ykxw u gksxk

[ 14- tks dksbZ Hkh bl vf/kfu;e vFkok mlds vUrxZr cus fu;e ;k fn;s gq, vkns"k dk mYya?ku djsxk og ;fn ,sls mYya?ku ds fy, bl vf/kfu;e }kjk ;k mlds vUrxZr dksbZ vU; nUM ds fy;s dgha micU/k ugh fd;k x;k gS] dkjkokl ftldh vof/k rhu o'kZ rd gks ldrh gS] vFkok tqekZuk vFkok nksuks ls n.Muh; gksxk A ]²

3

[ 14- d - dksbZ O;fDr tks fdlh ,sls fuiVkjk ;k iap&fu.kZ; ds tks bl v/fkfu;e ds v/khu ml ij vkc)dj gS] fdlh fucU/ku dk mYya?Ku djrk gS ,slh vof/k ds fy;s tks N% ekl rd gks ldrh gS dkjkokl ls] ;k tqekZuk ls] ;k nksuks ls vkSj ;fn mYya?ku tkjh jgs rks vfrfjDr tqekZuk ls n.Muh; gksxk tks izR;sd ,sls fnu ds fy, ftlesa izFke nks'k flf) ds i"pkr~ mYya?ku tkjh jgs] nks lkS :i;s rd gks ldrk gS] vkSj vijk/k ij fopkj djus okyk U;k;ky;] ;fn og vijk/kh ij tqekZuk Ikap&fu.kZ; ds

fucU/ku ds

mYya?ku ds fy;s

'kkfLr

——————————————————————————————————————————

(2218)

offender, may direct that the whole or any part of the fine realized from him shall be paid by way of compensation, to any person who, in its opinion has been injured by such breach. ]

1 [ 14-B. (1) Any employer who closes down an undertaking in contravention of the provisions of section 3 or section 6-W shall be punishable with imprisonment for a term which may extend to three years or with fine or with both.

(2) Any employer, who contravenes a direction given under section 6-X shall be punishable with imprisonment for a term which may extend to three years or with fine or with both, and where the contravention is a continuing one with a further fine which may extend to two thousand rupees for every day during which the contravention continues after the conviction. ]

Offence to be

deemed

cognizable

15. Notwithstanding anything contained in the Second Schedule to the Code of Criminal Procedure, 1898, any police officer may arrest without warrant any person who is reasonably suspected of having committed, or of committing, or of being about to commit a contravention of any rule or order made under this Act. Cognizance

of offence

16. (1) No court shall take cognizance of any offence punishable under this Act except on a report in writing of the facts constituting such offence made by the District Magistrate or by a public servant other than a District Magistrate with the previous sanction in writing of the District Magistrate.

(2) No court inferior to that of a Magistrate of the First Class shall try any offence punishable under this Act. Effect of

provision

inconsistent

with other

enactments

17. Any rule or order made or deemed to be made under this Act shall have effect notwithstanding anything inconsistent therewith contained in any other enactment or in any instrument having effect by virtue of any other enactment.

Attempt and

abetment

18. Any person who attempts to contravene or abets a contravention of any rule or order made or deemed to be made under this Act shall be deemed to have contravened that order. Publication,

affixation

and

defacement

of notice

Act No. V of

1908

19. (1) Save, as otherwise expressly provided in an order made under this Act, every authority, officer or person who makes any order in writing in pursuance of this Act [other than an award]²shall, in the case of an order of a general nature or affecting a class of persons, publish notice of such order in such manner as may in the opinion of such authority, officer or person, be best adapted for informing persons whom the order concerns and in the case of an order affecting an individual, corporation or firm serve or cause the order to be served in the manner provided for the service of a summons in Order XXIX, ——————————————————————————————————————————

