LexThe Chhattisgarh Private Placement Agencies (Regulation) Act, 2013
Chhattisgarh · state statute
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CHHATIISGARH ACT
(No. 23 of 2013)
THE CHHATTISGARH PRIVATE PLACEMENT AGENCIES (REGULATION) ACT,2_013
TABLE OF CON1ENTS
I . Short title, extent and commencement.
2. Definitions.
CHAPTER-I
PRELIMINARY
'
CHAPTER-II
CONTROLLING AUTHORITY AND LICENCE
3. Appointment cf Controlling Authority.
4. Persons or Private Placement Agency not to operate without Licence.
5. Application for grant and renewal of Licence.
6. Cancellation and suspension of Licence.
CHAPfER-IlI
APPEAL.
·7. Appeals.
CHAPlER-N
FUNCTIONS AND DUTIES OF PRIVATE PLACEMENT AGENCIES
8. Functions and Duties of Private Placement Agencies.
--CHAPTER-V
OFFENCES AND PUNISHMENT
9. Punishment for contravention of certaii:i provisions.
IO.
11.
12.
l3.
14.
· 1-5.
CHAP 1:ER-VI
MISCELLANEOUS
Application of Code of Criminal Procedure, 1973 (Ne. 2 of 1974)
Act in addition to any other'Jaw.
. Power to make rules.
Ind_emnity.
Cognizance of Offences.
Power to rem~ve difficulties.
r
CHHAmSGARH ACT
(N;), 23 of 2013)
THE CHHATTISGARH PRIVATE PLACEMENT AGENCIES (REGULATION)
ACT,-2013
An Act to provide for the regulation of Private Placement Agencies and for matters
connected therewith or incidental thereto.
Be it enacted by the Chha,ttisgarh Legislature in the Sixty-fourth Year of the Republic
of india, as follows :-
I.
2.
3.
(I)
CHAPTER-I
PRELIMINARY
This Act may be called the Chhattisgarh Private Placement Agencies (Regu
lation) Act, 2013.·
(2) · It extends to the whole of the State of Chhattisgarh.
(3) It shall come into force on such date as the State Government may, by notifi
cation in the Official Gazette appoint.
(I) In this Act, unless the context otherwise requires,-
(a) "Appellate Authority" means an officer or Authority authorized by
the State Government to hear appeal under Chapter-III of this Act;
.• {b) "Controlling Authority" means the Controlling Authority appointed
under Section 3;
(c) '.'Domestic Worker:· means a person engaged, .through Private Place-
mentAgency; to d~·domestic work;
(d) ''.GovermnenC-,means the ·Government of,Chhauisgarh;
·(e) "Licence'' means a licence ·granted under Section 5;
(f) "Notification" means a notification published in the Official
Gazette;
(g) "Prescribed" means prescribed by rules made under this Act; ·
(h) "Pri'vate Placement Agency" means a person or body of persons
other than a Government Agency, Department or Organization en
gaged in the business of providing work to any woinan as domestic
worker beyond the boundaries of Chhattisgarh;
(i) "Woman" means a woman as defined under Section 10 of Indian
Penal Code, 1860 (No. 45 of 1860).
(2) Words and expressions not defined in this Act shall have the same meaning
as defined under any other corresponding law for the time being in force.
CHAPTER-II
CONTROLLING AUfflORITY AND LICENCE
The State Government shall, by notification in the Official Gazette,-
(a) Appoint any person not below the rank of Sub-Divisional Magistrate, to be
664 (7)
' Short title, extent
and commencement.
Definitions.
Appointment of
Controlllna Aatbo
rity.
664 (8)
Persons or Private 4.
Placement Agency
not to operate
without licence.
Applic:ution for 5.
Grant and renewal of
Licence.
<.:1111cellation and
suspension of Licence.
Appeals.
6.
7.
Controlling Authority for the purposes of this Act, and
(b) define the limits within which a Controlling Authority shall exercise the
powers conferred on him, by or under this Act.
No person or Private Placement Agency shall carry on or commence the business of
Private Placement Agency, unless he1holds a Licence issued under thi_s Act :
Provided that a Private Placement Agency which came into existence before
the notification of this Act, shall oi;tain Licence within Ninety days of the notification
of this Act
Every application for grant of Licence under Section 4 shall be in such form
and manner as may be prescribed and shall be accompanied by fee of Rupees
five thousnad and Bank Guarantee of Rupees One lakh.
(2) Controlling Authority may make such investigation in respect of the applica
tion received under sub-section ( 1) and in making such investigation the
Controlling Authority shall follow such procedure as may he prescribed.
(3) A Licence shall be issued on such terms and on such conditions as may be
prescribed.
(4) A Licence issued under this Section shall remain valid for a period of five
years and may be renewed from time to time on payment of such fees and on
(I)
(I)
such condition as may be prescribed. ·
If the Controlling Authority is satisfied either on the referencc. m;i<le to him in
this behalf or otherwise, that- ·
(a) a Licence issued under Section 4 has been obtained by misrepresen
tation or suppression of material fact, or
(b) that the Licence holder has, without reasonable cause failed to com
ply with the conditions or contravened any of the provisions of this
Act or rules made thereunder .
