Laws - The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(Act no. 1 of 1971)

CONTENTS
Sections	Particulars
	Preamble

1	Short Title
2	Extent, Commencement and Application
3	Definitions
4	Industrial Court
5	Duties of Industrial Court
6	Labour Court
7	Duties of Labour Court
8	Investigating Officers
9	Duties of Investigating Officers
10	Application of Chapter III
11	Application for Recognition of Union
12	Recognition of Union
13	Cancellation of Recognition and Suspension of Rights
14	Recognition of Other Union
15	Application for Re-Recognition
16	Liability of Union or Members not relieved by cancellation
17	Publication of Order
18	Recognition of Union for more than one undertaking
19	Obligations of recognised union
20	Rights of recognised union
21	Right to appear or Act in proceedings relating of certain unfair Labour Practices
22	Rights or Unrecognised unions
23	Employees Authorised by recognised union to appear or in certain proceedings to be considered as on duty
24	Illegal Strike and Lock-Out
25	Reference of Labour Court for declaration whether Strike or Lock-Out is Illegal
26	Unfair Labour Practices
27	Prohibition on Engaging in unfair Labour Practices
28	Procedure for Dealing with Complaints relating to unfair Labour Practices
29	Parties on whom order of Court shall be binding
30	Powers of Industrial and Labour Courts
31	Consequences of Non-Appearance of Parties
32	Power of Court to decide all connected matters
33	Regulation to be made by Industrial Court
34	Execution of Order as to Costs
35	Law declared by Industrial Court to be Binding
36	Authorised Officer to appear in any proceeding before Court
37	Powers of Investigating Officers
38	Powers of Labour Court in relation to offences
39	Cogniznace of Offences
40	Powers and Procedure of Labour Courts in Trials
41	Powers of Labour Court to impose Higher Punishment
42	Appeal
43	Powers of Industrial Court
44	Industrial Court to Exercise Superintendence Over Labour Courts
45	Power of Industrial Court to Transfer Proceedings
46	Orders of Industrial or Labour Court not to be called in question in Criminal Courts
47	Penalty for Disclosure of Confidential Information
48	Contempt's of Industrial or Labour Courts
49	Penalty for Obstructing Officers from carrying out their duties and for failure or produce documents or to comply with requisition or order
50	Recovery of Money due from Employer
51	Recovery of Fines
52	Periodical Returns to be submitted to Industrial and Labour Courts
53	Modifications of Schedules
54	Liability of Executive of Union
55	Offence Under Section 48(1) to be Cognizable
56	Certain Officers to be Public Servants
57	Protection of Action taken in good faith
58	Pending Proceedings
59	Bar of Proceedings under Bombay or Central Act
60	Bar of Suits
61	Rules