LexThe Kerala Casual, Temporary and Badali Workers(Wages) Act,1989
Kerala · state statute
Open in Lexace · Ask the AI about this acta . :TTT.,LI so ::. T1' 2 : tt .KERALA GAZETTE EXTRAORDINARY .PUBLISHED BY AUTHQRITY - - "' - ..aj, 4 , - - m ' •;.' -": .22ndjanaaiy1990 Vol. .)DCXV) triv tindrun4 $* Monday --- - - [No. 57 C. • - • - - ..GgyERN)IENTOFlSERALA - .•.. '- - - + •. 1r.. . r-- Law (Lej1tation-O) flepht(ineflt . 4.,. ft4+ . I • .; -! - - '-: '- -. iNO'flflcAflON - 1 • 4 . t- ., • -•+ • • .j.''•' _ No: 69q4Leg. O3j89jLaw. Dated, .TijvaeUIDUVt, 22tuZ January; 1990j '. •4•; - , r/ ," I' .. .' • . 2ndMagha 1911. ;s;a.TF!:. . C •. -. 'fl;e following :A 0f -of the iCeraia State Legislature is hereby published. for geneS jnforma-tlotE . The Bil4 as psscd by the Legisiathe' Ateizbly received the assent of the President oIL the 3.4th day of 3anuary,199O.. • . •• t .... - :1 •"• • . ,• , f• g ' •' i#*.4.- .l4 •%4•'S + •. . 4 •0 e .' - • 0 - s - : ?çit -By order. of the cidvernor, \4._;t;. :- -'--'• ,_\;.i':t,.' : •. , .4i : • :.. - •- T..r.SA.ROJAZ ye • • • ,,_ BjiCottzl Secretary. (1a'w.). r *,. -. --•. •. •- - - • •.+.i .• . - i, . •, • . [ :-:' •' : • • I •' - . -• - AND ?tIBLI$ILEO BY THE S. 0., P. AT TflI cOVERNMEtT PREBS. + • •::- j'aIV.ADhttflht, 1990- . . .'.,. • - c :_,3aao7IMo._ .S,...•...•4 .:, • - -' --4. -' - . -I • ,b_•*+._l1, t - '4* • -. I 4 . • 4. .4. . I - ' ' - - ,. . . • 4! •_ :- •.-:. . ••t r •,, 4; * "''.4 4 t •'-i- 1 I ' - . • :. ; .•*2 -, .•. .,AcTj,ôp1990 • : 1 _:_c. , a s . "i_. ._1 ••,•_.•• •' ' •4'- *t t.h 4 S THE KER AlA CASUAL, flMP0RAIY ANt;13AflL1 WO'RKERS, (WAGES) ACT,, •198ç. ;-- -' 4 •1 I + , '+4 '• • - t!_ 4 • i!! •4J • ., - 4 +. •••1. ' I .4 '*•'• An Act. to provide for the fixation of the -tattles Pqyable to casual,znnporatya,w bodY, wodayr in certain estabiishmnus and emftlqpnpgs and for nwttccs connPcied:1:enu,cth F;egrablewjjpjp it is apedic ;d ;roVidc'for ÜU i3xtion ohio wages payable to casual, temporary and badli wâricàrs in ercp.in cstsbligb.:-'n'entsajjd employments and for matters conncctcd.thcrcwjLh.' . , •• 'j_ ?f: ' .•;.. BE ii cnact4 the 'Eortiet . J Year di the RèMblic bI Iiidi& s foJIowa4. — 4 '• • 4 4 - • • . . • '. çe_ . I.. Short this, 4x1e1n4 ommenc',,j and apJiliccuion.a..(1). This Aci may be called the Kcraia Casual, Temporary and Badii Woi*ers (WagesAct; 1989. (2) It óxtnd to we th oçthc State of Kaa. (8) It shall corne.jnto iorcc On.sücji•ths the Goveniment iiIy, by notificati6njn the Gazette, appoint:. .... 1•'- .6...- ••:---- - •-- • • • • • • ... • •• 7 •' . 's• t_. (4. Ithal1app1 • yto....'. #4. 4 . 4 ....... ................. & (a)' every factory, .plarktation and motortrathorj widèitaking; .4. .4 .. . 4 .•. ...'-• I. , • - - -' •- (b) evei3, cslabjjthmeritto which any etthe Shops and Qomrnercial tstablis]ebtc Act.. 1960 (34of I960, nppIie, whicit is specifletj by the GOvemment by notification in the- Gazctte vh is situate in such area o and. ich r areas as ma9 be specificd1 thd+ notification; 4.' '• - . . . I .......- .. - -. '- (c) such otjwr etablishme nt cfr: iiider(dking as the Government may, by notification lathe Gazette,.sperjfy iii this bcha!ff. .:C•'•'- -.. •' .. ' 'I. 3, - ..,.. ..........