. then, without prejudice to any other penalty which the
holder of the Licence is liable under this Act, the Controlling
Authority may, after giving the holder of the Licence ;in ;ipport11nity
to be heard by an order in writing revoke the Licence or forfeit the
bank guarantee furnished under sub-section (I) of Section 5 by him
or any part thereot and communicate the order w the ltokle1 uf ll1t
licence :
Provided that where the Controlling Authority considers it
necessary so to do for special.reasons, he may, pending such revoca
tion of forfiture, by order, suspend the Licence for such period as
may be specified in the order and serve, by ,registered post, such
order on the holder of the Licence.
(2) Subject to any rules, that may be made in this behalf, the Control
ling Authority may vary or amend a Licence issued under this Act.
CHAPTER-ill
APPEAL
Any person aggrieved by an order, of the Controlling Authority, made under
Section 5 or 6, may prefer an appeat, in such form and manr;,;;r as may be·
8.
9.
11.
prescribed, against the order to the Appellate Authority within a period of
thirty days of the date of receipt of such order :
Provided that an appeal may be admited after the expiry of the said
period of thirty days if the appellant satisfies the Appellate Authority that he
has sufficient cause for not preferring the appeal within that period.
(2) Before disposing of an appeal, the Appellate Authority shall give the appel
lant a reasonahle opportunity of being heard.
CHAP1ER-N
FUNCTIONS AND DUTIES OF PRIVATE PLACEMENT AGENCIES
(I) The Private Placement Agency shall furnish the details of employment of
Domestic Worker to the Controiling Authority within seven days from the
date the woman was conveyed beyond the boundaries of State of Chhattisgarh.
· (2) No Private Placement Agency shall charge any fee by whatever name called
from any domestic worker.
(3) No Private Placement Agency shall employ, engage or deploy any woman, if
she is below eighteen years of age.
( 4) Every Private Placement Agency shall display a signboard outside its office
showing the name of Private Placement Agency and its Licence number.
(5) Every Private Placement Agency shall maintain a register containing the
names and addresses of domestic workers, who are engaged by it and also
names and addresses of persons, where the women workers have been em
ployed.
(6) Other functions and duties of Private Placement Agencies shall be such, as
may be prescribed.
{?
(I)
CHAP1ER-V
OFFENCES AND PUNISHMENT
Any person who contravenes the provisions of Section 4 of this Act shall be
punishable with imprisonment for a tam which may extend to seven years, or
with fine which may extend to one lakh, or with both.
(2) Any person who contravenes the provisions of Section 8 or any of the rules
made under this Act or any of the conditions of Licence. shalf be punishable
with imprisonment for a term which may extend to three yeaJS, or with fine
which may extend to fifty thousand. or with both.
CHAPTER-VI
MISCELLANEOUS
171c prm·i-;ions of the Code of Criminal Procedure. 1973 (No. 2 of I 974) relating to
any search or seizure shall be, so far as may be, applicable lo any search or seizure
made under this Act.
This Act shall be in addition to and not in derogation of any other Jaw for the time
being in force.
664 (9)
Functions and Duties
of Private Placement
Agencies.
Punml-ment for
contnvention of
cutain prol'isions.
Application ti( C•lde
or Ci:irmnal
Procmart, i9''13
(No. 2 uf 1'>74}.
Act in addHion to
any other law.
664 ( 10)
Power to make rules. 12.
Indemnity. 13.
Cognizance of 14.
Offences.
Power to remove 15.
diffkultics.
(l)
(2)
The State Government may, by notification, make rules for carrying out the
f1Fovisions · of this Aet.
In particular, and without prejudice to the generality of the foregoiQg power,
such rules may provide for all or any of the following matters, namely :-
(a) the form and manner in which the Licence is to be issued under sub
section (l) of Section 5;
(b) the investigation to be conducted under sub section (2) of Section 5;
(c) terms and conditions subject to which such Licence is to be issued
under sub section (3) of Section 5;
(d) fees and conditions of renewal under sub section (4) of Section 5;
(e) cancellation and suspension of Licence under Section 6;
(f) the form and manner of appeal under sub section (l) of Section 7;
(g) other functions and duties of Private Placement Agencies under sub
section (6) of Section 8; and
(h) any other matter which may be necessary to achieve the objects of
this Act.
(3) Every rule made under this Act shall be laid as soon as may be after it is mad_e
before the House of the State Legislature while it is in session for a, total
period of thirty days which may be comprised in one.session orin two succes
sive sessions and if, before the expiry of the session in which it is so laid or the
session immediately following, the House agrees in making any modifica
tion in the rule or the House agrees that the rules should not be made, and
notify such decision in the Official Gazette, tlie rule shall from the date of
.publication of such notification have effect only in such modified form or be
0f no effect, as fhe case may be; so, however, that any. such modification or
annulment shall be without prejudice to the validity of anything previously
done or omitted -to be done under that rule.
No suit, prosecution cir other legal proceeding shall lie against Controlling Authority
. or any other person in respect of anything done or intended to be done in good faith,
under this Act.
All the offences under his Act shall be cognizable and non-bailable.
If any difficulty arises in giving effect to the provisions of this Act, the State Govern
ment may, by order, published in the Official Gazette, make such provisions not incon
sistent with the provision of this Act, as may be necessary for removing the difficulty:
Provided that no such order shall be made after the.expiry of a period of two
years from the commencement of this Act.