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State of West Bengal - Act

The Industrial Disputes (West Bengal Amendment) Act, 1986

WEST BENGAL
India

The Industrial Disputes (West Bengal Amendment) Act, 1986

Act 33 of 1986

  • Published on 29 October 1987
  • Commenced on 29 October 1987
  • [This is the version of this document from 29 October 1987.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Industrial Disputes (West Bengal Amendment) Act, 1986West Bengal Act 33 of 1986[29th October, 1987.]Assent of the President first published in the Calcutta Gazette, Extraordinary, dated the 29th October, 1987.An Act to amend the Industrial Disputes Act, 1947, in its application to West Bengal.Whereas it is expedient to amend the Industrial Disputes Act, 1947, in its application to West Bengal, for the purposes and in the manner hereinafter appearing;It is hereby enacted as follows :-

1. Short title and commencement.

(1)This Act may be called the Industrial Disputes (West Bengal Amendment) Act, 1986.
(2)It shall be deemed to have come into force on the 21st day of August, 1984.

2. Application of the Act.

- The Industrial Disputes Act, 1947 (hereinafter referred to as the principal Act), shall, in its application to West Bengal, be amended for the purposes and in the manner hereinafter provided.

3. Amendment of section 2 of Act 14 of 1947.

- In section 2 of the principal Act, in clause (s), after the words "or supervisory work", the words", "or any work for the promotion of sales," shall be inserted.

4. Substitution of new section for section 15.

- For section 15 of the principal Act, the following section shall be substituted :-"15. Duties of Labour Courts, Tribunals and National Tribunals. - (1) Where an industrial dispute has been referred to a National Tribunal for adjudication, it shall hold its proceedings expeditiously and shall, within the period specified in the order referring such industrial dispute or the further period extended under the second proviso to sub-section (2A) of section 10, submit its award to the appropriate Government.
(2)Where an industrial dispute has been referred to a Labour Court or Tribunal under sub-section (1) of section 10, it shall, -
(a)after the filing of statements and taking of evidence, give day to day hearing and pronounce its award, other determination or decision in the manner specified in section 17AA, and
(b)after hearing the parties to the dispute, determine, within a period of sixty days from the date of the order referring such industrial dispute or within such shorter period as may be specified in such order, the quantum of interim relief admissible, if any :
Provided that the quantum of interim relief shall, in the case of discharge, dismissal or retrenchment of a workman from service or termination of service of a workman, be equivalent to the subsistence allowance admissible under the West Bengal Payment of Subsistence Allowance Act, 1969.".