LexThe INTER-STATE MIGRANT WORKMEN (REGULATION OF EMPLOYMENT AND CONDITIONS OF SERVICE) ACT, 1979
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THE INTER-STATE MIGRANT WORKMEN (REGULATION OF EMPLOYMENT
AND CONDITIONS OF SERVICE) ACT, 1979
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ARRANGEMENT OF SECTIONS
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CHAPTER I
PRELIMINARY
SECTIONS
1. Short title, extent, commencement and application.
2. Definitions.
CHAPTER II
REGISTRATION OF ESTABLISHMENTS EMPLOYING INTER-STATE MIGRANT WORKMEN
3. Appointment of registering officers.
4. Registration of certain establishments.
5. Revocation of registration in certain cases.
6. Prohibition against employment of inter-State migrant workmen without registration.
CHAPTER III
LICENSING OF CONTRACTORS
7. Appointment of licensing officers.
8. Licensing of contractors.
9. Grant of licences.
10. Revocation, suspension and amendment of licences.
11. Appeal.
CHAPTER IV
DUTIES AND OBLIGATIONS OF CONTRACTORS
12. Duties of contractors.
CHAPTER V
WAGES, WELFARE AND OTHER FACILITIES TO BE PROVIDED TO INTER-STATE
MIGRANT WORKMEN
13. Wage rates and other conditions of service of inter-State migrant workmen.
14. Displacement allowance.
15. Journey allowance, etc.
16. Other facilities.
17. Responsibility for payment of wages.
18. Liability of principal employer in certain cases.
19. Past liabilities.
CHAPTER VI
INSPECTING STAFF
20. Inspectors.
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CHAPTER VII
MISCELLANEOUS
SECTIONS
21. Inter-State migrant workmen to be deemed to be in employment from date of recruitment for the
purposes of certain enactments.
22. Provisions regarding industrial disputes in relation to inter-State migrant workmen.
23. Registers and other records to be maintained.
24. Obstructions.
25. Contravention of provisions regarding employment of inter-State migrant workmen.
26. Other offences.
27. Offences by companies.
28. Cognizance of offences.
29. Limitation of prosecutions.
30. Effect of laws and agreements inconsistent with the Act.
31. Power to exempt in special cases.
32. Protection of action taken under the Act.
33. Power to give directions.
34. Power to remove difficulties.
35. Power to make rules.
36. Repeals and saving.
THE SCHEDULE.
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THE INTER-STATE MIGRANT WORKMEN (REGULATION OF EMPLOYMENT
AND CONDITIONS OF SERVICE) ACT, 1979
ACT NO. 30 OF 1979
[11th June, 1979.]
An Act to regulate the employment of inter -State migrant workmen and to provide for their
conditions of service and for matters connected therewith.
BE it enacted by Parliament in the Thirteenth Year of the Republic of India as follows:—
CHAPTER I
PRELIMINARY
1. Short title, extent, commencement and application.—(1) This Act may be called the Inter -State
Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979.
(2) It extends to the whole of India.
(3) It shall come into force on such date 1 as the Central Government may, by notification i n the
Official Gazette, appoint:
Provided that if the Central Government considers it necessary or expedient so to do in the public
interest, it may postpone or relax, to such extent as may be specified in s uch notification, the operation of
all or any of the provisions of this Act in any State or States for such period not extending beyond one
year from the date on which this Act comes into force.
(4) It applies—
(a) to every establishment in which five or m ore inter-State migrant workmen (whether or not in
addition to other workmen) are employed or who were employed on any day of the preceding twelve
months;
(b) to every contractor who employs or who employed five or more inter -State migrant workmen
(whether or not in addition to other workmen) on any day of the preceding twelve months.
2. Definitions.—(1) In this Act, unless the context otherwise requires,—
(a) “appropriate Government” means,—
(i) in relation to—
(1) any establishment pertaining to any industry carried on by or under the authority of
the Central Government or pertaining to any such controlled industry as may be specified
in this behalf by the Central Government; or
(2) any establishment of any railway, Cantonment Board, major port, mine or oil-field; or
(3) any establishment of a banking or insurance company,
the Central Government;
(ii) in relation to any other establishment, the Government of the State in which that
other establishment is situated;
(b) “contractor”, in relation to an establishment, means a person who undertakes (whether as an
independent contractor, agent, employee or otherwise) to produce a given result for the establishment,
other than mere supply of goods or articles of manufacture to such establishment, by the employment
of workmen or to supply workmen to the establishment, and includes a sub -contractor, Khatadar,
Sardar, agent or any other person, by whatever name called, who recruits or employs workmen;
(c) “controlled industry” means any industry the control of which by the Union has been declared
by any Central Act to be expedient in the public interest;
1. 2nd October, 1980, vide notification No. G.S.R. 513(E), dated 11th August, 1980, see Gazette of India, Extraordinary, Part II,
sec. 3(i).
