Laws - The Maharashtra Mathadi, Hamal and Other Manual Workers (Regulation of Employment and Welfare) Act, 1969

The Maharashtra Mathadi, Hamal and Other Manual Workers (Regulation of Employment and Welfare) Act, 1969

CONTENTS
Sections	Particulars
	Preamble

1	Short title, Extent, Application and Commencement
2	Definitions
3	Schemes for ensuring regular employment of unprotected workers
4	Making, Variation and Revocation of Scheme
5	Disputes Regarding Application of Scheme
6	Constitution of Board
6A	Power of State Government to appoint board consisting of one person
7	Powers and Duties of Board
8	Accounts and Audit
9	Disqualifications and Removal
10	Resignation of Office by Member
11	Vacancy to be filled as early as possible
12	Proceedings presumed to be good and valid
13	Determination of Moneys due from Employers and Workers
14	Advisory Committee
15	Inspectors and Their Powers
16	Prohibition of Employment of Children
17	Offence to be Tried by Labour Court
17A	Labour Court under Bombay Industrial Relations Act to be Labour Court under this Act also
17B	Cognizance of Offence on Complaint
17C	Appeal From Labour Court to Industrial Court
17D	Industrial Court under Bombay Industrial Relations Act to be Industrial Court under this Act also
17E	Decision of Labour Court and Industrial Court, not to be questioned in any Civil or Criminal Court
17F	Cases to be disposed of by Labour Court and Industrial Court within three months
17G	Other Relevant provisions of Bombay Industrial relations Act to apply and to be followed
18	Application of Workmen's Compensation Act to unprotected workers
19	Application of the Payment of Wages Act, 1936, to workers
20	Application of Maternity Benefit Act, to unprotected Women Workers
21	Rights and Privileges under other Laws not affected, in certain cases
22	Exemptions
23	Enquiry into working of the Board
24	Super session of the Board
25	Contracting Out
26	Amendment of Schedule
27	General Penalty for Offences
27A	Protection of Action taken under This Act
28	Rules

Schedules	Scheduled Employment
Schedule 1	The Industrial Disputes Act, 1947
Schedule 2	Unfair Labour Practices on the Part of Employers
Schedule 3	Unfair Labour Practices on the Part of the Trade Unions
Schedule 4	General Unfair Labour Practices on the Part of Employers