LexThe UTTAR PRADESH INDUSTRIAL PEACE (TIMELY PAYMENT OF WAGES) ACT, 1978
Uttarakhand · state statute
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mÙkj izns”k vkS|ksfxd “kkfUr ¼etnwjh dk ;Fkkle; lank;½ vf/kfu;e] 1978
¿mÙkj izns”k vf/kfu;e la[;k 5] 1978À
THE UTTAR PRADESH INDUSTRIAL PEACE
(TIMELY PAYMENT OF WAGES) ACT, 1978
[U. P. Act No. 5 of 1978]
10
mÙkj izns”k vkS|ksfxd “kkfUr ¼etnwjh dk ;Fkkle; lank;½ vf/kfu;e]
19781
¿mÙkj izns”k vf/kfu;e la[;k 5] 1978À
¿mÙkj izns”k fo/kku lHkk us fnukad 30 ekpZ] 1978 rFkk mÙkj izns”k fo/kku
ifj’kn~ us fnukad 11 vizSy] 1978 dh cSBd esa Lohd`r fd;kA
^^Hkkjr dk lafo/kku** ds vuqPNsn 200 d s vUrxZr jkT;iky us fnukad 16
vizSy] 1978 dks vuqefr iznku dh rFkk mÙkj izns”kh; ljdkjh vlk/kkj.k xtV esa
fnukad 18 viSzy] 1978 dks izdkf”kr gqvkAÀ
vkS|ksfxd “kkfUr cuk;s j[kus ds fgr eas] cM+s vkS|ksfxd vf/ k’Bkuksa esa etnwjh
dk ;Fkkle; lank; vkSj rRlEcU/kh fo’k;ksa dk micU/k djus ds fy;s
vf/kfu;e
Hkkjr x.kjkT; ds mUrhlosa o’kZ easa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&
1&& ¼1½ ;g vf/kfu;e mÙkj izns”k vkS|ksfxd “kkfUr ¼etnwjh dk lFkkle;
lank;½ vf/kfu;e] 1978 dgk tk;xkA
laf{kIr uke]
foLrkj vkSj
izkjEHk
¼2½ bldk foLrkj lEiw.kZ mÙkj izns”k eas gksxkA
¼3½ bls 12 fnlEcj] 1977 ls izo`Ùk le>k tk;sxkA
2&& bl vf/kfu;e eas %&
¼d½ ^^vkS|ksfxd vf/k’Bku** dk rkRi;Z fdlh dkj[kkuk] deZ”kkyk ;k vU;
vf/k’Bku ls gS] ftleas oLrq, a iz;ksx] ifjogu ;k fcdzh ds mn~ns”; ls mRikfnr] izlad`r]
vuqdwfyr ;k fofufeZr dh tkrh gS(
m0iz0 ,sDV la0
28] lu~ 1947 eas
ubZ /kkjk 2&d
dk c<+k;k tkuk
¼[k½ ^^Je vk;qDr** eas bl vf/kfu;e ds v/khu Je vk;qDr ds drZO;ksa] “kfDr;ksa
vkSj d`R;ksa dk ikyu] iz;ksx vkSj fuoZgu djus ds fy, mlds }kjk i zkf/kd`r lgk;d Je
vk;qDr dh Js.kh ls vfUkEu vf/kdkjh Hkh lfEefyr gS(
¼x½ fdlh vkS|ksfxd vf/k’Bku ds lEcU/k eas] ^^vf/k’Bkrk** dk rkRi;Z ,sls
vf/k’Bku eas fu;ksftr etnwjksa ds fu;kstd ls gS vkSj bleas ml fLFkfr eas] tgka fu;kstd
dEiuh gS] ogka izcU/k funs”kd vkSj tgka dksbZ QeZ gS] ogka QeZ }kjk bl fufeÙk inkfHkfgr
Hkkxhnkj vkSj fdlh vU; fu;kstd dh fLFkfr eas ,slk dksbZ vf/kdkjh Hkh lfEefyr gS] ftls
mldh lEefr ls] fu;kstd us bl fufeÙk inkfHkfgr fd;k gks vkSj ftldk uke fu;kstd
}kjk Je vk;qDr dks fofgr izi= eas fofgr fnukad rd lwfpr fd;k x;k gks(
¼?k½ ^^etnwjh fcy** dk rkRi;Z fdlh vkS|ksfxd vf/k’Bku }kjk vius etnwjksa dks
ns; etnwjh dh dqy /kujkf”k ls gS(
¼³½ ^^etnwjh** dk ogh vFkZ gksxk] tks mls etnwjh lank; vf/kfu;e] 1936 eas
fn;k x;k gS(
