Section 25A — Application of Sections 25-C to 25-E.- (1) Sections 25-C to 25-E inclusive 9[shall not apply to industrial establishment

Application of Sections 25-C to 25-E.- (1) Sections 25-C to 25-E inclusive 9[shall not apply to industrial establishments to which Chapter V-B applies,] or (a) to industrial establishments in which less than fifty workmen on an average per working day have been employed in the preceding calendar month; or 1 Subs. by Act 36 of 1956 (w.e.f. 10.3.1957) 2 Omitted by Act 36 of 1964 (w.e.f. 19.12.1964) 3 Inserted by Act 36 of 1964 (w.e.f. 19-12-1964). 4 Ins. by Act 36 of 1964 (w.e.f. 19.12.1964) 5 Ins. by Act 36 of 1964 6 Subs. by Act 36 of 1956 7 Ins. by Act 36 of 1964 8 Ins. by Act 43 of 1953 9 Subs. by Act 32 of 1976 26 The Industrial Disputes Act, 1947 Sec. 25B (b) to industrial establishments which are of a seasonal character or in which work is performed only intermittently. (2) If a question arises whether an industrial establishment is of a seasonal character or whether work is performed therein only intermittently, the decision of the appropriate Government thereon shall be final 1[Explanation.- In this section and in Sections 25-C, 25-D and 25-E, “industrial establishment” means- (i) a factory as defined in clause (m) of Section 2 of the Factories Act, 1948 (63 of 1948); or (ii) a mine as defined in clause (f) of Section 2 of the Mines Act, 1952 (35 of 1952); or (iii) a plantation as defined in clause (f) of Section 2 of the Plantations Labour Act, 1951 (69 of 1951).] 2[25B. Definition of continuous service.- For the purposes of this Chapter,-- (1) a workman shall be said to be in continuous service for a period if he is, for that period, in uninterrupted service, including service which may be interrupted on account of sickness or authorised leave or an accident or a strike which is not illegal, or a lock-out or a cessation of work which is not due to any fault on the part of the workman; (2) where a workman is not in continuous service within the meaning of clause (1) for a period of one year or six months, he shall be deemed to be in continuous service under an employer- (a) for a period of one year, if the workman, during a period of twelve calendar months preceding the date with reference to which calculation is to be made, has actually worked under the employer for not less than- (i) one hundred and ninety days in the case of a workman employed below ground in a mine; and (ii) two hundred and forty days, in any other case; (b) for a period of six months, if the workman, during a period of six calendar months preceding the date with reference to which calculation is to be made, has actually worked under the employer for not less than- (i) ninety-five days, in the case of a workman employed below ground in a mine; and (ii) one hundred and twenty days, in any other case. Explanation.- For the purpose of clause (2), the number of days on which a workman has actually worked under an employer shall include the days on which- (i) he has been laid-off under an agreement or as permitted by standing orders made under the Industrial Employment (Standing Orders) Act, 1946 (20 of 1946), or under this Act or under any other law applicable to the industrial establishment; (ii) he has been on leave with full wages, earned in the previous year; (iii) he has been absent due to temporary disablement caused by accident arising out of and in the course of his employment; and 1 Substituted by Act 48 of 1954. 2 Substituted by Act 36 of 1964. Sec. 25E The Industrial Disputes Act, 1947 27 (iv) in the case of a female, she has been on maternity leave; so, however, that the total period of such maternity leave does not exceed twelve weeks.] 1[25C. Right of workmen laid off for compensation.- Whenever a workman (other than a badli workman or a casual workman) whose name is borne on the muster-rolls of an industrial establishment and who has completed not less than one year of continuous service under an employer is laid-off, whether continuously or intermittently, he shall be paid by the employer for all days during which he is so laid- off, except for such weekly holidays as may intervene, compensation which shall be equal to fifty per cent of the total of the basic wages and dearness allowance that would have been payable to him had he not been so laid-off: Provided that if during any period of twelve months, a workman is so laid-off for more than forty-five days, no such compensation shall be payable in respect of any period of the lay-off after the expiry of the first forty-five days, if there is an agreement to that effect between the workman and the employer: Provided further that it shall be lawful for the employer in any case falling within the foregoing proviso to retrench the workman in accordance with the provisions contained in Section 25-F at any time after the expiry of the first forty- five days of the lay-off and when he does so, any compensation paid to the workman for having been laid-off during the preceding twelve months may be set off against the compensation payable for retrenchment. Explanation.-”Badli workman” means a workman who is employed in an industrial establishment in the place of another workman whose name is borne on the muster rolls of the establishment, but shall cease to be regarded as such for the purposes of this section, if he has completed one year of continuous service in the establishment.]

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