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THE EMPLOYMENT EXCHANGES (COMPULSORY NOTIFICATION OF VACANCIES)
ACT, 1959
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ARRANGEMENT OF SECTIONS
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SECTIONS
1. Short title, extent and commencement.
2. Definitions.
3. Act not to apply in relation to certain vacancies.
4. Notification of vacancies to employment exchanges.
5. Employers to furnish information and returns in prescribed form.
6. Right of access to records or documents.
7. Penalties.
8. Cognizance of offences.
9. Protection of action taken in good faith.
10. Power to make rules.
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THE EMPLOYMENT EXCHANGES (COMPULSORY NOTIFICATION OF VACANCIES)
ACT, 1959
ACT NO. 31 OF 1959
[2nd September, 1959.]
An Act to provide for the compulsory notification of vacancies to employment exchanges.
BE it enacted by Parliament in the Tenth Year of the Republic of India as follows:—
1. Short title, extent and commencement.—(1) This Act may be called the Employment Exchanges
(Compulsory Notification of Vacancies) Act, 1959.
(2) It extends to the whole of India1* * *.
(3) It shall come into force in a State on such date 2as the Central Government may, by notification in
the Official Gazette, appoint in this behalf for such State and different dates may be appointed for
different States or for different areas of a State.
2. Definitions.—In this Act, unless the context otherwise requires,—
(a)“appropriate Government” means—
(1) in relation to—
(a) any establishment of any railway, major port, mine or oil-field, or
(b) any establishment owned, controlled or managed by—
(i) the Central Government or a department of the Central Government,
(ii) a company in which not less than fifty-one per cent. of the share capital is held by
the Central Government or partly by the Central Government and partly by one or more
State Governments,
(iii) a corporation (including a co-operative society) established by or under a Central
Act which is owned, controlled or managed by the Central Government,
the Central Government;
(2) in relation to any other establishment, the Government of the State in which that other
establishment is situate;
(b) “employee” means any person who is employed in an establishment to do any work for
remuneration;
(c) “employer” means any person who employs one or more other persons to do any work in an
establishment for remuneration and includes any person entrusted with the supervision and control of
employees in such establishment;
(d) “employment exchange ” means any office or place established and maintained by the
Government for the collection and furnishing of information, either by the keeping of reg isters or
otherwise, respecting—
(i) persons who seek to engage employees,
(ii) persons who seek employment, and
(iii) vacancies to which persons seeking employment may be appointed;
(e) “establishment” means—
1. The words “except the State of Jammu and Kashmir” omitted by Act 51 of 1970, s. 2 and the Schedule (w.e.f. 1-9-1971).
2.1st May, 1960, vide notification No. G.S.R. 382, dated 1st April, 1960, see Gazette of India, Extraordinary, Part II, sec.
3(i), in respect of all the States to which the Act extends and in the Union territories of Delhi, Himachal Pradesh,
Manipur and Tripura.
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(a) any office, or
(b) any place where any industry, trade, business or occupation is carried on;
(f) “establishment in public sector” means an establishment owned, controlled or managed by—
(1) the Government or a department of the Government;
(2) a Government company as defined in section 617 of the Companies Act, 1956 (1 of
1956);
(3) a corporation (including a co-operative society) established by or under a Central,
Provincial or State Act, which is owned, controlled or managed by the Government;
(4) a local authority;
(g) “establishment in private sector ” means an establishment which is not an establish ment in
public sector and where ordinarily twenty -five or more persons are employed to work for
remuneration;
(h) “prescribed” means prescribed by rules made under this Act;
(i) “unskilled office work ” means work done in an establishment by any of the following
categories of employees, namely:—
(1) daftri;
(2) jemadar, orderly and peon;
(3) dusting man or farash;
(4) bundle or record lifter;
(5) process server;
(6) watchman;
(7) sweeper;
(8) any other employee doing any routine or unskilled work which the Central Government
may, by notification in the Official Gazette, declare to be unskilled office work.
3. Act not to apply in relation to certain vacancies .—(1) This Act shall not apply in relation to
vacancies,—
(a) in any employment in agriculture (including horticulture) in any establishment in private
sector other than employment as agricultural or farm machinery operatives;
(b) in any employment in domestic service;
(c) in any employment the total duration of which is less than three months;
(d) in any employment to do unskilled office work;
(e) in any employment connected with the staff of Parliament.
(2) Unless the Central Government otherwise directs by notification in t he Official Gazette in this
behalf, this Act shall not also apply in relation to—
(a) vacancies which are proposed to be filled through promotion or by absorption of surplus staff
of any branch or department of the same establishment or on the result of an y examination conducted
or interview held by, or on the recommendation of, any independent agency, such as the Union or a
State Public Service Commission and the like;
(b) vacancies in an employment which carries a remuneration of less than sixty rupees in a
month.
