Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Factories And Establishments (National, Festival And Other Holidays) Amendment Act, 1980 21 of 1980 [14 October 1980] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 3. Amendment Of Section 5 4. Amendment Of Section 8 5. Amendment Of Section 9 6. Insertion Of New Section 10A 7. Repeal Of Ordinance 5 Of 1980 Andhra Pradesh Factories And Establishments (National, Festival And Other Holidays) Amendment Act, 1980 21 of 1980 [14 October 1980] An Act to amend the Andhra Pradesh Factories and Establishments (National, Festival and other Holidays) Act, 1974 Be it enacted by the Legislature of the State of Andhra Pradesh in the Thirty-first Year of the Republic of India as follows:- * Received the assent of the Governor on the 13th October, 1980. For Statement of Objects and Reasons see Andhra Pradesh Gazette, Extraordinary, dated the 23rd September, 1980, Part IV-A, Page 7. 1. Short Title And Commencement :- (1) This Act may be called the Andhra Pradesh Factories and Establishments (National, Festival and other Holidays) Amendment Act, 1980. (2) It shall be deemed to have come into force on the 30th April, 1980. 2. Amendment Of Section 3 :- In the Andhra Pradesh Factories and Establishments (National, Festival and Other Holidays) Act, 1974( Act 32 of 1974) (hereinafter referred to as the principal Act), in sub-section (1) of section 3,- (i) after the expression "the 26th January", the expression "the 1st May", shall be inserted; (ii) for the words "five other holidays", the words "four other holidays" shall be substituted; (iii) for the proviso, the following proviso shall be substituted, namely:- "Provided that it shall be open for any employer to declare, with the consent of the employees in any factory or establishment and under intimation to the Government or prescribed authority, a substituted holiday in lieu of any of the festival holidays aforesaid". 3. Amendment Of Section 5 :- In section 5 of the principal Act, to sub-section (1), the following proviso shall be added, namely:- "Provided that no wages for any such holiday shall be allowed in respect of any employee, who has not put in at least thirty days work within a continuous period of ninety days immediately preceding that holiday, or who is on leave with wages during any period including any such holiday". 4. Amendment Of Section 8 :- In section 8 of the principal Act, in sub-section (2), for the figures and word "18 and 19", the word and figure "and 18" shall be substituted. 5. Amendment Of Section 9 :- In section 9 of the principal Act, for the words "twenty five rupees", and "two hundred and fifty rupees", the words "one hundred and fifty rupees" and "seven hundred and fifty rupees" shall respectively be substituted. 6. Insertion Of New Section 10A :- After section 10 of the principal Act, the following section shall be inserted, namely:- 10A. No court shall take cognizance of any offence punishable under this Act, except on a complaint made by, or with the previous sanction in writing of, an Inspector, within six months from the date on which the offence comes to the knowledge of the Inspector". 7. Repeal Of Ordinance 5 Of 1980 :- The Andhra Pradesh Factories and Establishments (National, Festival and Other Holidays) Amendment Ordinance, 1980, is hereby repealed. "Cognizance of offence."