Industrial Employment (Standing Orders) Act, 1946

[Act No. 20 of Year 1946, dated 23rd. April, 1946]

Contents
Sections	Particulars
1	Short title, extent and application
2	Interpretation
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	Costing of standing orders
10	Duration and modification of standing orders
10A	Payment of subsistence allowance
11	Certifying Officers and appellate authorities to 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
Schedule	Matters To Be Provided In Standing Orders Under This Act
Industrial Employment (Standing Orders) Central Rules , 1946
Schedule I	Model Standing Orders In Respect Of Industrial Establishments Not Being Industrial Establishments In Coal Mines
Schedule IA	Model Standing Orders For Industrial Establishments In Coal Mines
Schedule IB	Model Standing Orders On Additional Items Applicable To All Industries
Schedule II	Form I
	Form II
	Form III
	Form IV
	Form IVA
	Form V

An Act to require employers in industrial establishments formally to define conditions of employment under them

Whereas it is expedient to require employers in industrial establishments to define with sufficient precision the conditions of employment under them and to make the said conditions known to workmen employed by them;

It is hereby enacted as follows: -