The Industrial Disputes (Appellate Tribunal) (Withdrawal of Assam Modification Orders) Act, 1958

0V
Th e 10th Ju ly  1958
No .LJ L.72/55  .—Th e following Act of the  Assam Legislative Assembly 
which received the  assent of the Pres iden t is hereby published for general 
info rma tion .
(R ec ei ve d th e a ss en t o f  th e P re si d en t on  th e 1s t Ju ly  1958 )
ASSAM AC T XX OF  1958
TH E IN DU ST RI AL  DI SPUT ES  (AP PEL LAT E TR IBU NA L) (W IT H-  
DR AW AL OF  ASSA M M OD IF IC AT IO N OR DE RS ) ACT, 1958 
(As passed by the Assembly)
[Published in t he Assam  Gaz ette, Ex traord ina ry, dated  the 11th July  1958]
^ Z 2
A ct
to empower the Sta te Governm ent to wi thd raw its  order publi shed in Notification  
N o .G L R .1 74 /5 4,  date d the 1st  M ay, 195 4 modify ing the decision o f the  
Appellate  T ribunal o f Ind ia.
P re am ble .—Whereas the Ind ust rial Disputes (App ellate  Tribunal ) 
Act, 1950 (Act No. X L V II I of 1950) has been repe aled  and whereas i t is 
expe dien t to empower the State Gover nm ent  to withdraw  its order published 
in Notification No. G LR./174/54, dated  the  1st Ma y, 1954 modifying the 
decision of the App ellate Tr ibu nal of India  constitu ted under the Act so  
repealed, in the manner her einafte r a ppear ing  ;
It  is here by enacted  in the Ninth  Yea r of the Repub lic of I nd ia as 
follows :—
1. Sh or t ti tl e, ex te nt an d com m en ce m en t. — (1) This Act may be 
called the  Ind ust rial Disputes (App ellate Tribunal ) (Wi thdraw al of  Assam 
Modification Orde rs) Act, 1958 .
(2) It  extends to the  wh ole of  Assam .
(3) It  shall come into force at  once.
2. P ow er  to  w it h d ra w  an y N ot if ic at io n.— Th e Sta te Governmen t 
may, by notification in the official Gazette, withdraw  at  any time the 
ord er published in Notification  No.GL R. 174/54, dated  the 1st May, 1954 
modifyin g the  decision of the Appellate Tribu nal of India  p ronounced on 
the  2nd April, 1954, in Appeal No.C AL/244/52 in the ma tter of the 
workmen of all Te a Estates in Assam represented by the  India n Nat ional 
Tr ad e Union Congress, Dibru gar h versus M ana gem ent of all Te a Estates in 
Assam, repr esented by the India n Te a Association, Ca lcu tta  and  others.
3. O rd er s o f  w it hdra w al  to  have  im m ed ia te  ef fe ct .— The
decision of the Appellate Tr ibun al of India  as referred to in Section 2 
shall come into imm ediate effect unmodified as soon as the  State  Govern­
ment with draw s the  Notification referr ed to in the  same Section.
P. C. DAS,
for Secy, to the Govt, of Assam, Leg. & Judl. Depth
 
 

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