Report No. 62
1.8. Need for revision.-
It is, therefore, in the fitness of things that, in the year which marks the semi-centenary of the Act, an opportunity has arisen to undertake a comprehensive review of the Act. No wholesale review of the Act has taken place since the Report of the Royal Commission on Indian Labour. Important recommendations made by the National Commission on Labour1 have not found their way to the statute book. Practical experience of the working of the Act, as revealed by judicial decisions and otherwise, has brought out certain difficulties. That apart, far-reaching developments in the industrial field have taken place, as already pointed out. Notions of social justice have also undergone radical change.
1. Report of the National Commission on Labour, see para. 1.6, supra.
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