LexThe Industrial Disputes (Bihar Amendment) Act, 2018
Bihar · state statute
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[Bihar Act 17, 2019]
Industrial Disputes (Bihar Amendment) Act, 2018
AN
ACT
To amend The Industrial Disputes Act, 1947 (Act 14 of 1947).
Be it enacted by the Legislature of the State of Bi har in the sixty nineth year of the Republic
of India as follows :-
1. Short title, extent and commencement.— (1) This Act may be called The Industrial
Disputes (Bihar Amendment) Act, 2018;
(2) It shall extend to the whole of the State of B ihar.
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(3) It shall come into force from the date of its publication in official gazette.
2. (2) Amendment of Section 2 Central Act 14 of 1947: Clause (S) of Section 2 of the
Industrial Disputes Act, 1947, shall be substituted by the following :-
“ (s) ‘workman’ means any person (including an appr entice) employed in any industry
to do any manual, unskilled, skilled, technical, op erational, clerical or
supervisory work or for the promotion of sales for hire or reward, whether the
terms of employment be express or implied, and for the purposes of any
proceeding under this Act in relation to an industr ial dispute, includes any such
person who has been dismissed, discharged or retren ched in connection with, or
as a consequence of, that dispute, or whose dismiss al, discharge or retrenchment
has led to that dispute, but does not include any such person -
(i) Who is subject to the Air Force Act, 1950(45 o f 1950), or the Army Act, 1950 (46
of 1950), or the Navy Act, 1957 (62 of 1957); or
(ii) Who is employed in the police service or as a n officer or other employee of a
prison; or
(iii) Who is employed mainly in a managerial or ad ministrative capacity; or
(iv) Who, being employed in a supervisory capacity , draws wages exceeding ten
thousand rupees per mensem or exercises, either by the nature of the duties
attached to the office or by reason of the powers v ested in him, functions mainly
of a managerial nature.
MADAN KISHORE KAUSHIK,
Secretary to Government of Bihar.
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Website: http://egazette.bih.nic.in