KARNATAKA INDUSTRIAL
ESTABLISHMENTS (NATIONAL AND FESTIVAL HOLIDAYS) ACT, 1963 THE[1] [KARNATAKA]
INDUSTRIAL ESTABLISHMENTS (NATIONAL AND FESTIVAL HOLIDAYS) ACT, 1963 [Act, No. 24 of 1963][2] [26th June, 1963] An Act to provide for the grant of national
and festival holidays to persons employed in industrial establishments in the[3] [State of Karnataka].
Preamble 1 - KARNATAKA INDUSTRIAL
ESTABLISHMENTS (NATIONAL AND FESTIVAL HOLIDAYS) ACT, 1963PREAMBLE
WHEREAS it is expedient to provide for the
grant of national and festival holidays to persons employed in industrial
establishments in the[4]
[State of Karnataka];
BE it enacted by the[5]
[Karnataka] State Legislature in the Fourteenth Year of the Republic of India
as follows:--
Section 1 - Short title, extent and commencement
(1)
This Act may be called the[6]
[Karnataka] Industrial Establishments (National and Festival Holidays) Act,
1963.
(2)
It extends to the whole of the[7]
[State of Karnataka].
(3)
It shall come into force on such[8]
[date] as the State Government may, by notification, appoint.
Section 2 - Definitions
In
this Act, unless the context otherwise requires,--
(1)
"day" means a period of twenty-four
hours beginning at midnight;
(2)
"employee" means,--
(i)
any person (including an apprentice) employed
in any industrial establishment to do any skilled or unskilled, manual,
supervisory, technical or clerical work for hire or reward, whether the terms
of employment be express or implied;
(ii)
any other person employed in any industrial
establishment whom the State Government may, by notification, declare to be an
employee for the purposes of this Act;
(3)
"employer", when used in relation
to an industrial establishment, means a person who has the ultimate control
over the affairs of any industrial establishment and where the affairs of any
industrial establishment are entrusted to any other person (whether called a
managing agent, manager, superintendent or by any other name) such other
person;
(4)
"industrial establishment" means,--
(i)
any shop or commercial establishment as
defined in clauses (e) and (u) of section 2 of the [9] [Karnataka]
Shops and Commercial Establishments Act, 1961;
(ii)
any factory as defined in clause (m) of
section 2 of the Factories Act, 1948 (Central Act LXIII of 1948), or any place
which is deemed to be a factory under sub-section (2) of section 85 of that
Act;
(iii) any plantation as defined in clause (f) of section 2 of
the Plantation Labour Act, 1951 (Central Act LXIX of 1951);
(iv)
any other establishment which the State
Government may, by notification, declare to be an industrial establishment for
the purpose of this Act;
(5)
"Inspector" means an Inspector
appointed under sub-section (1) of section 6;
(6)
"notification" means a notification
published in the official Gazette;
(7)
"wages" means all remuneration
capable of being expressed in terms of money, which would, if the terms of
employment, express or implied, were fulfilled, be payable to an employee in
respect of his employment or of the work done by him in such employment, and
includes,--
(i)
such allowances (including dearness
allowance) as the employee is for the time being entitled to;
(ii)
the value of any house accommodation, or of
supply of light, water, medical attendance or other amenity or of any service
or of any concessional supply of foodgrains or other articles;
but
does not include,--
(a)
any bonus;
(b)
any contribution paid or payable by the
employer to any pension fund or provident fund, or for the benefit of the
employee under any law for the time being in force;
(c)
any gratuity payable on the termination of
his service;
(d)
any sum paid to an employee to defray special
expenses entailed on him by the nature of his employment;
(e)
any travelling concession.
Section 3 - Grant of National and festival Holidays
[10] [3. Grant of National and festival Holidays
(1)
Every employee shall be allowed in each
calendar year, a holiday of one whole day on the 26th January, 15th August, 2nd
October and five other holidays each of one whole day for such festivals as the
employer may specify, from out of the list of festivals specified in the
Schedule appended to this Act in consultation with the trade unions or in the
absence of any trade union in consultation with the employees or their
authorised representatives in such manner as may be prescribed:
Provided that except in the
case of Industrial establishments owned or controlled by the Government of
India, the number of such other holidays shall be seven including first day of
May and first day of November.
(2)
Whenever there is any disagreement between
the employer and employees or the trade Unions concerned as to the festivals to
be allowed as holidays during each calendar year the employer or the employees
of the concerned Trade Union shall refer the dispute to the Inspector, having
jurisdiction over the area in which the Industrial establishment is situated,
for his decision and his decision shall be final.
