Section 3 in Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017
3. Amendment of certain rules.
- The following rules shall be amended, except as respects things done or omitted to be done before such amendment, in the manner specified below, namely :-(i)in the Contract Labour (Regulation and Abolition) Central Rules, 1971,-(A)in rule 18,-(a)in sub-rule (1), for the words and figures "in Form II", the words and figures " in Form I annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(b)in sub-rule (2), in clause (a), the words "and address" shall be omitted;(B)in rule 21,-(a)in sub-rule (1), for the words and figures "in Form IV", the words and figures "in Form II annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(b)in sub-rule (2), for the words and figure "in Form V", the words and figures " in Form III annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(C)in rule 24, in sub-rule (1A), for the words, figure and letter "in Form VA", the words and figures "in Form V annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(D)in rule 25,-(a)in sub-rule (1), for the words and figures "in Form VI", the words and figures "in Form VI annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(b)in sub-rule (2),-(I)in clause (iv), after the words "settlement or award", the words " or by the appropriate Government" shall be inserted;(II)in clause (viii), for the words, figures and letter "in Form VIA", the words and figures "in Form VII annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(E)in rule 29,in sub-rule (2), for the words and figures "in Form VII", the words and figures "in Form II annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(F)rule 32 shall be omitted;(G)in rule 76, in clause (i), for the words and figures "in Form XIV", the words and figures "in Form XII annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(H)in rule 77, for the words and figures "in Form XV", the words and figures "in Form VIII annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(I)in rule 81, in sub-rule (3), for the words, figures and letter "in Form VI B", the words and figures "in Form VII annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted; and(J)Forms II, IV, V, VA, VI, VIA, VIB, VII, VIII, IX, X, XI, XIV and Form XV shall be omitted;(ii)in the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Central Rules, 1980,-(A)in rule 4, in sub-rule (1), for the words and figures "in Form II", the words and figures "in Form I annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(B)in rule 7,-(a)in sub-rule (1), for the words and figures "in Form IV", the words and figures "in Form II annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(b)in sub-rule (2), for the words and figure "in Form V", the words and figures "in Form II annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(c)in sub-rule (3), in clause (i), for the words and figures "in Form IV", the words and figures "in Form III annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(C)in rule 10, in sub-rule (3), for the words and figures "in Form VII", the words and figures "in Form V annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(D)in rule 11,-(a)in sub-rule (1), for the words and figures "in Form VIII", the words and figures "in Form VI annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(b)in sub-rule (2), in clause (v), after the words "settlement or award", the words " or by the appropriate Government" shall be inserted;(E)in rule 14,in sub-rule (2), for the words and figures "in Form IX", the words and figures "in Form II annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(F)in rule 21, in sub-rule (1), for the words and figure "in Form X", the words and figures "in Form X annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(G)in rule 24, for the words and figures "in Form XI", the words and figures "in Form X annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(H)in rule 50, for the words and figures "in Form XIV", the words and figures, "in Form VIII annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted; and(I)Forms II, IV, V, VI, VII, VIII, IX, X, XI and Form XIV shall be omitted;(iii)in the Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Central Rules, 1998,-(A)in rule 24, in sub-rule (1), for the words and figures "in Form II annexed to these rules", the words and figures "in Form I annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(B)in rule 26, in sub-rule (3), for the words and figures "in Form IV annexed to these rules", the words and figures "in Form VII annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(C)in rule 74, in sub-rule (b),-(a)in clause (i),-(I)in sub-clause (a), for the words and figure "in Form V annexed to these rules", the words and figures "in Form IV annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(II)in sub-clause (b), for the words and figures "in Form VI annexed to these rules", the words and figures "in Form IV annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(b)in clause (ii), for the words and figures "in Form VII annexed to these rules", the words and figures "in Form IV annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(c)in clause (iii), for the words and figures "in Form VIII annexed to these rules", the words and figures "in Form IV annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(d)in clause (iv), for the words and figures "in Form IX annexed to these rules", the words and figures "in Form IV annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(D)in rule 210, in sub-rule (7), for the words and figures "in Form XIV", the words and figures "in Form XI annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(E)in rule 223, in clause (c), for the words and figures "in Form XI annexed to these rules", the words and figures "in Form IX annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(F)in rule 230, in clause (a), for the words and figures "in Form XIII annexed to these rules", the words and figures "in Form XI annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(G)in rule 239, in sub-rule (1), for the words and figures "in Form IV annexed to these rules", the words and figures "in Form VII annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted;(H)in rule 241, in sub-rule (2), in clause (b), for the words and figures "in Form XXIV annexed to these rules", the words and figures "in Form VIII annexed to the Rationalisation of Forms and Reports under Certain Labour Laws Rules, 2017" shall be substituted; and(I)Forms II, IV, V, VI, VII, VIII, IX, X, XI, XIII, XIV and Form XXIV shall be omitted.
