The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979

[Act No. 30 of 1979]

[11th June, 1979.]

Contents
Sections	Particulars
Title	The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979
Chapter I	Preliminary
1.	Short title, extent, commencement and application
2.	Definitions
Chapter II	Registration of Establishments Employing Inter-State Migrant Workmen
3.	Appointment of registering officers
4.	Registration of certain establishments
5.	Revocation of registration in certain cases
6.	Prohibition against employment of inter-State migrant workmen without registration
Chapter III	Licensing of Contractors
7.	Appointment of licensing officers
8.	Licensing of contractors
9.	Grant of licences
10.	Revocation, suspension and amendment of licences
11.	Appeal
Chapter IV	Duties and Obligations of Contractors
12.	Duties of contractors
Chapter V	Wages, Welfare and Other Facilities to be Provided to Inter-State Migrant Workmen
13.	Wage rates and other conditions of service of inter-State migrant workmen
14.	Displacement allowance
15.	Journey allowance, etc
16.	Other facilities
17.	Responsibility for payment of wages
18.	Liability of principal employer in certain cases
19.	Past liabilities
Chapter VI	Inspecting Staff
20.	Inspectors
Chapter VII	Miscellaneous
21.	Inter-State migrant workmen to be deemed to be in employment from date of recruitment for the purposes of certain enactments
22.	Provisions regarding industrial disputes in relation to inter-State migrant workmen
23.	Registers and other records to be maintained
24.	Obstructions
25.	Contravention of provisions regarding employment of inter-State migrant workmen
26.	Other offences
27.	Offences by companies
28.	Cognizance of offences
29.	Limitation of prosecutions
30.	Effect of laws and agreements inconsistent with the Act
31.	Power to exempt in special cases
32.	Protection of action taken under the Act
33.	Power to give directions
34.	Power to remove difficulties
35.	Power to make rules
36.	Repeals and saving
The Schedule	[See Section 21]
Rules	The Inter-State Migrant Workmen Central (Amendment) Rules 2017