Section 3A - Grant of Holidays on the polling day, for House of the People or to the State Legislative Assembly
[11] [3A. Grant of Holidays on the polling day, for House of
the People or to the State Legislative Assembly
Notwithstanding
anything 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 employee in an 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.
Section 4 - Employer to send statement to Inspector
Every
employer shall send to the Inspector having jurisdiction over the area in which
the industrial establishment is situated, and display in the premises of the
industrial establishment, a statement showing the holidays allowed in each
calendar year under section 3, in such form, within such time and in such
manner as may be prescribed.
Section 5 - Wages
(1)
Notwithstanding any contract to the contrary,
every employee shall be paid wages for each of the holidays allowed to him
under[12]
[section 3 or 3A].
(2)
Where an employee works on any holiday
allowed under[13] [section 3 or 3A], he shall,
at his option, be entitled to,--
(a)
twice the wages; or
(b)
wages for such day and to avail himself of a
substituted holiday with wages on any other day.
(3)
Notwithstanding anything contained in
sub-section (1) or sub-section (2), an employee who is paid wages by the day or
at piece rates shall be entitled to be paid wages for any holidays allowed
under[14]
[sections 3 and 3A],--
(i)
only at a rate equivalent to the daily
average of his wages to be calculated in the prescribed manner;
(ii)
where he works on any such holiday, only at
twice the rate mentioned in clause (i), or in lieu thereof, at the rate
mentioned in that clause and to avail himself of a substituted holiday with
wages at that rate on any other day:
[15] [Provided that no such employee shall be entitled to be
paid any wages for any of the holidays allowed under section 3, other than the
26th January, the 15th August and the[16]
[2nd October and the holiday allowed under section 3A] unless he has been in
the service under the employer for a total period of thirty days within a
continuous period of ninety days immediately preceding such holiday.]
Explanation.--For
the purpose of this proviso, a weekly or any other holiday or authorised leave
availed of by an employee shall be included in computing the period of thirty
days mentioned therein.
Section 6 - Inspectors
(1)
The State Government may, by notification,
appoint such persons or such class of persons as it thinks fit to be Inspectors
for the purposes of this Act for such local limits[17]
[or one or more industrial establishments or class of industrial establishments
therein] as the State Government may specify.[18]
[Where an Inspector is appointed for one or more industrial establishments or
class of industrial establishments, such Inspector and none other shall have
jurisdiction over such industrial establishment or industrial establishments or
such class of industrial establishments.][19]
(2)
Every Inspector shall be deemed to be a
public servant within the meaning of section 21 of the Indian Penal Code
(Central Act XLV of 1960).
Section 7 - Powers of Inspectors
Subject to any rules made
by the State Government in this behalf, an Inspector may, within the local
limits for which he is appointed or within which the industrial establishment
or class of industrial establishments for which he is appointed is or are
situated,--
(a)
enter at all reasonable times and with such
assistants, if any, who are persons in the service of the Government or of any
local authority as he thinks fit to take with him, any place which is, or which
he has reason to believe is, any industrial establishments or as the case may
be, the industrial establishment or one belonging to such class of industrial
establishments for which he is appointed;
(b)
make such an examination of the premises and
of any prescribed registers, records and notices and take on the spot or
otherwise, the evidence of such person as he may deem necessary for carrying
out the purposes of this Act;
(c)
exercise such other powers as may be
necessary for carrying out the purposes of this Act:
Provided that no one shall
be required under this section to answer any question or give any evidence
tendering to incriminate himself.
Section 8 - Penalties
Any
employer who contravenes any of the provisions of section 3[20]
[or section 3A] or section 5 shall be punishable with fine which, for the first
offence may extend to[21]
[one hundred and twenty-five rupees] and for a second and subsequent offences
may extend to two hundred and fifty rupees.
Section 9 - Penalty for obstructing Inspectors
Whoever
wilfully obstructs an Inspector in the exercise of any power conferred on him
by or under this Act, or fails to produce on demand in writing by an Inspector
any register, record or notice in his custody which may be required to be kept
in pursuance of this Act or of any rule made thereunder, shall be punishable
with imprisonment for a term which may extend to three months or with fine
which may extend to five hundred rupees or with both.
Section 9A - Cognisance of offences
[22] [Cognisance of offences
(1)
No Court shall take cognisance of any offence
punishable under this Act or any rule made thereunder except upon a complaint
made in writing by an Inspector.
