Section 1 in Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981
1. Short title, extent, application and commencement.
(1)This Act may be called the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981.(2)It extends to the whole of the State of Tamil Nadu.(3)It applies to every industrial establishment (not being an establishment of a seasonal character or in which work is performed only intermittently) in which not less than fifty workmen were employed on any day of the preceding twelve months. If any question arises whether an industrial establishment is of a seasonal character or whether work is performed therein only intermittently, the decision of the Government thereon shall be final:Provided that the Government may, by notification, apply the provisions of this Act to any industrial establishment employing such number of workmen less than fifty as may be specified in the notification.(4)It shall come into force on such date as the Government may, by notification, appoint:Provided that nothing contained in this Act shall apply to any industrial establishment until the expiry of a period of two years from the date of its establishment.
