LexThe UTTAR PRADESH EMPLOYMENT OF SUBSTITUTE WORKMEN ACT, 1978
Uttarakhand · state statute
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mRrj izns”k izfrLFkkuh etnwj fu;kstu vf/kfu;e] 1978
¿mRrj izns”k vf/kfu;e la[;k 4] 1978À
THE UTTAR PRADESH EMPLOYMENT OF SUBSTITUTE
WORKMEN ACT, 1978
[U. P. Act No, IV of 1978]
96
mRrj izns”k izfrLFkkuh etnwj fu;kstu vf/kfu;e] 19781
¿mRrj izns”k vf/kfu;e la[;k 4] 1978À
mRrj izns”k fo/kku lHkk us fnukad 30 ekpZ 1978 bZ- rFkk mRrj izns”k fo/kku ifj’kn~
us fnukad 11 vizSy] 1978 bZ- dh cSBd esa Lohd`r fd;kA
^^Hkkjr dk lafo/kku** ds vuqPNsn 200 ds vUrxZr jkT;iky us fnukad 16 vizSy]
1978 dks Lohd`fr iznku dh rFkk mRrj izns”k izns”kh; ljdkjh vlk/kkj.k xtV esa fnukad 18
vizSy] 1978 dks izdkf”kr gqvkA
dfri; vkSn~;ksfxd vf/k’Bkuksa esa izfrLFkkuh etnwjksa ds fu;kstu vkSj mlls lEc)
fo’k;ksa dk mica/k djus ds fy;s
vf/kfu;e
Hkkjr x.kjkT; ds mUrhlosa o’kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&&&
1&& ¼1½ ;g vf/kfu;e mRrj izns”k izfrLFkkuh etnwj fu;kstu vf/kfu;e] 1978
dgk tk;sxkA
Lkaf{kIr uke] foLrkj vkSj
izkjEHk
¼2½ bldk foLrkj lEiw.kZ mRrj izns”k esa gksxkA
¼3½ bls 26 tuojh] 1978 ls izo`Rr le>k tk;xkA
2&& bl vf/kfu;e esa] &&&& IkfjHkk’kk;sa
¼1½ ^^fofu;qfDr HkRrk** dk rkRi;Z ml /kujkf”k ls gS ] tks fdlh etnwj dks
,d fnu ds fy;s ns; etnwjh ds rSarhl izfr”kr ds cjkcj gks(
¼2½ ^^vkSn~;ksfxd vf/k’Bku** dk rkRi;Z lwr] twV] Åu] oL=] d`f= e js”kk]
d`f=e /kkxk ds dkj[kkuksa ls lEcaf/kr fdlh vf/k’Bku ls gS vkSj blesa ,sls vU;
vf/k’Bku Hkh lfEefyr gSa ] ftUgsa jkT; ljdkj }k jk bl fufeRr vf/klwfpr fd;k
tk;(
¼3½ ^^vkjf{kr lewg etnwj** dk rkRi;Z ml O;fDr ls gS ] ftls bl
vf/kfu;e ds izkjEH k ds Bhd iw oZorhZ pkSchl dyS. Mj ekl ds nkSjku ekfyd }kjk
fdlh LFkkbZ izdkj ds dke ij 300 fnu ;k mlls vf/kd fn u ds fy;s fu;ksftr
fd;k x;k gks(
¼4½ ^^etnwjh** dk rkRi;Z /ku ds :I k esa vfHkO;Dr lHkh ikfjJfed ls gS ]
¼pkgs og osru] HkRrk ;k vU; izdkj ls gks½ tks fu;kstu d s Li’V ;k miyf{kr
fuca/kuksa dh iwfrZ gks tkus ij etnwj dks mlds fu;kstu ds ;k ,sls fu;kstu esa fd;s
x;s dk;Z ds laca/k esa ns; gks(
¼5½ “kCn ^^ekfyd** vkSj ^^etnwj** ds dze”k% ogha vFkZ gksaxs ] tks la;qDr
izkUrh; vkS|ksfxd >xM+ksa dk ,sDV] 1947 esa mlds fy;s fn;s x;s gSa(