1. Ins. by s. 14-A of U. P. Act 34 of 1983.

(2219)

djrk gS] ;g funs"k ns ldrk gS fd mlls olwy fd;k x;k lEiw.kZ tqekZuk ;k mldk dksbZ Hkkx izfrdj ds :i esa ml O;fDr dks fn;k tk;xk ftls mldh jk; esa ,sls mYya?ku ls {kfr igqaph gks A ]

1 [ 14- [k - ¼1½ dksbZ ekfyd tks /kkjk 3 ;k /kkjk 6&o ds micU/kksa dk mYya?ku djds dksbZ miØe cUn djrk gS] dkjkokl ls ftldh vof/k rhu o'kZ rd gks ldrh gS] ;k tqekZuk ls ;k nksuks ls n.Muh; gksxk A

¼2½ dksbZ ekfyd tks /kkjk 6&Hk ds v/khu fn;s x;s funs"k dk mYya?ku djrk gS dkjkokl ls ftldh vof/k rhu o'kZ rd gks ldrh gS] ;k tqekZuk ls ;k nksuks ls naMuh; gksxk vkSj ;fn mYya?ku tkjh jgs rks vfrfjDr tqekZuk ls n.Muh; gksxk tks nks'k flf) ds i"pk~ izR;sd fnu ds fy, tcfd mYya?ku tkjh jgs] nks gtkj :i;s rd gks ldrk gSA] 15- ,sDV etewvk QkStnkjh] lu~ 1898 bZŒ ds ifjf"k'V 2 esa nh gqbZ fdlh ckr ds gksrs gq, fdlh iqfyl vQlj dks vf/kdkj gS fd og fcuk fdlh okjaV ds fdlh ,sls O;fDr dks fxjQrkj djs ftlds laca/k esa mfpr :i ls lUnsg fd;k tk; fd mlus bl ,sDV ds v/khu cuk;s ;k fn;s gq, fdlh fu;e ;k gqDe dk mYya?ku fd;k gS ;k ;g fd og ,slk mYya?ku dj jgk gS ;k djus okyk gS A

vijk/k tks gLr{ksi

ds ;ksX; le>k

tk;xk

16- ¼1½ dksbZ vnkyr bl ,sDV ds v/khu fdlh n.Muh; vijk/k dks lekr u djsxk flok; blds fd mldks ;g fyf[kr fjiksVZ mu ?kVukvksa dh] ftu ij ,sls vijk/k dk fd;k tkuk fu/kkZfjr gks] fMfLVªDV eSftLVªsV ;k fMfLVªDV eSftLVªsV ds vfrfjDr fdlh nwljs ljdkjh deZpkjh ls fMfLVªDV eSftLVªsV ds vfrfjDr fdlh nwljs ljdkjh deZpkjh ls fMfLVªDV eSftLVªsV dks igys ls Lohd̀fr ds lkFk Hksth tk; A vijk/k dh lekr

dk vf/kdkj

¼2½ dksbZ vnkyr] tks izFke Js.kh ds eSftLVªsV dh vnkyr ls de dh gks] bl ,sDV ds v/khu fdlh nUMuh; vijk/k dh lekr u djsxh A

17- dksbZ fu;e gqDe tks bl ,sDV ds v/khu cuk;k ;k fn;k x;k gks ;k ftlds ckjs esa ;g le>k tk; fd og bl ,sDV ds v/khu cuk;k ;k fn;k x;k gS] ykxw gksxk bl ckr dk fopkj u j[krs gq, fd mlds fo:) dksbZ ckr fdlh nwljs dkuwu esa ;k ,slh nLrkost esa nh gqbZ gS tks fdlh nwljs dkuwu ds v/khu ykxw gks A ,sls gqDeksa dk

