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State of Madhya Pradesh - Act

THE MADHYA PRADESH LABOUR LAWS (AMENDMENT) ACT, 2022

MADHYA PRADESH
India

THE MADHYA PRADESH LABOUR LAWS (AMENDMENT) ACT, 2022

Act 9 of 2023

  • Published on 30 January 2023
  • Not commenced
  • [This is the version of this document from 30 January 2023.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Madhya Pradesh Shram Kalyan Nidhi Adhiniyam, 1982 and the Madhya Pradesh Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982.Be it enacted by the Madhya Pradesh Legislature in the Seventy-third year of the Republic of India as follows :PART-I PRELIMINARY

1. Short title and commencement.

(1)This Act may be called the Madhya Pradesh Labour Laws (Amendment) Act, 2022 .
(2)It shall come into force on the date of its publication in the Madhya Pradesh Gazette.PART- II AMENDMENT OF THE MADHYA PRADESH SHRAM KALYAN NIDHI ADHINIYAM, 1982

2. Amendment of Section 31.

In Section 31 of the Madhya Pradesh Shram Kalyan Nidhi Adhiniyam, 1982 (No. 36 of 1983), after sub-section (2), the following new sub-section shall be added, namely :
(3)
(a)Any person alleged with an offence under this Act, before or after the institution of prosecution may be allowed to compound the offence on payment of such amount as may be fixed by the State Government, by notification in the official Gazette and the State Government may also notify and thereby authorise any officer not below the rank of an Assistant Labour Officer for the purpose of compounding and determination of its amount.
(b)On payment of the amount of contribution due and payable under the Act, if any, and on payment of such amount of compounding, as determined by the authorized officer under provision of clause (a),
(i)the offender shall not be liable to any prosecution; and
(ii)if any prosecution has already been instituted, the compounding shall amount to acquittal of the offender.
PART-III AMENDMENT OF THE MADHYA PRADESH SLATE PENCIL KARMKAR KALYAN NIDHI ADHINIYAM, 1982

3. Amendment of Section 19.

Section 19 of the Madhya Pradesh Slate Pencil Karmakar Kalyan Nidhi Adhiniyam, 1982 (No. 13 of 1983), shall be numbered as sub-section (1) thereof and after sub-section as so numbered the following new sub-section shall be added, namely :
(2)
(a)Any person alleged with an offence under this Act, before or after the institution of prosecution may be allowed to compound the offence on payment of such amount as may be fixed by the State Government, by notification in the official Gazette and the State Government may also notify and thereby authorise any officer not below the rank of an Assistant Labour Officer for the purpose of compounding and determination of its amount .
(b)On payment of such amount of compunding, as determined by the authorized officer under clause (a), —
(i)the offender shall not be liable to any prosecution; and
(ii)if any prosecution has already been instituted, the compounding shall amount to acquittal of the offender.