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Report No. 122

Appendix VI

(Para 5.22)

List of Labour Laws Indicating the Provisions Regarding Settlement of Disputes and Appellate Authorities

Sl.

Name of Act

Provisions regarding original authority

Authority deciding disputes

Provisions regarding Appellate authority

Appellate Authority

Cognizance

1

2

3

4

5

6

7

1.

 Apprentices Act, 1961.

20(1)

Apprenticeship Adviser

20(2)

Apprenticeship Council

-

2.

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

4

Competent Authority

5

Authority specified by the State Government

-

3.

 Beedi Workers Welfare Cess Act, 1976.

-

-

-

-

-

4.

 Beedi Workers Welfare Fund Act, 1976.

-

-

-

-

-

5.

 The Indian Boilers Act, 1923.

6

Inspector

19

Chief Inspector

-

6.

 The Bonded Labour System (Abolition) Act, 1976.

10
21

District Magistrate Executive magistrate or Judicial Magistrate

-

-

 Cr. P.C. provisions are attached

7.

 The Children (Pledging of Labour) Act, 1933.

-

-

-

-

-

8.

 Cine-Workers and Cinema Theatre Workers (Regulation of Employment) Act, 1981.

4

5

Conciliation Officer Tribunal

-

-

 Revisional powers with the High Court. No court should take cognisance of offence except on a complaint made with permission of State Government

9.

 Cine-Workers Welfare Cess Act, 1981.

-

-

-

-

-

10.

 Cine-Workers Welfare Fund Act, 1981.

-

-

-

-

-

11.

 Coal Mines Labour Welfare Fund Act, 1947.

-

-

-

-

-

12.

 Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948.

-

-

-

-

-

13.

 Collection of Statistics Act, 1953.

-

-

-

-

 No prosecution will be made without the permission of the Statistics authority.

14.

 Contract Labour (Regulation and Abolition) Act, 1970.

S. 6

Registering Officer

S. 15

Appellate Officer

 Prosecution may be launched with the previous sanction of the Inspectors.

15.

 Dangerous Machines (Regulations) Act, 1983.

S. 5

Controller

34

State Government

 Complaint by the Controller will be taken cognisance by the Court.

16.

 Dock Labourers Act, 1934.

3

Inspector

-

-

 No prosecution except with the previous sanction of the Inspector.

17.

 Dock Workers (Regulation and Employment) Act, 1948.

-

-

-

-

 Cognisance of offence on the report of the officer or Inspector.

18.

 Emigration Act, 1983.

S. 15

Competent Authority

S. 23

Central Government

 Offences under Act are cognisable S. 26

19.

 Employees' Provident Funds and Miscellaneous Provisions Act, 1952.

S. 5A,5B,5C

Central/State Board

-

-

 Prosecution with the previous sanction of Central Provident Commissioner.

20.

 Employees' State Insurance Act, 1948.

S. 54

Medical Board

54A

Medical Appeal Tribunal or Employee's Insurance Courts

-

21.

 Employees' Liability Act, 1938.

-

-

-

-

-

22.

 The Child Labour (Prohibition and Regulation) Act, 1986.

S. 17

Inspector

-

-

 No court inferior to that of Metro-politan Magistrate shall try the offence.

23.

 Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959.

-

-

-

-

 No prosecution shall be instituted except with the permission of the officer authorised by Government.

24.

 Equal Remuneration Act, 1976.

S. 9

Inspector

-

-

Do.

25.

 The Factories Act, 1948.

S. 8

Inspector

S. 107

Prescribed Authority

-

26.

 Fatal Accidents Act, 1855.

-

-

-

-

-

27.

 Industrial Disputes Act, 1947.

7A, 7B

Tribunal Nationals Tribunals Courts

-

-

-

28.

 Industrial Disputes (Banking and Insurance Companies)Decisions Act, 1949.

-

-

-

-

-

29.

 Industrial Disputes (Banking Companies) Decision Act, 1955.

-

-

-

-

-

30.

 Industrial Employment (Standing Orders) Act, 1946.

S. 5(2)

Certifying Officer

S. 107

Prescribed Authority

No prosecution to be launched except with the sanction of appropriate Government.

31.

 Industries (Development and Regulation) Act, 1951.

-

-

-

-

-

32.

 The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979.

S. 7

Licensing Officer

S. 11

Appellate Officer

-

33.

 Iron Ore Mines, Manganese Ore Mines and. Chrome Ore Mines Labour Welfare Cess Act, 1976.

-

-

-

-

-

34.

 Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines Labour Welfare Fund Act, 1976.

-

-

-

-

-

35.

 Limestone and Dolomite Mines Labour Welfare Fund Act, 1972.

-

-

-

-

-

36.

 Maternity Benefit Act, 1961.

S. 14

Inspector

-

-

 Cognisance of Offence with the previous permission of Inspector.

37.

 Mica Mines Labour Welfare Fund Act, 1946.

S. 5

Inspector Welfare Administration

-

-

-

38.

 Mines Act, 1952.

S. 5

Chief Inspector Inspector

-

-

-

39.

 Minimum Wages Act, 1948.

S. 19

Inspector

S. 20

Commissioner for Workmen's Compensation

-

40.

 Motor Transport Workers Act, 1961.

S. 4

Chief Inspector Inspector

-

-

 Prosecution to be launched with the previous sanction of Inspector.

41.

 Payment of Bonus Act, 1965.

S. 27

Inspector

-

-

 No court shall take cognisance of offence except with the permission of Labour Commissioner

42.

 Payment of Gratuity Act, 1972.

S. 3, S. 7

Controlling Authority Inspector

S. 7(7)

Appropriate Government

-

43.

 Payment of Wages Act, 1936.

S. 15

Presiding Officer of any Labour Court or Industrial Tribunal or Commissioner for Workmen's Compensation

S. 17

Court of small Causes in Presidency Town and Distt. Court elsewhere

-

44.

 Personal Injuries (Compensation Insurance) Act, 1963.

-

-

-

-

-

45.

 Plantations Labour Act, 1951.

S. 3A

Registering Officer

S. 3C

Prescribed Authority

-

46.

 Sales Promotion Employees (Conditions of Service) Act, 1976.

S. 8

Inspection

-

-

 Cognisance of the offence will not be take unless made within months. S. 11.

47.

 Trade Unions Act, 1926.

S. 3

Registrar of Trade Unions

S. 11

High Court in Presidency towns or principal Civil Court or Original Jurisdiction elsewhere

 Previous sanction of Registrar is necessary for prosecution.

48.

 Weekly Holidays Act, 1942.

S. 7

Inspector

-

-

-

49.

 The Working Journalists and Other Newspaper Employes (Conditions of Service) and Miscellaneous provisions Act, 1955.

-

-

-

-

-

50.

 The Working Journalists (Fixation of Rates of Wages) Act, 1958.

-

-

-

-

-

51.

 The Workmen's Compensation Act, 1923.

S. 19

Commissioner for Workmen's Compensation

S. 30

High Court

 No prosecution shall be instituted except by or with the previous sanction of a Commissioner, and no Court shall take cognisance of any offence unless complaint thereof is made within six months of the date on which the alleged Commission of the offence came to the knowledge of the Commissioner


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