Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Industrial Relations (Gujarat Amendment) Act, 1968 18 of 1968 [06 October 1968] CONTENTS 1. Short Title 2. Amendment Of Section 97 Of Bom. Xi Of 1947 3. Repeal Of Guj. Ord. 2 Of 1968 Bombay Industrial Relations (Gujarat Amendment) Act, 1968 18 of 1968 [06 October 1968] An Act further to amend the Bombay Industrial Relations Act, 1946. It is hereby enacted in the Nineteenth Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Bombay Industrial Relations (Gujarat Amendment) Act, 1968. 2. Amendment Of Section 97 Of Bom. Xi Of 1947 :- After sub-section (1) of section 97 of the Bombay Industrial Relations Act, 1946(Bom. XI of 1947) the following sub-section shall be inserted, namely:- "(1A) Notwithstanding anything contained in sub-section (1) a strike which is commenced or continued only for the reason that the employer has not paid the basic pay or dearness allowance due to the employees within the period fixed under any law for the time being in force or under a registered agreement or settlement or an effective award or an effective decision of a Wage Board shall not be deemed to be illegal: Provided that such strike shall be deemed to be illegal if- (i) it is commenced without seven clear days notice being given to the employer by the representative of employees, or (ii) it is commenced or continued after the employer has paid basic pay or dearness allowance due to the employees.". 3. Repeal Of Guj. Ord. 2 Of 1968 :- The Bombay Industrial Relations (Gujarat Amendment) Ordinance, 1968(Guj. Ord. No. 2 of 1968) is hereby repealed and the provisions of sections 7 and 25 of the Bombay General Clauses Act, 1904(Bom 1 of 1904) shall apply to such repeal as if that Ordinance were an enactment.