çHkko tks nwljs

,DVksa ds fo:) gksa

18- fdlh ,sls O;fDr ds laca/k esa] tks bl ,sDV ds v/khu cuk;s gq, fdlh fu;e ;k fn, gq, fdlh gqDe dk ;k fdlh ,sls fu;e ;k gqDe dk] ftlds ckjs esa ;g le>k tk; fd og bl ,sDV ds v/khu cuk;k ;k fn;k x;k gS] mYya?ku djsxk ;k fdlh nwljs O;fDr dks mYya/ku djsu ds fy;s izksRlkfgr djsxk] ;g le>k tk;xk fd mlus mDr gqDe dk mYya?ku fd;k gS A

vkns'k ds fo:)

dk;Z djuk ;k

mlds fy;s

çksRlkfgr djuk

19- ¼1½ dsoy blds fd bl ,sDV ds v/khu fn;s gq, gqDeksa esa fdlh vkSj izdkj ds vkns"K gkha izR;sd ,sls vf/kdkjksa] vQlj ;k O;fDr dks tks bl ,sDV ds ikyu ds fy;s [iap fu.kZ; (award) ls fHkUu]²dksbZ fyf[kr gqDe ns ekU; gksxk fd og fdlh ,sls gqDe dh n"kk esa tks lk/kkj.k izdkj dk gks ;k tks yksaxks ds ,doxZ ij izHkko Mkyrk gks] ,sls gqDe dk ,d uksfVl ml rjhds ij izdkf"kr djs tks ,sls vf/kdkjh] vQlj ;k mDr O;fDr dh lEefr esa mu yksxksa dh lwpuk ds fy;s lcls vf/kd mi;qDr gks ftudk mDr gqDe ls lEcU/k gks vkSj fdlh ,sls gqDe dh n"kk esa tks fdlh dkjiksjs"ku ;k QeZ ij izHkko Mkyrk gks] mDr gqDe ml rjhds ij rkehy djsxk ;k rkehy uksfVl dk çdkf'kr

fd;k tkuk] mudk

yxk;k tkuk vkSj

mudk yxk;k

tkuk vkSj mudk

[kjkc fd;k tkuk

——————————————————————————————————————————

1& mRrj izns"k vf/kfu;e laΠ34] 1983 dh /kkjk 14&d }kjk c<+k;k x;k A

(2220)

Rule 2, or Order XXX, Rule 3 of the Code of Civil Procedure, 1908, as the case may be, and in the case of an order affecting an individual person (not being a corporation or firm) serve or cause the order to be served on that person —

(i) personally by delivering or tendering to him the order ; or

(ii) by post ; or

(iii) where the person cannot be found, by leaving an authentic copy of the order with some adult male member of his family or by affixing such copy to some conspicuous part of the premises in which he is known to have last resided or carried on business or personally worked for gain.

(2) If in the course of any judicial proceedings, a question arises whether a person was duly informed of an order made in pursuance of this Act, compliance with sub-section (1) shall be conclusive proof that the he was so informed ; but a failure to comply with sub-section (1) —

(i) shall not preclude proof by other means that he was so informed ; and

(ii) shall not affect the validity or the order.

(3) Any police officer and any other person authorized by the [State Government]¹

in this behalf may, for any purpose connected with the purposes mentioned in section 3 for the administration of this Act, affix any notice to, or cause any notice to be displayed on any premises, vehicle or vessel and may, for the purpose of exercising the power conferred by this Act, enter any premises, vehicle, or vessel at any time.

(4) Any person authorized by the [State Government]¹in this behalf may, for any purpose mentioned in sub-section (3), by order direct the owner or other person in possession or control of any premises, vehicle or vessel to display, any notice on, or in the premises vehicle or vessel in such manner as may be specified in the order.

(5) If any person without lawful authority removes, alters, defaces, obliterates or in any way tampers with any notice affixed, or displayed in pursuance of this Act, or contravenes any order under sub-section (4), he shall be punishable with imprisonment for a term which may extend to six months or with fine or with both. Offence by a

corporation

20. If the person contravening a rule or order made or deemed to be made under this Act is a company or other body corporate, every director, manager, secretary, or other officer or agent thereof shall, unless he proves that the contravention took place without his knowledge or that he exercised all due diligence to prevent such contravention, be deemed to be guilty of such contravention. ——————————————————————————————————————————

1 . Subs. by the A. O. 1 950 for (Provl. Govt.).

