LexThe Chhattisgarh Industrial Employment (Standing Orders) Act, 1961
Chhattisgarh · state statute
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CHIIATTISGARH ACT
(No. 5 of 2018)
TTM CHHAITISGARH INDUSTRIAL EMPI.TOYMENT (STANDING ORDERD
(AME|IDMENT) ACT,20r7
AnAct fnrtherto amend the Chhattisgarh Industrial Employment (Standing Orden)
Act, 1961 (No.26 of1961)'
Be it enacted by the Chhattisgarh Legislature in the Sixty-eigth Year ofthe Republic of
India, as follows :-
short ritle, €xtent l. 0) ThisAct may be calted the Chhattisgarh Industrial Emplol, nent (Standing
end commencement. Orders) (Amendment) Acl"20l7.
@ It extends to the whole State of Chhattisgarh.
(3) It shall come into force from the date ofits publication in the Officia! Gazette.
Amenarment oI 2. In the Chhattisgarh lndustrial Employment ( Standing Orders ) Act, 1961
section 2. (No. 26 of1961), (hereinafter referred to as the Principal Act), in Section 2, -
(D in sub-section (1), in clause (a), for the words "more than twenty", the words
'tnore than thirty" shall be substituted;
(D after sub-section (2), the following shall be inserted, namely :-
'(3) Nothing in this Act shall apply to an establishment or industrial
entity classifled as "Micro Indwtry" under the Micro, Small and
Medium Enterprises Development Act, 2006 (No. 27 of2006):
hovided that the State Government may withdraw, paxtially
or fufly, any exemption granted to any Micro Industry or category
ofMicro Industries, ifit is satisfied that it is so required in the
interest ofworkers."
Amendment of 3. ln Section 8 ofthe PrincipalAct,-
Sectioll E.
(a) in sub-section (3), after the word "employees", for punctuation fulI stop " "'
the punctuation colon ":" shall be substituted; and
(b) below sub-section (3), the following shall be added, namely i
"Provided that where the Government has made any amendment in
the Standard Order, the same shall be deemed to be duly incorporated in any
award, agreement or settlement and in the certifred amendment to the
standing orders applicable to an undertaking."
Amenalm€nt oI 4. In Section 17 ofthe PrincipalAct,-
Sectiotr 17,
O for sub-section (l), the following shall be substituted, namely :-
I
'(l) Any employer modfuing his standing orders otherwise than in
. accordance with the provisions ofthisAct, shall be punishable with
fine which shall not be less than twenty-five thousand rupees but
which may ixtend to fifty thousand rupees, and in the case of a
continuing offence with a firther fine which shall not be less than
E$eord {rsqd, ftti* z wtqo zott 78 (3)
5.
one thousand rupees but which may extend to two thousand
rupees, for every day after the first during which the offence
continues."
(D for sub-section (2), the following shall be substituted, narnely i
"A) Any employer who does any act in contravention of standing
order shall be punishable with fine which shall not be less than
twenty-five thousand rupees but which may extendto fifty
thousand rupees, and in the case ofa continuing offence with a
further fine which shall not be less than one thousand rupees but
which may extend to two thousard rupees, for every day after tlle
first during which the offence continues."
(iii) for sub-section 3, the following shall be substituted, namely :-
"(3) Whoever contravenes the provisions ofthis Act or of any rule
made thereunder, in cases other than those falling under
sub-section (2), shall be punished,-
(a) with fine which shall not be less than ten thousand
rupees but which may extend to twenty-flve thousand
rupees, and in the event of such person being previously
convicted of an offence under this Act, with hne which
shall not be less than twenty-five thousand rupees but
which may extend to fifty thousand rupees; and
O) in the case of a continuing offence with flrther fine
which shall not be less tJnn one thousand rupees but
whichmay extend to two thousand rupees, for every
day after the first during which the offence continues."
After Section 17-A ofthe Principal Act, the following shall be inserted, namely :-
"17-B. Compounding ofoffences.- Notwithstanding anyhing contained in any
other provisions oftlfs Act. an omcer authorized by the State Govemment
by notification may, subject to any general or special order of the State
Government in this behalf, compound any offence committed for the first
time or after expiry ofa period oftwo years ftom the date of commission of
the previous offence (if any), either before or after the institution of the
prosecutioq may impose such amount, as he may thinks fit, not exceeding
the maximum amouirt offne but shall also not be less than half of the
maximum amount offine for the offence as compounding fee; when the
offence is compounded, -
(! before the institution ofthe prosecution, the offender shall not be
prosecuted and shall, if in custody, be set at liberty;
(ii) after the institution of the prosecution, the composition of an
offence shall have the effect of acquittal ofthe accused.
