Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com INDUSTRIAL DISPUTES (AMENDMENT AND MISCELLANEOUS, PROVISIONS) ACT, 1956 36 of 1956 [28th August, 1956] CONTENTS 1. Short title and commencement 2. Repealed 3. Repealed 4. Repealed 5. Repealed 6. Repealed 7. Repealed 8. Repealed 9. Repealed 10. Repealed 11. Repealed 12. Repealed 13. Repealed 14. Repealed 15. Repealed 16. Repealed 17. Repealed 18. Repealed 19. Repealed 20. Repealed 21. Repealed 22. Repealed 23. Repealed 24. Repealed 25. Repealed 26. Repealed 27. Repealed 28. Repealed 29. Repealed 30. Savings as to proceedings pending before Tribunalsa 31. Act not to override State lawsa 32. 32 33. Repeal of Act 48 of 1950 and savinga INDUSTRIAL DISPUTES (AMENDMENT AND MISCELLANEOUS, PROVISIONS) ACT, 1956 36 of 1956 [28th August, 1956] An Act further to amend Industrial Disputes Act, 1947, and Industrial Employment (Standing Orders) Act, 1946, and to repeal Industrial Disputes (Appellate Tribunal) Act, 1950 Be it enacted by Parliament in the Seventh Year of the Republic of India as follows :- 1. Short title and commencement :- (1) This Act may be called the Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956. (2) It shall come into force on such date or dates as the Central Government may, by notification in the Official Gazette, appoint and different dates may be appointed for different provisions of this Act. 2. Repealed :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).] 3. Repealed :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).] 4. Repealed :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).] 5. Repealed :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).] 6. Repealed :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).] 7. Repealed :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).] 8. Repealed :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).] 9. Repealed :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).] 10. Repealed :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).] 11. Repealed :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).] 12. Repealed :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).] 13. Repealed :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).] 14. Repealed :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).] 15. Repealed :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).] 16. Repealed :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).] 17. Repealed :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).] 18. Repealed :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).] 19. Repealed :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).] 20. Repealed :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).] 21. Repealed :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).] 22. Repealed :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).] 23. Repealed :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).] 24. Repealed :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).] 25. Repealed :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).] 26. Repealed :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).] 27. Repealed :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).] 28. Repealed :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).] 29. Repealed :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960), Section 2 and Schedule 1 (26-12-1960).] 30. Savings as to proceedings pending before Tribunalsa :- If, immediately before the commencement of this Act, there is pending any proceeding in relation to an industrial dispute before a Tribunal constituted under Industrial Disputes Act, 1947 , as in force before such commencement, the dispute may be adjudicated and the proceeding disposed of by that Tribunal after such commencement, as if this Act had not been passed. 31. Act not to override State lawsa :- 32. 32 :- Repealed by the Repealing and Amending Act, 1960 (58 of 1960) Section 2 and Schedule 1 (26-10-1960).] 33. Repeal of Act 48 of 1950 and savinga :-