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Industrial Disputes (Chhattisgarh Amendment) Act, 2015
(Act No. 26 of 2015)
Last Updated 19th October, 2019 [cg243]
(i) for the punctuation full stop the punctuation colon shall be substituted; and
(ii) below sub-section (3), the following shall be inserted, namely :- "Provided that when a dispute or difference is raised in conciliation proceeding, the period taken in such proceeding shall be excluded in calculating the period of three years.".
(2) After sub-section (3) of Section 2A of the Principal Act, the following shall be inserted, namely:-"(4) Notwithstanding anything contained in sub-sections (1), (2) and (3) above, dispute or difference between the workman and his employer, connected with or arising out of discharge, dismissal, retrenchment or termination shall not be deemed to be an industrial dispute unless such dispute or difference is not raised in conciliation proceeding within a period of three years from the date of such discharge, dismissal, retrenchment or termination:
Provided that an authority, as may be specified by the State Government, may entertain such disputes or difference after the expiry of the said period of three years if it is satisfied that there was sufficient cause for not raising it within that period of three years.". 4. Amendment of Section 25N. - In sub-section (9) of Section 25N of the Principal Act, after the words "in excess of six months", the words "and an amount equivalent to his three months average pay" shall be inserted. 5. Amendment of Section 25O. - In sub-section (9) of Section 25O of the Principal Act, after the words "in excess of six months", the words "and an amount equivalent to his three months average pay" shall be inserted.
