Section 99(2)(z) in THE INDUSTRIAL RELATIONS CODE, 2020

[Cites 0, Cited by 0] [Section 99(2)] [Section 99] [Entire Act]

Union of India - Subsection

Section 99(2)(z) in THE INDUSTRIAL RELATIONS CODE, 2020

(z)conditions for submission of draft standing orders by group of employers in similar establishment under sub-section (10) of section 30;

(za)manner of disposal of appeal by the appellate authority under section 32;

(zb)the manner of sending copies of the order of the appellate authority under sub-section (1) and the language and the manner of maintaining standing order under sub-section (2) of section 33;

(zc)form of register for filing finally certified standing orders by the certifying officer and fee for furnishing certified copy of such orders under section 34;

(zd)application for modification of standing orders to be made before certifying officer under sub-section (2) of section 35;

(ze)the manner of giving of notice of the nature of the change proposed to be effected under clause (i) of section 40;

(zf)form of arbitration agreement and the manner to be signed by the parties thereto under sub-section (3) of section 42;

(zg)manner of issuance of notification where an industrial dispute has been referred to arbitration under sub-section (5) of section 42;

(zh)manner of choosing representatives of the workers where there is no Trade Union under the proviso to sub-section (5) of section 42;

(zi)manner of filling up the vacancy under sub-section (9) of section 44;

(zj)the procedure for selection, salaries and allowances and other terms and conditions of Judicial and Administrative Members of the National Industrial Tribunal under sub-section (6) of section 46;

(zk)such other matters in respect of which a conciliation officer, Tribunal and National Industrial Tribunal shall have the same powers as are vested in a civil court under the Code of Civil Procedure,1908 under sub-section (3) of section 49;

(zl)manner of holding conciliation proceedings under sub-section (1), form of 5 of 1908. full report under sub-section (4), and the form of application and the manner of deciding such application under sub-section (6), of section 53;

(zm)the number of persons by whom the notice of strike shall be given, the person or persons to whom such notice shall be given, and the manner of giving such notice, under sub-section (4) of section 62;

(zn)manner of giving notice of lock-out under sub-section (5) and the authority under sub-section (6) of section 62;

(zo)manner of serving notice before retrenchment of a worker employed in the industry who has been in continuous service for not less than one year by an employer on the appropriate Government or such authority as may be specified by the appropriate Government by notification under clause (c) of section 70;

(zp)manner in which the employer shall give an opportunity to the retrenched workers who are citizens of India to offer themselves for re-employment under section 72;

(zq)manner in which the employer shall serve notice on the appropriate Government stating clearly the reasons for the intended closure of the undertaking under sub-section (1) of section 74;

(zr)manner of making application by the employer stating clearly the reasons for the intended lay-off and the manner of serving copy of such application to workers under sub-section (2) of section 78;

(zs)manner of applying to the appropriate Government for permission to continue the lay-off by the employer under sub-section (3) of section 78;

(zt)time-limit for review under sub-section (7) of section 78;

(zu)manner of making application by the employer stating clearly the reasons for the intended retrenchment and the manner of serving copy of such application to workers under sub-section (2) of section 79;

(zv)time-limit for review under sub-section (6) of section 79;

(zw)manner of making application by the employer stating clearly the reasons for the intended closing down of an undertaking of an industrial establishment and the manner of serving copy of such application to the representatives of workers under sub-section (1) of section 80;

(zx)time-limit for review under sub-section (5) of section 80;

(zy)contribution from such other sources to be made to the worker re-skilling fund under clause (b) of sub-section (2) of section 83;

(zz)manner of utilisation of fund under sub-section (3) of section 83;

(zza)manner of composition of offence by a Gazetted Officer specified under sub-section (1) of section 89;

(zzb)manner of making application for the compounding of an offence specified under sub-section (4) of section 89;

(zzc)manner of making complaint by an aggrieved employee under section 91;

(zzd)manner of authorisation of worker for representing in any proceeding under sub-section (1) of section 94;

(zze)manner of authorisation of employer for representing in any proceeding under sub-section (2) of section 94;

(zzf)any other matter which is required to be, or may be, prescribed under the provisions of this Code.

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Union of India - Subsection

Section 99(2)(z) in THE INDUSTRIAL RELATIONS CODE, 2020