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(d) “establishment” means—
(i) any office or department of the Government or a local authority; or
(ii) any place where any industry, trade, business, manufacture or occupation is carried on;
(e) “inter-State migrant workman” means any person who is recruited by or through a contractor
in one State under an agreement or other arrangement for employment in an establishment in another
State, whether with or without the knowledge of the principal employer in relation to such
establishment;
(f) “prescribed” means prescribed by rules made under this Act;
(g) “principal employer” means,—
(i) in relation to any offic e or department of the Government or a local authority, the head of
that office, department or authority or such other officer as the Government or the local authority,
as the case may be, may specify in this behalf;
(ii) in relation to a factory, the owne r or occupier of the factory and where a person has been
named as the manager of the factory under the Factories Act, 1948 (63 of 1948), the person so
named;
(iii) in relation to a mine, the owner or agent of the mine and where a person has been named
as the manager of the mine, the person so named;
(iv) in relation to any other establishment, any person responsible for the supervision and
control of the establishment.
Explanation.—For the purposes of sub -clause ( iii) of this clause, the expressions “mine”,
“owner” and “agent” shall have the meanings respectively assigned to them in clause ( j), clause ( l)
and clause (c) of sub-section (1) of section 2 of the Mines Act,1952 (35 of 1952);
(h) “recruitment” includes entering into any agreement or other arrange ment for recruitment and
all its grammatical variations and cognate expressions shall be construed accordingly;
(i) “wages” shall have the meaning assigned to it in clause ( vi) of section 2 of the Payment of
Wages Act, 1936 (4 of 1936);
(j) “workman” means any person employed in or in connection with the work of any
establishment to do any skilled, semi -skilled or unskilled, manual, supervisory, technical or clerical
work for hire or reward, whether the terms of employment be express or implied, but does not include
any such person—
(i) who is employed mainly in a managerial or administration capacity; or
(ii) who, being employed in a supervisory capacity, draws wages exceeding five hundred
rupees per mensem, or exercises, either by the nature of the duties attached to the office or by
reason of the powers vested in him, functions mainly of a managerial nature.
(2) Any reference in this Act to any law which is not in force in any area shall, in relation to that area,
be construed as a reference to the corresponding law, if any, in force in that area.
CHAPTER II
REGISTRATION OF ESTABLISHMENTS EMPLOYING INTER-STATE MIGRANT WORKMEN
3. Appointment of registering officers.—The appropriate Government may, by order notified in the
Official Gazette,—
(a) appoint such persons, being officers of Government, as it thinks fit to be registering officers
for the purposes of this Chapter; and
(b) define the limits, within which a registering officer shall exercise the powers conferred on him
by or under this Act.
4. Registration of certain establishments .—(1) Every principal employer of an establishment to
which this Act applies shall, within such period as the appropriate Government may, by notification in the
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Official Gazette, fix in this behalf with respect to establishments generally or with respect to any class of
them, make an application to the registering officer, in such form and manner and on payment of such
fees as may be prescribed, for the registration of the establishment:
Provided that the registerin g officer may entertain any such application for registration after the
expiry of the period fixed in that behalf, if the registering officer is satisfied that the applicant was
prevented by sufficient cause from making the application in time.
(2) Within one month after the receipt of an application for registration under sub -section (1), the
registering officer shall,—
(a) if the application is complete in all respects, register the establishment and issue to the
principal employer of the establishment a certificate of registration in the prescribed form; and
(b) if the application is not so complete, return the application to the principal employer of the
establishment.
(3) Where within a period of one month after the receipt of an application for registration of an
establishment under sub -section (1), the r egistering officer does not grant under clause (a) of
sub-section (2) the certificate of registration applied for and does not return the application under
clause (b) of that sub -section, the registering officer shall, within fifteen days of the receipt of an
application in this behalf, from the principal employer, register the establishment and issue to the
principal employer a certificate of registration in the prescribed form.
