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State of Rajasthan - Act

The Rajasthan Industrial Tribunal (Constitution and Proceedings) Validating Act, 1959

RAJASTHAN
India

The Rajasthan Industrial Tribunal (Constitution and Proceedings) Validating Act, 1959

Act 31 of 1959

  • Published on 2 June 1953
  • Commenced on 2 June 1953
  • [This is the version of this document from 2 June 1953.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Rajasthan Industrial Tribunal (Constitution and Proceedings) Validating Act, 1959Rajasthan Act No. 31 of 1959[Published in the Rajasthan Gazette, Extraordinary, Part IVA, dated June 13, 1959].[Received the assent of the President on the 10th day of June, 1959].An Act to validate the constitution, proceedings, orders and awards of the Industrial Tribunal for the State of Rajasthan in relation to industrial disputes referred to that Tribunal during the period commencing on the 10th day of March, 1957 and ending with the 15th day of April, 1959.Be it enacted by the Rajasthan State Legislature in the Tenth Year of the Republic of India as follows:-

1. Short title.

- This Act may be called the Rajasthan Industrial Tribunal (Constitution and Proceedings) Validation Act, 1959.

2. Validation of constitution, proceedings etc. of Rajasthan Industrial Tribunal.

(1)It is hereby declared that notwithstanding anything contained in any law for the time being in force or in any judgment, decision or order of any Court or Tribunal or any other instrument or document and notwithstanding any defect or want of form or jurisdiction, the Industrial Tribunal for the State of Rajasthan constituted under section 7 of the Industrial Disputes Act, 1947 (Central Act 14 of 1947), hereinafter referred to as the said Act, by means of the Government of Rajasthan Notification dated the 2nd June, 1953, as amended by Order dated the 9th March, 1956 shall, as respects the period commencing on the 10th day of March, 1957 and ending with the 15th day of April, 1959, herein after referred to as the said period, be deemed to have been duly constituted under section 7A of the said Act.
(2)Notwithstanding as aforesaid, of reference made to, and all proceedings taken, orders passed and awards given therein by the Industrial Tribunal mentioned in sub-section (i) during the said period shall be deemed respectively to have been made, taken, passed and given as if the said Tribunal were constituted under section 7A of the said Act.