LexThe CONTRACT LABOUR (REGULATION AND ABOLITION) ACT, 1970
Jharkhand · state statute
Open in Lexace · Ask the AI about this actTHE CONTRACT LABOUR (REGULATION AND ABOLITION) ACT, 1970
ACT NO. 37 OF 19701
[5th September, 1970.]
An Act to regulate the employment of contract labour in certain establishments and to
provide for its abolition in certain circumstances and for matters connected therewith.
Be it enacted by Parliament in the Twenty-first 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
Contract Labour (Regulation and Abolition) Act, 1970.
(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 in the Official Gazette, appoint and different dates may be appointed for
different provisions of this Act.
(4) It applies--
(a) To every establishment in which twenty or more workmen are employed or
were employed on any day of the preceding twelve months as contract labour;
(b) to every contractor who employees or who employed on any day of the
preceding twelve months twenty or more workmen:
Provided that the appropriate Government may, after giving not less than two
months' notice of its in tention so to do, by notification in the Official
Gazette, apply the provisions of this Act to any establishmen t or contractor
employing such number of workmen less th an twenty as may be specified in the
notification.
(5) (a) It shall not apply to establishments in which work only of an intermittent or
casual nature is performed.
(b) If a question arises whether work performed in an establishment is of
an intermittent or casual nature, the appropriate Government shall
1 Received assent of the President on 5.9.1970; Published in Gazette of India on 7.9.1970
decide that question after consultation with the Central Board or, as the case may be, a
State Board, and its decision shall be final.
Explanation.-- For the purpose of this sub-section, work performed in an establishment
shall not be deemed to be of an intermittent nature--
(i) if it was performed for more than one hundred and twenty days in the
preceding twelve months, or
(ii) if it is of a seasona l character and is performed fo r more than sixty days in a
year.
2. Definitions.- (1) In this Act, unless the context otherwise requires,--
2[(a) "appropriate Government" means,--
(i) in relation to an establishment in respect of which the appropriate
Government under the Industrial Disput es Act, 1947 (14 of 1947), is the
Central Government, the Central Government;
(ii) in relation to any other establishment, the Government of the State in which
that other establishment is situated;]
(b) a workman shall be deemed to be em ployed as "contract labour" in or in
connection with the work of an establishment when he is hired in or in
connection with such work by or th rough a contractor, with or without the
knowledge of the principal employer;
(c) "contractor", in relation to an esta blishment, means a person who undertakes
to produce a given result for the establishm ent, other than a mere supply of
goods of articles of manufacture to such establishment, th rough contract labour
or who supplies contract labour for any work of the establishment and
includes a sub-contractor;
(d) "controlled industry" means any i ndustry the control of which by the Union
has been declared by any Central Act to be expedient in the public interest;
(e) "establishment" means--
(i) any office or department of the Government or a local authority, or
(ii) any place where any indust ry, trade, business, manufacture or
occupation is carried on;
2 Subs. by Act 14 of 1986, s. 2 (w.e.f. 28.1.1986).
(f) "prescribed" means prescribed by rules made under this Act;
(g) "principal employer" means--
(i) in relation to any office or departme nt of the Government or a local
authority, the head of that office or department or such other officer
as the Government or the local authority, as the case may be, may specify
in this behalf,
(ii) in a factory, the owner or o ccupier 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 a mine, the owner or agen t of the mine and where a person has
been named as the manager of the mine, the person so named,
(iv) in any other establishmen t, any person responsible for the
supervision and control of the establishment.
Explanation.--For the purpose 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) "wages" shall have the meaning assigned to it in clause (vi) of section 2 of the
Payment of Wages Act, 1936 (4 of 1936);
(i) "workman" means any person employed in or in connection with the work of
any establishment to do any skilled, semiskilled or un-skilled manual,
supervisory, or clerical work for hire or reward, whether the terms of employment
be express or implied, but does not include any such person--
(A) who is empl oyed mainly in a managerial or administrative capacity; or
(B) who, being employed in a supervisory capacity draws wages
exceeding five hundred rupees per mens em 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; or
(C) who is an out-worker, that is to say, a person to whom any articles or
materials are given out by or on behalf of the Principal employer to be
made up, cleaned, washed, altered, ornamented, finished, repaired,
adapted or otherwise processed for sale for the purposes of the trade or
business of the principal employer and the process is to be carried out
either in the home of the out-worker or in some other premises,
not being premises under the contro l and management of the principal
employer.