Inse ion of
Section 17-8.
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78 (2)
CHHATTISGARH ACT
(No. 5 of 2018)
THE CI-Il-IATIISG ARH INDUSTRIAL EMPLOYMENT (STANDING ORDERS)
(AMENDMENn ACT,2017
An Act further to amend the Chhattisgarh Industrial Employment (Standing Orders)
Act, 1961 (No. 26 of1961).
Be it enacted by the Chhattisgarh Legislature in the Sixty-eigth Year of the Republic of
India, as follows:-
Short title, exte nt I. (1) ThisAct may be called the Chhattisgarh Industrial Employment (Standing
Orders) (Amendment)Act, 2017. and commencement.
Amendment
Sec tion 2.
Amendment
Section 8.
Amendment
Section 17.
of
of
of
2.
3.
4.
(2) It extends to the whole State of Chhattisgarh.
(3) It shall come into force from the date of its publication in the Official Gazette .
In the Chhattisgarh Industrial Employm ent ( Standing Orders ) Act, 1961
(No. 26 of 1961 ), (hereinafter referred to as the Principal Act), in Section 2, -
(i) in sub-sectio n (1 ), in clause (a), for the words "more than twenty", the words
"more than thirty" shall be substituted ;
(ii) after sub-section (2), the following shall be inserted , namely :-
"(3) Nothing in this Act shall apply to an establishment or industrial
entity classified as " Micro Industry" under the Micro , Small and
Medium Enterpri ses Development Act, 2006 (No. 27 of2006) :
Provided that the State Government may withdraw, partially
or fully, any exemption granted to any Micro Industry or category
of Micro Industries, if it is satisfied that it is so required in the
intere st of worker s."
In Section 8 of the Principal Act,-
(a) in sub-section (3), after the word "employee s", for punctuation full stop ".".
the punctuation colon ":" shall be substituted ; and
(b) below sub-section (3), the following shall be added , namely:-
"Provided that where the Government has made any amendment in
the Standard Order, the same shall be deemed to be duly incorporated in any
award, agreemen t or settlement and in the certified amendment to the
standing order s applicab le to an undertakin g."
In Section 17 of the Principal Act,-
(i) for sub-section ( I), the following shall be substituted , namely :-
"(I) Any employer mod~ing his standing orders otherwise than in
accordance with the provision s of this Act, shall be punishable with
fine which shall not be less than twenty-fiv e thousand rupees but
which may extend to fifty thousand rupee s, and in the case of a
continuing offence with a further fine which shall not be less than
5.
one thousand rupees but which may extend to two thousand
rupees, for every day after the first during which the offence
continues."
(ii) for sub-section (2), the following shall be substituted, namely :-
"(2) Any employer who does any act in contravention of standing
order shall be punishable with fine which shall not be less than
twenty-five thousand rupees but which may extend to fifty
thousand rupees, and in the case of a continuing offence with a
further fine which shall not be less than one thousand rupees but
which may extend to two thousand rupees, for every day after the
first during which the offence continues."
(iii) for sub-section 3, the following shall be substituted, namely :-
"(3) Whoever contravenes the provisions of this Act or of any rule
made thereunder, in cases other than those falling under
sub-section (2), shall be punished,-
(a) with fine which shall not be less than ten thousand
rupees but which may extend to twenty-five thousand
rupees, and in the event of such person being previously
convicted of an offence under this Act, with fme which
shall not be less than twenty-five thousand rupees but
which may extend to fifty thousand rupees; and
(b) in the case of a continuing offence with further fme
which shall not be less than one thousand rupees but
which may extend to two thousand rupees, for every
day after the first during which the offence continues."
After Section 17-A of the Principal Act, the following shall be inserted, namely:
"17-B. Compounding ofoffences. - Notwithstanding anything contained in any
other provisions of this Act, an officer authorized by the State Government
by notification may, subject to any general or special order of the State
Government in this behalf, compound any offence committed for the first
time or after expiry of a period of two years from the date of commission of
the previous offence (if any), either before or after the institution of the
prosecution , may impose such amount, as he may thinks fit, not exceeding
the maximum amount of fine but shall also not be less than half of the
maximum amount of fine for the offence as compounding fee; when the
offence is compounded, -
(i) before the institution of the prosecution, the offender shall not be
prosecuted and shall, if in custody, be set at liberty;
(ii) after the institution of the prosecution , the composition of an
offence shall have the effect of acquittal of the accused.
78 (3)
Insertion of . new
Section 17-B.