Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Bihar - Act

THE CONTRACT LABOUR (REGULATION AND ABOLITION) (BIHAR AMENDMENT) ACT, 2020

BIHAR
India

THE CONTRACT LABOUR (REGULATION AND ABOLITION) (BIHAR AMENDMENT) ACT, 2020

Act 17 of 2020

  • Published in Bihar Gazette on 18 November 2020
  • Commenced on 18 November 2020
  • [This is the version of this document from 18 November 2020.]
(An Act further to amend the contract labour (Regulation and Abolition) Act, 1970)Whereas, the Covid-19 pandemic has deteriorated the Industrial and Economic activities in the State of Bihar and for providing impetus to the Industrial and Economic activities in the State, it is important to provide new opportunities for Industrial investment in the State;And whereas, the Governor is satisfied that circumstances exist which render it necessary for him to take immediate action;And whereas, the instruction from the President is received to promulgate this Bill Be it enacted by the Legislature of the State of Bihar in the Seventy First years of the Republic of India as follows.

1. Short title, extent and commencement —

(1)This Act may be called the Contract Labour (Regulation and Abolition)( Bihar Amendment) Act, 2020.
(2)It shall extent to the whole of the State of Bihar.

2. It shall come into force at once.

2. AMENDMENT OF THE CONTRACT LABOUR (REGULATION AND ABOLITION)

ACT, 1970.-—Sub-Section 4 of Section 1 of the the Contract Labour (Regulation and Abolition) Act, 1970 shall be amended as follows:-
(i)in clause (a), for the word "twenty", the word "fifty"shall be substituted, and
(ii)in clause (b), for the word "twenty", the word "fifty" shall be substituted and in the provisio of sub section-4 of section 1 of the Act, for the word "twenty", the word "fifty"shall be substituted.

3. Validation.—Notwithstanding amendment in sub section-4 of section 1 of the Act, anything done and decision and action taken prior to it shall be deemed to have been validly done or taken and shall not be questioned on the ground of substitution of sub section-4 of section 1 of the Act.

4. Repeal and Savings —

(i)The Contract Labour (Regulation and Abolition) (Bihar Amendment) Ordinance, 2020. (Bihar Ordinance No-06- 2020 is hereby repealed.
(ii)Notwithstanding such repeal, any thing done or any action takent in exercise of any power conferred by or under the said ordinance shall be deemed to have been done or taken in exercise of the powers conferred by or under this Act as if this Act were in force on the days on which such thing was done or action taken.
By Order of the Governor of Bihar, P.C.Choudhary, Secretary to the Government.