(2) Any reference in this Act to a law, whic h is not in force in the State of Jammu and
Kashmir, shall, in relation to that State, be construed as a refere nce to the corresponding
law, if any, in force in that State.
CHAPTER II
THE ADVISORY BOARDS
3. Central Advisory Board.- (1) The Central Government sh all, as soon as may be,
constitute a board to be called the Central A dvisory Contract Labour Board (hereinafter
referred to as the Central Board) to advise the Central Government on such matters
arising out of the administration of this Act as may be re ferred to it a nd to carry out
other functions assigned to it under this Act.
(2) The Central Board shall consist of--
(a) a Chairman to be appointed by the Central Government;
(b) the Chief Labour Commissioner (Central), ex-officio;
(c) such number of members, not exceeding seventeen but not less than eleven,
as the Central Government may nominate to represen t that Government, the
Railways, the coal industry, the mining industry, the contractors, the
workmen and any other interests which, th e opinion of the Central Government,
ought to be represented on the Central Board.
(3) The number of persons to be appointed as members from each of the categories
specified in sub-section (2), the term of of fice and other conditions of service of, the
procedure to be followed in the discharge of their functions by, and the manner of filling
vacancies among, the members of the Central Board shall be such as may be
prescribed:
Provided that the number of members nominated to represent the workmen shall
not be less than the nu mber of members nominate d to represent the principal
employers and the contractors.
4. State Advisory Board.- (1) The State Government may constitute a board to be called
the State Advisory Contract Labour Boar d (hereinafter referred to as the State
Board) to advice the State Government on su ch matters arising out of the administration
of this Act as may be referre d to it and to carry out othe r functions assigned to it under
this Act.
(2) The State Board shall consist of--
(a) a Chairman to be appointed by the State Government;
(b) the Labour Commissioner, ex-offici o, or in his absence any other officer
nominated by the State Government in that behalf;
(c) such number of members, not exceeding eleven but not less than nine, as the
State Government may nominate to represent that Government, the industry,
the contractors, the workmen and any other interests which, in the opinion of the
State Government, ought to be represented on the State Board.
(3) The number of persons to be appointed as members from each of the categories
specified in sub-section (2), the term of of fice and other conditions of service of, the
procedure to be followed in the discharge of their functions by, and the manner of filling
vacancies among, the members of the State Board shall be such as may be
prescribed:
Provided that the number of members nominated to represent the workmen shall
not be less than the nu mber of members nominate d to represent the principal
employers and the contractors.
5. Power to constitute committees.- (1) The Central Board or the State Board, as the
case may be, may constitute such committees and for such purpose or purposes as it may
think fit.
(2) The committee constituted under sub-section (1) shall meet at such times and places
and shall observe such rules of procedure in re gard to the transaction of business at its
meetings as may be prescribed.
(3) The members of a committee shall be paid such fees and allowances for attending
its meetings as may be prescribed:
Provided that no fees shall, be payable to a member who is an officer of Government or
of any corporation established by any law for the time being in force.
CHAPTER III
REGISTRATION OF ESTABLISHMENTS EMPLOYING CONTRACT LABOUR
6. Appointment of registering officers.- The appropriate Government may, by an order
notified in the Official Gazette--
(a) appoint such persons, being G azetted 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 regi stering officer shall exercise the powers
conferred on him by or under this Act.
7. Registration of certain establishments.- (1) Every principal employer of an
establishment to which this Act applies shal l, within such period as the appropriate
Government may, by notification in the Official G azette, 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 the prescribed manner for registration of the establishment:
Provided that the registering officer ma y entertain any such application for
registration after expiry of the period fixed in this behalf, if the registering officer is
satisfied that the applicant was prevented by sufficient cause from making the application
in time.
