KARNATAKA TRADE UNION REGULATIONS (AMENDMENT) RULES, 2018

PREAMBLE

Whereas, the draft notification on the Trade Union Act, 1926 and Karnataka Trade Union Regulations, 1958 to amend the Karnataka Trade Union Regulations, 1958 was published in Notification No. LD 429 LET 2017, dated 23-12-2017, in Part IV-A of the Karnataka Gazette, dated 25-1-2018, inviting objections and suggestions from the persons likely to be affected thereby, within 15 days from the date of publication of this Draft Notification in the Official Gazette;

Whereas, the said Gazette was made available to the public on 25-1-2018;

And whereas, no objection and suggestions have been received by the State Government;

Now therefore, the Government of Karnataka hereby makes the following rules, namely. --

Rule - 1. Short title and commencement.--

(1)     These rules may be called the Karnataka Trade Union Regulations (Amendment) Rules, 2018.

(2)     They shall come into force from the date of their publication in the Official Gazette.

Rule - 2. Fees.--

Amendment to Rule 10 of Karnataka Trade Union Regulations, 1958, the following shall be substituted, namely. --