Industrial Disputes (West Bengal Second Amendment) Act, 1989

Industrial Disputes (West Bengal Second Amendment) Act, 1989 1. Short title and commencement. 2. Application of the Act. 3. Amendment of section 7 of Act 14 of 1947. 4. Amendment of section 7A.

The Industrial Disputes (West Bengal Second Amendment) Act, 1989

West Bengal Act 35 of 1989

WB406

[22nd January, 1990.]

Assent of the President first published in the Calcutta Gazette, Extraordinary, dated the 22nd January, 1990.

An Act to amend the Industrial Disputes Act, 1947, in its application to West Bengal.

Whereas it is expedient to amend the Industrial Disputes Act, 1947, in its application to West Bengal, for the purposes and in the manner hereinafter appearing;

It is hereby enacted as follows :-

1. Short title and commencement.- (1) This Act may be called the Industrial Disputes (West Bengal Second Amendment) Act, 1989.

(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.

2. Application of the Act.- The Industrial Disputes Act, 1947 (hereinafter referred to as the principal Act) shall, in its application to West Bengal, be amended for the purposes and in the manner hereinafter provided.
3. Amendment of section 7 of Act 14 of 1947.- For clause (b) of sub-section (3) of section 7 of the principal Act, the following clause shall be substituted:-

"(b) he is, or has been, a District Judge or an Additional District Judge;

or".

4. Amendment of section 7A.- For clause (aa) of sub-section(3) of section 7A of the principal Act, the following clause shall be substituted :-

"(aa) he is, or has been, a District Judge or an Additional District Judge;

or"