The UTTAR PRADESH INDUSTRIAL UNDERTAKINGS (SPECIAL PROVISIONS FOR PREVENTION OF UNEMPLOYMENT) ACT, 1966

UTTAR PRADESH INDUSTRIAL UNDERTAKINGS SPECIAL 
PROVISIONS FOR PREVENTION OF (UNEMPLOYEMNT) Act 
1966 
[U.P. Act No. XV of 1966] 
(As passed by the Uttar Pradesh Legislature) 
CONTENTS 
Sections 
1- Short title, extent and Commencement. 
2- Definitions. 
3- Declaration as to relief undertaking. 
4- Consequences of declaration under section 3. 
 
(2324)  
 UTTAR PRADESH INDUSTRIAL UNDERTAKINGS (SPECIAL 
PROVISIONS FOR PREVENTION OF UNEMPLOYMENT)          
ACT, 19661 
(U. P. ACT No. XXV OF 1966) 
 [ Passed in Hindi by the Uttar Pradesh Legislative Assembly on 
August 3, 1966 and by the Uttar Pradesh Legislative Council on 
August 9, 1966. 
Received the assent of the President on October 4, 1966 under 
Article 201 of the Constitution of India and was published in the Uttar 
Pradesh Gazette Extraordinary, dated October 15, 1966. ] 
 AN 
ACT 
 to enable the State Government to make special provisions for a 
limited period in respect of industrial relations, financial obligations and 
other like matters in relation to those industrial undertakings the running 
of which is considered essential as a measure of preventing, or of 
providing relief against, unemployment.  
 It is hereby enacted in the Seventeenth Year of the Republic of 
India as follows : — 
Short title 
and extent  
1. (1) This Act may be called the Uttar Pradesh Industrial 
Undertakings (Special Provisions for Prevention of Unemployment) Act, 
1966.   
(2) It extends to the whole of Uttar Pradesh.  
Definitions 2. In this Act, unless the context otherwise requires — 
(a) “industry” means any business, trade, undertaking, 
manufacture, or calling of employers, and includes any calling, service, 
employment, handicraft, or industrial occupation or avocation of 
workmen, and the word “industrial” shall be construed accordingly ;  
 (b) “relief undertaking” means an industrial undertaking, in 
respect of which a declaration under section 3 is in force.   
Declaration 
as to relief 
under taking 
3. (1) Where the State government is satisfied in relation to an 
industrial undertaking — 
(a) which is started or which or the management of which is 
acquired or otherwise taken over by the State Government under any 
law or agreement and is run or proposed to be run by or under the 
authority of such Government ; or   
 (b) to which a loan, advance or grant has been given, or in 
respect of whose loans a guarantee has been given, by the State 
Government, — 
 
—————————————————————————————————————————— 
1.  For Statement of Objects and Reasons see Uttar Pradesh Gazette Extraordinary, dated August 8, 1966. 
(2326)  
that is necessary or expedient so to do in the public interest, with a 
view to enabling the continued running or restarting of the 
undertaking as a measure of preventing or of providing relief against 
unemployment, the State Government may, by notification in the 
Gazette, declare that with effect from such date as may be specified, 
the undertaking shall be a relief undertaking.  
 (2) A declaration under sub-section (1) shall have effect for such 
period not exceeding one year as may be specified in this behalf ; 
Provided that the State Government may, by notification in the 
Gazette extend the operation of the declaration for further periods not 
exceeding one year at a time and four years in the aggregate.  
Consequences 
of declaration 
under section 
3  
4. (1) Where the State Government is satisfied that it is 
necessary or expedient so to do for the purposes specified in section 3, 
it may, by notification in the Gazette, direct in relation to any relief 
under taking — 
 (a) that all or any or the enactments specified in the Schedule 
shall not apply or shall apply with such adaptations whether by way of 
modification, addition or omission, as may be specified in this behalf ;  
 (b) that all or any of the contracts, assurances of property, 
agreements, settlements, awards, Standing Orders or other 
instruments in force under any law whatsoever, to which the 
undertaking is a party or which may be applicable to the undertaking, 
immediately before the date with effect from which the undertaking 
was declared a relief undertaking, shall be suspended in operation, or 
that all or any of the rights, privileges, obligations, and liabilities 
accruing or arising thereunder before the said date, shall be 
determined and be enforceable with such modifications and in such 
manner as may be specified in this behalf.   
 (2) A notification under sub-section (1) shall have effect 
notwithstanding anything to the contrary contained in any other law, 
agreement or instrument, and any remedy for the enforcement of any 
right, privilege, obligation or liability referred to in clause (b) of sub-
section (1) and suspended or modified by such notification shall in 
accordance with the terms of the notification be suspended ro modified 
and all proceedings relating thereto pending before any Court, Tribunal 
officer or authority shall accordingly be stayed or be continued subject 
to such modification, so however, that on the notification ceasing to 
have effect, all rights, privileges, obligations or liabilities so suspended 
or modified shall revive or revive in their unmodified form and be 
enforceable and all such proceedings as aforesaid shall thereafter be 
continued from the stage they were stayed, and in computing the 
period of limitation for the enforcement of any such right, privilege, 
obligation or liability, the period during which it or the remedy for the 
enforcement thereof was suspended, shall be excluded.  
 
 
(2328)  
 
 SCHEDULE 
[See SECTION 4 (1) (a)] 
 1.  The Industrial Disputes Act, 1947 (Central Act XIV of 1947). 
2.  The Industrial Employment (Standing Orders) Act, 1946 
(Central Act XX of 1946). 
 3.  The U. P. Industrial Disputes Act, 1947 (U. P. Act XXVIII of 
1947). 
4.  The U. P. Dukan Aur Vanijya Adhisthan Adhiniyam, 1962 
(U. P. Act XXVII of 1962). 
 

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