Report No. 96

11. Industrial Disputes (Banking Companies) Decision Act, 1955 (41 of 1955)

The Act modifies the award of the labour Appellate Tribunal relating to employees of banking companies and (subject to that modification) makes provisions for enforcing the award.

The subject-matter of the Act falls within Union List, entry 45, "Banking" and Concurrent List, entry 22, "Trade Unions-Industrial and Labour Disputes".

Action to be taken.-The award was initially in force till 31-3-1959. However, it was extended to a later date. Hence, the Act cannot be repealed.