5. Revocation of registration in certain cases .—If the registering officer is satisfied, either on a
reference made to him in this behalf or otherwise, that the registration of any establishment has been
obtained by misrepresentation or suppr ession of any material fact or that for any other reason, the
registration has become useless or ineffective and, therefore, requires to be revoked, the registering
officer may, after giving an opportunity to the principal employer of the establishment to be heard and
with the previous approval of the appropriate Government, revoke by order in writing the registration and
communicate the order to the principal employer:
Provided that where the registering officer considers it necessary so to do for any special reasons, he
may, pending such revocation, by order suspend the operation of the certificate of registration for such
period as may be specified in the order and serve, by registered post, such order along with a statement of
the reasons on the principal employer and such order shall take effect on the date on which such service is
effected.
6. Prohibition against employment of inter -State migrant workmen without registration .—No
principal employer of an establishment to which this Act applies shall employ inter -State migrant
workmen in the establishment unless a certificate of registration in respect of such establishment issued
under this Act is in force:
Provided that nothin g in this section shall apply to any establishment in respect of which an
application for registration made within the period fixed, whether originally or on extension under
sub-section (1) of section 4 is pending before a registering office r and for the purposes of this proviso, an
application to which the provisions of sub -section (3) of section 4 apply shall be deemed to be pending
before the registering officer concerned till the certificate of registration is issued in accordance with th e
provisions of that sub-section.
CHAPTER III
LICENSING OF CONTRACTORS
7. Appointment of licensing officers .—The appropriate Government may, by order not ified in the
Official Gazette,—
(a) appoint such persons, being officers of Government, as it thinks fit to be licensing officers for
the purposes of this Chapter; and
(b) define the limits, within which a licensing officer shall exercise the jurisdiction and powers
conferred on licensing officers by or under this Act.
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8. Licensing of contractors.—(1) With effect from such date as the appropriate Government may, by
notification in the Official Gazette, appoint, no contractor to whom this Act applies shall,—
(a) recruit any person in a State for the purpose of employing him in any establishment situated in
another State, except under and in accordance with a licence issued in that behalf—
(i) if such establishment is an establishment referred to in sub -clause ( i) of clause ( a) of
sub-section (1) of section 2, by the licensing officer appointed by the Central Government who
has jurisdiction in relation to the area wherein the recruitment is made;
(ii) if such establishment is an establishment referred to i n sub -clause ( ii) of clause ( a) of
sub-section (1) of section 2, by the licensing officer appointed by the State Government who has
jurisdiction in relation to the area wherein the recruitment is made;
(b) employ as workmen for the exec ution of any work in any establishment in any State, persons
from another State (whether or not in addition to other workmen) except under and in accordance
with a licence issued in that behalf,—
(i) if such establishment is an establishment referred to in sub-clause ( i) of clause ( a) of
sub-section (1) of section 2, by the licensing officer appointed by the Central Government who
has jurisdiction in relation to the area wherein the establishment is situated;
(ii) if such establishm ent is an establishment referred to in sub -clause (ii) of clause ( a) of
sub-section (1) of section 2, by the licensing officer appointed by the State Government who has
jurisdiction in relation to the area wherein the establishment is situated.
(2) Subject to the provisions of this Act, a licence under sub -section (1) may contain such conditions
including, in particular, the terms and conditions of the agreement or other arrangement under which the
workmen will be recruited, the remuneration payable, hours of work, fixation of wages and other essential
amenities in respect of the inter -State migrant workmen, as the appropriate Government may deem fit to
impose in accordance with the rules, if any , made under section 35 and shall b e issued on payment of
such fees as may be prescribed:
Provided that if for any special reasons, the licensing officer is satisfied that it is necessary to require
any person who has applied for, or who has been i ssued, a licence to furnish any security for the due
performance of the conditions of the licence, he may, after communicating such reasons to such person
and giving him an opportunity to represent his case, determine in accordance with the rules made in this
behalf the security which shall be furn ished by such person for obtaining or, as the case may be, for
continuing to hold the licence.
(3) The security which may be required to be furnished under the proviso to sub -section (2) shall be
reasonable and the rules for the purposes of the said proviso shall, on the basis of the number of workmen
employed, the wages payable to them, the facilities which shall be afforded to them and other relevant
factors provide for the norms with reference to which such security may be determined.