(2) If the application for registration is comp lete in all respects, the registering officer
shall register the establishment and issue to the principal employer of the establishment a
certificate of registration containing such particulars as may be prescribed.
8 . R e v o c a t i o n o f r e g i s t r a t i o n i n c e r t a i n c a s e s . - 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 suppression
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 the registration.
9. Effect of non-registration.- No principal employer of an establishment, to which
this Act applies, shall--
(a) in the case of an establishment required to be registered under section 7,
but which has not been registered within the time fixed for the purpose under that
section,
(b) in the case of an establishment the registration in respect of which has been
revoked under section 8, employ contract labour in the estab lishment after the
expiry of the period referred to in clau se (a) or after the revocation of
registration referred to in clause (b), as the case may be.
10. Prohibition of employment of contract labour.- (1) Notwithstanding anything
contained in this Act, the appropriat e Government may, after consultation with the
Central Board or, as the case may be, a St ate Board, prohibit, by notification in the
Official Gazette, employment of contract labour in any process, operation or other work
in any establishment.
(2) Before issuing any notification under sub-section (1) in relation to an
establishment, the appropriate Government shall have regard to the conditions of work
and benefits provided for the contract labour in that establishm ent and other relevant
factors, such as--
(a) whether the process, operation or other work is incidental to, or
necessary for the industr y, trade, business, manufactur e or occupation that is
carried on in the establishment:
(b) whether it is of perennial nature, that is to say, it is of sufficient duration
having regard to the nature of industr y, trade, business, manufacture or
occupation carried on in that establishment;
(c) whether it is done ordinarily through regular workmen in that establishment or
an establishment similar thereto;
(d) whether it is sufficient to em ploy considerable nu mber of whole-time
workmen.
Explanation.-- If a question arises whether any process or operation or other
work is of perennial nature, the deci sion of the appropriate Government thereon
shall be final.
CHAPTER IV
LICENSING OF CONTRACTORS
11. Appointment of licensing officers.-- The appropriate Govern ment may, by an order
notified in the Official Gazette,--
(a) appoint such persons, being Gazetted 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 li censing officer shall exercise the
powers conferred on licensing officers by or under this Act.
12. Licensing of contractors.- (1) With effect from such date as the appropriate
Government may, by notificati on in the Official Gazette, appoint, no contractor to
whom this Act applies, shall undertake or execute any work thr ough contract labour
except under and in accordance with a licence issued in that behalf by the licensing
officer.
(2) Subject to the provisions of this Ac t, a licence under sub-section (1) may contain
such conditions including, in particular, conditions as to hours of work, fixation of
wages and other essential amenities in resp ect of contract labour as the appropriate
Government may deem fit to impose in accordance with the rules, if any, made
under section 35 and shall be issued on payment of such fees and on the deposit of
such sum, if any, as security for the due performance of the conditions as may be
prescribed.
13. Grant of licences.- (1) Every application for the grant of a licence under sub-section
(1) of section 12 shall be made in the prescribed form and shall contain the
particulars regarding the lo cation of the establishment, the nature of process,
operation or work for which contract labour is to be employed and such other
particulars as may be prescribed.
(2) The licensing officer may make such inve stigation in respect of the application
received under sub-section (1) and in ma king any such investigation the licensing
officer shall follow such procedure as may be prescribed.
(3) A licence granted under this Chapter sha ll 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.
14. Revocation, suspension an d 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 12 has been obtained by misrepresentation or
suppression of any material fact, or
(b) the holder of a licence has, without r easonable cause, failed to comply with
the conditions subject to which the licence has been granted or has contravened
any of the provisions of this Act or the rules made thereunder, then,
without prejudice to any other penalty to which the holder of the licence may
be liable under this Act, the licensing o fficer may, after giving the holder of the
licence an opportunity of s howing cause, revoke or suspen d the licence or forfeit
the sum, if any, or any portion thereof de posited as security for the due
performance of the conditions subject to which the licence has been granted.
