LexThe Tamil Nadu Relief Undertakings (Special Provisions) Act, 1969
Tamil Nadu · state statute
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PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Tamil Nadu Relief Undertakings (Special Provisions) Act, 1969 Act 21 of 1969 Keyword(s): Industry, Relief Undertaking, State Industrial Undertaking Short title, extent and commencemen Definitions. Undertakings (Special ~iovisions) [I969 : T.N. TAMIL NADU ACT No. 21 OF 1969." TIIE TAMIL NADU RELIEF UNDERTAKINGS (SPECIAL PROVISIONS) ACT, 1969. [Received the assent of the President on the October 1469, first published in the Fort St. Ge Gazette Extraordinary, on (Karthika 2, 1891).] An Act to e/zable the Government to make special provisions for a limited period in respect of hdustrial relatlorts, fina~cial obligations nnd other like matters in relation to industrial undertakings the running of which B considered essential as a measure of preventing, or of providing relief against, wnemploymen t. BE it enacted by the Legislature of the State of Tamil Nadu inthe Twentieth Year of the Republic of Inha as, follows :- 1. (1) This Act may be called the Tamil Nadu Relief Undertakings (Special Provisions) Act, 1969. (2) It extends to the whole of the State of Tamil Nahu. (3) It shall come into force on such date as the Govern- ment may, by notification, appoint. 2. In this Act, unless the context otherwise requires,- (1) " Gov~rnrnent " means the State Government ; (2) " Government compa in which not less than fifty-one share capital is held by the G company which is a subsidiary company. Explanation.--In this clause company as defined in the Co Act 1 of 1956) ; (3) " industry " means taking, manufacture or c any calling, service, empl ~ccupation or avocation 'c industrial " shall be co - * For Staterent of Obj Gmtte Extraordinary, d Wtion 3, page 1 14. mT=.--- - - .-- . (4) " relief undertaking " meails a State industrial ndertaking in respect of which a declaration under section d~rtaking " means an I tidus- (a) which is started or which or the management ny law or agreement acquired or other- se taken over by the Government or by a Government mpany and is run or proposed to be run by, or under the Government or a Government (b) to which any loan, advance, or grant has been ven, or in respect of any loan whereof, a guarantee has verilment or a Government; company. at it 1s necessary D:&ration lic interest, with a view of relief or restarting of a State g as a measure of prevcntir g, or of st uuemployment, declare, by notifi- e industrial undertaking sh 111, with on and from such date auu ~LJL SUCJI period as may ecified in the notification, be a relief undertaking : cified shall not, in the y, by a like notification, to time, by any period not exceeding mc: so however, that no notification n sllall in ally case reinain in force ars] in the aggregate. atisfied that it is necessary Application , rposer specified in section certain enactments an contracts, agreements, aking all or any etc., to relief hedule shall not apply undertaking. ions, ,whether by way of n, , as' may be specified * bstituted by the mil Nadu Relief dment Act, 1975 (Tamil n substituted by the the .Tamil Nadu Relief Act, 198.1 ;Tarnil - - 6.3 Relid Undertakings (Special Provisions) [I969 - : Z (b) that all or 'aiy of the contracts, as property, agreements, :settlements, awards, or other in jtruments in farce, to which a taking is a party or which may be applica undertaking, immediately . before the d on and from which the relief undertaking. was declare a relief undertaking, , shall be suspended in or that all or any of the rights, pr and liabilities accruing or arising there said date, shail be suspended or be enforceable modifications and in such manner as m such notification. 4 ' 5. A notification under section 4 s fi- withstanding anything-to the confr ocher law, agreexent or instrument or anfdecree or or . ; of a court, tribunal, ofticer or other authority, Suspensiori 6. Any remedy for the enforcement of modification privilege, obligation or iiability refe 3f certain of section 4 and suspended or modifie remcdier,@&tsy under that section, shall. in accordr.nce with the ets** stay of the nc!:fication, be suspeuded or modified and all pr proceedings, their revival inps re!:?ting thereto pending before any court, tri and conti- officer or idher authority snail accordingly be stayed nuance. be continued sirbject to such modification, so howeve that on tht :iotification ceasing to have effect- (a) any right, privilege, obligation or liability so pended or modified shall revive and be enf~rceablr~as i ~~otifrcation had never been issued ; and I (b) any proceeding so stayed shall be proceeded w subject to the provisions of any law which may thensbe fbrce from the stage which had been reachedi wfien* t proceeding was stayed. Period. nf 7. In computing the of limitation for the e "atlono ment of any right, privilege, obligati to i a clause (6) of section 4, tbsr per or the remedy for the enforcement the shall be excluded. -- C -- z-+?d'eef+-& .N 7. ,-. - % $ - .N.Aet21] Relief Undertakings(Specia1Provisiens) 697 '1 4 *I . r THE SCHEDULE. [See clause (a) of section 4.1 Industri2.l Disputes Act, 1947 (Central A;t XIV mil Nadu Shops and Establishments Acr, 1H7 u Act XXXVl of 1947).