Rajasthan Famine Relief Works Employees (Exemption From Labour Laws) Act, 1964 1. Short title, extent and commencement. 2. Definitions. 3. Labour laws not to apply to famine relief works etc. 4. Bar of cognizance of Courts. 5. Power to amend the Schedule. 6. Repeal.
The Rajasthan Famine Relief Works Employees (Exemption From Labour Laws) Act, 1964
(Act No. 21 of 1964)
RJ881
[Received the assent of the President on the 7th day of September, 1964.]
An Act to provide for the exemption of the employees of the famine relief works in the State from the application of labour laws.
Be it enacted by the Rajasthan State Legislature in the Fifteenth Year of the Republic of India, as follows:-
- Short title, extent and commencement.- (1) This Act may be called the Rajasthan Famine Relief Works Employees (Exemption from Labour Laws) Act, 1964.
(2) It extends to the whole of the State of Rajasthan.
(3) It shall be deemed to have come into force with effect from the 1st day of July, 1963.
- Definitions.- In this Act, unless the context otherwise requires. -
(a) "Court" means a court, tribunal, Board or an authority constituted or appointed under any labour law for deciding or adjudicating upon any dispute or claims under any such law and includes a civil court or a Magistrate exercising jurisdiction under any law for the time being in force:
(b) "famine-relief works" means the works already started or which may hereafter be started, by the State Government to provide relief to persons affected by drought and scarcity conditions;
(c) "labour law" means any of the enactments as in force in Rajasthan, relating to labour and specified in the Schedule;
(d) "Schedule" means the Schedule to this Act.
- Labour laws not to apply to famine relief works etc.- Notwithstanding anything contained in any labour law no such law shall apply nor the same shall be deemed ever to have applied, to the famine relief works or the employees thereof in respect of any matter covered by any such law.
- Bar of cognizance of Courts.- (1) As from the commencement of this Act, no court shall take cognizance of any matter in respect of an employee of the famine relief works under any labour law.
(2) All proceedings instituted by or on behalf of or for the benefit of any employee of the famine relief works pending in any court under any labour law at the date of the commencement of this Act shall be void and dismissed.
(3) Any order, decision or awards given by any court under any labour law after the commencement of this Act shall cease to have legal force. (4) Any right or claim, whether accrued, due or otherwise, under any such law shall become unenforceable.
- Power to amend the Schedule.- The State Government may, by notification in the Official Gazette and with the previous approval of the Central Government, add to or delete from, the Schedule, any enactment relating to labour.
- Repeal.- The Rajasthan Famine Relief Works Employees (Exemption from Labour Laws) Ordinance, 1964, is hereby repealed.
The Schedule
[Section 2(c) & (d)]
- The Payment of Wages Act, 1936 (Central Act, IV of 1936).
- The Industrial Employment (Standing Orders) Act, 1946 (Central Act XX of 1946).
- The Industrial Disputes Act, 1947 (Central Act XIV of 1947).
- The Minimum Wages Act, 1948 (Central Act XI of 1948).
Notification
[Notification No. F1 (5) shram/74, dated 1st January, 1983, published in Rajasthan Gazette Extraordinary Part IV C(1), dated 3-1-83, page 359] S.O. 160. - In exercise of the powers conferred by sub-section (2) of section 26 of the Minimum Wages Act, 1948 (Central Act XI of 1948), the State Government hereby directs that the provisions of the said Act, so far as they relate to the fixing of minimum rates of wages of the employees engaged in any of the scheduled employment or in any locality where such employment is carried on, shall not apply in relation to employment on works carried on as Relief Works departmentally in the areas declared as affected with scarcity by the State Government under section 3 of the Rajasthan (Affected Areas) (Suspension of Proceedings) Act, 1952 (Act No. XXI of 1952).
This order will remain in force upto 30-9-1983.