¼6½ “kCn ^^dkj[kkuk** dk ogh vFkZ gksxk] tks dkj[kkuk vf/kfu;e] 1948 esa
mlds fy;s fn;k x;k gSA
1- mn~ns”;ksa vkSj dkj.kksa ds fooj.k ds fy;s fnukad 20 ekpZ] 1978 dk mRrj izns”kh; vlk/kkj.k xtV nsf[k;sA
97
¿mRrj izns”k izfrLFkkuh etnwj fu;kstu vf/kfu;e] 1978À ¿/kkjk 3&9À
3&& IkzR;sd ekfyd vkjf{kr&lewg etnwjksa dk jftLVj j[ksxk vkSj mlesa leLr
vkjf{kr lewg&etnwjksa dks Js.khokj vkSj ,sls T;s’Brk&dze esa ] ftldh x.kuk bl vf/kfu;e
ds izkjEHk ds Bhd iwoZorhZ pkSchl dysUMj ekl ds nkSjku vf/kdre dk;Z fnol ds vk/kkj
ij dh tk;xh] ntZ djsxkA
Ekkfyd lewg etnwjksa dk
jftLVj j[ksxk
4&& vkjf{kr lewg etnwjksa ds ukeksa dh ,d Js.khokj lwph lEc) vkS|ksfxd
vf/k’Bku ds lwpuk iV~V ij bl vf/kfu;e ds izkjEHk ds fnukad ls rhl fnu ds Hkhrj
fpidkbZ tk;sxhA
Lkewg etnwjksa dh lwph
iznf”kZr dh tk;sxh
5&& Tkc dksbZ vkjf{kr lewg&etnwj dk;Z ds fy;s mifLFkr gksrk gS vkSj ekfyd
mls dk;Z nsus esa foQy jgrk gS] rc og ,sls etnwj dks ,sls izR;sd fn u ds fy;s fofu;qfDr
HkRrk nsxk %
dk;Z dh O;oLFkk u gksus
ij fofu;qfDr HkRrk dk
Hkqxrku
IkjUrq dksbZ fofu;qfDr HkRRk k yxkrkj ckjg dys. Mj ekl dh fdlh vof/k esa uCcs
fnu ls vf/kd ds fy;s ns; ugha gksxkA
6&& IkzR;sd ekfyd fdlh Js.kh ds laca/k esa] ftlesa fjfDr gks] vkjf{kr lewg etnwjksa
dks LFkkbZ :Ik esa fu;qDr djrs le; mlh dze dk vuqlj.k djsxk] ftl dze esa ,sls etnwjksa
ds uke /kkjk 3 ds v/khu j[ks x;s jftLVj esa ntZ gksaA
vkjf{kr lewg etnwjksa dh
LFkkbZ fu;qfDr
7&& dksbZ Hkh O;fDr ] tks bl vf/kfu;e ds fdlh micU/k dk mYya?ku djrk gS ]
,slh vof/k ds dkjkokl ls rhu o’kZ rd gks ldrh gS] ;k tqekZuk ls ;k nksuksa ls naMuh;
gksxkA
“kkfLr
8&& ¼1½ dksbZ U;k;ky; bl vf/kfu;e ds v/khu naMuh; fdlh vijk/k dk laKku
ftyk eftLVªsV ;k bl fufeÙk mlds }kjk izkf/kd`r fdlh vf/kdkjh }kjk dh xbZ vijk/k ds
rF;ksa dh fyf[kr fjiksVZ ds fcuk ugha djsxkA
vijk/k dk laKku
¼2½ izFke oxZ ds eftLVsªV ls voj dksbZ U;k;ky; bl vf/kfu;e ds v/khu naMuh;
fdlh vijk/k ij fopkj ugha djsxkA
9&& ¼1½ tc dHkh bl vf/kfu;e ds v/khu dksbZ vijk/k fdlh dEiuh }kjk fd;k
x;k gks rc ,sls izR;sd O;fDr dks] tks vijk/k fd;s tkus ds le; dEiuh dk izHkkjh jgk gks
;k mlds dk;Z&lapkyu ds fy;s mlds izfr mRrjnk;h jgk gks vkSj dEiuh dks Hkh vijk/k
dk nks’kh le>k tk;xk vkSj rn~uqlkj mlds fo#) dk;Zokgh dh tk ldsxh vkSj naM fn;k
tk ldsxk %
dEifu;ksa }kjk vijk/k
