The Industrial Disputes (Assam Amendment) Act, 1962

ASSAM ACT No .VIII  OF 1962
TH E IN DU ST RI AL  DI SP UT ES  (ASSAM AM ENDM ENT) AC T, 1962 
(As passed by the  Assembly)
Rec eive d th e as se nt  o f the  Pr es id en t on the 25th  Ap ril 1962
[Published in the  Assam  Gazette, Ex traord ina ry, dated  the  30th April 1962]
An
Act
to amend the Ind ustrial Disputes A c t,  19 47  in its applic ation to the Stats o f Assart.
Pream ble. Whereas it is ex pedient to amend  the Ind ustrial  Act 14  of
Disputes Act, 1947, in its applica tion to the Sta te of  1947 - 
Assam in the ma nn er hereinafter appearing ;
It  is he reby ena cted in the  Th irte enth Year of the 
Repub lic of India  as f ollow s—
Sho rt title ,  
exten t an d  
com me nce ­
ment.
Am end me nt
1.  (1) This Act may be called the Ind ust rial 
utes (Assam A men dme nt) Ac t, 1962.
(2) It  extends to the whole of the Sta te of 
Assam.
(3) It  shall come into  force at  once,
2. In sub-section (3) of section 7-A o f the Indu s-
of  Act' l4 oP Disputes Act. 1947, after clause (a) the  following 
1 947, clause shall be ins er ted, namely :—
“ (aa) he has worked as a District Judg e or as 
an Add ition al District Ju dg e or as bot h 
for a total perio d of no t less than  three 
years or is qua lified for app oin tment  as a 
Ju dg e of a Hig h C ou rt :
Provid ed th at the appointme nt to a Tri bunal of 
any  person qualified under this clause shall n ot be 
made withou t cons ultation wit h the  Assam High 
Co urt; or” .

38
Am end ment 3. To clause ( Z > )  of section 7-C of the Indu str ial
ct section  7C j ) i Sp U t e g  A c t,  1947 , the  following proviso shall be
°94 7 .Ct ° a d d e d >  na mely:—
“ Provided th at  where such presiding officer of 
a Tribu nal appoint ed by the  Sta te Govern­
me nt attain s the age of sixty-five years before 
the comp letion of any proce edings pending  
before h im, the State Governme nt may, if in 
the  opinion of such Gover nment public 
interest so requires, ord er his continu ance in 
office for a period not exceeding six months 
for completion of the pro ceedings.”
Re pea l an d 4.(1) Th e Ind ust rial Disp utes (Assam Ame nd- Assam  O r-  
Sav ing. ment) Ordin ance, 1962 is h ereby repe aled . din ance *
(2) Notwithst anding such repeal, any thing done 
or any action take n und er the Ind ust rial Disputes 
(Assam A mendm ent) Ordinanc e, 1962 shall b e deem ed t
to h ave been done  or taken under this Act as if this 
Act had comm enced on the twe ntie th day of Janu ary 
1962 (the date of pro mulgation  of the  Ord inance ).

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