Laws-The Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959

Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959

(Act no. 31 of 1959)

CONTENTS
Sections	Particulars
	Preamble

1	Short title, Extent and Commencement
2	Definitions
3	Act not to apply in relation to certain Vacancies
4	Notification of Vacancies to Employment Exchanges
5	Employers to furnish information and returns in prescribed form
6	Right of access to records or documents
7	Penalties
8	Cognizance of Offences
9	Protection of Action taken in good faith
10	Power to make rules