PAL T A Vs. STATE

JUDGEMENT

(1.) THE petitioner is convicted under Rule 16 (t) read with Rule 16 (7) of the Madras Shops and Establiehments Act, 1947, and sentenced to pay a fine of Rs. 20. A chargesheet was filed against the petitioner, who is the managing director of the Canara Industrial and Banking Syndicate (Private), Ltd. , on the allegation that, when the Assistant Inspector of Labour, inspected the establishment at Guntur on 30 March 1963, It was found that the petitioner had failed to maintain the employment register up to date by not entering the names of Sri D. Narayana Rao and Sri N. V. Appalachari.

(2.) THIS revision petition can be disposed of on a short point. G. O. Ms, No. 5684, dated 39 November 1949, which baa been marked as Ex. P. 5, was issued by the Governor of the composite State of Madras under the powers conferred by Section 6 of the Madras Shops and Establishments Act.

(3.) THE notification runs as follows: In exercise of the powers conferred by Section 6 of the Madras Shops and Establishments Act, 1947 (Madras Act 36 of 1947), His Excellency the Governor of Madras hereby exempts the 'accountant' and the chief cashier of branches of all banks in the Province of Madras from all the provisions of the said Act.