Cine Workers and Cinema Theatre Workers (Regulation of Employment) Act, 1981

[Act No. 50 of 1981 dated 24th. December, 1981]

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title, extent and commencement
2	Definitions
3	Prohibition of employment of cine-worker without agreement
4	Conciliation officers
5	Duties of conciliation officers
6	Settlement to be binding and to be enforced by the competent authority
7	Constitution of Tribunals
8	Disqualification for the presiding officers of Tribunals
9	Filling of vacancies
10	Finality of orders constituting Tribunals, etc.
11	Reference of disputes to Tribunals
12	Procedure and powers of conciliation officers and Tribunals
13	Duties of Tribunals
14	Publication of awards of Tribunals
15	Revision
16	Application of Act 19 of 1952 to cine-workers
17	Penalties
18	Offences by companies
19	Cognizance of offences
20	Magistrate's power to impose enhanced penalties
21	Effect of laws and agreements inconsistent with this Chapter
22	Protection of action taken under this Chapter
22A	Delegation of powers
23	Power to make rules
25	Application of Act 39 of 1972
	FootNotes

An Act to provide for the regulation of the conditions of employment of certain cine-workers and cinema theatre workers and for matters connected therewith.

BE it enacted by Parliament in the Thirty-second Year of the Republic of India as follows:-