(2)
No court inferior to that of a magistrate of
the first class shall try any offence punishable under this Act or any rule
made thereunder.]
Section 10 - Exemptions
The
State Government may, by notification, exempt any establishment or class of
establishments or persons or class of persons from all or any of the provisions
of this Act, subject to such conditions as the State Government may deem fit.
Section 11 - Rights and privileges under other laws, etc., not affected
Nothing
contained in this Act shall affect any rights or privileges which any employee
is entitled to, on the date on which this Act comes into force, under any other
law, contract, custom or usage, if such rights or privileges are more favourable
to him than those to which he would be entitled under this Act.
Section 11A - Power of State Government to amend the Schedule
[23] [11A. 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.]
Section 12 - Power to make rules
(1)
The State Government may, by notification,
make rules for the purpose of carrying into effect the provisions of this Act.
(2)
In making a rule under this Act, the Government
may provide that a contravention thereof shall be punishable with fine which
may extend to[24] [two hundred and fifty
rupees].
Section 13 - Rules and notifications to be laid before the State Legislature
Every
rule made under this Act and every notification issued under sub-section (2) of
section 10 shall be laid as soon as may be after it is made or issued, before
each House of the State Legislature while it is in session for a total period
of thirty days which may be comprised in one session or in two successive
sessions, and if, before the expiry of the session in which it is so laid or
the session immediately following, both Houses agree in making any modification
in the rule or notification or both Houses agree that the rule or notification
should not be made, the rule or notification, shall thereafter have effect only
in such modified form or be of no effect, as the case may be; so however, that
any such modification or annulment shall be without prejudice to the validity
of anything previously done under that rule or notification.
Schedule I - SCHEDULE
[25] [SCHEDULE
[See section 3]
LIST OF FESTIVALS
1.
New Year's Day
2.
Bhogi Festival
3.
Uttarayana Punyakala (Sankranthi)
4.
Kanu Festival
5.
Tyagaraja Aradhana
6.
Purandara Dasara Punyadina
7.
Garuda Jayanthi
8.
Ratha Sapthami
9.
Vyasa Poornima
10.
Maha Shivarathri
11.
Holi Festival
12.
Holi Saturday
13.
Good Friday
14.
Shabh Barath
15.
Chandramana Ugadi
16.
Souramana Ugadi
17.
Sriramanavami
18.
Dr. Ambedkar Jayanthi
19.
Mahaveera Jayanthi
20.
May Day Celebration
21.
Chitra Poornima
22.
Shebe-E-Quader
23.
Jumat-Ul-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.
Upakarma
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.
Thula 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.]
[1] Adapted
by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.
[2] First
Published in the karnataka gazette on the Eleventh day of July, 1963.
[3] Adapted
by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.
[4] Adapted
by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.
[5] Adapted
by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.
[6] Adapted
by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.
[7] Adapted
by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.
[8] Act
came into force w.e.f. 14.8.1963 by notification. Text of the notification is
at the end of the Act.
[9]
Adapted by the Karnataka Adaptations of Laws Order 1973
w.e.f. 1.11.1973
[10] Section 3 and 3A substituted by Act 28 of 1997 w.e.f.
30.9.1997
[11]
Section 3 and 3A substituted by Act 28 of 1997 w.e.f.
30.9.1997
[12] Substituted
by Act 28 of 1997 w.e.f. 30.9.1997
[13] Substituted
by Act 28 of 1997 w.e.f. 30.9.1997
[14] Substituted
by Act 28 of 1997 w.e.f. 30.9.1997
[15] Substituted
by Act 1 of 1975 w.e.f. 23.1.1975
[16] Substituted
by Act 28 of 1997 w.e.f. 30.9.1997
[17]
Inserted by Act 16 of 1986 w.e.f. 8.5.1986
[18]
Inserted by Act 16 of 1986 w.e.f. 8.5.1986
[19]
Inserted by Act 16 of 1986 w.e.f. 8.5.1986
[20] Inserted
by Act 28 of 1997 w.e.f. 30.9.1997
[21] Substituted
by Act 28 of 1997 w.e.f. 30.9.1997
[22] Section
9A inserted by Act 1 of 1975 w.e.f. 23.1.1975
[23] Section
11A inserted by Act 28 of 1997 w.e.f. 30.9.1997
[24] Substituted
by Act 28 of 1997 w.e.f. 30.9.1997
[25] Schedule inserted by Act 28 of 1997 w.e.f. 30.9.1997