Section 3 in The Industrial Disputes (Rajasthan Amendment) Act, 1958
3. Amendment of section 2, Central Act XIV of 1947.
- In section 2 of the principal Act.(i)after clause (aa) the following new clauses shall be inserted, namely-"(aaa) "arbitration proceeding" means-(i)any proceeding under Chapter III-A of this Act before an arbitrator, or(ii)any proceeding before an Industrial Tribunal in arbitration;(aaaa)"arbitrator" means an arbitrator to whom a dispute is referred for arbitration under the provisions of Chapter III-A of this Act and includes an umpire;"(ii)in clause (b), for the words, figures and letter "under section 10-A", the words, figures and letter "under Chapter III- A" shall be substituted;(iii)after clause (eee) the following new clause shall be inserted, namely:-"(eeee) "member" means a person who is an ordinary member of a Union and who has paid a subscription of not less than four annas per month:Provided that no person shall at any time be deemed to be a member if his subscription is in arrears for a period of three months or more next preceding such time;"(iv)in clause (g), after sub-clause (ii), the following sub-clause shall be inserted, namely:-"(iii) where the owner of any industry in the course of or for the purpose of conducting the industry contracts with any person for the execution by or under the contractor of the whole or any part of any work which is ordinarily a part of the industry, the owner of the industry;"(v)after clause (oo) the following new clauses shall be inserted, namely:-"(ooo) "Registrar" means the person for the time being appointed to be the Registrar of Unions under this Act and includes in respect of such powers and duties of the Registrar as may be conferred and imposed on him, as Assistant Registrar of Unions;(oooo)"Representative Union" means a Union for the time being registered as a Representative Union under this Act;"(vi)after clause (rr), the following new clause shall be inserted, namely:-"(rrr) "Union" means a Trade Union of employees registered under the Indian Trade Unions Act, 1926 (Central Act XVI of 1926);" and(vii)in clause (s), after the words "employed in any industry", the words "by an employer or by a contractor in relation to the execution of his contracts with such employer" shall be inserted.