•. Provided that flozotication 'cfas (b) (c) thai] b issücd by the Government, unics not lths thafl two thonths' jióticb of their intcfltio •:. so to do has bce given and any .objcctftm or sugesfi&n received in fesponse to the notice has kn onsidered by the Cdvcrpjnentt ;'jy -.•. (5) It. shall not app1- to any establithnien't; facL'y, plantation, motor transport thiderraking or oilier -undertakings bdonging to 10or under the control of the Central ' ..: --. • ' ••-. • .ç..7 .t . 2. Defrutjonsr..rn this Ad, u,tI-ss the (a) "badii Workerl) Jicansa .ivorkey who is appóit iii the plaèe of a penm worka' wh is.itemnpomthy absent; .:;, •':, . • •'. •• .'rr":'t. S .. (b) "casual woiker" meañ a worker whose employment is of a CasuiTnatre; .... "employer" theans, in relation to any eflablishmentp factory, p1antaton, 5motor'transpon undertaldng or other, undcrta]ung._. (5) bdonglnç to, or under the control of any State Government, 5; ••.., , a pCrsOn or authority appointed by. that Govcrnment for the supervision and •controi.of workers, or, where no person or . ..iufhorhy has been so appointed, the head of the Ministry or the .DCpártmeiit concerned; (ii) iI)C16118ing to, or un& the ednirol f, any local authoriiy the personappointcd by such authonty for the supvJslon and control of Workers,- or, where no pcnon4 has been so ãppofrtted the cHat ttutht Oflice of thelocal authority inany oth& case; b4penon who or the.autiiority which has the * .t •.. .. ültiñtatt control over the afT'airs of the cstabIi5hrrent, factory, -: lAntation or \tndcrta"ldng, 1and where the said affairs are enirusted to any oilier person, whether called manage-, i .,. managing director orby any other name, 'such person; (ci) "factor/' has the meaning assigned to it in clause (in) of secti*n 2 of the Factories 'Act, 1948 (Central Act 63 of 1948); 4 . 4 • .4 •_ . 4 ' a - (e) "tnspector" means an inspectot appointed under section 6; ' (c tmQr tiap&tnnderta1ang" 'has the mnIng arigna to that expression in obtuse (g) of section 2 of the Motor Transport \\ orkcrs Act, 1961 (Central Act 27 of 1961); : •, pthntiit wotker" 1.mdhns ;a-:worktrlvho 5 ' employed on' a .:,prznanexttbasis;....a_t •: ' - . I .. (ii) 14tplantation'1 has the meaning assigned to it 1 clause (F) of section 2 of the Plantations Labour Act, 1951. (Central Act 69 of 1951), - - (1) 4'tState" meant 'the State of Kerala 4 '•• 4 •.,•., • • • " • . (1) "tcmorary woricar",, means a workei. who has been engaged for work winch 's of an' essentially ttxmj$brary nature likdy to be finished within / a limited. pei:lo.1; J'44, a - (k) "wakes" has the' moaning assigued to that term in clause (vi) of section 2 of the Payment of Wages Acts 1936 (Central Act4 of 1936); (I). "worker" means any .perso sc ho is employed r hire or reward to do any work, sidlied or thnkiited, manual or clerical, in any establishment or empldymnt to which this Act applies and includes ;in out worker to whom any ot articles matenals alt given gut by another pen to he made up, 'cleaned, • washed; altered, ornamented, %rnished, prepared, adopted or otherwise -pTotesEed.. ,: • •:- ' - ct . • ,--:, ..5- C • • •ra • .,,. .. _••'. •- - S - - Lc .. •.. •.. • .. • I - •. • •_*_ . . _ s. .- . - 4 4 r't.a -',. • - -- ••-.