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State of Punjab - Act

The Industrial Disputes (Amendment and Miscellaneous Provisions) (Punjab Amendment) Act, 1957

PUNJAB
India

The Industrial Disputes (Amendment and Miscellaneous Provisions) (Punjab Amendment) Act, 1957

Act 9 of 1957

  • Published on 1 June 1957
  • Commenced on 1 June 1957
  • [This is the version of this document from 1 June 1957.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Industrial Disputes (Amendment and Miscellaneous Provisions) (Punjab Amendment) Act, 1957Punjab Act 9 of 1957Statement of Objects and Reasons. - The Bill is intended to amend section 30 of the Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956, to enable the Industrial Tribunal, Patiala since wound up, to be reconstituted and to start proceedings of the disputes referred to it by the State Government from the stage at which these were left. (Punjab Government Gazette Extraordinary, dated the 25th May, 1957.)Received the assent of the President on the 1st June, 1957, and was first published in the Punjab Government Gazette Extra-ordinary dated the 3rd June, 1957.An Act to amend the Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956 in its application to the State of Punjab.Be it enacted by the Legislature of the State of Punjab in the Eighth Year of the Republic of India as follows :-

1. Short title and commencement.

(1)This Act may be called the Industrial Disputes (Amendment and Miscellaneous Provisions) (Punjab Amendment) Act, 1957.
(2)It shall come into force at once.

2. Amendment of section 30 of Parliament Act No. 36 of 1956

. - Section 30 of the Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956, in its application to the State of Punjab, shall be numbered as sub-section (1) of that section and thereafter the following sub-section (2) shall be added, namely :-"(2) If immediately before the commencement of this Act there was pending any proceeding in relation to an industrial dispute before a Tribunal constituted under the Industrial Disputes Act, 1947, as in force before such commencement and such proceeding could not be disposed of by that Tribunal due to the Tribunal having come to an end on the expiry of the period for which it constituted, the State Government may reconstitute that Tribunal for adjudicating that dispute and disposing of the proceeding after such commencement as if this Act had not been passed, and the proceeding may be continued by the Tribunal from the stage at which it was left."