Section 2 in The Gujarat Industrial Relations Act, 1946
2. Extent, Commencement and Application.
- [(1) This Act extends to the whole of the State of Gujarat.] [Sub-section (1) was substituted for the original by Gujarat 20 of 1961, section 3(a).](2)[ (a) It shall come into force on such date as the [State] [Sub-section (2) was renumbered as (2) (a) and clause (b) was inserted, by Gujarat 20 of 1961, section 3(b).] Government may by notification in the Official Gazette, specify.(b)[ in those [areas of the State of Gujarat to which it is extended by the Bombay Industrial Relations (Gujarat Extension and Amendment) Act, 1961, (Gujarat XX of 1961.)] [Sub-section (2) was renumbered as (2) (a) and clause (b) was inserted, by Gujarat 20 of 1961, section 3(b).] it shall come into force on such other date as the State Government may by notification in the Official Gazette, specify.](3)In the areas in which the Bombay Industrial Disputes Act, 1938, (Bombay XXX of 1938) was in force immediately before the commencement of this Act, this Act shall apply to the industries to which the said Act applied :[Provided that this Act shall cease to apply with effect from the date on which the Bombay Industrial Relations (Amendment) Act, 1949 (Bombay LV of 1949. X of 1949) comes into force to the Imperial Bank of India and any banking company as defined in section 5 of the Banking Companies Act, 1949 having branches or other establishments in more than one [State] [This proviso was added by Bombay 55 of 1949, section 2. Addition of the said proviso shall not affect any proceedings, other than a proceeding in respect of a reference made by the State Government or any officer or authority subordinate to it, pending before the Industrial Court or a Labour Court or the Registrar on the date on which Bombay 55 of 1949 comes into force and to which the Imperial Bank of India or a banking company reffered to in the said proviso is a party, and such proceeding shall be continued and disposed of, as if Bombay 55 of 1949 had not been passed (vide section 20 of Bombay 55 of 1949)].(4)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950] Government may by notification in the Official Gazette apply all or any of the provisions of this Act to all or any other industries, whether generally or any local area as may be specified in such notification.(5)[ The Provisions of this Act shall not apply to the industry, unit or establishment set up in the special economic zone declared as such by the Government of India] [Inserted by Gujarat Act No. 11 of 2004 Schedule II (i) w.e.f. 15-5-04](6)[ The State Government may, by notification in the Official Gazette, direct that the provisions of this Act shall cease to apply to such industry, in such area, and from such date, as may be specified in the said notification and thereupon the provision of section-7 of the Bombay General Clauses Act, 1940 (Bombay 1 of 1940) Shall apply to such cessor as if this Act had then been repealed in relation to the said industry in such area by the Gujarat Act] [Inserted by Gujarat Act No. 12 of 2005 section 2 w.e.f. 21-3-05.]
