The JAMMU AND KASHMIR INDUSTRIAL ESTABLISHMENTS (NATIONAL AND FESTIVAL) HOLIDAYS ACT, 1974

INDUSTRIAL ESTABLISHMENTS
(NATIONAL AND FESTIVAL)
HOLIDAYS ACT, 1974
(Act No. XIII of 1974)
INDUSTRIAL ESTABLISHMENTS (N & F) HOLIDA YS ACT, 1974 49
 THE JAMMU AND KASHMIR INDUSTRIAL ESTABLISHMENTS
(NATIONAL AND FESTIVAL) HOLIDAYS ACT, 1974
(Act No. XIII of 1974)
CONTENTS
Preamble.
Section.
1. Short title, extent and commencement.
2. Definitions.
3. Grants of National and Festival Holidays.
4. Employer to display statement of Holidays.
5. Wages.
6. Inspectors.
7. Powers of Inspectors.
8. Penalties.
9. Penalty for obstructing Inspectors.
10. Exemption.
11. Rights and privileges under other laws etc.
12. Power to make rules.
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50 INDUSTRIAL ESTABLISHMENTS (N & F) HOLIDAYS ACT, 1974
INDUSTRIAL ESTABLISHMENTS (N & F) HOLIDA YS ACT, 1974 51
THE JAMMU AND KASHMIR INDUSTRIAL ESTABLISHMENTS
(NATIONAL AND FESTIVAL) HOLIDAYS ACT, 1974
(Act No. XIII of 1974)
[Received the assent of the Governor on 25th April, 1974 and pub-
lished in Government Gazette dated 26th April, 1974 (Extraordinary).]
An Act to provide for the grant of National and Festival Holidays to
persons employed in Industrial Establishments in the State.
Be it enacted by the Jammu and Kashmir State Legislature in the Twenty-
fifth Year of the Republic of India as follows :—
1. Short title, extent and commencement. —(1) This Act may be called the
Jammu and Kashmir Industrial Establishments (National and Festival) Holidays
Act, 1974.
(2) It extends to the whole of the Jammu and Kashmir State.
(3) It shall come into force on such 1date as the Government may by
notification in the Government Gazette appoint.
2. Definitions.—In this Act, unless the context otherwise requires,—
(a) “day” means a period of twenty-four hours beginning at midnight :
Provided that in the case of an employee who works in a shift which
extends beyond midnight, such period of twenty-four hours shall begin when
his shift ends ;
(b) “employee” means—
(i) any person (including an apprentice) employed in any Industrial
Establishment to do any skilled or unskilled manual, supervisory,
technical or clerical work for hire or reward whether the terms of
employment be expressed or implied ; or
(ii) any other person employed in any Industrial Establishment
whom the Government may, by notification, declare to be an
employee for the purposes of this Act ;
1. Enforced w.e.f. first November, 1974 vide SRO-515 dated 9th October, 1974.
52 INDUSTRIAL ESTABLISHMENTS (N & F) HOLIDAYS ACT, 1974
(c) “employer” when used in relation to an Industrial Establishment means
the person who has the ultimate control over the affairs of the Industrial
Establishment and, where the affairs of any industrial establishment are
entrusted to any other person, (whether called a Managing Agent,
Manager, Superintendent or by any other name) such other person ;
(d) “holiday” means holiday as provided in this Act ;
(e) “Industrial Establishment” means—
(i) any factory as defined in clause (m) of section 2 of the Factories
Act, 1948 (Central Act LXIII of 1948) or any place which is deemed
to be a factory under section 85 of that Act ;
(ii) any other establishment which the Government may, by
notification, declare to be an Industrial Establishment for
the purposes of this Act ;
(f) “Inspector” means an Inspector appointed under sub-section (1)
of section 6 ;
(g) “wages” means all remuneration capable of being expressed in terms
of money which would, if the terms of employment, express or im-
plied were fulfilled, be payable to an employee in respect of his
employment or of the work done by him in such employment and
includes—
(i) such allowances (including dearness allowance) as the em-
ployee is for the time being entitled to ;
(ii) the value of any house accommodation, or of supply of light,
water, medical facilities or other amenity (or of any service or
of any concessional supply of food-grains or other articles) ;
but does not include—
(a) any bonus ;
(b) any contribution paid or payable by the employer to
any pension fund or provident fund or for the benefit
of the employee under any law for the time being in
force ;
(c) any gratuity payable on the termination of his service ;
INDUSTRIAL ESTABLISHMENTS (N & F) HOLIDA YS ACT, 1974 53
(d) any sum paid to the employee to defray special expenses
entailed on him by the nature of his employment ; and
(e) any travelling concession ;
(h) “prescribed” means prescribed by rules made under this Act.
3. Grant of National and Festival Holidays. —(1) Every employee shall be
allowed in each calendar year a holiday of one whole day on the 26th January,
15th August and 2nd October and four other holidays each of one whole day for
such  festivals as the Inspector may, in consultation with the employer and the
employees, specify in respect of any Industrial Establishment.
(2) Every employee shall be allowed a holiday also on 13th July in each
calendar year in addition to the National and Festival holidays provided for in
sub-section (1).
