Uttar Pradesh Government promulgates ‘Uttar Pradesh Temporary Exemption from Certain Labour Laws Ordinance, 2020’ to deal with the effects of Novel Coronavirus and revive the economic state.
As reported by media,
Only the Building and Other Construction Workers Act, 1996; Workmen Compensation Act, 1923; Bonded Labour System (Abolition) Act, 1976; and Section 5 of the Payment of Wages Act, 1936 (the right to receive timely wages), will apply in the state, according to the statement. It also said the provisions related to children and women in the labour laws would continue.
In view of the above all other labour laws in the State would be suspended with an exception to the above three stated.
Labour is a concurrent subject under the Constitution of India, the states can frame their own laws but they need the approval of the Centre.
As reported by Business Standard,
“…horticultural and economical activities in the states have been severely affected and slowed down due to the outbreak of Covid-19. This is because businesses and economic activities came to a halt more or less due to the national lockdown.”
