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INDUSTRIAL DISPUTES (AMENDMENT AND MISCELLANEOUS, PROVISIONS) ACT, 1956
36 of 1956
28th August, 1956
An Act further to amend the Industrial Disputes Act, 1947, and the Industrial Employment (Standing Orders) Act, 1946, and to repeal the Industrial Disputes (Appellate Tribunal) Act, 1950Be it enacted by Parliament in the Seventh Year of the Republic of India as follows :-
SECTION 01: SHORT TITLE AND COMMENCEMENT
(1) This Act may be called the Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956.
(2) It shall come into force on such date or dates as the Central Government may, by notification in the Official Gazette, appoint and different dates may be appointed for different provisions of this Act.
SECTION 02: 2-29 REPEALED
[Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).]
SECTION 30: SAVINGS AS TO PROCEEDINGS PENDING BEFORE TRIBUNALS
1- If, immediately before the commencement of this Act, there is pending any proceeding in relation to an industrial dispute before a Tribunal constituted under the Industrial Disputes Act, 1947-, as in force before such commencement, the dispute may be adjudicated and the proceeding disposed of by that Tribunal after such commencement, as if this Act had not been passed.
SECTION 31: ACT NOT TO OVERRIDE STATE LAWS
2- (1) If, immediately before the commencement of this Act, there is in force in any State any Provincial Act or State Act relating to the settlement or adjudication of disputes, the operation of such an Act in that State in relation to matters covered by that Act shall not be affected bythe Industrial Disputes Act, 1947-, as amended by this Act.
(2) For the removal of doubts it is hereby declared that nothing in this section shall be deemed to preclude the Central Government or the National Tribunal from exercising any powers conferred on it by the Industrial Disputes Act, 1947-, as amended by this Act.
SECTION 32: 32
[Repealed by the Repealing and Amending Act, 1960 (58 of 1960) Section 2 and Schedule 1 (26-10-1960).]
SECTION 33: REPEAL OF ACT 48 OF 1950 AND SAVING
3-(1)The Industrial Disputes (Appellate Tribunal) Act, 1950, is hereby repealed.
(2) Notwithstanding such appeal-
(a) if immediately before the commencement of this section, there is any appeal or other proceeding pending before the Appellate Tribunal constituted under the said Act, the appeal or other proceeding shall be decided and disposed of by the Appellate Tribunal as if the said Act had not been repealed by this Act;
(b) the provisions of Sections 22-,23-,23A-of the said Act shall, in relation to any proceeding pending before the Appellate Tribunal, be deemed to be continuing in force;
(c) any proceeding transferred to an industrial tribunal under Section 23A-shall be disposed of under the provisions of the Industrial Disputes Act, 1947-. and save as aforesaid no appeal or other proceeding shall be entertained by the Appellate Tribunal after the commencement of this section, and every decision or order of the Appellate Tribunal, pronounced or made, before or after the commencement of this section, shall be enforced in accordance with the provisions of the said Act.
Footnotes:
1. This section came into force on 10-3-1957.
2. Section 31 came into force on 7-10-1956.
3. Section 33 came into force on 1-9-1956.
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