PUNJAB GOVT. GAZ. (EXTRA), OCTOBER 1, 2020
(ASVN 9, 1942 SAKA)
Regd. No. NW/CH-22 Regd. No. CHD/009 / 18-2020
EXTRAORDINARY
Published by Authority
CHANDIGARH, THURSDAY, OCTOBER 1, 2020
(ASVINA 9, 1942 SAKA)
( lxxxii )
LEGISLATIVE SUPPLEMENT
Contents Pages
Part - I Acts
1. The Contract Labour (Regulation and Abolition) (Punjab Amendment) Act, 2020. (Punjab Act No. 13 of 2020)
2. The Industrial Disputes (Punjab Amendment) Act, 2020.
(Punjab Act No. 14 of 2020)
Part - II Ordinances
Nil
Part - III Delegated Legislation
Nil
Part - IV Correction Slips, Republications and Replacements
Nil ______ .. 117-118 .. 119-121
1
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 1st October, 2020
No.16-Leg./2020.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 22nd day of September, 2020, is hereby published for general information:-
THE CONTRACT LABOUR (REGULATION AND ABOLITION)
(PUNJAB AMENDMENT) ACT, 2020
(Punjab Act No. 13 of 2020)
AN
ACT
further to amend the Contract Labour (Regulation and Abolition) Act, 1970, in its application to the State of Punjab. BE it enacted by the Legislature of the State of Punjab in the Seventy- first Year of the Republic of India as follows:-
1. (1) This Act may be called the Contract Labour (Regulation and Abolition) (Punjab Amendment) Act, 2020.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Contract Labour (Regulation and Abolition) Act, 1970, in its application to the State of Punjab, in section 1, in sub-section (4), in clauses (a),
(b) and the proviso thereunder, for the word "twenty", the word "fifty" shall be substituted.
3. (1) The Contract Labour (Regulation and Abolition) (Punjab Amendment) Ordinance, 2020, published in the Punjab Government Gazette (Extraordinary) dated the 11th August, 2020, is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the Ordinance referred to in Short title and
commencement.
Amendment of
section 1 of
Central Act 37
of 1970.
Repeal and
saving.
117
sub-section (1), shall be deemed to have been done or taken under the principal Act, as amended by this Act.
S.K. AGGARWAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 2117/9-2020/Pb. Govt. Press, S.A.S. Nagar
118
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 1st October, 2020
No.17-Leg./2020.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 23rd day of September, 2020, is hereby published for general information:-
THE INDUSTRIAL DISPUTES (PUNJAB AMENDMENT)
ACT, 2020
(Punjab Act No. 14 of 2020)
AN
ACT
further to amend the Industrial Disputes Act, 1947, in its application to the State of Punjab.
BE it enacted by the Legislature of the State of Punjab in the Seventy-first Year of the Republic of India as follows:-
1. (1) This Act may be called the Industrial Disputes (Punjab Amendment) Act, 2020.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Industrial Disputes Act, 1947 (hereinafter referred to as the principal Act), in its application to the State of Punjab, in section 2A, after sub- section (3), the following sub-section (4) shall be added, namely:-
"(4) Notwithstanding anything contained in sub-sections (1), (2) and (3), no such 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 if such dispute is not raised in conciliation proceeding within a period of three years from the date of such discharge, dismissal, retrenchment or termination:
Short title and
commencement.
Amendment of
section 2A of
Central Act 14 of
1947.
119
Provided that an authority, as may be specified by the State Government, may consider to extend the said period of three years when the applicant workman satisfies the authority that he had sufficient cause for not raising the dispute within the period of three years.".
3. In the principal Act, for section 25K, the following section shall be substituted, namely:-
"25K. (1) The provisions of this Chapter shall apply to an industrial establishment (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) Without prejudice to the provisions of sub-section (1), the State Government may, if satisfied that maintenance of industrial peace or prevention of victimization of workmen so requires, by notification in the Official Gazette apply the provisions of this Chapter to an industrial establishment (not being an establishment of a seasonal character or in which work is performed only intermittently), in which less than three hundred workmen but not less than one hundred workmen, as may be specified in the notification, were employed on an average per working day for the preceding twelve months.
(3) 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 appropriate Government thereon shall be final.".
4. In the principal Act, in section 25 N,-
"(i) in sub-section (1), in clause (a), the signs and words ", or the workman has been paid in lieu of such notice, wages for the period of the notice" shall be omitted; and
(ii) in sub-section (9), after the words "six months", the following words shall be added, namely:-
"and an amount equivalent to his three months average pay".
Substitution of
section 25K of
Central Act 14 of
1947.
Amendment of section 25N of Central Act 14 of
1947.
Application of Chapter VB.
120
5. In the principal Act, in section 25-O, in sub-section (8), after the words "six months", the following words shall be added, namely:-
"and an amount equivalent to his three months average pay".
6. In the principal Act, in Fifth Schedule, in part II, after paragraph 5, the following Explanation shall be added, namely:-
"Explanation.- For the purpose of this paragraph, 'go slow' means any such activity by any number of persons, employed in any industry, acting in combination or with common understanding, to slow down or to delay the process of production or work purposely whether called by work to rule or by any other name, so as the fixed or average or normal level of production or work or output of workman or workmen of the establishment is not achieved:
Provided that all necessary ingredients or inputs for standard quality production or work are made available in time and in sufficient quantity.".
7. (1) The Industrial Disputes (Punjab Amendment) Ordinance, 2020, published in the Punjab Government Gazette (Extraordinary) dated the 11th August, 2020, is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the principal Act, as amended by this Act.
S.K. AGGARWAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. Repeal and
saving.
Amendment of
section 25-O of
Central Act 14 of
1947.
Amendment of Fifth Schedule of Central Act 14 of
1947.
2117/9-2020/Pb. Govt. Press, S.A.S. Nagar
121