•' : -."i'. •,':' ,- -;, - - ., ', • 44+ 44 •, ''4,, .4 'c' •,• '' : . -' 'Y$ Yable, Jo anything Con &rrorab or 'ba&i tained 'aany law for the time beingi force, or in any jucignie thiia n decree or order of any Court or &lwr'authority o in COntract or- other agree1 no Crnploy. shaft pay' to. any, cistnl, ternponuy or badli worker employcd by him in an"esfal,lishntn-i factory, jilaniatio motor 1ráñtor Undertaking or other lindcrc.'dcing, wages; whether jayle in cash or in, l&id, At rates less than the minimum of the "ages payabjc by 1ih to a pt'iflaajt worker for performing the same work or work, of a 'similar natne,. . -- ..--t - ' 4 (,+' 4 - J'''_. -.'_;.•,•. I '4. Power of QovInpj Jo appoint Jbj hetrjn 'azj &ci&, l'oj and wmpfaincs_(l)'-.. The Goycrnmani iiay,' by notificauon in the Cazettc, ,ppoznt such Slicers not betow' the i'ank of a Distdct Labou Ofiiccr, they. thmk fit, to be .thc authorftj 'lot the -purpose of 'hearing d , "(a) coMplaints with regard to the COflSVCnHOn of's&tfoz' . • ' 7,. '+ \' ,. ?;--.:"', - " • ,' . '(b) Claims arising -out at non-ptynict 'of 'gcs at," the refcn- toi the said Section; ;,-•, and may by the arn or a subsequent notificatj defitho the local limits withij which each suth auta2orizy.haIl.:cxaee ,itr jurèdicti,' •- - -' V - - - 4 I • • P ,,,'- •, ' - - t (2) Every complai nt or claim Icfcrrcd to in, ub'secii 0 (I) shall j ''be' nadc'jrj auchrnartn&as may. be prccdribed:...b........ - • -'.J;. :• ' -' ,_ - . • ' , ''I ', , , 1.1 I,, ,r, :. - (3) :xi' any question aris as to whcEher.tw0 nióre"wbrkj are of , ' tic Saint nature or of a surnlar nature, it thai] be deadeci bj the authority appointed under. sub-sectio n (I) " - - ' ' ' -, I •' - ...r'''' t C I , • ',(4) Where a conipkini or claim is made to'the authority appoince under sub-sect ion (I), itrnay 1 afld giving the .pp kant and the employer an 'opportunity of being beard,' ñnd after tucli in sary,dzrcct quiry as'it,ivay consider necci- 1... - ' ' I ,''' • : ,- , (i)iil' thc cas 'c o f h'claith nrisirg out df'nnp ofwiges St the t, . rates referred tb'in,'seetjo 3, :ihat jidy±nentt:be made 'to.' the r -,+-,worker 'of- the,'arnount 'by'. .Which' him ' cxcce the amount actually paid, ' • • ' r-" • : ; -' I • - - - ' .-•..-- - '' )'. - ' "•' - (II) in- the ease of a' complaint, 'thnth'adaquatc steps be I aken by -the. - .ernployerso aflo ensure that there iSnoconfravenuon of- section 3. 4+ - 4, '--•'• I- '.P-'IIi',,_j, _ 't • ,4'- •' ' _,•• . • '(S) tvcry,aathorzi. - y appointc under.su,5.sectionI(;), shall have aU, 'the wcn oacivjj court under thc' ng Coa 1908 (CentraL: of Cvii Procedure 1 Act Sof 1908), far -the ptirppe ôftaldevidence ad of enforcing .thc:atten.' dance of-witnesses an.d conupcliing I the produedon. otdocwz'c r-ts) 'and cry. such authority shall be dcerncd - !o" boa civil court ?ot all, the purposes of section 195 and Qhapter Xxvi, of the' 'JCdeof?.Crjrn;pai. Procedure; :''. 1973 (Central Act 2 of 1974). . : Y ' "': n - ' •; :; - • •.: •. ', - '' ,- , - - ,:'- - ,r -, , I • • - ._ • t I p '' -,-:'J'.. - '+ - • 4 •• I ., -. '-S 'a r : •..' . 