Section 4 in The Maharashtra Unemployment Allowance Payment To Workmen In Factories (For Temporary Period) Act, 1976
4. Workmen not entitled to unemployment allowance in certain cases. —
No unemployment allowance shall be paid to any workman—(a)if he is entitled to any lay-off compensation under the provisions of the Industrial Disputes Act, 1947 (XIV of 1947);(b)if he refuses to accept any alternative employment in the same factory in which he has been provided with his usual employment, or in any other factory belonging to the same employer in the same town or village or situated within a radius of 8 kilometres from the factory to which he belongs, if, in the opinion of the employer, such alternative employment does not call for any special skill or previous experience and can be done by the workman, provided that the wages which would normally have been paid to the workman are offered for the alternative employment also;(c)if such non-provision for employment on any day is due to any strike or slowing down of production on the part of the workmen in another part of the factory.
