Section 3 in Industrial Disputes (Rajasthan Amendment) Act, 2014
3. Amendment of Section 2-A, Central Act No. 14 of 1947.
- In Section 2-A of the principal Act, after the existing sub-section (31, the following new sub-section shall be added, namely: -"(4) Notwithstanding anything in sub-section. (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: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.".