(2) Subject to any rules that may be made in this behalf, the licensing officer may vary
or amend a licence granted under section 12.
15. Appeal.- (1) Any person aggrieved by an orde r made under section 7, section 8,
section 12 or section 14 may, within thirty days from the date on which the order is
communicated to him, prefer an appeal to an appellate o fficer who shall be a person
nominated in this behalf by the appropriate Government:
Provided that the appellate offi cer may entertain the appeal after the expiry of the said
period of thirty days, if he is satisfied th at 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 hear d dispose of the appeal as expeditiously as
possible.
CHAPTER V
WELFARE AND HEALTH OF CONTRACT LABOUR
16. Canteens.- (1) The appropriate Government may make rules requiring that in
every establishment--
(a) to which this Act applies,
(b) wherein work requiring employment of cont ract labour is likely to continue
for such period as may be prescribed, and
(c) wherein contract labour numbering one hundred or more is ordinarily
employed by a contractor, one or more canteens shall be provided and
maintained by the contractor for the use of such contract labour.
(2) Without prejudice to the generality of the foregoing power, such rules may provide
for--
(a) the date by which the canteens shall be provided;
(b) the number of canteens that shall be provided, and the standards in respect of
construction, accommodation, furniture and other equipment of the canteens; and
(c) the foodstuffs which may be served therein and the charges which may be
made thereof.
17. Rest-rooms.- (1) In every place wherein contract la bour is required t o h a l t a t
night in connection with the work of an establishment--
(a) to which this Act applies, and
(b) in which work requiring employment of cont ract labour is likely to continue
for such period as may be prescribed, there shall be provided and maintained
by the contractor for the use of the contract labour such number of rest-rooms
or such other suitable alternative acco mmodation within such time as may
be prescribed.
(2) The rest rooms or the alternative accommodation to be provided under sub-
section (1) shall be sufficiently lighted and ve ntilated and shall be maintained in a
clean and comfortable condition.
18. Other facilities.- It shall be the duty of every contractor employing contract labour
in connection with the work of an es tablishment to which this Act applies, to provide
and maintain--
(a) a sufficient supply of wholesome dr inking water for the contract labour at
convenient places;
(b) a sufficient number of latrines and urinals of the pr escribed types so
situated as to be convenient and accessible to the contract labour in the
establishment; and
(c) washing facilities.
19. First-aid facilities.- There shall be provided and maintained by the contractor so as
to be readily accessible during all worki ng hours a first-aid box equipped with the
prescribed contents at every place where contract labour is employed by him.
20. Liability of principal em ployer in certain cases.- (1) If any amenity required to be
provided under section 16, sect ion 17, section 18 or section 19 for the benefit of the
contract labour employed in an es tablishment is not provided by the contractor within
the time prescribed thereof, such amenity shall be provided by the principal employer
within such time as may be prescribed.
(2) All expenses incurred by the principal employer in providing the amenity may be
recovered by the principal employer from the contractor either by deduction from
any amount payable to the contractor unde r any contract or as a debt payable by the
contractor.
21. Responsibility for payment of wages.- (1) A contractor shall be responsible for
payment of wages to each worker employed by him as contract labour and such wages
shall be paid before the expiry of such period as may be prescribed.
(2) Every principal employer shall nominate a representative duly authorized 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 authorized representative of the principal employer.
(4) In case the contractor fails to make paym ent of wages within the prescribed period
or makes short payment, then the pr incipal employer shall be liable to make
payment of wages in full or the unpaid balance due , as the case may be, to the
contract labour employed by the contractor and recover the amount so paid from the
contractor either by deduc tion from any amount payabl e to the c ontractor under
any contract or as a debt payable by the contractor.
CHAPTER VI
PENALTIES AND PROCEDURE
22. Obstructions.- (1) Whoever obstructs an inspector in the discharge of his duties
under this Act or refuses or willfully neglects to afford the inspector any reasonable
facility for making any inspection, examina tion, inquiry or inve stigation authorized
by or under this Act in relation to an es tablishment to which, or a contractor to
whom, this Act applies, 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.
