Section 6(2) in Central Labour Laws (Extension to Jammu and Kashmir) Act, 1970
(2)In particular, and without prejudice to the generality of the foregoing power, any such notified order may-(a)specify the corresponding authorities within the meaning of section 4,(b)provided for the transfer of any matter pending immediately before the commencement of this Act before any court, tribunal or other authority, to any corresponding court, tribunal or other authority for disposal,(c)specify the areas or circumstances in which, or the extent to which, or the conditions subject to which, anything done or any action taken (including any of the matters specified in the second proviso to section 5) under any law repealed by that section shall be recognised or given effect to under the corresponding provision of the Act now extended.THE SCHEDULE(See section 2)ACTSTHE WORKMEN'S COMPENSATION ACT, 1923 (8 of 1923)Section 1.- In sub-section (2) omit "except the State of Jammu and Kashmir".Section 3.- In sub-section (3), omit "within the State or the territories to which this Act extends, as the case may be,".THE TRADE UNIONS ACT, 1926 (16 OF 1926)Section 1.- In sub-section (2), omit "except the State of Jammu and Kashmir".Section 16.- After sub-section (2), insert-"(2A) In its application to the State of Jammu and Kashmir, references in sub-section (2) to any legislative body constituted under the Constitution shall be construed as including references to the Legislature of that State.".Section 21A.- After sub-section (2), insert-"(3) In its application to the State of Jammu and Kashmir, reference in sub-section (2) to the commencement of the Indian Trade Unions (Amendment) Act, 1964, (38 of 1964) shall be construed as reference to the commencement of this Act in the said State.".THE CHILDREN (PLEDGING OF LABOUR) ACT, 1933 (2 OF 1933)Section 1.- In sub-section (2) , omit "except the State of Jammu and Kashmir".THE PAYMENT OF WAGES ACT, 1936 (4 OF 1936)Section 1.- In sub-section (2), omit "except the State of Jammu and Kashmir".THE EMPLOYERS' LIABILITY ACT, 1938 (24 OF 1938)Section 1.- In sub-section (2), omit "except the State of Jammu and Kashmir".THE EMPLOYMENT OF CHILDREN ACT, 1938 (26 OF 1938)Section 1.- In sub-section (2), omit "except the State of Jammu and Kashmir".Section 3B.- Re-number section 3B as sub-section (1) of that section and after sub-section (1) as so re-numbered, insert-"(2) In its application to the State of Jammu and Kashmir, reference to the 1st day of October, 1939, shall be construed as reference to the commencement of this Act in the said State.".THE WEEKLY HOLIDAYS ACT, 1942 (18 OF 1942)Section 1.- In sub-section (2), omit "except the State of Jammu and Kashmir".THE INDUSTRIAL EMPLOYMENT (STANDING ORDERS) ACT, 1946 (20 OF 1946)Section 1.- In sub-section (2), omit "except the State of Jammu and Kashmir".THE INDUSTRIAL DISPUTES ACT, 1947 (14 OF 1947)Section 1.- In sub-section (2), omit the proviso.THE COAL MINES LABOUR WELFARE FUND ACT, 1947 (32 OF 1947)Section 1.- In Sub-section (2), omit "except the State of Jammu and Kashmir".THE MINIMUM WAGES ACT, 1948 (11 OF 1948)Section 1.- In sub-section (2), omit "except the State of Jammu and Kashmir".THE EMPLOYEES' STATE INSURANCE ACT, 1948 (34 OF 1948)Section 1.- In sub-section (2), omit "except the State of Jammu and Kashmir".THE COAL MINES PROVIDENT FUND AND BONUS SCHEMES ACT, 1948 (46 OF 1948)Section 1.- In sub-section (2), omit "except the State of Jammu and Kashmir".THE FACTORIES ACT, 1948 (63 OF 1948)Section 1.- In sub-section (2), omit "except the State of Jammu and Kashmir".THE WORKING JOURNALISTS (CONDITIONS OF SERVICE) ANDMISCELLANEOUS PROVISIONS ACT, 1955 (45 OF 1955)Section 1.- In sub-section (2), omit "except the State of Jammu and Kashmir".THE EMPLOYMENT EXCHANGES (COMPULSORY NOTIFICATION OF VACANCIES) ACT, 1959 (31 OF 1959)Section 1.- In sub-section (2), omit "except the State of Jammu and Kashmir".THE MOTOR TRANSPORT WORKERS ACT, 1961 (27 OF 1961)Section 1.- (a) In sub-section (2), omit "except the State of Jammu and Kashmir".To sub-section (3), add-"Provided that it shall come into force in the State of Jammu and Kashmir on the commencement of the Central Labour Laws (Extension to Jammu and Kashmir) Act, 1970.".THE MATERNITY BENEFIT ACT, 1961 (53 OF 1961)Section 1.- In sub-section (2), omit "except the State of Jammu and Kashmir".THE PAYMENT OF BONUS ACT, 1965 (21 OF 1965)Section 1.- (a) In sub-section (2), omit "except the State of Jammu and Kashmir".(b)To sub-section (4), add-"Provided that in relation to the State of Jammu and Kashmir, the reference to the accounting year commencing on any day in the year 1964 and every subsequent accounting year shall be construed as reference to the accounting year commencing on any day in the year 1968 and every subsequent accounting year.".