1- mn~ns”;ksa vkSj dkj.kksa ds fooj.k ds fy, mÙkj izns”k vlk/kkj.k xtV] fnukad 20 ekpZ]
1978 nsf[k;sA
11
¿mÙkj izns”k vkS|ksfxd “kkfUr ¼etnwjh dk lFkkle; lank;½ vf/kfu;e] 1978À ¿/kkjk 3&5À
¼p½ ^^etnwj** dk ogh vFkZ gksxk] tks ml la;qDr izkUrh; vkS|ksfxd
>xMk+sa dk ,sDV] 1947 eas fn;k x;k gS(
¼N½ fdlh vkS|ksfxd vf/k’Bku ds vf/k’Bkrk dks etnwjh lank; eas
O;frdze djus okyk le>k tk;sxk] ;fn etnwjh lank; vf/kfu;e] 1936 dh
/kkjk 5 eas micfU/kr vof/k ds Hkhrj ,slh etnwjh dk Hkqxrku u fd;k x;k gksA
3&& ¼1½ tgka Je vk;qDr dk lek/kku gks tk; fd fdlh vkS|ksfxd
vf/k’Bku ds vf/k’Bkrk us etnwjh ds lank; eas O;frdze fd;k gS vkSj ftl
etnwjh fcy ds lEcU/k eas ,sls vf/k’Bkrku us O;frdze fd;k gS og ipkl
gtkj :Ik, ls vf/kd dk gS] ogka og /kkjk 5 vkSj 6 ds micU/kksa ij izfrdwy
izHkko Mky s fcuk vius gLrk{kj ls] lEc) vkS|ksfxd vf/k’Bku }kjk ns;
etnwjh dh /kujkf”k dks fofufnZ’V djrs gq, ,d izek.k&i= dysDVj dks Hkst
ldrk gSA
dfri; vkS|ksfxd
vf/k’Bkuksa eas etnwjh dh
Hkw&jktLo dh cdk;k dh
rjg olwyh
¼2½ mi/kkjk ¼1½ esa fufnZ’V izek.k&i= iz kIr gksus ij dysDVj mleas
fofufnZ’V /kujkf”k vkS j mlds vfrfjDRk nl izfr”kr dh n j ls olwyh [kpZ]
ml vkS|ksfxd vf/k’Bku ls olwy djus dh dk;Zokgh djsxk ekuksa ,slh /kujkf”k
Hkw&jktLo dh cdk;k gksA
¼3½ mi/kkjk ¼2½ ds v/khu olwy dh x;h /kujkf”k] olwyh [kpZ dkV
dj Je vk;qDr ds O;;u ij j[k nh tk;sxh] tks mls mlds gdnkj etnwjksa
eas ckaVsxk ;k caVok;sxkA
¼4½ tgka bl izdkj olwy dh x;h /kujkf”k] ,sls etnwjh fcy ls]
ftlds lEcU/k eas vf/k’Bkr k us O;frØe fd;k gS] de Bgjs] ogka Je vk;qDr
etnwjksa ds fofHkUUk izoxZ eas etnwjh dk ,slk vuqikr ;k Ø fed vuqikr] tSlk
og Bhd le>s] ckaVs tkus dk izcU/k djsxkA
¼5½ etnwjh ds lank; ds lEcU/k eas izR;sd etnwj ds izfr vf/k’Bkrk
vius nkf;Ro ls ml /kujkf”k dh lhek rd mUeqDr gks tk;sxk] ftldk lank;
bl /kkjk ds v/khu ,sls etnwj dks dj fn;k tk;A
4&& fdlh vf/k’Bku ds etnwjh fcy] ftlds lEcU/k eas O;frdze fd;k
x;k gS] dks vfHkfuf”pr djus ds fy, Je vk; qDr dks ogh “kfDr;ka izkIr
gksxh] tks fdlh flfoy U;k;ky; dks flfoy izfdz;k lafgrk] 1908 ds v/khu
fdlh okn ij fopkj djrs le; lkf{k;ksa dks gkftj gksus ds fy, ck/; djus
vkSj “kiFk ij mudk c;ku ysus vkSj n Lrkostksa dks is”k djus ds fy, ck/;
djus ds lEcU/k eas izkIr gS vkSj Je vk;qDr dks n.M izfdz;k lafgrk] 1973
dh /kkjk 195 vkSj v/;k; 26 ds iz;kstuksa ds fy, flfoy U;k;ky; le>k
tk;sxkA
Je vk;qDr dh “kfDr;ka
5&& ¼1½ fdlh vkS|ksfxd vf/k’Bku dk vf/k’Bkrk fdlh le; ,d
yk[k :Ik;s ls vf/kd fdlh etnwjh fcy ds lank; eas O;frØe ugha djsxkA
