Bill Summary

The Inter-state Migrant Workmen (Regulation of Employment and Conditions of Service) Amendment Bill, 2011

• The Inter-state Migrant Workmen (Regulation of Employment and Conditions of Service) Amendment Bill, 2011 was introduced in the Rajya Sabha on August 18, 2011 by Shri Mallikarjun Kharge, Union Minister for Labour and Environment. The Bill was referred to the Standing Committee on Labour on August 24, 2011. The report of the Committee is expected by September 30, 2011.
   
• The Bill seeks to amend the Inter-state Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979.
   
• The Bill amends the long title of the Principal Act. The Bill substitutes the word “workmen” in the long title with the word “workers”.
   
• The Bill seeks to replace the word “workmen” with the word “workers” wherever it occurs throughout the Principal Act.

 

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