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THE ORISSA INDUSTRIAL ESTABLISHMENTS (NATIONAL AND FESTIVAL) HOLIDAYS (AMENDMENT) ACT, 1992
THE ORISSA INDUSTRIAL ESTABLISHMENTS (NATIONAL AND FESTIVAL) HOLIDAYS (AMENDMENT) ACT, 1992
Orissa Act 17 of 1992
[Received the assent of the Governor on the 21st March 1992, first published, to an extraordinary issue of the Orissa Gazette, dated the 30th March 1992]
An act further to amend the Orissa Industrial Establishments (national and festival) holidays act, 1969.
Be it enacted by the Legislature of the State of Orissa in the Forty-third Year of (he Republic of India as follows: —
1. Short title.
This Act may be called the Orissa Industrial Establishments (National and Festival) Holidays (Amendment) Act, 1992.
2. Amendment of section 3.
In the Orissa Industrial Establishments (National and Festival) Holidays Act, 1969, section 3 shall be renumbered as sub-section (1) thereof and after sub-section (1) as so renumbered, the following sub-section shall be inserted, namely:—
"(2) In addition to the holidays provided in sub-section (1), in the event of any general election or bye-election to Parliament or the State Legislative Assembly, the date of every such election as notified by the Election Commission shall be allowed as a holiday of one whole day:-
Provided that in the case of a bye-election, the date of such election shall be allowed as a holiday only in respect of employees who belong to the concerned constituency”.
