Industrial Disputes (Banking Companies) Decision Act, 1955
3. Appellate Decision to Have Effect Subject to the Modifications Recommended by the Bank Award Commission. –
(1) The appellate decision shall have effect
as if the modifications recommended in Chapter XI of the Report of the Bank
Award Commission, dated the 25th day of July, 1955, had actually been made
therein, and the appellate decision as so modified shall be the decision of the
Appellate Tribunal within the meaning of the Industrial Disputes (Appellate
Tribunal) Act, 1950) (48 of 1950) and the award shall have effect accordingly.
(2) Notwithstanding anything contained in
Sub-sec. (1), the recommendations in Chapter XI of the Report of the Bank Award
Commission in relation to the banking companies incorporated in the former
State of Travancore -Cochin specified in that Chapter
shall be modified and shall be deemed to have been modified -
(a) with effect from
the 1st January, 1955, in relation to the C Class Banks known as the South
India Bank Limited, Trichur , and the Catholic Syrian
Bank Limited, Trichur , as if -
(1) in
Clause (1) of the said recommendations -
( i )
under the holding 'C Class' after the entry '(viii)', Travancore Bank' the entries '(ix), South Indian Bank, Trichur ' and '(x)' Catholic Syrian Bank, Trichur , had been inserted;
(ii) items ( i ) and (ii) under
Sub-clause (b) had been omitted; and
(2) in Clause (2)
thereof, after the words ' Travancore Bank' the words
the South Indian Bank, Trichur , and the Catholic
Syrian Bank, Trichur had been inserted; and
(b) with effect from the
1st January, 1956, in relation to the C Class banks known as the Palai Central Bank Limited, Palai
and the Travancore Forward Bank Limited, Kottayam , and the D Class Banks, as if in Clause (1) of the
said recommendations items ( i ) and (ii) under Sub-clause
(b) had been omitted.
(3) The arrears of emoluments, payable to the
workmen of the banking companies specified in Sub-sec. (2) by reason of the
modification effected by that Sub-sec. shall be paid as follows -
(a) in
the case of the banking companies specified in Clause
(a) of
that sub-section -
( i )
the arrears for the year 1955 shall be paid in two equal installments of which
the first shall be paid within thirty days from the commencement of the
Industrial Disputes (Banking Companies) Decisions Amendment Act, 1957, and the
second within six months after such commencements; and
(ii) the arrears for the period from the
1st January, 1956 , to such commencement shall be paid within thirty days
thereof;
(b) in
the case of the banking companies specified in Clause
(b) of
that Sub-section, the arrears for the period from the
1st January, 1956 , to such commencement shall be paid within thirty days
thereof.
(4) For the purposes of this section, the
expression 'the former State of Travancore -Cochin ' means the State of Travancore -Cochin as it existed immediately before the 1st November, 1956 .
(5) Notwithstanding anything contained in the
foregoing provisions of this section, the Central Government may, from time to
time, by notification in the Official Gazette, make in lieu of the adjustment
of the dearness allowance recommended in Clause 1(e) of Chapter XI of the
Report of the Bank Award Commission, such adjustment thereof as it thinks fit
for any period subsequent to the 31st December, 1957, with reference to the
rise or fall, as compared to 144 (1944=100), of the average All-India Cost of
Living Index for any period immediately preceding that period; and upon the
issue of such notification the adjustment of dearness allowance so made for any
period shall be deemed to have been recommended in Clause 1(e) of the Report of
that Commission :
Provided that any adjustment so made shall, so
far as may be, bear to the rise or fall of the Cost of Living Index the same
ratio as it indicated between the adjustment of dearness allowance and the rise
or fall of the Cost of Living Index in the formula recommended in that clause.