9. Grant of licence s.—(1) Every application for the grant of a licence under sub -section ( 1) of
section 8 shall be made in the prescribed form and shall contain the particulars regarding the location of
the establishment, the nature of process, operation or work for which inter-State migrant workmen are to
be employed and such other particulars as may be prescribed.
(2) The licensing officer may make such investigation in respect of the application received under
sub-section (1) and in making any such investigation, the lic ensing officer shall follow such procedure as
may be prescribed.
(3) A licence granted under section 8, shall be valid for the period specified therein and may be
renewed from time to time for such period and on payment of such fees and on such conditions as may be
prescribed.
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10. Revocation, suspension and amendment of licences .—(1) If the licensing officer is satisfied,
either on a reference made to him in this behalf or otherwise, that—
(a) a licence granted under section 8 has been obtained by misrepresentation or suppression of
any material fact, or
(b) the holder of a licence has, without reasonable cause, failed to comply with the conditions
subject to which the licence has been granted or has con travened any of the provisions of this Act or
the rules made hereunder,
then, without prejudice to any other penalty to which the holder of the licence may be liable under this
Act, the licensing officer may, after giving the holder of the licence an oppor tunity to be heard, by order
in writing, revoke the licence or forfeit the security furnished by him under the proviso to sub -section (2)
of section 8 or any part thereof and communicate the order to the holder of the licence:
Provided that where the licen sing officer considers it necessary so to do for any special reasons, he
may, pending such revocation or forfeiture, by order, suspend the operation of the licence for such period
as may be specified in the order and serve, by registered post, such order a long with a statement of the
reasons on the holder of the licence and such order shall take effect on the date on which such service is
effected.
(2) Subject to any rules that may be made in this behalf, the licensing officer may vary or amend a
licence granted under section 8.
11. Appeal.—(1) Any person aggrieved by an order made under section 4, section 5, section 8 or
section 10 may, within thirty days from the date on which the order is communicated to him, prefer an
appeal to an appellate officer who shall be a person nominated in this behal f by the appropriate
Government:
Provided that the appellate officer may entertain the appeal after the expiry of the said period of thirty
days, if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
(2) On receipt of an appeal under sub-section (1), the appellate officer shall, after giving the appellant
an opportunity of being heard, dispose of the appeal as expeditiously as possible.
CHAPTER IV
DUTIES AND OBLIGATIONS OF CONTRACTORS
12. Duties of contractors.—(1) It shall be the duty of every contractor—
(a) to furnish such particulars and in such form as may be prescribed, to the specified authority in
the State from which an inter -State migrant workman is recruited and in the State in which such
workman is employed, within fifteen days from the date of recruitment, or, as the case may be, the
date of employment, and where any change occurs in any of the particulars so furnished, such change
shall be notified to the specified authorities of both the States;
(b) to issue to every inter -State migrant workma n, a pass book affixed with a passport size
photograph of the workman and indicating in Hindi and English languages, and where the language
of the workman is not Hindi or English, also in the language of the workman,—
(i) the name and place of the establishment wherein the workman is employed;
(ii) the period of employment;
(iii) the proposed rates and modes of payment of wages;
(iv) the displacement allowance payable;
(v) the return fare payable to the workman on the expiry of the period of his employment and
in such contingencies as may be prescribed and in such other contingencies as may be specified in
the contract of employment;
(vi) deductions made; and
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(vii) such other particulars as may be prescribed;
(c) to furnish in respect of every inter -State migrant workman who ceases to be employed, a
return in such form and in such manner as may be prescribed, to the specified authority in the State
from which he is recruited and in the State in which he is employed, which shall include a declaration
that all the wages and other dues payable to the workman and the fare for the return journey back to
his State have been paid.
(2) The contractor shall maintain the pass book referred to in sub-section (1) up-to-date and cause it to
be retained with the inter-State migrant workman concerned.
Explanation.—For the purposes of this section and section 16 “specified authority ” means such
authority as may be specified by the appropriate Government in this behalf.
CHAPTER V
WAGES, WELFARE AND OTHER FACILITIES TO BE PROVIDED TO INTER-STATE MIGRANT WORKMEN
13. Wage rates and other conditions of service of inter -State migrant workmen.—(1) The wage
rates, holidays, hours of work and other conditions of service of an inter-State migrant workman shall,—
(a) in a case where such workman performs in any establishment, the same or similar kind of
work as is being performed by any ot her workman in that establishment, be the same as those
applicable to such other workman; and
(b) in any other case, be such as may be prescribed by the appropriate Government:
Provided that an inter-State migrant workman shall in no case be paid less than the wages fixed under
the Minimum Wages Act, 1948 (11 of 1948).