IkjUrq bl mi/k kjk dh fdlh ckr ls bl vf/kfu;e ds v/khu ,slk dksbZ O;fDr
naMuh; ugha gksxk] ;fn og lkfcr dj ns fd vijk/k fcuk mldh tkudkjh ds fd;k x;k Fkk
;k mlus ml vijk/k ds fuokj.k ds fy;s lHkh lE;d rRijrk cjrh FkhA
¼2½ mi/kkjk ¼1½ esa fdlh ckr ds gksrs gq;s Hkh] tgk a bl vf/kfu;e ds v/khu dksbZ
vijk/k fdlh dEiuh }kjk fd;k x;k gks vkSj ;g lkfcr gks tk; fd vijk/k fdlh funs”kd]
izca/kd] lfpo ;k vU; vf/kdkjh dh lgefr ;k ekSukuqefr ls fd;k x;k gS ;k mudh vksj ls
dksbZ mis{kk fd;s tkus ds dkj.k gqvk gS rks mlds fo#) rn~uqlk j dk;Zokgh dh tk ldsxh
vkSj naM fn;k tk ldsxkA
98
¿mRrj izns”k izfrLFkkuh etnwj fu;kstu vf/kfu;e] 1978À ¿/kkjk 10&11À
Li’Vhdj.k && bl /kkjk ds iz;kstuksa ds fy;s &&&
¼d½ ^^dEiuh** dk rkRi;Z fdlh fuxfer fudk; ls gS vkSj blesa dksbZ QeZ
;k O;fDr;ksa dk vU; leqnk; Hkh lfEefyr gS( vkSj
¼[k½ fdlh QeZ dsa lca/k esa] ^funs”kd* dk rkRi;Z ml QeZ ds Hkkxhnkj ls
gSA
10&& bl vf/kfu;e ds mica/k rRle; izo`Rr fdlh vU; fof/k ds mica/kksa ds
vfrfjDr gksaaxs] u fd mudk vYihdj.k djsaxsA
vU; fof/k;ksa ds fo’k; esa
viokn
11&& ¼1½ mRrj izns”k izfrLFkkuh etnwj fu;sktu v/;kns”k] 1978 ,rn~}kjk fujflr
fd;k tkrk gSA
fujlu
mRrj izns”k v/;kns”k la0
1] 1978
¼2½ ,sls fujlu ds gksrs gq;s Hkh] mDr v/;kns”k ds v/khu d`r dksbZ dk;Z ;k
dk;Zokgh bl vf/kfu;e ds v/khu d`r dk;Z ;k d k;Zokgh le>h tk;xh ekuksa ;g vf/kfu;e
lHkh lkjHkwr le;ksa ij izo`Rr FkkA
99
THE UTTAR PRADESH EMPLOYMENT OF SUBSTITUTE
WORKMEN ACT, 19781
[U. P. Act No. IV of 1978]
[Passed in Hindi by the. Uttar Pradesh Legislative A ssembly on March 30, 1978
and by the Uttar Pradesh Legislative Council on April 11, 1978.
Received the assent of the Governor on April 16, 1978 under Article 200 of ‘the
Constitution of India’, and was published in the Uttar Pradesh Gazette Extraordinary dated
April 18, 1978.]
AN
ACT
to provide for the employment of substitu te workmen in certain indus trial
establishments and for matters connected therewith.
IT IS HEREBY enacted in the Twenty -ninth Year of the Republic of India
as follows:-
Short title and
commencement
1. (1) This Act may be called the Uttar Pradesh Employment of Substitute Workmen
Act, 1978.
(2) It extends to the whole of Uttar Pradesh.
(3) It shall be deemed to have come into force on January 26, 1978.