“kkfLr
¼2½ mi/kkjk ¼1½ ds micU/kksa dk mYya?ku djus okyk izR;sd vf/k’Bkrk
,slh vof/k ds fy,] tks rhu ekl ls de u gks xh vkSj tks rhu o’kZ rd gks
ldrh gS] dkjkokl ls vkSj tqekZuk ls Hkh n.Muh; gksxk %
ijUrq U;k;ky; fdlh Ik;kZIr vkSj fo”ks’k dkj.k ls] tks vfHkfyf[kr fd;s
tk;asxs] rhu ekl ls de dh vof/k ds dkjkokl dk n.M ns ldrk gSA
12
¿mÙkj izns”k vkS|ksfxd “kkfUr ¼etnwjh dk lFkkle; lank;½ vf/kfu;e] 1978À ¿/kkjk 6&9À
6&& ¼1½ ;fn bl vf/kfu;e ds v/khu fdlh vijk/k dks djus okyk
dksbZ O;fDr dksbZ dEiuh gks rks og dEiuh vkSj vijk/k djus ds le; ml
dEiuh ds dk;Z&lapkyu dk izHkkjh vkSj mlds fy, dEiuh ds izfr mÙkjnk;h
izR;sd O;fDr Hkh ml vijk/k ds fy, vijk/kh ekuk tk;xk vkSj rn~uqlkj
dk;Zokgh fd;s tkus vkSj n.M fn, tkus dk Hkkxh gksxk%
dEifu;ksa }kjk
vijk/k
ijUrq bl mi/kkjk dh dksbZ ckr ,sls fdlh O;fDr dks fdlh n.M dk
Hkkxh ugha cuk;sxh] ;fn og ;g lkfcr dj ns fd vijk/k mldh tkudk jh ds
fcuk fd;k x;k Fkk ;k mlus ml vijk/k d s fuokj.k ds fy, lHkh lE;d
rRijrk cjrh FkhA
¼2½ mi/kkjk ¼1½ eas fdlh ckr ds gksrs gq, Hkh] tgka 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 ml dEiuh ds fdlh izcU /k vfHkdrkZ] lfpo] dks’kk/;{k] funs”kd] izcU/kd
;k vU; vf/kdkjh dh lgefr ;k ekSukuqefr ls fd;k x;k gS ;k mldh vksj ls
dksbZ mis{kk ds dkj.k gqvk gS rks ml dEiuh dk ,slk izcU/k vfHkdrkZ] lfpo]
dks’kk/;{k] funs”kd] izcU/kd ;k vU; vf/kdkjh Hkh bl vijk/k ds nk s’kh le>s
tk;saxs vkSj muds fo:) dk;Zokgh dh tk ldsxh vkSj mUgsa rn~uqlkj n.M fn;k
tk ldsxkA
Li’Vhdj.k %& bl /kkjk ds iz;kstukFkZ &
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 ds lEcU/k eas] ^funs”kd^ dk rkRi;Z ml QeZ ds
Hkkxhnkj ls gSA
7&& dksbZ okn] vfHk;kstu ;k vU; fof/kd dk;Zokgh fdlh O;fDr ds
fo:) ,sls dk;Z ds fy, ugha dh tk ldsxh] tks bl vf/kfu;e ;k blds
v/khu cuk;s x;s fdlh fu;e ;k fn;s x;s vkns”k ds vuqlj.k e as ln~Hkkouk ls
fd;k x;k gks ;k fd, tkus ds fy, rkRif;Zr ;k vk”kf;r gksA
ln~Hkkouk ls fd, x,
dk;Z dk laj{k.k
8&& jkT; ljdkj] vf/klwpuk }kjk] bl vf/kfu;e ds iz;kstuksa dks
dk;kZfUor djus ds fy, fu;e cuk ldrh gSA
fu;e cukus dh “kfDr
9&& ¼1½ mÙkj izns” k vkS|ksfxd “kkfUr ¼etnwjh dk lFkkle; lank;½
v/;kns”k] 1977 ,rn~}kjk fujflr fd;k tkrk gSA
fujlu vkSj viokn
mÙkj izns”k v/;kns”k
la0 20] 1977
¼2½ ,sls fujlu ds gksrs gq, Hkh] mi;qZDr v/;kns”k ds v/khu d`r dksbZ
dk;Z ;k dk;Zokgh bl vf/kfu;e ds v/khu d`r d k;Z ;k dk;Zokgh le>h tk;xh
ekuksa bl vf/kfu;e ds micU/k lHkh lkjHkwr le;ksa ij izo`Ùk FksA
13
THE UTTAR PRADESH INDUSTRIAL PEACE (TIMELY