1 - - 4 ..Any employer or worker ag4eved by iy ordoi rn cde by an Authority appointed under sub-section (1) on a. complaint or claim may within thirty days from the date of the order 1 prefer an'appeaFto such authoriiv "as the Covcrnmcnt .rnay, by nofificatron in the Gazette specify in. this behalf, and that authority may, after hearin.g the"appeal, confirm 1 modify or reverse ,.,the order appealed against and no further appeal shall lie against the order madeby such authority. •. . —. a", ..The' aUthorltjr&ired io in ub-sccdn (6) may, if it is satisfied that die appellant was prevented by suThcient cause from preferring the appeal cMithin the period specified in sub-section (6), allow the appeal to be prcIrred within a.further perid.of thirty days but not thereafter. ' • • - . - .(8) the piovisions of sub-section (1) of section 33C of the fltdustrial Disputes Act, 1947 (Central.Act 14 of 1947)., shall apply for the rccoiery of .monies due from an: exnp1oycr.rWng cut of the deSion' of an authority appornted tinder nhic section. . .. ;... • .,. . A.., ,'•••_•,,.... -- 5. Duty of anpiojers to mainta. in reg n.--On' nid from the, commence- merit of 'this Act, every employer shaM maintain such iegistcts Sand other. documents in rtladon to the -casual, temporary and badl .1 workers employed :bHiirri, as rriay be .prcscribcd. The (]orcnme:it rna', by notification inThe Gazette, appointsuch persons as they may think fit to be lnpecton ur for the ppose of,niaking an investigation as,tp 'whether the provisions of thisActor theruies tmadc. thereundcfr are being. coiytplied *ith by employers, . and miy define the local limits within \hzCh each Inspcctoi m.sy 'mal.e such investigation : (2) YEvery, Inspêcid sboil be: deedied to. lie a public servant within Llie ménninjof. section .21 otthr, Indian Penal code (CentraL Act 45 of 1860). I - (3) An1nspectoi may, atanv place within the loepi limits of his .:..:, 'l• .•.• •' •..'-.' I' •• .. I .. - 'enter, at ahy icasoñabie time, with, such assistance as he thinks %;ff1,"'a"n'y,'bu- i1d1ng) premises, vehicle or vessel I r' •'' ..... It. •i •• •. .. SI.. • ' S •• I 1-v- C::' (b 'require ar4':.employértd cproduc any , register, muster-roil or, óthei; -' cloaun?.entr :iufl • .10 the. employment 'of workers, and ekantinc such docurácnts. ......., '. • ,,•. -. I.. .' ••' - ;.•• '' ••- •:' • -'. (c) - t&ce, o(the sjot or otjtrrwice, the evidence of any person for ihc.purposc'ôf . . nsceriairdng.whétherthc provisions of.thig ACt or the rules -tuadc thereunder are being of have beemconMiiedwith; I '',f , .. .• ._. • .••. (d) cxqzninc the employer, his agetit or servant or any -other person '5od in charge ot Thc cstablishmcnt, factory, •-jilattadon, motor :tnMPoTt thidertikiüg or.bther uilde'rtaking or any premiscs'connectcd therewith or any. PcytOn. whom fh.Inspéctor has reasonable cause .tobdicv& to be, or 10 havt ¶icen;ia 'worker, iñ\ the "estibiishmânt;- Jhctory, rpl afltat;on. or ,jrndcttakmg; C - 'I, • . I • • ' a . . '4 p-4 * '4 make copiel of, or take eStactz ment niaintainccl undei this Act in. y•datjon to tFiç. enablishment, factory, plantation, .motor transport un.de.rtaidnor,9!her :dtttt& . CI 4 :. % . (4) .Any lerson required by an X$peC1OL' to produce .any regiitcr'. 4 or other document or to give any .ia?ormation sin11 comply with suôh. rcqrn- MUOfl. • •,;, (5) Evcryexnployer shall afford th inspector all facilities for makrng any entry, inspection, examination or investigation 1under this Act.' •. 