(2) Notwithstanding anything contained in any other law for the time being in force, wages payable to
an inter-State migrant workman under this section shall be paid in cash.
14. Displacement allowance.—(1) There shall be paid by the contractor to every inter -State migrant
workman at the time of recruitment, a displacement al lowance equal to fifty per cent. of the monthly
wages payable to him or seventy-five rupees, whichever is higher.
(2) The amount paid to a workman as displacement allowance under sub -section ( 1) shall not be
refundable and shall be in addition to the wages or other amounts payable to him.
15. Journey allowance, etc.—A journey allowance of a sum not less than the fare from the place of
residence of the inter -State migrant workman in his State to t he place of work in the other St ate shall be
payable by the contractor to the workman both for the outward and return journeys and such workman
shall be entitled to payment of wages during the period of such journeys as if he were on duty.
16. Other facilities.—It shall be the duty of every contractor employing inter-State migrant workmen
in connection with the work of an establishment to which this Act applies,—
(a) to ensure regular payment of wages to such workmen;
(b) to ensure equal pay for equal work irrespective of sex;
(c) to ensure suitable conditions of work to such workmen having regard to the fact that they are
required to work in a State different from their own State;
(d) to provide and maintain suitable residential accommodation to such workmen during the
period of their employment;
(e) to provide the prescribed medical facilities to the workmen, free of charge;
(f) to provide such protective clothing to the workmen as may be prescribed; and
(g) in case of fatal accident or serious bodily injury to any such workman, t o report to the
specified authorities of both the States and also the next of kin of the workman.
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17. Responsibility for payment of wages .—(1) A contractor shall be responsible for payment of
wages to each inter -State migrant workman employed by him and su ch wages shall be paid before the
expiry of such period as may be prescribed.
(2) Every principal employer shall nominate a representative duly authorised by him to be present at
the time of disbursement of wages by the contractor and it shall be the duty of such representative to
certify the amounts paid as wages in such manner as may be prescribed.
(3) It shall be the duty of the contractor to ensure the disbursement of wages in the presence of the
authorised representative of the principal employer.
(4) In case the contractor fails to make payment of wages within the prescribed period or makes short
payment, then the principal employer shall be liable to make payment of the wages in full or the unpaid
balance due, as the case may be, to the inter -State migrant workman employed by the contractor and
recover the amount so paid from the contractor either by deduction from any amount payable to the
contractor under any contract or as a debt payable by the contractor.
18. Liability of principal employer in certain cases .—(1) If any allowance required to be paid
under section 14 or section 15 to an inter -State migrant workman employed in an establishment to which
this Act applies is not paid by the contractor or if any facility specified in section 16 is not provided for
the benefit of such workman, such allowance shall be paid, or, as the case may be, the facility shall be
provided, by the principal employer within such time as may be prescribed.
(2) All the allowances paid by the principal employer or all the expenses incurred by him in providing
the facility referred to in sub-section (1) may be recovered by him from the contractor either by deduction
from any amount payable to the contractor under any contract or as a debt payable by the contractor.
19. Past liabilities.—It shall be the duty of every contractor and every principal employer to ensure
that any loan given by such contractor or principal employer to any inter-State migrant workman does not
remain outstanding after the completion of the period of employment of such workman under the said
contractor or, as the case may be, in the establishment of such principal employer and accordingly every
obligation of an inter-State migrant workman to re-pay any debt obtained by him during the period of his
employment from the contractor or the principal employer and remaining unsatisfied before the
completion of such period shall, on such completion, be deemed to have been extinguished and no suit or
other proceeding shall lie in any court or before any authori ty for the recovery of such debt or any part
thereof.
CHAPTER VI
INSPECTING STAFF
20. Inspectors.—(1) The appropriate Government may, by notification in the Official Gazette,
appoint such persons as it thinks fit to be inspectors for the purposes of this Act, and define the local
limits within which they shall exercise their powers under this Act.
