The KARNATAKA STATE CIVIL SERVICES PREVENTION OF STRIKES ACT, 1966

THE  KARNATAKA STATE CIVIL SERVICES (PREVENTION OF  
STRIKES) ACT, 1966 
ARRANGEMENT  OF SECTIONS 
Statement of Object and Reasons 
Sections: 
1. Short title, extent and commencement. 
2. Definitions. 
3. Prohibition of strikes. 
4. Penalty for strikes. 
5. Penalty for instigation, etc. 
6. Penalty for giving financial assistance. 
7. Attempts, etc., to commit offence. 
8. Offences by associations. 
9. Power to arrest without warrant. 
9A. Special Provision regarding bail. 
9B. Precedence for trials. 
10. Repeal of Karnataka Ordinance No.1 of 1966. 
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STATEMENTS OF OBJECTS AND REASONS 
I 
 Act  30 of 1966.- As it was apprehended that certain organised bodies of Government 
employees would cause dislocation of work by resorting to strikes, it was considered necessary to 
provide for prevention of strikes by Government employees of  the State. Since both the Houses 
of Legislature were not in session an Ordinance for this purpose was promulgated. 
 (Published in the Karnataka Gazette (Extr aordinary) Part IV-2A as No. 187 dated 9-11-
1966.) 
II 
 Amending Act 6 of 1967.- In order to enforce the provisions of the Mysore State Civil 
Services (Prevention of Strikes) Act, 1966 effe ctively, it was found necessary to provide for 
punishment for an offence of instigation of a strike both with fine and imprisonment, and for the 
prosecution being given an opportunity to oppos e an application for release on bail of persons 
accused or convicted of instigation of strikes. Provision was also considered necessary to ensure 
speedy trial of offences of this kind. An Ordinance was accordingly promulagted on 25th January 
1967. This Bill is intended to repalce the Ordinance. 
 (Published in the Karnataka Gazette (Extraor dinary) Part IV- 2A as No. 80, dated 27-3-
1967.) 
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1[KARNATAKA]1 ACT No. 30 OF 1966 
(First published in the 1[Karnataka Gazette]1 Extraordinary on the Seventh day of 
December, 1966) 
THE 1[KARNATAKA STATE]1 CIVIL SERVICES (PREVENTION OF STRIKES)  
ACT, 1966 
(Received the assent of the Governor on the Seventh day of  December 1966) 
(As amended by Act 6 of 1967) 
 
 An Act, to provide for the prevention of strikes by civil servants of the 1[State of 
Karnataka]1. 
 W HEREAS it is expedient to provide for the prevention of strikes by civil servants of the 
1[State of Karnataka]1.  
 B E it enacted by the 1[Karnataka]1 State Legislature in the Seventeenth Year of the 
Republic of India, as follows :- 
  1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973 
 1. Short title, extent  and commencement.-  (1) This Act may be called the 
1[Karnataka State]1 Civil Services (Prevention of Strikes) Act, 1966. 
  1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973 
 (2) It extends to the whole of the 1[State of Karnataka]1. 
  1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973 
 (3) It shall come into force at once. 
 2. Definitions.-  In this Act,- 
 (1) "State Civil Servant" means a person w ho is a member of a civil service of the 
1[State of  Karnataka]1 or holds any civil post under the 1[State of Karnataka]1 ; 
  1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973 
 (2) "strike" means a cessation of work (including any unauthorised absence from 
duty) by a body of State civil servants acting in combination, or a concerted refusal, or a 
refusal under a common understanding, of any number of State civil servants to work. 
 3. Prohibition of strike.- No State civil servant shall resort to strike. 
 4. Penalty for strikes.-  Any State civil servant who commences, continues or 
otherwise acts in furtherance of a strike shall be punished with imprisonment for a term 
which may extend to six months or with fine which may extend to five hundred rupees or 
with  both. 
 5. Penalty for instigation, etc.-  Any person who instigates or incites State civil 
servants to take part in, or  otherwise acts in furtherance of a strike, shall be punished 
with imprisonment for a term which may extend to one year 1[and with fine which may 
extend to one thousand rupees]1. 
  1. substituted by Act 6 of 1967 w.e.f. 20.4.1967 
 6. Penalty for giving financial asistance.- Any person who knowingly expends or 
applies any money in furtherance or support of a strike shall be punished with 
imprisonment for a term which  may extend to one year or with fine which may extend to 
one thousand rupees or with both. 
 3
 7. Attempts, etc., to commit offence.-  Any person who attempts to commit, or 
does any act preparatory to commission of any offence under this Act, shall be deemed 
to have committed such offence. 
 8. Offences by associations.-  (1) Where an offence under this Act has been 
committed by an association, every person who at the time the offence was committed 
was in charge of, and was responsible to, the association for the conduct of the business 
of the association, as well as the association, 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 render any such person 
liable to any punishment, if he proves that the offence was committed without his 
knowledge or he has exercised all due diligence to prevent the commission of such 
offence. 
 (2) Notwithstanding anything contained in sub-section (1), where any such offence 
has been committed by an association and it is proved that the offence has been 
committed with the consent or connivance of, or is attributable to, any neglect on the part 
of, any member of the executive or m anaging committee of the association or any 
manager, secretary or other officer of the association such member, manager, secretary 
or other officer shall 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,  "association" means any body of 
individuals whether incorporated or not. 
 9. Power to arrest without warrant.- Any police officer may arrest without warrant 
any person who is reasonably suspected of having committed any offence punishable 
under this Act. 
 1[9A. Special Provision regarding bail.-  No person accused or convicted of an 
offence under section 5 of this Act shall, if in custody, be released on bail or on his own 
bond unless the prosecution has been given an opportunity to oppose the application for 
such release and where the prosecution opposes the application, the court is satisfied 
that there are reasonable grounds for believing that he is not guilty of such offence. 
 9B. Precedence for trials.- The trial of any offence under this Act in any court shall 
have precedence over the trial of any other offence pending in such court.]1 
  1. Section 9A & 9B inserted by Act 6 of 1967 w.e.f. 20.4.1967 
 10. Repeal of 1[Karnataka]1 Ordinance No.1 of 1966.-  The 1[Karnataka State]1 Civil 
Services (Prevention of Strikes) Ordinance, 1966, is hereby repealed. 
  1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973 
 
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