7 Penalties —(I) If any employtr contravenec the piSi rO\OflS f section 3, be. shall be punhhabie with fine Which my extend 1to five thousand flPttS. - . • •. (2) ' if any person &ing:reqiifred SOth do, bmitrôr refuses to produce' to an Inspécior any register or 'doqumsnt orto give any information, he shall be punisliflle with fine which naytctcnd to one £1ouSand rupeeL . 7 • 4 • -. . .•. . I L (3)' 'If any empthycr or other persoir obstr&cts- any .1npector the discharge of his duties under, this ,Act he shafl.bc punishbic with-fine whack may extend to two thousand rupees. '' '41. (4), If any ernploycrr(uhs dr iltuliy rnglcc's (6 afford an lnspcetk* 'reasonable facilities for: tnaking "jan entry,';' inspection, examination or - 'investigation under thh Act,hc'shali.bc punishab1ewith.fine'syhich may. 't.,ctdt two thousand 'rupeS. - -, .', •c- r :t; "..' :', • • •. • . • • ••' •• •;':• •..:'; [. • (5)' If any 'employ6, being *quircd lijoi dndci'this Mi so to do, TCIWS.to gWe any Sidence or prevents his agent, scrvanf or any other person in charge of the, csjablishinent, factory, piantatioi, m9tOf tianSpor u.ider--- takrng or other undcrj.akii,g, n the casi ina be, or any' worker, from giving ' evidence, he shall be punishaliç wiih.finc which.yna extend to one thousand' rupees:,. ' ;• ,• •J ... ••••t'•'- - ; ."': P . I . , ' , • ,.. I. • • ,. •.,'I_ •,•, •1• •, _',• ' (5) if any'erson makes default in ddmplying with the prviions of any ruk or order znde under this Act, hc'shall,lf no bthcr' penalty is jiro- vicied ft such cobxravcritio.n by this. Act, be, purusbable with finc.whicb ma" •' extend o five. hundred rupees.. •-' -.. •; .. . '-I - ) '. 1 • • . -'-. . 8 Ojn b o mpath ' ' ocur ãc;lis Acthai b e ( W d e ei ' ya cornpany everypeson who, at the Unethe offeice was corn-co • mmtt mitted,a in charge of, and Was rcspon5iblcto, the compahy for the conduct of the y fthecompany,as wellashccompny;shallbc&cncd tobe &UIIYhcoff o cnccandshaflbeliabk tobefroccdcd against and punishct; r - .. accord • :., :'-'- •" i * t.hc• comnijssj th0c,:r that he due cWigbncç rtvcnt • I''. :- 'H: • :.rjA. ':L7 - : •, r -, (2) N otwithstanding anything contancd in sub-section (1), where any offence under, ,this Act has been tominitted by a ompa.ny and it is proved that the offence: Ms been committed with the consent or connivance oçor MtrjfjütAble to any neglect on the patt of any director, manager, s&rctary or, other, officer of the company, küch diretor, managers secretary or other officer shall bcdéemed to be guilty of that offence and shall be liable to be proceeded agaitit. -and pishS pccordingly. , , • g e •. -. Explanaiion.--For 'thc j,urposes ot this stction,— .. (i)J ?cómpañy" means, any body and includei a firm or other; association of 3n4ividuals and - j) tctot.c in relation to a firni,.meam a. partner in the firm. • .' 9. CogniSace ard rial oj.pjl~ncesr-( 1) No court inferior to that of a Judicial MifltrateofthQfli!t class shall iry'any offence punishable under this Act. 4 .. • -. 4 .4. 4 *. 4 Ii - • I •t • 4 . . - (2) 'No toutt 1h3li take .togni2anCE of an offence punishable under this Mt.'exctpt apon athmpliiflt. rnadewith the sanction of the Government for an gfflcci ati%hotiSe4 by.thcm in this behalf. - ;... •. :.' '. :- ..'