(2221)

djk;sxk] tks eteqvk tkCrk nhokuh] 1908 bZŒ ds vkMZj 29] fu;e 2 ;k vkMZj 30] fu;e 3 esa lEekuksa ds rkehy ds fy;s fu/kkZfjr gS] fdlh ,sls gqDe dh n"kk esa gks] O;fDrxr :i ls fdlh O;fDr ij ¼tks dkjiksjs"ku ;k QeZ u gks½ izHkko Mkyrk gks] mDr O;fDr ij mDr gqDe rkehy djs ;k rkehy djk;s &&

,sDV uaΠ5] lu~

1 908 bZŒ

¼1½ O;fDrxr :i ls vkKk mldks nsuk ;k ml rd igqapkuk ( ;k

¼2½ Mkd }kjk ( ;k

¼3½ tc ml O;fDr dk irk u yx lds rks mlds dqVqEc ds fdlh o;Ld iq:'k dks vkKk dh ,d vlyh izfrfyfi nsdj ;k ml izfrfyfi dks ,sls edku vkSj mlds vgkrs ds Hkhrj fdlh izeq[k LFkku ij fpidk dj ftlds laca/k esa ;g ekywe gks fd ogka og O;fDr vkf[kjh ckj jgk Fkk] ;k mlus dksbZ dkjksckj fd;k Fkk ;k ykHk ds fy, Lo; dksbZ dk;Z fd;k Fkk A

¼2½ ;fn dksbZ dkuwuh dk;Zokfg;ksa djrs le; ;g loky iSnk gks fd vk;k fdlh O;fDr iq:'k dks bl ,sDV ds vuqlkj nh gqbZ vkKk dh lwpuk fu;ekuqlkj ns nh xbZ Fkh ;k ugh] rks mi/kkjk ¼1½ ds vkns"kksa dk ikyu fd;k tkuk bl ckr dk fu.kZ;kRed lcwr gksxk fd mldh lwpuk ns nh xbZ Fkh] ijUrq mi/kkjk ¼1½ dks ikyu u fd;s tkus dk &&

[¹] fdlh nwljs mik; ls mldh lwpuk fn, tkus ds lcwr ij dksbZ izHkko ugh iM+sxk ( vkSj

[2] ml vkKk ds tk;t gksus ij dksbZ vlj ugh iM+sxk A ¼3½ dksbZ iqfyl vQlj vkSj dksbZ nwljk O;fDr ftls bl ckjs esa [jkT; ljdkj]¹ls vf/kdkj feyk gks] fdlh ,sls iz;kstu ds fy;s] ftldk laca/k /kkjk 3 esa fn, gq, iz;kstuks ls ;k bl ,sDV ds dk;kZfUor fd;s tkus ls gS] fdlh Hkh edku ;k mlds vgkrs esa ;k xkM+h ;k tgkt ¼osly½ es adksbZ uksfVl fpidk ldrk gS ;k iznf"kZr dj ldrk gS vkSj bl ,sDV }kjk iznku fd;s gq, vf/kdkj dks iz;ksx esa ykus ds iz;kstu ls fdlh Hkh le; fdlh edku rFkk mlds vgkrs esa ;k fdlh xkM+h ;k tgkt es aizos"k dj ldrk gSA