PAYMENT OF WAGES) ACT, 19781
[U. P. ACT NO. 5 OF 1978]
[Passed in Hindi by the Uttar Pradesh Legislative Assembly 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 I ndia’ and was published in the Uttar Pradesh Gazette
Extraordinary dated April 18, 1978.]
AN
ACT
to provide, in the interests of maintenance of industr ial peace, for timely
payment of wages in bigger industrial establishments and for matters connected
therewith;
It is hereby enacted in the Twenty-ninth Year of the Republic of
India as follows :-
Short title,
extent and
commencement
1. (1) This Act may be called the Uttar Pradesh Industrial Peace (Timely Payment
of Wages) Act, 1978.
(2) It extends to the whole of Uttar Pradesh.
(3) It shall be deemed to have come into force on December 12, 1977.
Definitions 2. In this Act--
(a) "Industrial establishment" means any factory, work shop or other
establishment in which articles are produced, processed, adopted or
manufactured with a view to their use, transport or sale;
(b) "Labour Commissioner" includes an officer, not below the rank of an
Assistant Labour Commissioner, authorized by him to discha rge, exercise and
perform the duties, powers and funct ions of a Labour Commissioner under this
Act;
(c) "occupier" in relation to an industrial establishment, means the
employer of workmen employed in such establishment, and includes in the case
where the employer is a company the Managing Di rector and where it is a firm
the partner designated in th at behalf by the firm and in case of any other
employer an officer design ated in that be half by the employer with his consent
and whose name is intimated by the employ er to the Labour Commissioner in
the prescribed form by the prescribed date;
(d) "wage-bill" means the total amount of wages pay able by an industrial
establishment to its workmen;
(e) "wages" shall have the meaning assi gned to it in the Payment of
Wages Act, 1936;
1. For Statement of Objects and Reasons, see Uttar Pradesh
Gazette Extraordinary, dated March 20, 1978.
14
[The Uttar Pradesh Industrial Peace (Timely Payment of Wages) Act, 1978]
Section 3-5]
(f) “workmen” shall have the meaning assigned to it in the U. P . Industrial
Disputes Act, 1947;
(g) an occupier of an industrial establishment shall be deemed to be in
"default" of payment of wages if such wages are not paid within tim e as provided
in section 5 of the Payment of Wages Act, 1936.