(2) Subject to any rules made in this behalf, within the local limits for which he i s appointed, an
inspector may—
(a) if he has reason to believe that any inter-State migrant workmen are employed in any premises
or place, enter, at all reasonable hours, with such assistants (if any), being persons in the service of
the Government or any local or other public authority as he thinks fit, such premise s or place for the
purpose of—
(i) satisfying himself whether the provisions of this Act in relation to the payment of wages,
conditions of service, or facilities to be provided to such workmen are being complied with;
(ii) examining any register or record or notic es required to be kept or exhibited by the
provisions of this Act or the rules made thereunder, and requiring the production thereof for
inspection;
(b) examine any person found in any such premises or place for the purpose of determining
whether such person is an inter-State migrant workman;
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(c) require any person giving out work to any workman, to give any information, which is in his
power to give, with respect to the names and addresses of the persons to, for and from whom the work
is given out or received, and with respect to the payments to be made for the work;
(d) seize or take copies of such register, record of wages, or notices or portions thereof as he may
consider relevant in respect of an offence under this Act which he has reason to believe has been
committed by a principal employer or contractor, and
(e) exercise such other powers as may be prescribed.
(3) Notwithstanding anything contained in sub-sections (1) and (2), if a State Government considers it
necessary for the purpose of satisfy ing itself that the provisions of this Act are being complied with in
respect of any workmen belonging to that State and employed in an establishment situated in another
State, it may, by order in writing, appoint such persons, being persons in the service of that Government,
for the exercise of such of the powers mentioned in sub-section (2), as may be specified in that order:
Provided that no such order shall be issued without the concurrence of the Government of the State in
which such workmen are employ ed or where the establishment is an establishment referred to in
sub-clause ( i) of clause ( a) of sub -section ( 1) of section 2, without the concurr ence of the Central
Government.
(4) Any person required to produce any document or thing, or to give any information required, by an
inspector under sub -section (2), or by a person appointed under sub -section (3), shall be deemed to be
legally bound to do so within the meaning of section 175 and section 176 of the Indian Penal Code
(45 of 1860).
(5) The provisions of the Code of Criminal Procedure, 1973 (2 of 1974), shall, so far as may be, apply
to any search or seizure under this section as they apply to any search or seizure made under the authority
of a warrant issued under section 94 of the said Code.
CHAPTER VII
MISCELLANEOUS
21. Inter-State migrant workmen to b e deemed to be in employment from date of recruitment
for the purposes of certain enactments.—For the purposes of the enactments specified in the Schedule,
an inter-State migrant workman shall, on and from the date of his recruitment, be deemed to be employed
and actually worked in the establishment or, as the case may be, the first establishment in connection with
the work of which he is employed.
22. Provisions regarding industrial disputes in relation to inter -State migrant
workmen.—(1) Notwithstanding anything contained in the Industrial Disputes Act. 1947 (14 of 1947),
any dispute or difference in connection with the employment or non-employment or the terms of
employment or the conditions of labour, of an inter -State migrant workman (hereafter in this section
referred to as the industrial dispute), may,—
(a) if the industrial dispute is relatable to an establishment referred to in sub-clause ( i) of
clause ( a) of sub -section ( 1) of section 2, be referred under the provisions of the said Act, by the
Central Government to any of the authorities referred to in Chapter II of that Act (hereafter in this
section referred to as the said authorities),—
(i) in the State wherein the establishment is situated;
(ii) in the State wherein the recruitment of such workman was made if he makes an
application in that behalf to that Government on the ground that he has returned to that State after
the completion of his employment;
(b) if the industrial dispute is relatable to an establishment referred to in sub -clause ( ii) of
clause (a) of sub-section (1) of section 2,—
(i) be referred under the provisions of the said Act, by the Governme nt of the State wherein
the establishment is situated, to any of the said authorities in that State; or
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(ii) be referred under the pro visions of the said Act, by the Government of the State wherein
the recruitment of such workman was made to any of the said authorities in that State, if he makes
an application in that behalf to that Government on the ground that he has returned to that State
after the completion of his employment:
Provided that—
(a) no application referred to in sub -clause (ii) of clause ( a) or sub-clause (ii) of clause ( b) shall
be entertained after the expiry of a period of six months from the date of his return to the State
wherein the recruitment was made after the completion of his employment, unless the Government
concerned is satisfie d that the applicant was prevented by sufficient cause from making the
application within that period;
(b) no reference under the said sub -clause (ii) of clause ( b) shall be made except after obtaining
the concurrence of the Government of the State wherein the establishment concerned is situated.