¼4½ dksbZ O;fDr] ftls bl ckjs esa [jkT; ljdkj]¹ls vf/kdkj feyk gks] mi/kkjk ¼3½ es afn;s gq;s fdlh iz;kstu ds fy;s] ekfyd ;k fdlh nwljs O;fDr dks] ftldk fdlh edku rFkk mlds vgkrs ;k xkM+k ;k tgkt ¼osly½ ij dCtk ;k fu;a=.k gks] ;g vkKk ns ldrk gS fd og fdlh uksfVl dks fdlh edku rFkk mlds vgkrs ;k xkM+h] tgkt ¼osly½ ij ;k mlesa bl izdkj iznf"kZr djs tSlk fd vkKk esa fn;k gks A ¼5½ ;fn dksbZ O;fDr fcuk dkuwuh vf/kdkj ds fdlh uksfVl dks] tks bl ,sDV ds vuqlkj fpidk;k x;k gks ;k iznf"kZr fd;k gks] gVk;s] cnys] fcxkM+s] feVk;s ;k mlus fdlh fdLe dh xM+cM+ djs ;k mi/kkjk ¼4½ ds v/khu fdlh vkns"k dk mYya?ku djs] rks mls dSn dh ltk gks ldrh gS tks 6 eghus rd dh gks ldrh gS ;k tqekZus dh ltk gks ldrh gS ;k nksuks ltk;s gks ldrh gS A

20- ;fn ;g O;fDr] tks fdlh ,sls fu;e ;k vkKk dk mYya?ku djrk gS tks bl ,sDV ds v/khu cuk;k x;k gks ;k nh xbZ gks ;k cuk;k gqvk ;k nh gqbZ le>h xbZ gks] dksbZ dEiuh ;k nwljh fu;qDr laLFkk gks] rks mlds izR;sd MkbjsDVj] eSustj] lsdsVjh ;k nwljk vQlj ;k ,tsUV ds ckjs esa ;g le>k tk;xk fd og fu;e ;k vkKk dk bl la;qDr laLFkk dk

vijk/k

——————————————————————————————————————————

1 & ,MsIVs"ku vkQ ykt vkMZj] 1 950 }kjk ¼izkfofU"k;y xouZesaUV½ ds fy, izfrLFkkfir A

(2222)

Saving 21. (1) The provisions of section 6 of the United Provinces General Clauses Act, 1904, shall apply upon the expiry or withdrawal of the United Provinces Industrial Disputes Ordinance, 1947, and the United Provinces Industrial Disputes (Second) Ordinance, 1947, as if they had then been repealed by a [Uttar Pradesh]¹Act ; and any order or appointment made or deemed to be made under the said Ordinances and in force immediately before the commencement of this Act shall continue in force and be deemed to be an order or appointment made under this Act.

(2) No order made in exercise of any power conferred by or under this Act or the said Ordinance shall be called in question in any court.

Act I of 1872

(3) When any order purports to have been made and signed by any authority in exercise of any power conferred by or under this Act or the said Ordinances, a court shall, within the meaning of Indian Evidence Act, 1872, presume that such order was so made by that authority.

Protection 22. (1) No suit, prosecution or other legal proceedings shall lie against any person for anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made or deemed to be made thereunder.

(2) No suit or legal proceedings shall lie against the [Government] ²

for any damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made or deemed to be made thereunder.

Rule-making

power

23. (1) The [State Government] ³

may make rules consistent with this Act for giving effect to the provisions of this Act. [ (2) Without prejudice to the generality of the foregoing power such rules may provide for —

(a) the manner of appointment of Presiding Officers of Labour Courts and Tribunals and the conditions of their employment ;

(b) the manner in which a reference shall be made to a Labour Court or a Tribunal ;

(c) the manner of appointment of Conciliation Officers and the conditions of their employment ;

