The uttar pradesh industrial undertaking (special provisions for prevention of unemployment) act, 1966

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THE UTTAR PRADESH INDUSTRIAL UNDERTAKING (SPECIAL 
PROVISIONS FOR PREVENTION OF UNEMPLOYMENT) ACT, 19661 
[U.P. ACT No. XXV OF 1966] 
 
[Passed in Hindi by the Uttar Pr adesh 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, 196 6, under Article 201 of ‘the 
Constitution of India’, and was published in the Uttar Pradesh Gazette  Extraordinary, dated 
October l5, 1966.] 
AN 
ACT 
to enable the State Government to ma ke special provisions for a limited  period in 
respect industrial relations, financial obligations and other like matters in relation  to those 
industrial undertakings  the run ning of which is considered esse ntial 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 workme n, and the word 
"industrial” shall be construed accordingly ;.  
(b) "relief undertaking" means an industrial undertaking, in resp ect 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 o r grant has been given, or in respect of 
whose loans a guarantee has been given  by the State Government,-  
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 th e Gazette, declare that with effect from 
such date as may be specified, the undertaking shall be relief undertaking.  
 
 
1. For S, O, R. see U. P. Gazette Extraordinary dated August 8, 1966. 
 
 
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[The U. P. Industrial Undertakings (Special Provisions for Prevention of Unemployment) Act, 1966]         [Section 4] 
 
   (2) A declarat ion 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 declara tion 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 exp edient 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 of the enactments specified in the Schedule shall not 
apply or shall  apply with such adapt ations, 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, 
betterments  a wards, Standing Orders or other instruments in force under an y 
law w hatsoever, 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 b e 
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 la w, agreement or instrument, and any 
remedy for the enforcement of any right, privilege, obligation o r liability 
referred to in clause (b) of sub­ section (1) and suspended or modified by such 
notification shall in accordance with the terms the  notification bedizened or 
modified and all proceedings relating ther eto pending before any Court, 
Tribunal, officer or authority shal l accordingly be stayed or be continued 
subject to such modifica tion, so however, that on the notification ceasing to 
have effect, all ri ghts, privileges, obligations or lia bilities so suspended or 
modified sh all revive or revive in their unmodified form and  be enforceable 
and a ll such proceedings as a foresaid shall thereafter be continued from the 
stage they were stayed, and in computing the period of limitation fo r the 
enforcement of any such right, privilege, obligation or liabilit y, the period 
during which it or the remedy for the enforcement thereof was suspended, shall 
be excluded.  
 
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 (Centra1 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 Adhiniyarn, 19 62 (U.P. Act 
XXVII of 1962).  
 

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