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Report No. 58

Abolition of the Labour Appellate Tribunal

7.13. However, complaints were heard that the Industrial Disputes (Appellate Tribunal) Act, 1950 did not serve its purpose, because proceedings before the Labour Appellate Tribunal took unduly long time, and industrial disputes, which are always sensitive in character, brook no delay in their disposal. That is why, in 1956, the Labour Appellate Tribunal was abolished.

7.14. The Statement of Objects and Reasons1 to the Bill, which proposed the abolition of the Labour Appellate Tribunal, stated as follows:-

"There is a large volume of criticism that appeals filed before the Appellate Tribunal take a long time for disposal and involve a great deal of expenditure which the workers cannot afford. It is proposed to repeal the Industrial Disputes (Appellate Tribunal) Act, 1950, and at the same time, to substitute the present system of tribunals by tribunals manned by personnel of appropriate qualifications. References to the National Tribunals will be made by the Central Government, and they will cover disputes which involve questions of national importance or which are of such a nature that establishments situated "in more than one State are likely to be interested in, or affected by, the disputes.2

1. Statement of Objects and Reasons, Gazette of India, 1955, Extra., Pt. II, Sec. 2, p. 433, relating to the Industrial Disputes (Amendment and Miscellaneous Provisions) Bill, 1955.

2. The Bill was discussed in the Lok Sabha on 9th and 23rds December, 1949, 28the January, 1950, 10th February, 1950 and 8th and 11th April, 1950.







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