Ordinance Summary 

The Contract Labour (Regulation and Abolition) Himachal Pradesh Amendment Ordinance, 2020

• The Contract Labour (Regulation and Abolition) Himachal Pradesh Amendment Ordinance, 2020 was promulgated on July 6, 2020.   The Ordinance amends the Contract Labour (Regulation and Abolition) Act, 1970 (central Act) in its application to Himachal Pradesh.  The Act regulates the employment of contract labour in establishments other than those where work is intermittent or casual in nature.   State government can make certain state specific amendments to the Act.
   
• The Act specifies that its provisions are applicable to the establishments with twenty or more workers.  The Ordinance amends this to increase this threshold from 20 to 30 workers. 

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