RAJASTHAN FAMINE RELIEF WORKS EMPLOYEES (EXEMPTION FROM LABOUR LAWS) ACT, 1964.

RAJASTHAN FAMINE RELIEF WORKS EMPLOYEES (EXEMPTION FROM LABOUR LAWS) ACT, 1964.

Preamble - THE RAJASTHAN FAMINE RELIEF WORKS EMPLOYEES (EXEMPTION FROM LABOUR LAWS) ACT, 1964

THE RAJASTHAN FAMINE RELIEF WORKS EMPLOYEES (EXEMPTION FROM LABOUR LAWS) ACT, 1964

[Act No. 21 of 1964]

[ 7th September, 1964]

PREAMBLE

(An Act to provide for the exemption of the employees of the famine relief works in the State from the application of labour laws.)

Be it enacted by the Rajasthan State Legislature in the fifteenth Year of the Republic of India as follows : -

Section 1 - Short title, extent and commencement

(1)     This Act may be called the Rajasthan Famine Relief Works Employees (Exemption From Labour Laws) Act, 1964.

(2)     It extends to the whole of the State of Rajasthan.

(3)     It shall be deemed to have come into force with effect from the 1st day of July, 1963.

Section 2 - Definitions

In this Act, unless the context otherwise requires, -

(a)      "Court", means a Court, Tribunal, Board or an authority constituted or appointed under any labour law for deciding or adjudicating upon any dispute or claims under any such law and includes a Civil Court or a Magistrate exercising jurisdiction under any law for the time being in force

(b)      "Famine relief works", means the works already started or which may hereafter by started, by the State Government to provide relief to persons affected by drought and scarcity conditions;

(c)      "labour law", means any of the enactments as in force in Rajasthan, relating to labour and specified in the Schedule;

(d)      "Schedule", means the Schedule to this Act.

Section 3 - Labour laws not to apply to famine relief works etc

Notwithstanding anything contained in any labour law no such law shall apply nor the same shall be deemed ever to have applied, to the famine relief works or the employees thereof in respect of any matter covered by any such law.

Section 4 - Bar of cognizance of Courts

(1)     As from the commencement of this Act, no Court shall take cognizance of any matter in respect of an employee of the famine relief works under any labour law.

(2)     All proceedings instituted by or on behalf of or for the benefit of any employee of the famine relief works pending in any court under any labour law at the date of the commencement of this Act shall be void and dismissed.

(3)     Any order, decision or awards given by any court under any labour law after the commencement of this Act shall cease to have legal force.

(4)     Any right or claim, whether accrued due or otherwise, under any such law shall become unenforceable.

Section 5 - Power to amend the Schedule

The State Government may, by notification in the Official Gazette and with the previous approval of the Central Government, add to or delete from, the Schedule, any enactment relating to labour.

Section 6 - Repeal

The Rajasthan Famine Relief Works Employees (Exemption From Labour Laws) Ordinance, 1964, is hereby repealed.