Labor Management Reporting and Disclosure Act

Law

1. instituted federal penalties for labor officials who misused union funds, who had been found guilty of specific crimes, or who had violently prevented union members from exercising their legal rights. The Act contained other provisions that strengthened parts of the Labor Management Relations (Taft-Hartley) Act, which was detested by nearly all elements of organized labor. These provisions included a strict ban on secondary boycotts (union efforts to stop one employer from dealing with another employer who is being struck or boycotted) and greater freedom for individual states to set the terms of labor relations within their borders. The latter provision hampered labor organizing in the South, the least unionized region in the United States.