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INDUTRIAL DISPUTES (ASSAM AMENDMENT) ACT, 1962
INDUTRIAL DISPUTES (ASSAM AMENDMENT) ACT, 1962
(Published in the Assam Gazette, Extraordinary dated the 39th April, 1962)
[Received the assent of the President on the 25th April, 1962]
An Act to amend in Industrial Disputes Act, 1947 in its application to the State of Assam
Preamble.
Whereas it is expedient to amend the Industrial Disputes Act, 1947, in its application to the State of Assam in the manner herein after appearing;
It is hereby enacted in the thirteen Year of the Republic of India as follows.
Preamble.
The Industrial Disputes Act has been applied to the partially excluded areas in Assam, as published in the Assam Gazette dated 14-9-1949 and to the executed areas in Assam as published in the Assam Gazette, dated 16-91947.
1. Short title, extent and commencement.
(1) This Act may be called the Industrial Disputes (Assam Amendment) Act, 1962.
(2) It extends to the whole of the State of Assam.
(3) It shall come into force at once.
2. Amendment of S. 7—A of Act 1947.
In sub -S (3 )of S.7-A of the Industrial Disputes Act, 1947, after Cl.(a) the following clause shall be inserted, namely:
"(aa) he has worked as a District Judge or as an Additional District Judge or as both a total period of not less than three years or is qualified for appointment as Judge of a High Court:
Provided that the appointment to a Tribunal of any person qualified under this clause shall not be made without consultation with the Assam High Court; or".
3. Amendment of S. 7-C of Assam Act 14 of 1947.
To Cl.(b) of S. 7-C of the Industrial Disputes Act, 1947, the following shall be added, namely:
"Provided that where such Presiding Officer of a Tribunal appointed by the State Government attains the age of sixty-five years before the completion of any proceedings pending before him, the State Government may, if in the opinion of such Government public interest so requires, order his continuance in office for a period not exceeding six months for completion for the preceding."
(1) The Industrial Disputes (Assam Amendment) Ordinance 1962 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the Industrial Disputes (Assam Amendment) Ordinance, 1962 shall be deemed to have done or taken under this Act as if this Act had commenced on the twentieth day of January, 1962 (the date of the promulgation of the Ordinance).