Definitions 2. In this Act,-
(1) "disappointment allowance" means an amount equal to thirty-three per
cent of the wages payable to a workman for one day;
(2) "industrial establishment" means any establishment pertaining to
cotton, jute, woolen, textiles, synthetic fibres, synthetic yarn factories, and
includes such other es tablishments as may be notified by the State
Government in this behalf ;.
(3) "reserve pool workman" means a person , who was employed by an
employer for 300 day's or more during the twenty -four calendar months
immediately preceding the commenc ement of this Act on a job of permanent
nature;
(4) "wages" means all remunera tion (whether by way of salary,
allowances or otherwise) expre ssed in terms of money, which would, if the
terms of employment express or implied were ful filled, be p ayable to a
workman in respect of his employment of work done in such employment;
(5) the words "employer" and " workmen" shall have the mean ings
respectively assigned to them in the U. P. Industrial Disputes Act, 1947 ;
(6) the word "factory" shall have the meaning assigned to it in the
Factories Act, 1948.
1. For Statement of Objects and Reasons see U. P. Gazette Extraordinary, dated March 20, 1978.
100
[The Uttar Pradesh Employment of Substitute Workmen Act, 1978] [Section
3-9]
Employer to
maintain
register of pool
workmen
3. Every employer shall maintain a register of reserve pool workmen and shall
enter therein the na mes of all reserve pool work men category -wise and
arrange in order of senior ity reckoned on the basis of the highest number of
days worked during the twenty -four calendar months, immediately prece ding
the commencement of this Act.
List of pool
workmen to be
displayed
4. A list of the names of the reserve pool workmen category wise shall be pasted
on the notice board of the industrial establishment concerned within thirty
days from the date of commencement of this Act.
Payment of
disappointment
allowance on
fail work to
provide
5. When a reverse pool workman presents himself for work and the employer
fails to give work to him, he shall pay to such workma n disappointment
allowance for every such day :
Provided that no disappointment allowance shall be payable for more
than ninety days, during any period of continuous twelve calendar months.
Permanent
appointment of
reserve pool
workmen
6. Every employer shall while making permanent appointment of reser ve pool
workmen in relation to any category in which va cancy occurs, follow the
order in which the names of such workmen are entered in the register
maintained under section 3.
Penalty 7. Whoever contravenes any provision of this Act shall be punishable with
imprisonment for a term which may extend to three years, or with fine or with
both.
Cognizance of
offence
8. (1) No court shall take cognizance of any offence punishable under this Act
except on a report in writ ing of the facts constituting such offence made by
the District Magistrate or any officer authorized by him in this behalf.
(2) No Court inferior to that of a Magistrate of the first class shall try any offence
punishable under this Act.
Offence by
companies
9. (1) Whenever an offence under this Act has been commit ted by a company, every
person who at the time the offence was commit ted was incharge of, or was
responsible to the company for the conduct of the business of the company, as
well as the company, shall be deemed, to be guilty of the offence and shall be
liable to be ,proceeded against and punished accordingly :
Provided that nothing contained in this sub -section shall render any
such person liable to any punishment under this Act, if he prov es that the
offence was committ ed without h is knowledge or that he exer cised all due
diligence to prevent the commission of such offence.
(2) Notwithstanding anything contained in sub -section (1), where an offence
under this Act has been committed by a company and it is proved that th e
offence has been committe d with the consent or conni vance of, or is
attributable to any neglect on the part of, any director, manager, secretary or
other officer, t he sh all be liable to be proceeded against and punished
accordingly.
101
[The Uttar Pradesh Employment of Substitute Workmen Act, 1978] [Section
10-11]
Explanation-- For the purpose of this section-
(a) "company" means any body corporate and includes a firm or other
association of individuals; and'
(b) "Director" in relation to a firm, means a partner in the firm.
Savings for
other laws
10. The provisions of this Act shall be in addition to and not in derogation of the
provisions of any other law for the time being in force.
Repeal of
Ordinance no.
1 U.P. of 1978
11. (1) The Utt ar Pradesh Employment of Substitute Workmen Ordinance, 1978 is
hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the said
Ordinance shall be deemed to have been done or taken under this Act as if this
Act were in force at all material times.