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Beedi and Cigar Workers (Conditions of Employment) Act, 1966

No.32 OF 1966

Contents
Sections Particulars
1 Short title, extent and commencement
2 Definitions
3 Industrial premises to be licensed
4 Licenses
5 Appeals
6 Inspectors
7 Powers of Inspectors
8 Cleanliness
9 Ventilation
10 Overcrowding
11 Drinking water
12 Latrines and urinals
13 Washing facilities
14 Creches
15 First aid
16 Canteens
17 Working hours
18 Wages fee overtime work
19 Interval for rest
20 Spread over
21 Weekly holidays
22 Notice of periods of work
23 Hours of work to correspond with notice under section 22
24 Prohibition of employment of children
25 Prohibition of employment of women or young persons during certain hours
26 Annual leave with wages
27 Wages during leave period
28 Application of the Payment of Wages Act, 1936 to industrial premises
29 Special provisions
30 Onus as to age
31 Notice of dismissal
32 Penalty for obstructing Inspector
33 General penalty for offence
34 Offences by Companies
35 Indemnity
36 Cognizance of offences
37 Application of the industrial Employment (Standing Orders) Act, 1946 and the Maternity Benefit Act, 1961
38 Certain provisions not to apply to industrial premises
39 Application of the Industrial Disputes Act, 1947
40 Effect of laws and agreements inconsistent with this Act
41 Power to exempt
42 Powers of Central Government to give directions
43 Act not to apply to self employed persons in private dwelling houses
44 Power to make rules

[30th November, 1966 ]

An Act to provide for the welfare of the workers in beedi and cigar establishments and to regulate the conditions of their work and for matters connected therewith.

Comment: The aim of this Act is Act to provide for the welfare of the workers in beedi and cigar establishments and to regulate the conditions of their work.

BE it enacted by Parliament in the Seventeenth year of the Republic of India as follows:--



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