Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Industrial Establishments (Conferment Of Permanent Status To Workmen) Amendment Act, 2003 9 of 2003 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 6 Tamil Nadu Industrial Establishments (Conferment Of Permanent Status To Workmen) Amendment Act, 2003 9 of 2003 An Act further amend the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981. BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-fourth Year of the Republic of India as follows :- Statements of Objects and Reasons2 Section 6 of the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981 (Tamil Nadu Act 46 of 1981) provides for penalties for contravention of the provisions of Section 3 of the said Act. There is no penal provision in the said Act for contravention of any rule made under Section 10 of the said Act. 2. The Government, have, therefore, decided to amend Section 6 of the said Act, suitably so as to provide for penalties for contravention of any rule made under Section 10 of the said Act. 3. The Bill seeks to give effect to the above decision. 1. Received the assent of the Governor on the 17th May, 2003 - Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Issue No.136, dated 19th May, 2003. 2. Vide T.N. Bill No.8 of 2003 - Published in Tamil Nadu Government Gazette, Issue No.113, dated 28th April 2003. 1. Short Title And Commencement :- ( 1 ) This Act may be called the Tamil Nadu Industrial Establishments (Conferment of permanent Status to Workmen) Amendment Act, 2003. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Amendment Of Section 6 :- I n Section 6 of the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981,- (1) sub-section (2) shall be renumbered as sub-section (3); (2) before sub-section (3) as so renumbered, the following sub- section shall be inserted, namely :- "(2) every employer who contravenes the provisions of any rule made under Section 10 shall be punishable, for a first offence, with fine which may extend to five hundred rupees, and for a second or subsequent offence, with fine which may extend to one thousand rupees."