Laws - Industrial Employment (Standing Orders) Act, 1946

Industrial Employment (Standing Orders) Act, 1946

(Act no. 20 of 1946)

CONTENTS
Sections	Particulars
	Preamble

1	Short title, Extent and Application
2	Interpretation
2A	State Amendments
3	Submission of draft standing orders
4	Conditions for certification of standing orders
5	Certification of standing orders
6	Appeals
7	Date of operation of standing orders
8	Register of standing orders
9	Posting of standing orders
10	Duration and Modification of standing orders
10A	Payment of subsistence allowance
11	Certifying officers and appellate authorities of have powers of Civil Court
12	Oral Evidence in contradiction of standing orders not admissible
12A	Temporary Application of model standing orders
13	Penalties and Procedure
13A	Interpretation, Etc., of standing orders
13B	Act not to apply to certain Industrial establishments
14	Power to exempt
14A	Delegation of powers
15	Power to make rules

	THE SCHEDULE