(2) Without prejudice to the provisions of section 33B of the Industrial Disputes Act, 1947
(14 of 1947), where during the pendency of any proceeding in respect of an industrial dispute under that
Act before any of the said authorities in the State wherein the establishment is situated, an application is
made to that authority by an inter -State migrant workman for the transfer of such proceeding to a
corresponding authority in the State wherein his recruitment was made on the ground that he has returned
to that State after the completion of his employment, that authority shall forward the application to the
Central Government, or, as the case may be, to the Government of the State wherein such recruitment was
made and transfer such proceeding in the prescribed manner to such authority as may be specified in this
behalf by that Government:
Provided that in a case where no authority has been specified by the Government concerned within
the prescribed period, the authority before which the proceeding is pending shall, on a request being made
by the inter -State migrant workman and after obtaining the previous approval of the Government which
referred the dispute to that authority, forward such proceeding to the Government concerned for reference
of such dispute to an authority in the State wherein such recruitment was made.
(3) Without prejudice to the provisions of sub -section (2), if the Central Government is satisfied that
it is expedient in the int erests of justice so to do, it may, by order in writing and for reasons to be stated
therein, withdraw any proceeding in respect of any industrial dispute relating to an inter -State migrant
workman pending before an authority in the Sta te in which the esta blishment concerned is situated and
transfer the same to such authority in the State wherein the recruitment of such workman was made as
may be specified in the order.
(4) The authority to which any proceeding is transferred under this section may proceed either
de novo or from the stage at which it was so transferred.
23. Registers and other records to be maintained .—(1) Every principal employer and every
contractor shall maintain such registers and records giving such particulars of the inter-State migrant
workmen employed, the nature of work performed by such workmen, the rates of wages paid to the
workmen and such other particulars in such form as may be prescribed.
(2) Every principal employer and every contractor shall keep exhibited in such manner as may be
prescribed within the premises of the establishment where the inter-State migrant workmen are employed,
notices in the prescribed form containing particulars about the hours of work, nature of duty and such
other information as may be prescribed.
24. Obstructions.—(1) Whoever obstructs an inspector or a person appointed under sub -section (3)
of section 20 (hereinafter referred to as unauthorised person) in the discharge of his duties u nder this Act
or refuses or wil fully neglects to afford the inspector or authorised person any reasonable facility for
making any inspection, examination, inquiry or investigation authorised by or under this Act in relation to
an establishment to which, or a contractor to whom, this Act applies, shall b e punishable with
imprisonment for a term which may extend to two years, or with fine which may extend to two thousand
rupees, or with both.
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(2) Whoever wil fully refuses to produce on the demand of any inspector or authorised person any
register or other document kept in pursuance of this Act or prevents or attempts to prevent or does
anything which he has reason to believe is likely to prevent any person from app earing before or being
examined by any inspector or authorised person acting in pursuance of his duties under this Act, shall be
punishable with imprisonment for a term which may extend to two years, or with fine which may extend
to two thousand rupees, or with both.
25. Contravention of provisions regarding employment of inter -State migrant workmen .—
Whoever contravenes any provisions of this Act or of any rules made thereunder regulating the
employment of inter-State migrant workmen, or contravenes any condition of a licence granted under this
Act, shall be punishable with imprisonment for a term which may extend to one year, or with fine which
may extend to one thousand rupees, or with both, and in the case of a continuing contravention, with an
additional fine which may extend to one hundred rupees for every day during which such contravention
continues after conviction for the first such contravention.
26. Other offences.—If any person contravenes any of the provisions of this Act or of any rules made
thereunder for which no other penalty is elsewhere provided, he shall be punishable with imprisonment
for a term which may extend to two years, or with fine which may extend to two thousand rupees, or with
both.
27. Offences by companies .—(1) Where an offence under this Act has been committed by a
company, every person who, at the time the offence was committed, was in charge of, and was
responsible to, the company for the conduct of the business of the company, as well as the company, shall
be deemed to be gu ilty of the offence and shall be liable to be proceeded against and punished
accordingly:
Provided that nothing contained in this sub -section shall render any such person liable to any
punishment, if he proves that the offence was committed without his kn owledge or that he had exercised
all due diligence to prevent the commission of such offence.
(2) Notwithstanding anything contained in sub-section (1), where any offence under this Act has been
committed by a company and it is proved that the offence has been committed with the consent or
connivance of, or is attributable to any neglect on the part of, any director, manager, secretary or other
officer of the company, such director, manager, secretary or other officer shall be deemed to be guilty of
that offence and shall be liable to be proceeded against and punished accordingly.