——————————————————————————————————————————

(2223)

izdkj mYya?ku djus dk vijk/kh gS flok; ml lwjr ds tc og ;g lkfcr dj ns fd bl fu;e ;k vkKk dk mYya?ku mldh tkudkjh esa ugh gqvk ;k ;g fd mldk mYya?ku u gksus nsus ds fy;s og iw.kZ :i ls lrdZ Fkk A 21- ¼1½ la;qDr izkUr ds vkS|ksfxd >xM+ksa ds vkfMZusUl] lu~ 1947 bZŒ rFkk la;qDr izkUr ds vkS|ksfxd >xM+ksa ¼f}rh;½ ds vkfMZusUl] lu~ 1947 bZŒ ds lekIr gks tkus ;k okfil ys fy;s tkus ij la;qDr izkUr ds tujy Dyktst ,sDV (General Clauses) lu~ 1904 bZŒ dh /kkjk 6 ds vkns"k bl izdkj ykxw gksaxs ekuks ;s vkfMZusUl [ mRrj izns"k ]¹ds fdlh ,d ,sDV }kjk ealw[k dj fn;s x;s gksa] vkSj dksbZ vkKk ;k fu;qfDr tks mDr vfMZuslksa ds v/khu nh xbZ gks ;k dh xbZ gks ;k nh xbZ ;k dh xbZ le>h xbZ gks vkSj tks bl ,sDV ds vkjEHk gksus ds QkSju igys ykxw gks] ykxw jgsxh vkSj ml vkKk ;k fu;qfDr ds ckjs esa ;g le>k tk;xk fd og bl ,sDV ds v/khu nh xbZ ;k dh xbZ A

viokn

¼2½ fdlh ,slh vkKk ij] tks bl ,sDV ;k mDr vkfMZusUl ds v/khu ;k }kjk iznku fd;s gq, fdlh vf/kdkj dks dke esa ykdj nh xbZ gks] fdlh Hkh vnkyr esa vkifRr u dh tk ldsxh A

¼3½ tc fdlh vkKk ds laca/k es ;g le>k tk; fd mls fdlh vf/kdkjh us bl ,sDV ;k mDr vkfMZusUl ds v/khu ;k }kjk iznku fd;s gq, fdlh vf/kdkj dks dke esa ykdj fn;k ;k ml ij gLrk{kj fd;s] rks vnkyr] Hkkjr ds "kgknr ds ,sDV] lu~ 1872 bZŒ ds vFkZ esa ;g eku ysxh fd ;g vkKk ml vf/kdkjh }kjk nh xbZ Fkh A ,sDV lu~ 1872 bZŒ

22- ¼1½ fdlh O;fDr ds fo:) dksbZ ukfy"k] eqdn~nek ;k nwljh dkuwuh dk;Zokgh fdlh ,slh ckr ds fy;s ugh dh tk;xh] tks bl ,sDV ;k fdlh ,sls fu;e ;k vkKk] tks bl ,sDV ds v/khu cuk;k x;k gks ;k nh xbZ gks ;k cuk;k gqvk le>k x;k gks ;k nh gqbZ le>h xbZ gks] ds vuqlkj usdfu;rh ls dh xbZ gks ;k ftls usdfu;rh ls djus dk bjknk jgk gks A

Ckpko

¼2½ [ ljdkj ]²ds fo:) dksbZ ukfy"k ;k dkuwuh dk;Zokgh fdlh ,slh gkfu ds fy;s ugh dh tk;xh tks fdlh ,slh ckr ls gks tk; ;k ftlds fdlh ,slh ckr ls gksus dh laHkkouk gks] tks ,sDV ;k fdlh ,sls fu;e ;k vkKk ds] tks bl ,sDV ds v/khu cuk;k x;k gks ;k nh xbZ gks ;k cuk;k gqvk le>k x;k gks ;k nh gqbZ le>h xbZ gks] vuqlkj usdfu;fr ls dh xbZ gks ;k ftls usdfu;rksa ls djus dk bjknk gks A 23- ¼1½ [jkT; ljdkj]³bl ,sDV ds vkns"kksa dks ykxw djus ds fy;s bl ,sDV ds vuqlkj fu;e cuk ldrh gS A

