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State of Punjab - Act

The Industrial Disputes (Punjab Amendment) Act, 1957

PUNJAB
India

The Industrial Disputes (Punjab Amendment) Act, 1957

Act 8 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 (Punjab Amendment) Act, 1957Act 8 of 1957Statement of the Objects and Reasons. - The Bill is intended to carry out amendments to sections 7 and 7-C of the Industrial Disputes Act, 1947, with a view to making eligible the existing Tribunals for appointment as Tribunal Labour Court under the said Act. (Published vide 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 Extraordinary, dated the 3rd June, 1957.An Act to amend the Industrial Disputes Act, 1947, 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 (Punjab Amendment) Act, 1957.
(2)It shall come into force at once.

2. Amendment of section 7 of the Central Act No. XIV of 1947.

- In sub-section (3) of section 7 of the Industrial Disputes Act, 1947, as amended by the Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956, in its application to the State of Punjab (hereinafter referred to as the principal Act), at the end of clause (b), the word "or" and the following new clauses shall be added namely :-"(c) he is or has been a District Judge; or
(d)he has held the office of the Chairman or any other member of the Labour Appellate Tribunal constituted under the Industrial Disputes (Appellate Tribunal) Act, 1950, or of any Tribunal, for the period of not less than two years",

3. Amendment of section 7-C of Central Act No. XIV of 1947.

- In section 7-C of the Principal Act, for clause (b), the following shall be substituted, namely :-"(b) he has attained the age of sixty-seven years."