LexThe ODISHA RELIEF UNDERTAKINGS (SPECIAL PROVISIONS) ACT, 1983
Odisha · state statute
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S[THE ORISSA RELIEF UNDERTAKINGS (SPECLAL PROVISIONS)
; ACT, 19831
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: . . , , [fleceiied , !IR, =heit if I* piesideh the M~)cA :198d, $rit , published
. , i$ an exlrdordinary issue"oJ'fhe Orissa Gazette ddted *the 14th =i&drch -1984.1
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AN ACT TO MAKE SPECIAL PROVISIONS FORm A L~ITBI) PBRIOD IN RESPECT OF ~DU-
STRIAL RELATIONS, FINANCIAL OBLIGATIONS AND OIHW LZRB MA= IN RaAmON,
M INDU~IUAL uNDBRTAK~NGS THB RUNNING OF WHICH Is CONSIDERED &ss-AL
ir+ . . ,, A M&URB'OF PRBYBtjTINO, OR OF PROVIDING WlEF AGAINST, IJNT@yMm.
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~g it enacted by the Legislature of the State of Odsra in the Tturty-fourth
of the Republic of India, as folkws :-
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Shod title. 1. (1) ~hid:,Act 'may be called the. Orissa, Relief Undertakings (special Provi-
extent and appliea~~on. sions) Act, 1983-
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, , , . ,;:(2) rhal~., canie ,intb force on such.date is , the stat; ~oikrnme~t may by
.,. . . , m*. .. nqtification in the acial; ~azette-,appoint ':ip that behalf. . ..
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. . DalrIon. I. . , ! 2. In this Act .unless the ,wntext,.othenvise -requires,- , , . .
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I:,' ,, ', , (1) ''~overnme'nt ~ompny" 'has the meaning assigned ti' ,it jh section 617 - .#I . of the Companies 'Act,' 1956. ' ' . . . , 1 or 195 6
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-.. I , -1 ,(2), i4iddustry" mkni'.any' buiness, Vade, undertaking, manufacture, mlling of cmployers and 'includes any mlliq, service, employment, handicraft
or- industrial occupation or avocation of worhuen, and the word
"iad~strial" shall be construed acmrdingIy ;
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(3) '"relief undertaking" m&ns a State industrial : undertaking in iespect of
which a declaration under -section 3 is in force ;
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(4) "State industria i undertakingp' means an industrial' , i&deylakiny;- ,
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(a) which is Started, 'or. which, or the management- of which, is undei any
,,I . arrangement or , agreemeat acquired or,. othemi se taken over , by the
. State G.overnment, or .by ,a Government Companq, and is lun or
proposed to be nm by, or under the authority of, the State Government
or a Government Cgmpany; or
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(6) to which aw loan, advance, or grant has been given, in respect of any
i!i ;. loan whereof, a ,guarantee has been given, by the State Government or
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' a Government company.
. , For Statement of Obbb and reasons Orisso Gazette, Extraordinary, dated the 16th .I . :pptcmbr 1983 (IZO3). . I
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, ; ,I.: I Deleted; by, thc Orissa relleF unedtlaklnp . (Spl. Provisions) Act [Orim ~ci. 6 of 1985) 3. 2.
0. Come into force with effect from the 30th May, 1984 vIda Orissa Gazcttc Extraordinan
dated [he 30th May, 1984 925)-
THE ORlSSA RIELIE#'UNDERTXKINGS (SPBCIAL PROVISIONS) ~a,
1983
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Declaration , 3..The State Government ma), if,iL is satisiicd th$,iF,is neceq~y or egedient
Of mlief so .to db ' id tlie public ihkerest; 'wit b d"liew't0 'enabling the'jcontinued,'iii:=ningng or un dert&ing . restarting of 'a 'B tate industrial - undertaking 'Ls a"m&s&?' of"' prvehting ',lhss : of
production, working loss, loss of capital, unemployment, dedare, by notifimtion, that
the State industria1 undertaking shall. on and horn such date and for such period
as ,may .be, specified, .in: [be . no!ifi~tion be a : relieE: underGng ::: . I- , ;. ,<
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grogdad &t the perjod so specified shall not;! in !he first ,instan&, lcxceed
one year but may, by a like notifimtion, be extended Born time to rime by period
not exwtl.ng one year at any one time, so however, that such periud shall not
exceed -tern yars in the aggrekate. , ;: : - .,, ' ' , .. , , ,:11;,., -1 '.:. r;> 'I .;il
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Application 4. The State Government may, if it is satisfied that it is necessary or expedient
cer[ain SP LO dO far the pugore rpeciFie4; in,sw,tioo13i direct, by n0A8icafion~;~ ;) , Onac(meot& 4. .,, - ..., ,.
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agffem!s,
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etc. to rellef
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undertaking. (a) that in relation to any relief undertaking all or any of the enactments
! .#. .. sp1x:iCied in the Schedule, to ,t+s,,Act shall. not,apply or sbll
. ,'si.lch' . adapations, : whe~ker 6y- W?yI :?f :,modi~cation, . additi&n:,o
without, h.owe$&r,'iffect~ng tIi~l%bjcjcctii~s.of thc said 'enactldents, as may be
specified in such notifieation; or
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(b) that the operation cf all or any of the ~ntracls, assurances of propoerty
agreements, settlemeit$, ,awards;! ista&ng,orders . br other lmtmments in ,i ::,i:,cl
force [to which any relief undertaking is a party or which may be
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., .. . applicable to any relief, ydertaking) ,.,,/tpnediately before the date on
wYch the State industria undertakiog .is ,.declaredd ,be ' i relief under-
taking,.shall remain suspended or that all or a6y of the rights, privileges,
obli,pt!qns and, liabilities. accruing : oqa arising f hereunder .before. ,the said
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. . ., ,, : date;' Sbll --remai h',iuspedid or shalL be+xifocceab~e wit#suAli modification
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. and~n;sy~h;~riyniier asmay>ci+zi6&dmihuch o~tifiki~.. ! - .. - . , . . I.. I,.. .., , - .. , , 2 ,r , 1' ' !J:,,, , ..
