KARNATAKA
INDUSTRIAL ESTABLISHMENTS (NATIONAL AND FESTIVAL HOLIDAY) (AMENDMENT) ACT, 1997 THE KARNATAKA INDUSTRIAL ESTABLISHMENTS
(NATIONAL AND FESTIVAL HOLIDAY) (AMENDMENT) ACT, 1997 [Act No. 28 of 1997] [29th September, 1997] An Act further to amend the Karnataka
Industrial Establishments (National and Festival Holidays) Act 1963. Whereas
it expedient further to amend the Karnataka Industrial Establishments (National
and Festival Holidays) Act, 1963 (Karnataka Act 24 of 1963), for the purposes
hereinafter appearing; Be it
enacted by the Karnataka State Legislature in the Forty-Eighth year of the
Republic of India, as follows: 1)
This Act may be called the Karnataka
Industrial Establishments (National and Festival Holidays) (Amendment) Act,
1997. 2)
It shall come into force at once In the
Karnataka Industrial Establishment (National and Festival Holidays) Act, 1963
(Karnataka Act 24 of 1963) (hereinafter referred to as the principal Act), for
section 3, the following section shall be substituted, namely In
section 5 of the principal Act. i)
In sub-section (1) and (2), for the word and
figure "section 3", the words, figures and letter "section 3 or
3A" shall be substituted; ii)
In sub-section (3) a)
For the word and figure "section
3", the words, figures and letter "section 3 and 3A" shall be
substituted; b)
In the proviso, for the words and figure
"2nd October, the words, figure and letter" 2nd October and the
holiday allowed under section 3A shall be substituted. Not
with standing any thing contained in section 3, when a general election to the
House of the people or to the State Legislative Assembly or an election to fill
up any casual vacancy in the House of the people or the State Legislative
Assembly is held under the Representation of the people Act, 1951 (Central Act
43 of 1951), every employee (other than an employees in a Industrial
establishment owned or controlled by the Government of India) whose name is
included in the electoral roll of the constituency where such election is held,
shall be allowed on the polling day, a day's paid holiday to enable him to
exercise his franchise. In
section 8 of the principal Act, i)
After the word and figure "section
3" the words, figure letter "or section 3A" shall be inserted; ii)
For the words "twenty five rupees",
the words "one hundred and twenty five rupees" shall be substituted. After
section 11 of the principal Act, the following shall be inserted, namely: "11
A. Power of State Government to amend the Schedule The
State Government may, by notification in the Official Gazette, amend the
Schedule appended to this Act." In
section 12 of the principal Act, in sub-section (2), for the words "fifty
rupees", the words "two hundred and fifty rupees" shall be
substituted. After
section 13 of the principal Act, the following Schedule shall be inserted,
namely: SCHEDULE {SEE SECTION (3)} LEST OF FESTIVALS 1.
New Year's Day 2.
Bhogi festival 3.
Uttarayana punykala (Sankranthi) 4.
Kanu Festival 5.
Tyagaraja Aradhana 6.
Purandara Dasara Punyadina 7.
Garuda Jayanthi 8.
Ratha Sapthami 9.
Vyasa Poornima 10.
Maha Sivarathri 11.
Holi Festival 12.
Holi Saturday 13.
Good Friday 14.
Shabh Barath 15.
Chandramana Ugadi 16.
Snnramana Uaadi 17.
Sriramanavami 18.
Dr. Ambedkar Jayanthi 19.
Mahaveera Jayanthi 20.
May Day Celebration 21.
Chitra poornima 22.
Shebe-E-Quader 23.
Jumat-UI-Vida 24.
Sri Ramanujacharya Tiru Nakshatra 25.
Basava jayanthi 26.
Ramzan 27.
Shankara Jayanthi 28.
Buddha Poornima 29.
Bakrid 30.
Varamahalakshmi Vratha 31.
Last Day of Mohram 32.
Upakarama 33.
Sri Krishna Jayanthi 34.
Swarna Gowri Vratha 35.
Ganesha vratha 36.
Thiru Onam 37.
Ananthapadmanabha Vratha 38.
Mahalaya Amavasye 39.
Mahanavami 40.
Vijaya Dashami 41.
id-Milad 42.
Tula Sankramana 43.
Naraka Chathurdashi 44.
Bali Padyami 45.
Kannada Rajyotsava 46.
Uttana Dwadasi 47.
Gurunanak Jayanthi 48.
Geetha Jayanthi 49.
Shiva Deepa 50.
Christmas Eve 51.
Christmas 52.
Madhva Navami
Preamble - KARNATAKA INDUSTRIAL
ESTABLISHMENTS (NATIONAL AND FESTIVAL HOLIDAY) (AMENDMENT) ACT, 1997PREAMBLE