¼2½ iwoksZDr vf/kdkjh dh lkekU;rk ij fcuk izfrdwy izHkko Mkys bu fu;eksa esa fuEufyf[kr dh O;oLFkk dh tk ldrh gS % &&

fu;e cukus dk

vf/kdkj

¼d½ Je U;k;ky;ksa rFkk U;k;kf/kdj.kksa ds ihBklhu vf/kdkfj;ksa dh fu;qfDr dh jhfr rFkk mudh fu;qfDr dh "krsZ (

¼[k½ Je U;k;ky; rFkk U;k;kf/kdj.k dks vfHkns"k djus dh jhfr ( ¼x½ le>kSrk vf/kdkfj;ksa dks fu;qfDr dh jhfr rFkk mudh fu;qfDr dh "krsZ ( ——————————————————————————————————————————

(2224)

(d) the procedure to be followed in conciliation proceedings ;

(e) the manner of remission of award by the State Government to the adjudicating authority ;

(f) the manner of registration of settlements ;

(g) the manner and the form in which muster rolls of workmen shall be maintained ; and

(h) the matters which are to be and may be prescribed.

(3) All rules made under this section shall, as soon as possible after they are made, be laid before the State Legislature. ]¹ —————

THE FIRST SCHEDULE²

(See SECTION 4-A) (Matters within the jurisdiction of Labour Courts)

1. The propriety or legality of an order passed by an employer under the Standing Orders ;

2. The application and interpretation of Standing Orders ;

3. Discharge and dismissal of workman including reinstate- ment of, or grant of relief to, workmen wrongfully dismissed ;

4. Withdrawal of any customary concession or privilege ;

5. Illegality or otherwise of a strike or lock-out ; and

6. All matters other than those specified in the Second Schedule.

—————

THE SECOND SCHEDULE

(See SECTION 4-B) (Matters within the jurisdiction of Industrial Tribunals)

1. Wages, including the period and mode of payment ;

2. Compensatory and other allowances ;

3. Hours of work and rest intervals ;

4. Leave with wages and holidays ;

5. Bonus, profit sharing, provident fund and gratuity ;

6. Shift working otherwise than in accordance with standing orders ;

——————————————————————————————————————————

(2225)

¼?k½ le>kSrk dk;Zokfg;ksa esa vuqlj.kh; izfØ;k ( ¼M+½ jkT; ljdkj }kjk fu.kkZ;d izkf/kdkjh dks fu.kZ; Hkstus dh jhfr ( ¼p½ fuiVkjks dks iathc) djus dh jhfr (

¼N½ etnwjksa dks mifLFkfr ukekofy;ka (muster rolls) j[kus dh jhfr rFkk mudk vkdkj (form) (

¼t½ os fo'k; tks fu;r fd, tkus gksa ;k fd, tk ldsa A ¼3½ bl /kkjk ds v/khu fufeZr leLr fu;e] muds fufeZr gksus ds i"pkr~ ;FkklEHko "kh?kz] jkT; fo/kku eUMy ds le{k j[ks tk;saxs A ]¹ çFke vuqlwph²

¼/kkjk 4&d nsf[k,½

¼Je U;k;ky;ksa ds vf/k{ks= ds vUrxZr fo'k;½ 1- LFkk;h vkns"k ds v/khu ekfyd }kjk izpkfjr vkKk dk vkSfpR; rFkk mldh oS/krk (

2- LFkk;h vkns"kksa dk ykxw gksuk rFkk mudk fuoZpu ( 3- etnwjksa dh cj[kkLrxh rFkk mudk lsok eqDr fd;k tkuk ftlds vUrxZr nks'kiw.kZ

4- fdlh izpfyr fj;k;r vFkok fo"ks'kkf/kdkj dk okil fy;k tkuk ( 5- fdlh Hkh gM+rky vFkok }kjkojks/k dh voS/krk vFkok vU;Fkk (Illegality or otherwise) ( rFkk

