Section 9 in The Industrial Disputes (Rajasthan Amendment) Act, 1984
9. Substitution of section 25-Q, Central Act No. 14 of 1947.
- For section 25-Q of the principal Act, the following section shall be substituted. namely:-"25-Q. Penalties for lay-off and retrenchment without previous permission. - Any employer who-(a)lays off a workman without complying with the provisions of sub-section (1) or sub-section (2) of section 25-M; or(b)contravenes an order refusing to grant permission to lay-off or to continue the lay-off of a workman under sub-section (4) of section 25-M; or(c)contravenes such an order as is referred to in clause (b) passed as a result to review under sub-section (7) of section 25- M; or(d)contravenes the provisions of clause (c) of sub-section (1) or sub-section (4) of section 25-N; or(e)contravenes an order refusing to grant permission to retrench a workman under sub-section (2) or an order under sub-section (9) of section 25-N; or(f)contravenes such an order as is referred to in clause (e) passed as a result of review under sub-section (7) or sub-section (9) of section 25-N; or(g)contravenes the direction to reinstate a retrenched workman given under sub-section (1) of section 25-PP or such a direction given as a result of review under sub-section (3) of the said section,shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to two thousand rupees or with both."
