Bill Summary

The Industrial Relations Code (Amendment) Bill, 2026

 

  • The Industrial Relations Code (Amendment) Bill, 2026 was introduced in Lok Sabha on February 11, 2026.  The Bill seeks to amend the Industrial Relations Code, 2020.  The Code provides for matters such as recognition of trade unions, notice periods for strikes and lock-outs, and resolution of industrial disputes.

  • Repeal of Acts:  The 2020 Code replaces three Acts, namely: (i) the Trade Unions Act, 1926, (ii) the Industrial Employment (Standing Orders) Act, 1946, and (iii) the Industrial Disputes Act, 1947.  The Bill clarifies that these three Acts stand repealed from November 21, 2025.

 

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