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State of Haryana - Act

The Industrial Disputes (Haryana Amendment) Act, 1976

HARYANA
India

The Industrial Disputes (Haryana Amendment) Act, 1976

Act 39 of 1976

  • Published on 10 August 1976
  • Commenced on 10 August 1976
  • [This is the version of this document from 10 August 1976.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Industrial Disputes (Haryana Amendment) Act, 1976Haryana Act No. 39 of 1976Received the assent of the President of India on the 10th August, 1976 and was published in the Haryana Gazette, (Extra.), Legislative Supplement, Part I, dated August 12, 1976/Sravana 21, 1898.An Act to amend the Industrial Disputes Act, 1947, in its application to the State of Haryana.Be it enacted by the Legislature of the State of Haryana in the Twenty-seventh Year of the Republic of India as follows :-

1. Short title.

- This Act may be called the Industrial Disputes (Haryana Amendment), Act, 1976.

2. Amendment of section 7 of Central Act 14 of 1947.

- In the sub-section (3) of section 7 of the Industrial Disputes Act, 1947 (hereinafter referred to as the principal Act), -
(i)for clause (b), the following clause shall be substituted, namely :-
"(b) he is qualified for appointment as, is, or has been, a District Judge or an Additional District Judge, or"; and
(ii)after clause (c), the following clause shall be inserted, namely :-
"(cc) he has been a Commissioner of a division or an Administrative Secretary to Government or an officer of the Labour Department not below the rank of a Joint Labour Commissioner for a period of not less than two years; or".

3. Amendment of section 7A of Central Act 14 of 1947.

- In sub-section (3) of section 7A of the principal Act, -
(i)for clause (aa), the following clause shall be substituted, namely :-
"(aa) he is qualified for appointment as, is, or has been, a District Judge or an Additional District Judge; or"; and
(ii)after clause [aa], the following clause shall be inserted, namely :-
"[aaa] he has been a Commissioner of a division or an Administrative Secretary to Government or an officer of the Labour Department not below the rank of a Joint Labour Commissioner for a period of not less than two years; or".