Section 22 in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 22 in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

22. Matters to be taken into account in granting or refusing a licence.

- In granting or refusing to grant a licence, the licensing officer shall take the following matters into account, namely:-

(a)whether the applicant-

(i)is a minor, or

(ii)is of unsound mind and stands so declared by a competent court, or

(iii)[Omitted by S.O. 1940, dated 15th December, 1976.]

Note. - Old sub-rule (iii) of Rule 22 runs as under:

"(iii) is an undischarged insolvent, or"

(iv)has been convicted (at any time during a period of five years immediately preceeding the date of application) of an offence, involving moral turpitude;

(b)whether there is an order of the appropriate Government or an award of settlement for the abolition of contract labour in respect of the particular type of work in the establishment for which the applicant is a contractor;

(c)whether any order has been made in respect of the applicant under sub-section (1) of Section 14, and, if so, whether a period of three years has elapsed from the date of that order;

(d)whether the fees for the application have been deposited at the rates specified in Rule 26; and

(e)whether security has been deposited by the applicant at the rates specified in Rule 24.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Section

Section 22 in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

22. Matters to be taken into account in granting or refusing a licence.