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CENTRAL LABOUR LAWS (EXTENSION TO JAMMU AND KASHMIR) ACT, 1970
51 of 1970
24th December, 1970
An Act to provide for the extension of certain Central labour laws to the State of Jammu and Kashmir. Be it enacted by Parliament in the Twenty-first Year of the Republic of India as follows : -
(a) For Statement of Objects and Reasons, see Gaz. of Ind.. 20 -8-1969, Pi. II, S. 2. Ext.. p. 824.
SECTION 01: SHORT TITLE AND COMMENCEMENT
(1) This Act may be called the Central Labour Laws (Extension to Jammu and Kashmir) Act, 1970.
(2) It shall come into force on such date1as the Central Government may, by notification in the Official Gazette appoint.
SECTION 02: EXTENSION AND AMENDMENT OF CERTAIN LABOUR LAWS
(1) The Acts mentioned in the Schedule and all rules orders, regulations and schemes made thereunder by the Central Government are hereby extended to and shall be in force in, the State of Jammu and Kashmir.
(2) With effect from the commencement of this Act the Acts mentioned in the Schedule shall be amended as specified therein.
SECTION 03: CONSTRUCTION OF REFERENCES TO LAWS NOT IN FORCE IN JAMMU AND KASHMIR
- Any reference in any Act mentioned in the Schedule to a law which is not in force in the State of Jammu and Kashmir shall, in relation to that State, be construed as a reference to the corresponding law. if any, in force in that State.
SECTION 04: CONSTRUCTION OF REFERENCES TO AUTHORITIES WHERE NEW AUTHORITIES HAVE BEEN CONSTITUTED
- Any reference by whatever form of words in any law for the time being in force in the State of Jammu and Kashmir to any authority competent at the date of the passing of that law to exercise any powers or discharge any functions in that State shall, where a corresponding new authority has been constituted by or under any law now extended to that State, have effect as if it were a reference to the new authority.
SECTION 05: REPEALS AND SAVINGS
- If immediately before the commencement of this Act there is in force in the State of Jammu and Kashmir any law corresponding io any Act now extended to that Slate, that law shall, save as otherwise expressly provided in this Act, stand repealed on such commencement. Provided that the repeal shall not affect-
(a) the previous operation of any law so repealed or anything duly done or suffered thereunder.
(b) any right, privilege, obligation or liability acquired, accrued or incurred under any law so repealed.
(c) any penalty, forfeiture or punishment incurred in respect of any offence committed against any law so repealed. or
(d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability. penalty, forfeiture or punishment as aforesaid: and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty forfeiture or punishment may be imposed, as if this Act had not been passed : Provided further that, subject to the preceding proviso, anything done or any action taken (including any appointment or delegation made, notification, instruction or direction issued, form, bye-law or scheme framed, certificate obtained, permit or licence ganted or registration effected) under any such law shall be deemed to have been done or taken under the corresponding provisions of the Act now extended to that State, and shall continue to be in force accordingly unless and until superseded by anything done or any action taken under the said Act.
SECTION 06: POWER TO REMOVE DIFFICULTIES
- (1) If any difficulty arises in giving effect to the provisions of any Act now extended to the State of Jammu and Kashmir, the Central Government may, as occasion may require, by order notified in the Official Gazette, make such provisions or give such directions, not inconsistent with the provisions of such Act. as appear lo it necessary for the removal of the difficulty : Provided that no such order shall be made under this section after the expiration of two years from the date on which this Act comes into force.
(2) In particular, and without prejudice to the generality of the foregoing power, any such notified order may-
(a) specify the corresponding authorities within the meaning ofsection 4-.
(b) provide for the transfer of any matter pending immediately before the commencement of this Act before any Court tribunal or other authority, to any corresponding Court, tribunal or other authority for disposal,
(c) specify the areas or circumstances in which, or the extent to which, or the conditions subject to which, anything done or any action taken (including any of the matters specified in the second proviso to Sec. 5-) under any law repealed by that section shall be recognised or given effect to under the corresponding provision of the Act now extended.
SCHEDULE 01: THE SCHEDLLE
(See Section 2-) Amendments made in the following Acts have been incorporated at relevant places and hence not printed here: ACTS 1.THE WORKMEN'S COMPENSATION ACT, 1923 (8 OF 1923)- 2.THE TRADE UNIONS ACT. 1926(16 OF 1926)-3.THE CHILDREN (PLEDGING OF LABOUR) ACT, 1933 (2 OF 1933)-4.THE PAYMENT OF WAGES ACT, 1936 (4 OF 1936)-5.THE EMPLOYERS' LIABILITY ACT. 1938 (24 OF 1938)-6.THE EMPLOYMENT OF CHILDREN ACT, 1938 (26 OF 1938)7.THE WEEKLY HOLIDAYS ACT. 1942(18 OF 1942)-8.THE INDUSTRIAL EMPLOYMENT (STANDING ORDERS) ACT. 1946 (20 OF 1946)-9.THE INDUSTRIAL DISPUTES ACT. 1947 (14 OF 1947)-10.THE COAL MINES LABOUR WELFARE FUND ACT, 1947 (32 OF 1947)11.THE MINIMUM WAGES ACT. 1948(11 OF 1948)12.THE EMPLOYEES' STATE INSURANCE ACT, 1948 (34 OF 1948)-13.THE COAL MINES PROVIDENT FUND AND BONUS SCHEMES ACT, 1948 (46 OF 1948)-14.THE FACTORIES ACT. 1948 (63 OF 1948). 15.THE WORKING JOURNALISTS (CONDITIONS OF SERVICE) AND MISCELLANEOUS PROVISIONS ACT, 1955 (45 OF 1955)16.THE EMPLOYMENT EXCHANGES (COMPULSORY NOTIFICATION OF VACANCIES) ACT, 1959 (3 OF 1959)17.THE MOTOR TRANSPORT WORKERS ACT. 1961 (27 OF 1961)18.THE MATERNITY BENEFIT ACT, 1961 (53 OF 1961)-19.THE PAYMENT OF BONUS ACT, 1965 (21 OF 1965).-
1. Act enforced on and from 1-9-1971 -See G.S.R. 1213 of 1971. -Gaz. of Ind., 19-8-1971, Pi. U.S. 3(1). Exi.. p. 807.
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