Industrial Employment (Standing Orders) Act, 1946
1. Short title, extent and application
(1) This Act may be called the Industrial Employment (Standing
Orders) Act, 1946.
(2) It extends to l[ the
whole of India .]
2 [(3) It applies to every industrial establishment wherein
one hundred or more workmen are employed, or were employed on any day of the
preceding twelve months:
PROVIDED that the appropriate government may, after
giving not less than two months' notice of its intention so to do, by
notification in the Official Gazette, apply the provisions of this Act to any
industrial establishment employing such number of persons less than one hundred
as may be specified in the notification.].
3 [(4) Nothing in this Act shall apply to-
(i) any industry to which the provisions of
Chapter VII of the Bombay Industrial Relations Act, 1946 (11 of 1947) apply; or
(ii) any industrial establishment to which the
provisions of the Madhya Pradesh Industrial Employment (Standing Orders) Act,
1961 (26 of 1961) apply:
PROVIDED that notwithstanding anything contained in
the Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961 (26 of 1961),
the provisions of this Act shall apply to all industrial establishments under
the control of the Central Government.]