Report No. 62

9.2. Section 32(2)-Various clauses requiring amendment.-

Clause (j).-Under section 32(2), clause (j), fees may be prescribed for proceedings under the Act. We think that there should be a maximum of, say, two rupees1 as regards applications. Accordingly, we recommend that in clause (j), after the words "fees", the words and brackets "(not exceeding two rupees in case of applications)" should be inserted.

Clause (1).-The notice book under (existing) section 10 is now proposed to be made compulsory2 and is to be called an intimation book.

Accordingly, clause (1) of section 32(2) should be revised as follows:-

"(1) for prescribing the form of intimation book to be maintained by employees."

Clause (m): In clause (m) of section 32(2), the reference to "section 10A" should be replaced by a reference to "section 10B", in view of proposed re-arrangement3 of sections 10, 10A and 10B.

Clause (n): Since the report under (existing) section 10B is now to be made compulsory in every case4, clause (n) should be omitted from section 32(2).

Clause (o): Clause (o) empowers the State Government to make rules requiring employers to display abstracts of the Act. We have recommended5 the insertion of a specific section on the subject. Clause (o), therefore, becomes redundant, and should be deleted from section 32(2).

Clause (cc): A new clause should be added as to rules regarding legal aid6. It will be as follows:-

"(cc) prescribing the mode of selecting advocates to be assigned in proceedings before the Commissioner under section 24A, the facilities to be allowed to such advocates by the Government, and, generally for carrying out the purposes of sections 24A, in so for as it relates to proceedings before the Commissioner."

1. These fees are in addition to the court fees (if any) levied under the Court Fees Act.

2. See discussion regarding section 10.

3. See discussion as to sections 10, 10A and 10B.

4. See discussion as to section 10B.

5. See discussion relating to section 17A.

6. See discussion regarding sections 24A and 24B, (New).