Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Industrial Disputes (Maharashtra Amendment) Act, 2003 23 of 2006 [26 June 2006] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 Of 14 Of 1947 3. Amendment Of Section 9-A Of 14 Of 1947 Industrial Disputes (Maharashtra Amendment) Act, 2003 23 of 2006 [26 June 2006] PREAMBLE An Act further to amend the Industrial Disputes Act, 1947 in its application to the State of Maharashtra. WHEREAS it is expedient further to amend the Industrial Disputes Act, 1947 (14 of 1947), in its application to the State of Maharashtra, for the purposes hereinafter appearing; it is hereby enacted in the Fifty-fourth Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Industrial Disputes (Maharashtra Amendment) Act, 2003. (2) It shall come into force on such date as the State Government may, by notification, in the Official Gazette, appoint. 2. Amendment Of Section 2 Of 14 Of 1947 :- In section 2 of the Industrial Disputes Act, in its application to the State of Maharashtra (hereinafter referred to "the principal Act"), in clause (s), in sub-clause (iv), for the words "one thousand six hundred rupees" the words "six thousand five hundred rupees" shall be substituted. 3. Amendment Of Section 9-A Of 14 Of 1947 :- In section 9-A of principal Act, in the proviso,- (a) in clause (b), the word "; or" shall be added at the end; (b) after clause (b), the following clause shall be added, namely:- "(c) where the change is effected due to updating or replacing of the existing machinery, computerisation or increase in the immovable property and increase in production and that,- (i) such change shall not affect the total wages of the workmen and their hours of work; and (ii) the employer provides all the legitimate and required facilities such as trainings etc., to the workmen to acquire the skill of new job."