Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Industrial Disputes (Amendment) Act, 2000 21 of 2000 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 4-E Of U.P. Act No. Xxviii Of 1947 3. Repeal And Savings Uttar Pradesh Industrial Disputes (Amendment) Act, 2000 21 of 2000 An Act further to amend the United Provinces Industrial Disputes Act, 1947 It is hereby enacted in the Fifty-first Year of the Republic of India as follows :-- 1. Received the assent of the Governor on May 5, 2000 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 5th May, 2000, p. 3 1. Short Title And Commencement :- (1) This Act may be called the Uttar Pradesh Industrial Disputes (Amendment) Act, 2000. (2) It shall be deemed to have come into force on March 16, 2000. 2. Amendment Of Section 4-E Of U.P. Act No. Xxviii Of 1947 :- In Section 4-E of the United Provinces Industrial Disputes Act, 1947 hereinafter referred to as the principal Act,-- (a) for sub-section (1) the following sub-section shall be substituted, namely :-- "(1) The State Government shall constitute a committee consisting of the following:-- (a) two Judges of the High Court nominated by the Chief Justice of the High Court. The Judge, who is senior, shall be the Chairman; (b) the Chief Secretary to the State Government; (c) the Principal Secretary or Secretary as the case may be, to the State Government in the Labour Department; ( d ) the Principal Secretary to the State Government in the Legislative Department; (e) the Principal Secretary to the State Government in the Judicial Department; (f) the Labour Commissioner, Uttar Pradesh; (g) a person who is, or has been, a member of a Public Service Commission, appointed by the State Government". ( b ) for sub-section (3) the following sub-section shall be substituted, namely :-- "(3) No person who is not or who has not been a member of the State Higher Judicial Service or the Uttar Pradesh Nyayik Sewa or who is not or who has not been such member of the Indian Administrative Service, or State Labour Service as has experience of dispensation of Justice for a period of not less than 3 years or who is not or who has not been such member of the State Civil Service (Executive Branch) as has experience of working for at least three years in the Labour Department of the State and has experience of dispensation of justice for a period of not less than three years, shall be eligible for enrolment in the lists prepared under sub-section (2).". 3. Repeal And Savings :- (1) The Uttar Pradesh Industrial Disputes (Amendment) Ordinance, 2000 (U.P. Ordinance No. 9 of 2000) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the provisions of the principal Act as amended by the Ordinance referred to in sub-section (1) shall be deemed to have been done or taken under the corresponding provisions of the principal Act as amended by this Act as if this Act were in force at all material times.