(2) Whoever willfully refuses to produce on the demand of an inspector any register
or other document kept in pursuan ce of this Act or prevents or attempts to prevent or
does anything which he has reason to believ e is likely to preven t any person from
appearing before or being examined by an inspector acting in pursuance of his duties
under this Act, 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.
23. Contravention of provisions regardi ng employment of contract labour.- Whoever
contravenes any provision of this Act or of any rules ma de thereunder prohibiting,
restricting or regulating the employment of contract labour, or contravenes any condition
of a licence granted under this Act, shall be punishable with imprisonment for a term
which may extend to three months, or w ith fine which may extend to one thousand
rupees, or with both, and in the case of a continuing cont ravention with an additional
fine which may extend to one hundred ru pees for every day during which such
contravention continues after conviction for the first such contravention.
24. Other offences.- If any person contravenes any of the provisions of this Act or
of any rules made thereunder for which no ot her penalty is elsewh ere provided, he
shall be punishable with imprisonment for a term which may extend to three months, or
with fine which may extend to one thousand rupees, or with both.
25. Offences by companies.- (1) If the person committing an offence under this Act
is a company, the company as well as every person in charge of , and responsible to,
the company for the conduct of its business at the time of the commission of the offence
shall be deemed to be guilty of the offence and shall be liable to be proceeded
against and punished accordingly:
Provided that nothing contained in this sub-section shall rende r any such person
liable to any punishment if he proves that the offence wa s committed without his
knowledge or that he exercised all due diligence to prevent the commission of such
offence.
(2) Notwithstanding anything contained in sub- section (1), where an 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 that the commission of the offence
is attributable to any neglect on the part of any director, manager, managing agent or any
other officer of the company, such direct or, manager, managing agent or such other
officer shall also be deemed to be guilty of that offence and shall be liable to be
proceeded against and punished accordingly.
Explanation.-- For the purpose of this section--
(a) "company" means any body corpor ate and includes a firm or other
association of individuals; and
(b) "director", in relation to a firm, means a partner in the firm.
26. 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, the
inspector and no court inferior to that of a Presidency Magistrate or a magistrate of the
first class shall try any offence punishable under this Act.
27. Limitation of prosecutions.- No court shall take cognizance of an offence punishable
under this Act unless the complaint thereof is made within three months from the date on
which the alleged commission of the offence came to the knowledge of an inspector:
Provided that where the offen ce consists of disobeying a written order made by an
inspector, complaint thereof may be made with in six months of the date on which the
offence is alleged to have been committed.
CHAPTER VII
MISCELLANEOUS
28. Inspecting staff.- (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 w ithin which they shall exercise their powers
under this Act.
(2) Subject to any rules made in this beha lf, an inspector may, within the local limits for
which he is appointed--
(a) enter, at all re asonable hours, with such assist ance (if any), being persons in
the service of the Government or any local or other pub lic authority as he thinks
fit, any premises or place where contract labour is employed, for the
purpose of examining any register or record or notices require d to be kept or
exhibited by or under this Act or ru les made thereunder, and require the
production thereof for inspection;
(b) examine any person whom he finds in any such premises or place and who, he
has reasonable cause to believe, is a workman employed therein;
(c) require any person giving out work and 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 b een committed by the principal employer
or contractor; and
(e) exercise such other powers as may be prescribed.
(3) Any person required to produce any docum ent or thing or to give any information
required by an inspector unde r sub-section (2) shall be deem ed to be legally bound to
do so within the meaning of section 175 and s ection 176 of the Indian Penal Code (45 of
1860).
(4) The provisions of the Code of Criminal Procedure, 1898 (5 of 1898), shall, so far as
may be, apply to any search or seizure under su b-section (2) as they apply to any search
or seizure made under the authority of a wa rrant issued under sec tion 98 of the said
Code.