(S) No co Shall take ctignizaxtcc of an offence punishable under this Act un1csscompla nt thereof is madcwithin thicc months from thI date on which sanction is granttd under this section. — 6.'Burdth .4f .prof--N oSithstañding anything tothained in any law foi:thc time, bSin force in any proceeding under this Act, the burden of pkoving that 'a *ork puforrned by a casual, lemporary or badli worker is not 'the sthne wdrk or.Wrkqf a similar nature as that performed by a permanent ; wdtkcr sbhflbeOfl the.employer. I . •. #44 • 4. . I - I : • i1.'. 'Powugothakeflitei.t(U Tho Govcrnmçnç may, by notification In' the Cazette, pak&ruls . for carrying out the provisionS p1this Act. v •• • • t ...I_ -. (2) tlnSti11triSLwith01. prejud.ictto the gcntràlity of the fore- goihg 'power such, Sits may provide for all or. any of the following matters, nainely — SS?4t4i•4;,PUa 4.; 4.-. ;4 •.• C 4 . I. 4 44 ..- f '. (a) thernn& whi&ttomPlaint orcialt referre4 to in sub-section -' ,(l)of sectiOn 4 shall made, . a S •,•> t -4 :':- •;J! • , ... • 7 (b) tegisSs laid othWdbththitnts whickân employer is ràquired under section 5 to mhtan in relation to the casual, temporary and badli workers employcd by blit; - any other matter which is required to be; or may be, prescribed. 4 ..._.. tt • .• . I .,: -..et '. .• _4'4 - - •y' , - (3) Everr rule made under this Aéthall bthi2i; as sdoit as may be after it is madc','Wore the Legislative Assembly whih it is in sssion, fdr a total peiod of fourleen days which may be comprised , in one sessioh or in two 3UCCCS$jfl session,, and, if', before the expiry of the session in. syhich it so laid or the. session immediately following, the Legislalive Assembly ,malces any modification - in the rule or decides thM the rule should not be made ).thc rule shall thereaftez hav&effect only In such modified forinor be of no cffect as the case may be so however, that any such mQdffication or annulment shall. 'bcwithout prejudice to the validity4of anything PreVIOUSlY dana Under t hat rule. *j - - -. - . • •,L••-- . 04 J: .- ,• • 4 0 •• ' • 4._I $ - - 1 0 - a-, • '- 1- 0• :' i ;,;'•:' -.: . l •' •a- S -. 0 ...: .. • :.- - •.. •:: .•.L•..st • ..• ''S. ._ •..b — . • - . . • • .. . . - . , 0 - - . I - •40%' _ • '• .'•.•__ 4' .. .; 0 •..• - • _I. .,t_ • •4.04 I ••• . • 4• !* 4 • p - • • .• * • • - a - . 04 • 4 4. p. - .4.. •. . . ,4_l • 4- 1 - - • •-, .. -• • ••• 4 • '. • '4s' -a-- -' . - • '.• • . • •• - . -/ • 0• ••0 444 •- ••. . • a.) •_•••C••••? 4 j 4 .. I - 1- •• , • -- . . ._ 4•. .. 4 •-•2 • es t ' .. - . •_, - • . • , ' I. ' ' ?.'.'.''.:f . • . - ~. - $S.J•.. • - - . I, ..-t .•' '. - 4 4 •- V • 4' 4 ,, 0 • si t . 0 ,-• . . 4_ I ' . - 0 • I.. •,• 4 4 . 0 .44. * -- -_ • ....& • - r • - • . 0 4 I •..9• It..., 4 0. -. • •.:. * . t • -- . ,• I . - . . - 0 •t-'4 • •- ••I-. • . I • Lo,. a I • • : Lr: r ". '' •• -:-"•: -•--'- •-..-' 4 4' t •- I • ...... . •,-. 4 S • • • ' I- •• . ' ,_ .,i'?.•:.;"tli :-- .4- _.-,-:-'-. 1 •, • .4 - I •• 4 . •_ • • .• - 4 . - "• - .... .•._ .- , ,• . - - 0 - 0 • :- - -- . 44 . p 44 • I -I; • -b • - - 4 .01, 4 4 - - - ' I • . 0 ' • r • t - - • - •• • - .- 0 - • * • i -'. -2 _:,'- •, • •• - •'-_, '::, •:.1._4:..:1.._:..e f!'_,;._1 ,