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State of Uttar Pradesh - Act

The Industrial Employment (Standing Order) (Uttar Pradesh Amendment) Act, 2017

UTTAR PRADESH
India

The Industrial Employment (Standing Order) (Uttar Pradesh Amendment) Act, 2017

Act 16 of 2018

  • Published on 31 January 2018
  • Commenced on 31 January 2018
  • [This is the version of this document from 31 January 2018.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Industrial Employment (Standing Order) (Uttar Pradesh Amendment) Act, 2017(U.P. Act 16 of 2018)Statement of Objects and Reasons. - The Industrial Employment (Standing Order) Act, 1946 has been enacted by the Central Government to provide for requiring employers in industrial establishments formally to define conditions of employment under them and to make the said conditions known to workmen employed by them.Form the last decade there has been a growing demand for introduction of provision for compounding of small offences in order to avoid unnecessary litigation and to reduce the number of cases pending in courts. After due consideration and consultation with association of employers and trade unions, it has been decided to amend the said Act to provide for compounding the first offence on payment of fifty per cent of the fine as compounding fee along with prescribed fine for the offence under the aforesaid Act. The Industrial Employment (Standing Order) (Uttar Pradesh Amendment) Bill, 2017 is introduced accordingly.(As passed by the Uttar Pradesh Legislature)Received the assent of the President on January 9, 2018 and published in the U.P. Gazette, Extra., Part I, Section (Ka), dated 31st January, 2018, p. 3.An Act further to amend the Industrial Employment (Standing Order) Act, 1946 in its application to Uttar PradeshIt is hereby enacted in the Sixty-eight Year of the Republic of India as follows -

1. Short title and extent

(1)This Act may be called the Industrial Employment (Standing Order) (Uttar Pradesh Amendment) Act, 2017.
(2)It shall extend to the whole of Uttar Pradesh.

2. Insertion of Section 13-C in Act 20 of 1946

- After Section 13-B of the Industrial Employment (Standing Order) Act, 1946 the following section shall be inserted, namely -"13-C. Composition of offences - (1) Any offence punishable under this Act shall be compounded on the application of accused either before or after institution of prosecution by a competent authority notified by the State Government in this regard, after imposing 50% of the fine for the offence as compounding fee along with the prescribed fine:Provided that remedy for compounding shall be available for the first offence only.
(2)Every officer referred to in sub-section (1) shall exercise the power to compound an offence, subject to direction, control and supervision of the State Government.
(3)Every application for the compounding of an offence shell be made in such form and in such manner as may be prescribed.
(4)Where any offence is compounded before the institution of any prosecution, no prosecution shall be instituted in relation to such offence, against the offender in relation to whom the offence is so compounded.
(5)Where the composition of any offence is made after the institution of any prosecution, such composition shall be brought by the officer referred to in sub-section (1) in writing to the notice of the court in which prosecution is pending and on such notice of the composition of the offence being given, the person against whom the offence is so compounded shall be discharged.".