The Industrial Disputes (Bombay Provision For Uniformity) Act, 1959
Bombay Act No. 16 of 1959
MH109
[26th March, 1959]
For Statement of Objects and Reasons, see Bombay Government Gazette, 1958, Part V Pages 624-625.
An Act to provide for uniformity in the application of the Industrial Disputes Act, 1947, in the State of Bombay.
Whereas the Industrial Disputes Act, 1947, in its application to the Saurashtra area of the State of Bombay has been amended by the Industrial Disputes (Saurashtra Amendment) Act, 1953, and the Industrial Disputes and the Industrial Disputes (Appellate Tribunal) (Saurashtra Amendment) Act, 1955;
And Whereas the Industrial Disputes Act, 1947, in its application to the other areas of the State of Bombay has not been amended;
And Whereas it is expedient to provide for uniformity in the application of the Industrial Disputes Act, 1947, throughout the State of Bombay; and for that purpose to repeal the amendments made by the Industrial Disputes (Saurashtra Amendment) Act, 1953 and the Industrial Disputes and the Industrial Disputes (Appellate Tribunal) (Saurashtra Amendment) Act, 1955; it is hereby enacted in the Tenth Year of the Republic of India as follows:-
1. Short title. - This Act may be called the Industrial Disputes (Bombay Provision for Uniformity) Act, 1959.
2. Uniformity of Industrial Disputes Act, 1947, throughout State. - For the purpose of providing for uniformity in the provisions of the Industrial Disputes Act, 1.947 (hereinafter referred to as "the principal Act"), in its application throughout the State, all the amendments made in the principal Act by the Industrial Disputes (Saurashtra Amendment) Act, 1953, and the Industrial Disputes and the Industrial Disputes (Appellate Tribunal) (Saurashtra Amendment) Act, 1955 (hereinafter referred to as "the said amending Acts") and in force at the commencement of this Act in the Saurashtra area of the State of Bombay, shall cease to have effect and shall stand repealed; and the principal Act shall be in force in the said area as if the said amending Acts had not been passed.
3. Saving. - Nothing contained, in section 2 shall affect, -
(a) any right, privilege, obligation or liability acquired or incurred before the date of the coming into force of this Act; or
(b) any penalty, forfeiture or punishment incurred or inflicted in respect of any act before such date; or
(c) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.