6- f}rh; vuwlwph esa fufnZ'V fo'k;ksa ls fHkUu leLr fo'k; A &&&&&

f}rh; vuqlwph

¼/kkjk 4&[k nsf[k,½

¼Je U;k;kf/kdj.kksa ds vf/k{ks= ds vUrxZr fo'k;½

1- LFkk;h vkns"k ds v/khu ekfyd }kjk izpkfjr vkKk dk vkSfpR; rFkk mldh oS/krk (

2- LFkk;h vkns"kksa dk ykxw gksuk rFkk mudk fuoZpu (

3- dk;Z ds ?kaVs rFkk fo/kku ds e/;kUrj.k (rest intervals) ( 4- etnwjh lfgr vodk"k rFkk NqfV~V;ka (

5- cksul] ykHkka"k] Hkfo'; fuf/k rFkk minku (

6- LFkk;h vkns"kksa dh iz.kkyh ls fHkUu ikjh dk lapkyu ( ——————————————————————————————————————————

(2226)

7. Classification by grades ;

8. Rules of discipline ;

9. Rationalization ;

10. Retrenchment of workmen and closure of establishment ; and

1 [ 10-A. Any matter relating to the closure of the undertaking of an industrial establishment. ]

11. Any other matter that may be prescribed. ————

THE THIRD SCHEDULE

(See SECTION 4-I) (Conditions of service for change of which notice is to be given)

1. Wages, including the period and mode of payment ;

2. Contribution paid, or payable, by the employer to any provident fund or pension fund or for the benefit of the workmen under any law for the time being in force ;

3. Compensatory and other allowances ;

4. Hours of work and rest intervals ;

5. Leave with wages and holidays ;

6. Starting, alteration or discontinuance of shift working otherwise than in accordance with standing orders ;

7. Classification by grades ;

8. Withdrawal of any customary concession or privilege or change in usage ;

9. Introduction of new rules of discipline, or alteration of existing rules, except in so far as they are provided in standing orders ;

10. Rationalization standardization or improvement to plant or technique which is likely to lead to retrenchment of workmen ;

11. Any increase or reduction (other casual) in the number of persons employed or to be employed in any occupation or process or department or shift, not due to forced matters. ——————————————————————————————————————————

1. Ins. by second schedule (10) of U. P. Act 26 of 1983.

(2227)

7- osru&Øe ds vuqlkj oxhZdj.k ( 8- vuq"kklu ds fu;e (

9- vfHkuohdj.k (

10- etnwjksa dks NVuh rFkk laLFkk dk cUn gksuk ( rFkk 1 [ 10-d- fdlh vkS|ksfxd laLFkk ds micU/k dks cUn djus ls lEcfU/kr dksbZ ekeykA ]

11- vU; dksbZ fo'k; tks fofufnZ'V fd, tk;s A

&&&&&

r`rh; vuqlwph

¼/kkjk 4&> nsf[k,½

¼lsok dh "krsZ ftuds ifjorZu ds fy, uksfVl fn;k tkuk pkfg,½ 1- etnwjh] ftlds vUrxZr Hkqxrku dh vof/k rFkk

3- izfrdkjkRed rFkk vU; HkRrs (

4- dk;Z rFkk vodk"k (Rest interval) ds ?kaVs (

5- etnwjh lfgr vodk"k (Leave with wages) rFkk NqfV~V;ka (Holidays) (

6- LFkk;h vkns"kks ls fHkUu izdkj ls ikfj;ksa ds lapkyu dk izkjEHk] ifjorZu rFkk mldh lekfIr (

7- osruØeksa ds vuqlkj oxhZdj.k (

8- fdlh izpfyr fj;k;r ;k fo"ks'kkf/kdkj dk okil fy;k tkuk ;k fdlh izFkk esa ifjorZu djuk (

9- tgka rd fd LFkk;h vkns"k esa O;oLFkk gS mls NksM+ dj vuq"kklu ds u, fu;eksa dk iqj%LFkkiu vFkok orZeku fu;eksa eas ifjorZu (

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