Industrial Disputes Act, 1947
25J. Effect of laws inconsistent with
this Chapter
(1) The provisions of this Chapter shall have effect
notwithstanding anything in consistent therewith contained in any other law
including standing orders made under the Industrial Employment (Standing
Orders) Act, 1946 (20 of 1946):
137 [PROVIDED that where under the provisions of any
other Act or Rules, orders or notifications issued thereunder or under any
standing orders or any award, contract of service or otherwise, a workman is
entitled to benefits in respect of any matter which are more favorable to him
than those to which he would be entitled under this Act; the workman shall
continue to be entitled to the more favorable benefits in respect of that
matter, notwithstanding that he receives benefits in respect of other matters
under this Act.]
(2) For the removal of doubts, it is hereby declared that
nothing contained in this Chapter shall be deemed to affect the provisions of
any other law for the time being in force in any State insofar as that law
provides for the settlement of industrial disputes, but the rights and
liabilities of employers and workmen insofar as they relate to lay-off and
retrenchment shall be determined in accordance with the provisions of this
Chapter.]