4. Notification of vacancies to employment exchanges .—(1) After the commencement of this Act
in any State or area thereof, the employer in every establishment in public sector in that State or area
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shall, before filling up any vacancy in any employment in that establishment, notify that vacancy to such
employment exchanges as may be prescribed.
(2) The appropriate Government may, by notification in the Official Gazette, require that from such
date as may be specified in the notification, the employer in every establishment in private sector or every
establishment pertaining to any class or category of establishments in private sector shall, befor e filling
up any vacancy in any employment in that establishment, notify that vacancy to such employment
exchanges as may be prescribed, and the employer shall thereupon comply with such requisition.
(3) The manner in which the vacancies referred to in sub -section ( 1) or sub -section ( 2) shall be
notified to the employment exchanges and the particulars of employments in which such vacancies have
occurred or are about to occur shall be such as may be prescribed.
(4) Nothing in sub-sections (1) and (2) shall be deemed to impose any obligation upon any employer
to recruit any person through the employment exchange to fill any vacancy merely because that vacancy
has been notified under any of those sub-sections.
5. Employers to furnish information and returns in prescribed form .—(1) After the
commencement of this Act in any State or area thereof, the employer in every establishment in public
sector in that State or area shall furnish such information or return as may be prescribed in relation to
vacancies that have occurred or are about to occur in that establishment, to such employment exchanges
as may be prescribed.
(2) The appropriate Government may, by notification in the Official Gazette, require that from such
date as may be specified in the notification, the employer in every establishment in private sector or every
establishment pertaining to any class or category of establishments in private sector shall furnish such
information or return as may be prescribed in relation to vacancies that have occurred o r are about to
occur in that establishment to such employment exchanges as may be prescribed, and the employer shall
thereupon comply with such requisition.
(3) The form in which, and the intervals of time at which, such information or return shall be
furnished and the particulars which they shall contain shall be such as may be prescribed.
6. Right of access to records or documents .—Such officer of Government as may be prescribed in
this behalf, or any person authorised by him in writing, shall have access to any relevant record or
document in the possession of any employer required to furnish any information or returns under section
5 and may enter at any reasonable time any premises where he believes such record or document to be
and inspect or take copies of relevant records or documents or ask any question necessary for obtaining
any information required under that section.
7. Penalties.—(1) If any employer fails to notify to the employment exchanges prescribed for the
purpose any vacancy in contra vention of sub -section ( 1) or sub -section ( 2) of section 4, he shall be
punishable for the first offence with fine which may extend to five hundred rupees and for every
subsequent offence with fine which may extend to one thousand rupees.
(2) If any person—
(a) required to furnish any information or return—
(i) refuses or neglects to furnish such information or return, or
(ii) furnishes or causes to be furnished any information or return which he knows to be false,
or
(iii) refuses to answer, or gives a false answer to, any question necessary for obtaining any
information required to be furnished under section 5; or
(b) impedes the right of access to relevant records or documents or the right of entry conferred by
section 6,
he shall be punishable for the first offence with fine which may extend to two hundred and fifty rupees
and for every subsequent offence with fine which may extend to five hundred rupees.
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8. Cognizance of offences.—No prosecution for an offence under this Act shall be instituted except
by, or with the sanction of, such officer of Government as may be prescribed in this behalf or any person
authorised by that officer in writing.
9. Protection of action taken in good faith.—No suit, prosecution or other legal proceeding shall lie
against any person for anything which is in good faith done or intended to be done under this Act.
10. Power to make rules.—(1) The Central Government may, by notification in the Official Gazet te
and subject to the 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 employment exchange or exchanges to which, the form and manner in which, and the time
within which vacancies shall be notified, and the particulars of employments in which such vacancies
have occurred or are about to occur;
(b) the form and manner in which, and the intervals at which, information and returns required
under section 5 shall be furnished, and the particulars which they shall contain;
(c) the officers by whom and the manner in which the right of access to documents and the right
of entry conferred by section 6 may be exercised;
(d) any other matter which is to be, or may be, prescribed under this Act.
1[(3) Every rule made under this Act shall be laid, as soon as may be after it is made, before each
House of Parliament, while it is in session, for a total period of thirty days which may be comprised in
one session or in two or more successive sessions , and if, before the expiry of the session immediately
following the session or the successive sessions aforesaid, both Houses agree in making any modification
in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only
in such modified form or be of no effect, as the case may be; so, however, that any such modification or
annulment shall be without prejudice to the validity of anything previously done under that rule.]
1. Subs. by Act 4 of 1986, s. 2 and the Schedule, for sub-section (3) (w.e.f. 15-5-1986). Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.