Section 2 — Definitions.- In this Act, unless there is anything repugnant in the subject or context,- (a) “appropriate Government” m

Definitions.- In this Act, unless there is anything repugnant in the subject or context,- (a) “appropriate Government” means- (i) in relation to any industrial dispute concerning 3[***] any industry carried on by or under the authority of the Central Government, 4[***] or by a railway company 5[or concerning any such controlled industry as may be specified in this behalf by the Central Government 6[***] or in relation to an industrial dispute concerning 7[8[9[10[a Dock Labour Board established under Section 5-A of the Dock Workers (Regulation of Employment) Act, 1948 or 11[the Industrial Finance Corporation of India Limited formed and registered under the Companies Act, 1956 (1 of 1956)] or the Employees State Insurance Corporation established under Section 3 of the Employees State Insurance Act, 1948 (34 of 1948), 1 Subs by Act No. 36 of 1956, sec. 2, for sub-section (2) (w.e.f. 29-8-1956). 2 Proviso omitted by Act 51 of 1970, sec. 2 and Sch. (w.e.f. 1-9-1971). 3 Certain words and figures ins. by Act 10 of 1963, S.47 and Sch.II, Pt. II have been omitted by Act 36 of 1964, S.2 (w.e.f. 19.12.1964) 4 The words “by the Federal Railway Authority” omitted by the A.O. 1948 5 Ins. by Act 65 of 1951, S.32 6 The words “operating a Federal Railway” omitted by the A.O. 1950 7 Ins. by Act 47 of 1961, S.51 (w.e.f. 1.1.1962) 8 Subs. by Act 36 of 1964, S.2, for “the Deposit Insurance Corporation established” (w.e.f. 19.12.1964) 9 Subs. by Act 45 of 1971, S.2 (w.e.f.15.12.1971 10 Subs. by Act No.46 of 1982 (w.e.f.) 21.8.1984 11 Subs. by Act No.24 of 1996 dt. 16.8.1996, s. 2 deemed to have come into force from 11.10.1995 2 The Industrial Disputes Act, 1947 Sec. 2 or the Board of Trustees constituted under Section 3-A of the Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 (46 of 1948), or the Central Board of Trustees and the State Boards of Trustees constituted under Section 5A and Section 5B, respectively, of the Employees' Provident Fund and Miscellaneous Provisions Act, 1952 (19 of 1952), 1[****], or the Life Insurance Corporation of India established under section 3 of the Life Insurance Corporation Act, 1956 (31 of 1956), or 2[the Oil and Natural Gas Corporation Limited registered under the Companies Act, 1956 (1 of 1956) or the Deposit Insurance and Credit Guarantee Corporation established under Section 3 of the Deposit Insurance and Credit Guarantee Corporation Act, 1961 (47 of 1961), or the Central Warehousing Corporation established under Section 3 of the Warehousing Corporations Act, 1962 (58 of 1962), or the Unit Trust of India established under Section 3 of the Unit Trust of India Act, 1963 or the Food Corporation of India established under Section 3 or a Board of Management established for two or more contiguous States under Section 16 of the Food Corporations Act, 1964 (37 of 1964), or 3[the Airports Authority of India constituted under Section 3 of the Airports Authority of India Act, 1994 (55 of 1994)] or a Regional Rural Bank established under Section 3 of the Regional Rural Banks Act, 1976 (21 of 1976) or the Export Credit and Guarantee Corporation Limited or the Industrial Reconstruction Bank of India Limited], 4[the National Housing Bank established under section 4 of the National Housing Bank Act, 1987 (53 of 1987), or 5[6[an air transport service, or a banking or an insurance company], a mine, an oil-field], 7[a Cantonment Board], or a major port, the the Central Government, and]] (ii) in relation to any other industrial dispute, the State Government; 8[(aa) “arbitrator” includes an umpire;] 1 Omitted by Act No.24 of 1996 dt. 16.8.1996, deemed to have come into force from 11.10.1995 2 Subs. by Act No.24 of 1996, sec. 2 for certain words (w.r.e.f 11-10-1195). 3 Subs. by Act No. 24 of 1996 dt. 16.8.1996, deemed to have come into force from 11.10.1995 4 Ins. by Act 53 of 1987, S.56 (w.e.f. 9.7.1988) 5 Subs. by Act No.24 of 1996 dt. 16.8.1996, deemed to have come into force from 11.10.1995 6 Subs. by Act No.24 of 1996, sec. 2 for certain words (w.r.e.f 11-10-1195). 