Industrial Disputes Act, 1947
25E. Workmen not entitled to
compensation in certain cases
No compensation shall be paid to a workman who has been
laid-off-
(i) if he refuses to accept any alternative employment in the
same establishment from which he has been laid off, or in any other
establishment belonging to the same employer situate in the same town or
village or situate within a radius of five miles from the establishment to
which he belongs, if, in the opinion of. the employer, such alternative
employment does not call. for any special skill or previous experience and can
be done by the workman, provided that the wages which would normally have been
paid to the workman are offered for the alternative employment also;
(ii) if he does not present himself for work at the
establishment at the appointed time during normal working hours at least once a
day;
(iii) if such laying-off is due to a strike or slowing-down of
production on the part of workmen in another part of the establishment.