4. Employer to display statement of Holidays.— Every employer shall
prominently display at a conspicuous place in the Industrial Establishment, a
statement showing the holidays allowed in each calendar year under section 3,
in such form, in such manner and within such time as may be prescribed.
5. Wages. —(1) Notwithstanding any contract to the contrary, every
employee shall be paid wages for each of the holidays allowed to him under
section 3.
(2) Where an employee works on any holiday allowed under section 3, he
shall at his option, be entitled to—
(a) twice the wages ; or
(b) wages for such day and to avail himself of substituted holiday with
wages on any other day within six months from the holiday on
which he so works.
(3) Notwithstanding anything contained in sub-section(1) or sub-section
(2), an employee who is paid wages by the day or at piece rates shall be entitled
to be paid wages for any holiday allowed under section 3,––
(i) only at a rate equivalent to the daily average of his wages for the
days on which he actually worked during the month immediately
preceding such holiday,
54 INDUSTRIAL ESTABLISHMENTS (N & F) HOLIDAYS ACT, 1974
(ii) where he works on any such holiday, only at twice the rate
mentioned in clause (i) or in lieu thereof, at the rate mentioned
in that clause and to avail himself of a substituted holiday with
wages at that rate on any other day within six months from the
holiday on which he so works :
Provided that no such employee shall be entitled to be paid any wages
for any of the holidays allowed under section 3 if his name was not on the rolls
of the industrial establishment continuously for a month immediately prior to
the holiday :
Provided further that no such employee shall be entitled to be paid any
wages for any of the holidays allowed under section 3 if he was enjoying leave
with pay.
(4) Where any money is due to an employee from an employer under
this Act, the employee or any other person authorised by him in writing in
this behalf, or, in the case of death of the employee, his assignee or heir
may, without prejudice to any other mode of recovery, make an application
to the Government for recovery of the money due to him and if the Govern-
ment are satisfied that any money is so due, they shall issue a certificate
for that amount to the Collector within whose jurisdiction the Industrial
Establishment is situate and the Collector shall thereupon proceed to re-
cover the same in the same manner as if it were an arrear of land revenue
payable to the Government :
Provided that every such application shall be made within one year from
the date on which the money become due to the employee :
Provided further that any such application may be entertained after the
expiry of the said period of one year, if the Government are satisfied that the
applicant had sufficient cause for not making the application within the said
period.
6. Inspector. —(1) The Government may by notification, appoint such
persons or such class of persons as they think fit to be Inspectors for the
purposes of this Act for such local limits as they may specify.
(2) Every Inspector shall be deemed to be a public servant within the
meaning of section 21 of the Ranbir Penal Code, 1989.
7. Powers of Inspectors.— Subject to any rules made by the Government
in this behalf, an Inspector may, within the local limits for which he is appointed,—
INDUSTRIAL ESTABLISHMENTS (N & F) HOLIDA YS ACT, 1974 55
(a) enter, at all reasonable times and with such assistants, if any, who are
persons in the service of the Government or of any local authority, as
he thinks fit to take with him, any place which is or which he has
reasons to believe to be an Industrial Establishment ;
(b) make such examination of the premises and of any prescribed registers,
records and notices and take on the spot or otherwise, the evidence of
such person as he may deem necessary for carrying out the purposes of
this Act ; and
(c) exercise such other powers as may be necessary for carrying out
the purpose of this Act :
Provided that no one shall be required under this section to answer any
question or give any evidence tending to incriminate himself.
8. Penalties.— Any employer who contravenes any of the provisions of
section 3 or section 5 shall, on conviction, be punishable with fine which for the
first offence may extend to twenty-five rupees and for a second and subsequent
offence may extend to two hundred and fifty rupees.
9. Penalty for obstructing Inspectors.— Whoever wilfully obstructs an
Inspector in the exercise of any power conferred on him by or under this Act or
fails to produce on demand in writing by an Inspector any register, record or
notice in his  custody which may be  required to be kept in pursuance of this
Act or of any rule made thereunder, shall be punishable with imprisonment for
a term which may extend to three months, or with fine which may extend to five
hundred rupees, or with both.
10. Exemption.—(1) Nothing contained in this Act shall apply to—
(a) any employee in a position of managemnt ;
(b) any employee whose work involves travelling ;
(c) any Industrial Establishment under the control of the Central
Government, the Reserve Bank of India, a railway administration
operating any railway as defined in clause (20) of article 366 of
the Constitution or a cantonment authority ; or
(d) any mine or oil field.
(2) The Government may, by notification, exempt either permanently or
56 INDUSTRIAL ESTABLISHMENTS (N & F) HOLIDAYS ACT, 1974
for any specified period any establishment or class of establishments or per-
son or class of persons from all or any of the provisions of this Act, subject to
such condition as they may deem fit.
11. Rights and privileges under other laws etc.—Nothing contained in
this Act, shall adversely affect any rights or privileges which any employee is
entitled to with respect to national and festival holidays on the date on which
this Act comes into force under any other law, contract, custom or usage, if
such rights or privileges are more favourable to him than those to which he
would be entitled under this Act.
12. Power to make rules.—(1) The Government may make rules for the
purpose of carrying into effect the provisions of this Act.
(2) In making a rule under this Act, the Government may provide that a
contravention thereof shall be punishable with fine which may extend to fifty
rupees.
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