LexThe INDUSTRIAL DISPUTES (BIHAR AMENDMENT) ACT, 2020
Bihar · state statute
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(BIHAR ACT 15, 2020)
THE INDUSTRIAL DISPUTES (BIHAR AMENDMENT) ACT, 2020
(An Act further to amend the Industrial Disputes Act, 1947)
Whereas, the Covid-19 pandemic has deteriorated th e Industrial and Economic activities in
the State of Bihar and for providing impetus to the Industrial and Economic activities in the State, i t
is important to provide new opportunities for Industrial investment in the State;
And whereas, the Governor is satisfied that circum stances exist which render it necessary for
him to take immediate action;
And whereas, it has been promulgated as an Ordinan ce in the light of the instruction
received from the President :
Be it enacted by the Legislature of the State of B ihar in the Seventy First year of the
Republic of India as follows :-
1. Short Title, Extent and Commencement.—
(1) This Act may be called the Industrial Dispute s (Bihar Amendment) Act, 2020.
(2) It shall extent to the whole of the State of B ihar
(3) It shall come into force at once.
2. Amendment of the Industrial Disputes Act, 1947 .—
(1) In the Industrial Disputes Act, 1947, in sect ion 25 K, for the words "one hundred",
the words "three hundred" shall be substituted.
(2) In the Industrial Disputes Act, 1947, after th e sub section 36 (B), the following
section shall be added, namely:-
"36-C (Power to exempt new industries in public in terest)- Where the State
Government in satisfied in relation to any new indu strial establishment or new
undertaking or class of new industrial establishmen ts or new undertaking that it is
necessary in the public interest to do so, it may, by notification in the official
Gazette, exempt, conditionally or unconditionally, any such new establishment or
new undertaking or class of new establishments or new undertaking from all or any
of the provisions of this Act for a period of one t housand days from the date of the
establishment of such new industrial establishment or new undertaking or class of
new establishments or new undertakings, as the case may be"
Explanation :- For the puposes of this section, the expression "new industrial
establishment or new undertaking or class of new in dustrial establishment or new
undertakings"means such industrial establihsment or undertaking or class of industrial
establishemnts or undertakings which are establishe d within a period of one thousand days
after the commencement of the Industrial Disputes (Bihar Amendment) Act, 2020.
3. Validation.— Notwithstanding such amendment in section 25 K and the section 36 of the
Act, anything done and decision and action taken pr ior to it shall be deemed to have been validly
done or taken and shall not be questioned on the gr ound of amendment of section 25 K and the
section 36 of the Act.
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4. Repeal and Savings.—
(i) The Industrial Disputes (Bihar Amendment) Ord inance, 2020. (Bihar Ordinance
No-07- 2020 is hereby repealed.
(ii) Notwithstanding such repeal, any thing done o r any action takent in exercise of
any power conferred by or under the said ordinance shall be deemed to have been
done or taken in exercise of the powers conferred b y or under this Act as if this
Act were in force on the days on which such thing was done or action taken.
By Order of the Governor of Bihar,
P.C.Choudhary,
Secretary to the Government.
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Website: http://egazette.bih.nic.in