Recovery of
wages in
certain industrial
establishment as
arrear of
land revenue
3. (1) Where the Labour Commissioner is satisfied that the occupier of an industrial
establishment is in default of payment of wage s and that the wage -bill in
respect of which such occupier is in default exceeds fifty thousand rupees, he
may, without pre judice to the provisions of sections 5 and 6, forward to the
Collector, a certificate under his signature s pecifying the amount of wa ges
due from the industrial establishment concerned.
(2) Upon receipt of the certificate referred to in sub-section (1), the Collector shall
proceed to realize, from the industrial estab lishment, the amount specified
therein, besides recovery charges at the rate of ten per cent, as if such amount
were an arrear of land revenue.
(3) The amount realized under sub-section (2) shall, after deducting the recovery
charges, be placed at the disposal of the Labour Commissioner who shall
disburse the same or cau se it to be disbursed among the workmen entitled
thereto.
(4) Where the amount so realized falls short of the wag e-bill in respect of which
the occupier has been in default the Labour Commissioner may arrange for
disbursement of such proportion or respective proportions of the wages due to
various categories of workmen as he may think fit.
(5) The liability of the occ upier towards each workman in respect of payment of
wages, shall , to the extent of the amount paid to such workmen under this
section stand discharged.
Power of Labour
Commissioner
4. For the purposes of ascertaining the wage -bill of an establishment in respect
of which default has been committed the Labour Commissioner shall have all the
powers of a Civil Court, while trying a suit, unde r the Cod e of Civil Procedure,
1908 in respect of enforcing the attendanc e of witnesses and examining them on
oath and compelling the production of documents and shall be deemed to be a civil
court for the purposes of section 195 and Chapter XXVI of the Co de of Criminal
Procedure, 1973.
Penalties 5. (1) No occupier of an industrial establishment shall, at any time, be in default of a
wage-bill exceeding rupees one lakh.
(2) Every occupier who con travenes the provisions of sub section (1) shall be
punishable with impri sonment for a term which shall not be less than three
months but may extend to three years and shall also be liable to fine :
Provided that the Court may for any adequate and special reasons to be
recorded impose a sentence of imprisonmen t for a term of less than three
months.
15
[The Uttar Pradesh Industrial Peace (Timely Payment of Wages) Act, 1978]
[Section 6-9]
Offences by
companies
6. (1) If the person committing an offence under this Act is a company, the company
as well as every person in charge of and responsible to the company for t he
conduct of its business at the time of the commission of the offence shall be
deemed to be guilty of the offence and shall be liabl e to be proceeded against
and punished accordingly :
Provided that nothing contai ned in this sub -section shall render any
such person liable to any punishment if he pro ves that the offence was
committed 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 any offence
under this Act has been committed by a company and it is proved that t he
offence has been committed with the consent or connivance of, or that the
commission of offence is attributable to any neglec t on the part of any
managing agent, secretaries and treasurers, director, man ager, or other officer
of the company, such ma naging agent, secretaries and treasurers, director,
manager or other officer of the company shall also be deemed to be guilty of
that offence and shall be liable to be proceeded against and punished
accordingly.
Explanation-- For the purposes of this section,-
(a) "company" means any b ody corporate, and includes a firm or other
association of individuals; and
(b) "Director" in relation to a firm, means a partner in the firm.
Protection for
action taken in
good faith
7. No suit, prosecution or other legal proceeding shall lie against any person for
anything which is in good faith done or purported or intended to be d one in
pursuance of the provisions of this Act or any rule or order made thereunder.
Rule making
power
8. The State Government may, by notification, make rules for carrying out the
purposes of this Act.
Repeal and
saving
U.P. Ordinance
no. 20 of 1977
9. (1) The Uttar Pradesh Industrial Peace (Timely Payment of Wages) Ordinance,
1977 is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken under the
aforesaid Ordinance shall be deemed to have been done or taken under t his
Act as if the provisions of this Act were in force at all material times.