Section 3 in The Jammu and Kashmir Collection of Statistics Act, 1961
3. Collection of statistics.
- The Government may, by notification in the Government Gazette, direct that statistics shall be collected, relating to any of the following matters, namely :-(a)any matter relating to any industry or class of industries ;(b)any matter relating to any commercial or industrial concern or class of commercial or industrial concerns, and in particular, any matter relating to factories ;(c)any of the following matters so far as they relate to welfare of labour and conditions of labour, namely : -(i)price of commodities ;(ii)attendance ;(iii)living conditions including housing, water supply and sanitation ;(iv)indebtedness ;(v)rents of dwelling houses ;(vi)wages and other earnings ;(vii)provident and other funds provided for labour ;(viii)benefits and amenities provided for labour ;(ix)hours of work ;(x)employment and unemployment;(xi)industrial and labour disputes ;(xii)labour turnover;(xiii)trade unions ;and thereupon the provisions of this Act shall apply in relation to those statistics :Provided that nothing contained in this section shall be deemed to authorise the Government to issue any direction under this Act with respect to the collection of statistics relating to any matter falling under any of the entries specified in list I in the Seventh Schedule to the Constitution of India as applied to the State of Jammu and Kashmir.