3
29. Registers and other records to be maintained.- (1) Every principal employer and
every contractor shall maintain such register s and records giving such particulars of
contract labour employed, the nature of wo rk performed by the contract labour, the
rates of wages paid to the contract labour 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
contract labour is employed, notices in the prescribed form containing particulars about
the hours of work, nature of duty and such other information as may be prescribed.
30. Effect of laws and agreements inconsistent with this Act.- (1) The provisions of this
Act shall have effect notwithstanding anything inconsistent therewith contained in any
3 Now see Section 94 of the Criminal Procedure Code, 1973
other law or in the terms of any agreement or contract of serv ice, or in any standing
orders applicable to the establishment whether made before or after the
commencement of this Act:
Provided that where under any such agreemen t, contract of service or standing
orders the contract labour employed in the establishment ar e entitled to benefits in
respect of any matter which are more favour able to them than those to which they
would be entitled under this Act, the contract labour 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 sh all be construed as precluding any such
contract labour from ente ring into an agreement with the principal employer or the
contractor, as the case may be, for granting them rights or pr ivileges in respect of any
matter, which are more favourable to them th an those to which they would be entitled
under this Act.
31. Power to exempt in special cases.- The appropriate Government may, in the case of
an emergency, direct, by notif ication in the Official G azette, that subject to such
conditions and restrictions, if any, and for such period or periods, as may be specified
in the notification, all or any of the provi sions of this Act or the rules made thereunder
shall not apply to any establishment or class of establishments or any class of contractors.
32. Protection of action taken under this Act.- (1) No suit, prosecution or other
legal proceedings shall lie against any registering officer, licensing officer or any
other Government servant or against any member of the Central Board or the State
Board, as the case may be, 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 proceeding shal l 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 order made 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.- If any difficulty arises in giving effect to the
provisions of this Act, the Central Government may, by or der published in the Official
Gazette, make such provisions not inconsiste nt with the provisions of this Act, as
appears to it to be necessary or expedient for removing the difficulty.
35. Power to make rules.- (1) The appropriate Governme nt may, 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 number of persons to be appointed as members representing various
interests on the Central Board and the State Board, the term of their office and
other conditions of service, the procedure to be followed in the discharge of their
functions and the manner of filling vacancies;
(b) the times and places of the meetin gs of any committee constituted under
this Act, the procedure to be followed at such meetings including the
quorum necessary for the transaction of business, and the fees and allowances
that may be paid to the members of a committee;
(c) the manner in which establishments may be registered under section 7, the
levy of a fee thereof and the form of certificate of registration;
(d) the form of applica tion for the grant or renewal of a licence under section
13 and the particulars it may contain;
(e) 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;
(f) the form of a licence which may be granted or renewed under section 12 and
the conditions subject to which the licence may be granted or renewed, the fees
to be levied for the grant or renewal of a licence and the deposit of any sum as
security for the performance of such conditions;
(g) the circumstances under which licen ces may be varied or amended under
section 14;
(h) the form and manner in which appeal s may be filed under section 15 and
the procedure to be followed by appellate officers in disposing of the appeals;
(i) the time within which facilities required by this Act to be provided and
maintained may be so provided by the cont ractor and in case of default on the
part of the contractor, by the principal employer;
(j) the number and types of canteens, re st rooms, latrines and urinals that should
be provided and maintained;
(k) the type of equipment that should be provided in the first-aid boxes;
(l) the period within which wages payabl e to contract labour should be paid by
the contractor under sub-section (1) section 21;
(m) the form of registers and record s to be maintained by principal employers
and contractors;
(n) the submission of returns, forms in which, and the authorities to which,
such returns, may be submitted;
(o) the collection of any information or statistics in relation to contract labour;
and
(p) any other matter which has to be, or may be, prescribed under this Act.
(3) Every rule made by the Central Government 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 successive
sessions, and if before the expiry of the sess ion in which it is so laid or the session
immediately following, both Houses agree in making any modifi cation in the rule or
both Houses agree that the rule should not be ma de, 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.