Industrial Disputes (Banking and Insurance Company) Act, 1949

[ACT, 54 OF 1949]

An Act to provide for the adjudication of industrial disputes concerning certain banking and insurance companies.

Whereas it is expedient to provide for the adjudication of industrial disputes concerning banking and insurance companies having branches or other establishments in more than one State; It is hereby enacted as follows :

(1) This Act may be called The Industrial Disputes (Banking and Insurance Companies) Act, 1949.

(2) It extends to the whole of India except the State of Jammu and Kashmir.

In this Act unless there is anything repugnant in the subject or context, the expressions "award" "banking company", "Industrial dispute" and "insurance company" have the meanings respectively assigned to them in Sec. 2 of the Industrial Disputes Act, 1947 (14 of 1947) as amended by this Act.

Notwithstanding anything contained in my other law, it shall not be competent for a State Government or any officer or authority subordinate to such Government to refer an industrial dispute concerning any banking or insurance company, or any matter relating to such disputes, to any tribunal or other authority for adjudication, inquiry or settlement.

(1) Where under any law any industrial disputes concerning any banking or insurance company or any matter relating to such dispute has before the 30th day of April, 1949, been referred by a State Government or any officer or authority subordinate to such Government to any tribunal or other authority for adjudication or settlement and any proceedings in respect of or arising out of such reference were immediately before that date pending before any tribunal or other authority, then on the aforesaid date such reference shall be deemed to have been withdrawn and all such proceedings shall have abated.

(2) The Central Government shall as soon as may be after the commencement of this Act, by order in writing refer under Sec. 10 of the said Act every industrial dispute to which the provisions of Sub-sec. (1) apply to an Industrial Tribunal constituted under the said Act for adjudication.

Comment: "Proceedings in respect of or arising out of such reference" cannot include criminal proceedings for disobedience of an order enforcing an award made on a reference. AIR 1951 All 263

6. Powers of Central Government to Refer Disputes in Respect of Which Awards or Ecisions have been Made for Re-Adjudication. 

(1) Where any award or decision has been made in respect of any industrial dispute concerning any banking or insurance company by any tribunal or other authority constituted or appointed by a State Government, or any officer or authority subordinate to such government, then the Central Government may, notwithstanding that the said award or decision is in force, by order in writing refer under Sec. 10 of the said Act the dispute or any of the matter in dispute to an Industrial Tribunal constituted under the said Act for re-adjudication and stay the implementation of the award or decision so made or of any part of such award or decision until the Industrial Tribunal to which the dispute or any of the matter in dispute is referred for re-adjudication has submitted its award or for such further period as the Central Government may consider necessary.

(2) After the Industrial Tribunal to which the dispute or any of the matters in dispute has been so referred for re-adjudication has submitted its award under Sub-sec. (1) of Sec. 15 of the said Act, the Central Government may, by order in writing declare that the award or decision previously made in respect of such dispute by the tribunal or other authority constituted or appointed by the State Government or any officer or authority subordinate to such Government or such part of that award or decision as may be specified in the order shall cease to be in operation.

(1) The Industrial Disputes (Banking and Insurance Companies) Second Ordinance, 1949 (28 of 1949), is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken in exercise or any power conferred by or under the said Ordinance shall be deemed to have been done or taken in the exercise of the powers conferred by or under this Act, as if this Act were in force on the day on which such thing was done or action taken.