Explanation.—For the purposes of this section,—
(a) “company” means any body corporate and includes a firm or other association of
individuals; and
(b) “director”, in relation to a firm, means a partner in the firm.
28. Cognizance of offences.—No court shall take cognizance of any offence under this Act except on
a complaint made by, or with the previous sanction in writing of, an inspector or authorised person and no
court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the first class shall try any
offence punishable under this Act.
29. Limitation of prosecutions.—No court shall take cognizance of an offence punishable under this
Act unless th e complaint thereof is made within three months from the date on which the alleged
commission of the offence came to the knowledge of the inspector or authorised person concerned:
Provided that where the offence consists of disobeying a written order made by an inspector or
authorised person, complaint thereof may be made within six months of the date on which the offence is
alleged to have been committed.
30. Effect of laws and agreements inconsistent with the Act .—(1) The provisions of this Act shall
have effect notwithstanding anything inconsistent therewith contained in any other law or in the terms of
any agreement or contract of service, or in any standing orders applicable to the establishment whether
made before or after the commencement of this Act:
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Provided that where under any such law, agreement, contract of service or standing orders, the
inter-State migrant workmen employed in the establishment are entitled to benefits in respect of any
matter which are more favourable to them than t hose to which they would be entitled under this Act, the
inter-State migrant workmen shall continue to be entitled to the more favourable benefits in respect of that
matter, notwithstanding that they receive benefits in respect of other matters under this Act.
(2) Nothing contained in this Act shall be construed as precluding any inter -State migrant workmen
from entering into an agreement with the principal employer or the contractor, as the case may be, for
granting them rights or privileges in respect of any matter which are more favourable to them than those
to which they would be entitled under this Act.
31. Power to exempt in special cases .—The appropriate Government may, by notification in the
Official Gazette and subject to such conditions and restrictions, if any, and for such period or periods as
may be specified in the notification, direct that all or any of the provisions of this Act or the rules made
thereunder shall not apply to or in relation to any establishment or class of establishment s or any
contractor or class of contractors or any inter -State migrant workmen in such establishment or class of
such workmen, if that Government is satisfied that it is just and proper so to do having regard to the
methods of recruitment and the condition s of employment in such establishment or class of
establishments and all other relevant circumstances.
32. Protection of action taken under Act.—(1) No suit, prosecution or other legal proceedings shall
lie against any registering officer, licensing officer or any other employee of the Government for anything
which is in good faith done or intended to be done in pursuance of this Act or any rule or order made
thereunder.
(2) No suit or other legal proceedings shall lie against the Government for any damage caused or
likely to be caused by anything which is in good faith done or intended to be done in pursuance of this
Act or any rule or notification or order made or issued thereunder.
33. Power to give directions .—The Central Government may give directions to the Government of
any State as to the carrying into execution in the State of the provisions contained in this Act.
34. Power to remove difficulties .—(1) If any difficulty arises in giving effect to the provisions of
this Act, the Central Government may , by order published in the Official Gazette, make such provisions
not inconsistent with the provisions of this Act, as appears to it to be necessary or expedient for removing
the difficulty:
Provided that no such order shall be made after the expiry of tw o years from the date on which this
Act comes into force.
(2) Every order made under this section shall, as soon as may be after it is made, be laid before each
House of Parliament.
35. Power to make rules .—(1) The appropriate Government may, subject to th e condition of
previous publication, make rules for carrying out the purposes of this Act.
(2) In particular, and without prejudice to the generality of the foregoing power, such rules may
provide for all or any of the following matters, namely:—
(a) the form and mariner in which an application for the registration of an establishment may be
made under section 4, the fees payable thereon and the form of a certificate of registration issued
under that section;
(b) the form in which an application for the grant or renewal of a licence may be made under
section 9 and the particulars it may contain;
(c) the manner in which an investigation is to be made in respect of an application for the grant of
a licence and the matters to be taken into account in granting or refusing a licence;
(d) the form of a licence which may be granted or renewed under this Act, the conditions subject
to which the licence may be granted or renewed, the fees payable for the grant or renewal of a l icence
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and the security, if any, required to be furnished for the due performance of the conditions of the
licence;
(e) the circumstances under which licences may be varied or amended under section 10;
(f) the form and the manner in which appeals may be fi led under section 11 Excerpt shown. Open the full act in Lexace.