7 Ins. by Act 36 of 1964, sec. 2 (w.e.f. 19.12.1964) 8 Ins. by Act 36 of 1964, S.2 (w.e.f. 19.12.1964) Sec. 2 The Industrial Disputes Act, 1947 3 1[2[(aaa)] “average pay” means the average of the wages payable to a workman- (i) in the case of monthly paid workman, in the three complete calendar months, (ii) in the case of weekly paid workman, in the four complete weeks, (iii) in the case of daily paid workman, in the twelve full working days, preceding the date on which the average pay becomes payable if the workman had worked for three complete calendar months or four complete weeks or twelve full working days, as the case may be, and where such calculation cannot be made, the average pay shall be calculated as the average of the wages payable to a workman during the period he actually worked;] 3[(b) “award” means an interim or a final determination of any industrial dispute or of any question relating thereto by any Labour Court, Industrial Tribunal or National Industrial Tribunal and includes an arbitration award made under Section 10- A;] 4[(bb) “banking company” means a banking company as defined in Section 5 of the 5[Banking Companies Act, 1949 (10 of 1949), having branches or other establishments in more than one State, and includes 6[the Export-Import Bank of India], 7[the Industrial Industrial Reconstruction Bank of India], 8[***], 9[the Small Industries Development Bank of India established under section 3 of the Small Industries Development Bank of India Act, 1989 (39 of 1989)] [the Reserve Bank of India, the State Bank of India, 10[a corresponding new bank constituted under Section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970) 11[a corresponding new bank constituted under Section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980), and any subsidiary bank], as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959);] (c) “Board” means a Board of Conciliation constituted under this Act; 12[(cc) “closure” means the permanent closing down of a place of employment or part thereof; 1 Ins. by Act 43 of 1953, S.2 (w.e.f. 24.10.1953) 2 Re-lettered by Act No.36 of 1964 3 Subs. by Act No. 36 of 1956. 4 Subs. Act No.38 of 1959. 5 Now “the Banking Regulation Act, 1949”. 6 Ins. by Act No.28 of 1981. 7 Ins. by Act No.62 of 1984 (w.e.f.) 20.3.1985. 8 The words “The Industrial Development Bank of India”, ins. By Act 18 of 1964, sec. 38 and Sch. II, Pt. II (w.e.f. 1-7-1964) and omitted by Act 53 of 2003, sec. 12 and sch., Pt. III. 9 Inserted by Act 39 of 1989, sec. 53 and 2nd Sch. 10 Subs. by Act 5 of 1970, sec. 20, for “and any subsidiary bank” (w.r.e.f. 19-7-1969). 11 Subs. by Act 40 of 1980, sec. 20, for “and any subsidiary bank” (w.r.e.f 15-4-1980). 12 Ins. by Act No. 46 of 1982. 4 The Industrial Disputes Act, 1947 Sec. 2 (d) “conciliation officer” means a conciliation officer appointed under this Act; (e) “conciliation proceeding” means any proceeding held by a conciliation officer or Board under this Act; 1[(ee) “controlled industry” means any industry the control of which by the Union has been declared by any Central Act to be expedient in the public interest;] 2[***] (f) “Court” means a Court of Inquiry constituted under this Act; (g) “employer” means- (i) in relation to an industry carried on by or under the authority of any department of 3[the Central Government Government or a State Government] the authority prescribed in this behalf, or where no authority is prescribed, the head of the department; (ii) in relation to an industry carried on by or on behalf of a local authority, the chief executive officer of that authority; 4[(gg) “executive”, in relation to a trade union, means the body by whatever name called, to which the management of the affairs of the trade union is entrusted;] 5[(h) ***] (i) a person shall be deemed to be “independent” for the purpose

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