Beedi and Cigar Workers (Conditions of Employment) Act, 1966

39.Application of the Industrial Disputes Act, 1947.-

(1) The provisions of the Industrial Disputes Act, 1947(14 of 1947) shall apply to matters arising in respect of every industrial premises.

(2) Notwithstanding anything contained in sub-section (1), dispute between an employer and employee relating to-

(a) the issue by the employer of raw materials to the employees,

(b) the rejection by the employer of beedi or cigar or both by an employee,

(c) the payment of wages for the beedi or cigar or both rejected by the employer, shall be settled by such authority and in such summary manner as the State Government may by rules specify in this behalf.

(3) Any person aggrieved by a settlement made by the authority specified under sub-section (2) may prefer an appeal to such authority and within such time as the State Government may, by notification in the Official Gazette, specify in this behalf.

(4) The decision of the authority specified under sub-section (3) shall be final. 39.php