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I OverridinS
afrcct of. 5. A notification issued under section 4 shall have effect notwithstanding anything
nnlifica(Ion , to the contrary. contaiqed in any, other law, agreement ,or inswent or any decree or
I uader order of a courf,trib~l,',offipr,or . .- other authority. .. ,: , ., '- , . . . - ,, .. , .
setion 4.
Suspeniion 6. Any remedy For thc enforcement, of any right, privileke, obligation or liabiity
qr modi6ca. referred to in &use (b) of secti~n4 and suspended 'or modified by a notification under of that section sbll, in accordance wilh the terms of the potificatron, be suspended or
modihed, and all proceedings-Jielatiog ;thereto $&ding before anyeourt, tribunal.
rig hts, etc. . offi.cer or , other i authority shalI accordiiig!y be, bs,tiyed!::or be conunued :subject to such
stay of modification, so, howevei: hat. on the ' hotifi~ition;ceasing~to have efect;- rmocfiediogs,, . . . , ,. .,.,,. .. ,, .., ,. .-" ..I:
thelr rtvival ... --,
and (a) any right, privileke, obligation or liabilify-so siispenddd or 'modified shall
codinuanm. revive and be enforceable as if the notification was never issued ; and
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@) a ny proceeding so staled shall bt prb&he;l yith spbject to the provisions
of any law which may then be in force from- the : stage which had been
I reached when the proceeding was stayed.
7. In mmputidg the pried‘ of limitation Tor the ,ydfqecebenf of. ab) right
Period of privilege, obligtion or liability refered to in &uses (b) of secticn 4, the per~od during,
limitarion. it or the remedy for the earorcement thereofwas suspended, sldi be' excluded.
- 0-A RELIEF U~~+j&&~ (SPECIAL PROVIS1ONS) ACT, 1183 -.. -
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PPW to 8. (1) The State Cfovernment may, subject la !he condition __.. of p~evios publication, .: . ., -- ... hW::.make nrlcstobrryout the.p~ovisiansofthis'Acf. 1:' -: .. , .... . .,, ... .- . .......... - -.... .--
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.. .. - (2) In prutidar .'and without prtijudica to the gtntialiiy of.the - fortgois& .; ' -. .
, -.., , Gch , , doh play provide for all or any of the following matters, . nugely :? .; . -;
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: .'(a) the rates of wages payable ta tho. workmen ind thch. iorwoids an8 tho .:. -.
..... . ,. .-. salary payable to the st& , the payment of -boaus; gratuity, compn~ation ......>.... . , : and ,othtr.benefits; . .
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,', pj thi &*or in which the rclicl &dortakinp sho~ld be ~ni ... .,...- ;,.,
(c) the Strength of staff and labour to be employed for runnin~ thc relict under-
takijq economically ;
(dl the manner in which the net profits or net Josseo or surpIua fund shodd k
appropriated or disposed of;
(e) thcpercentage ofprofits to beutilised for the beatfit of the persons tmployed
in tho undertaking and the manner of its utilisa~ion ; and
the manner In whih, and the extent to wnich the representative8 of tha
wot kmen may be associated wltlth, or may palticipate in the rrtamagcmtnt
of the relief undertaking.
[ See Section 4 (a] 1
1. Industrial Disputes Act, 1947 (14 of 1947)
2. The Orlssa Shops and Commercial Est~blishcnts Act, 1958 (Orlsss Act SO
of 1956j.
,?" , : " . .- ANNEXURE . .. . . - r,.t.r,
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PROVISION OF THZ ORISSA- RELII~F UNDERTAK~NGS (SPECIAL
~OVISIONS) (A~NDM~ AND VALDATTON) Am, I98 5
(UR- ACT 6 OF ,198 5) ~d INCORPORA~D
IN TH$ ORIGINAL ACT
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3, ~otwithstandi~ any thing contained in the . principal Act, anything - do& .:' '
:%fip:~,, any action taken or snynotifi(r~.tian issued by the State Government in the belief or purpor-
rio!?ca- ted belief .that while doing such thing, takrng such action or. issuing such ; aot,iliqtioa
tions ipsuU.+ t,h principal Act was in full force and qpliation and contained pr6v1sions enabling the
Starc -Go~rnrnent to do aucl! thing, take such action and issue such ~otification, am
.. . nat bequestioned,iqany court of laworotherwisf open to challenge mercljronthe@ouw
---. -that . the Act was not in force or application or d~d not c~ntain provisions 'enabling the
:: .. .- Statel-Govbrmtiat to do the things, to take the actions or to issue the notifications end '
such things done, actions taken dr notifications issued shall be dkmed to Imve been
validly donc, t~ken.or issued in exercise of r he powers conferred . by .- the p~otisions of tho
principar'Act. , '